The Authorized Officer & Chief ... vs Muhammed Thaha
2023 Latest Caselaw 7551 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
    FRIDAY, THE 7TH DAY OF JULY 2023 / 16TH ASHADHA, 1945
                 CON.CASE(C) NO. 955 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 16002/2022 OF HIGH COURT OF
                             KERALA
PETITIONER/2ND RESPONDENT:

          THE AUTHORIZED OFFICER & CHIEF MANAGER
          RETAIL ASSETS CENTRALISED PROCESSING CENTRE,
          STATE BANK OF INDIA, 1ST FLOOR,VANKARATH TOWERS,
          PALARIVATTOM, ERNAKULAM - 682024.

          BY ADV M.JITHESH MENON


RESPONDENT/PETITIONER:

          MUHAMMED THAHA
          AGED 28 YEARS
          S/O. KALAM, SALAM MANZIL, MARADU.P.O.,
          KUNDANNUR, ERNAKULAM - 682304.

          BY ADV MATHEW KURIAKOSE


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.07.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C) No.955 of 2023
                                  2




                          JUDGMENT

Dated this the 7th day of July, 2023

Counsel for the petitioner submits that the petitioner does not

want to prosecute the Contempt of Court Case.

Recording the said submission, the Contempt of Court Case

is dismissed.

Sd/-

N. NAGARESH JUDGE ams Con.Case(C) No.955 of 2023

APPENDIX OF CON.CASE(C) 955/2023

PETITIONER ANNEXURES Annexure A CERTIFIED COPY OF THE JUDGMENT IN W.P.

[C]NO.16002/2022 DATED 30-6-2022 Annexure B TRUE COPY OF THE UNDERTAKING SUBMITTED BY THE RESPONDENT DATED 31.08.2022 Annexure C TRUE COPY OF THE LETTER ISSUED BY THE PETITIONER DATED 01.11.2022