Arun Cheloor vs Rahesh Kumar R
2023 Latest Caselaw 3538 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
  FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                  CON.CASE(C) NO. 2503 OF 2022
 AGAINST THE ORDER/JUDGMENTWP(C) 22183/2022 OF HIGH COURT
                           OF KERALA
PETITIONER:

         ARUN CHELOOR
         AGED 39 YEARS
         S/O RAVEENDRAN NAMBOOTHIRI, \
         CHELOOR MANA,
         KOTTAPPURAM ROAD,
         POOTHOLE POST,
         THRISSUR, PIN - 680004

         BY ADV V.A.VINOD


RESPONDENT:

         RAHESH KUMAR R,
         SECRETARY, THRISSUR MUNICIPAL CORPORATION.
         MUNICIPAL OFFICE ROAD,
         THRISSUR, KERALA, PIN - 680001

         BY SRI. SANTHOSH P.PODUVAL, SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 24.03.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con. Case (C) No.2503 of 2022
                                 :2 :




                            JUDGMENT

Dated this the 24th day of March, 2023

The counsel for the petitioner submits that the

directions contained in the judgment dated 26.08.2022 in W.P.

(C) No.22183 of 2022 have been complied with.

Recording the above submission, the Contempt of Court

Case is closed.

Sd/-

N. NAGARESH JUDGE sss Con. Case (C) No.2503 of 2022

APPENDIX OF CON.CASE(C) 2503/2022

PETITIONER' ANNEXURES

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.22183/2022 OF THIS HON'BLE COURT DATED 26.08.2022.