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Shiji Anilkumar vs V.K.Madhu (Substituted)
2023 Latest Caselaw 7331 Ker

Citation : 2023 Latest Caselaw 7331 Ker
Judgement Date : 27 June, 2023

Kerala High Court
Shiji Anilkumar vs V.K.Madhu (Substituted) on 27 June, 2023
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
      TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
                         CON.CASE(C) NO. 2615 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 13633/2022 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             SHIJI ANILKUMAR
             AGED 53 YEARS
             SHIJI ANILKUMAR, AGED 53 YEARS,W/O.ANIL KUMAR K C,
             KANDAMPILLY HOUSE, PELAKKAT PAYYOOR KOONAMMOOCHY P.O,
             THRISSUR, KERALA, PIN - 680504
             BY ADV V.A.HARITHA


RESPONDENT:

             V.K.MADHU (SUBSTITUTED)
             AGE NOT KNOWN, FATHER'S NAME NOT KNOWN TO THE
             PETITIONER, SECRETARY, THRISSUR DISTRICT LIBRARY
             COUNCIL, THRISSUR DISTRICT LIBRARY COUNCIL OFFICE,
             KOKKALA, VEIYANNUR, THRISSUR KERALA-680 504]
             THE NAME OF THE RESPONDENT IS SUBSTITUTED AS
             V.K. HARIFABI, AGE NOT KNOWN, FATHER'S NAME NOT KNOWN
             TO THE PETITIONER, SECRETARY, THRISSUR LIBRARY COUNCIL,
             THRISSUR DISTRICT LIBRARY COUNCIL OFFICE, KOKKALA,
             VELIYANNUR, THRISSUR, KERALA-680 504. AS PER ORDER
             DATED 31/05/2023 IN IA.1/2023 IN COC.,

             BY ADV A.ARUNKUMAR


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 27.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2615 OF 2022           2




                                  JUDGMENT

Dated this the 27th day of June, 2023

It is submitted by the learned counsel for the

respondent that the order has been complied with and a

copy of the order has been handed over to the learned

counsel for the petitioner.

In the above view of the matter, this Contempt of

Court Case is closed, leaving open the contentions of the

parties.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF CON.CASE(C) 2615/2022

PETITIONER ANNEXURES Annexure1 TRUE COPY OF THE JUDGMENT DATED 01-09-2022 OF THIS HON'BLE COURT IN W.P. (C) NO. 13633 OF

Annexure2 TRUE COPY OF THE FIRST PAGE OF THE WRIT PETITION SIGNED AND SEALED BY THE RESPONDENT EVIDENCING THE RECEIPT OF THE SAME

 
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