M.V.Jose vs Rajesh C.S
2023 Latest Caselaw 4081 Ker

Con.Case(C) No.238/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Thursday, the 30th day of March 2023 / 9th Chaithra, 1945
        IA.NO.1/2023 IN CON.CASE(C) NO. 238 OF 2022(S) IN WP(C) 12308/2020
   PETITIONER/PETITIONER:

           M.V. JOSE, AGED 60 YEARS, S/O.KUNJU VAREETH,
           MYPPAN HOUSE, AZHAKOM P.O., ANGAMALY,
           ERNAKULAM DISTRICT, PIN - 683 577.

   RESPONDENT/RESPONDENT:

           RAJESH C.S.,
           PRESENTLY WORKING AS SPECIAL TAHASILDAR (L.A.UNIT NO.1),
           THRISSUR, PIN- 680 001.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to         reopen the
   contempt of court case (civil) No. 238/2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 17/06/2022 and upon hearing the arguments of SRI.M.P. MADHAVANKUTTY,
   Advocate for the petitioner in IA/COC and of GOVERNMENT PLEADER for the
   respondent in IA/COC, the court passed the following:
                                      ORDER

This I.A is dismissed in view of the order passed by this Court in I.A No.1/2023 in WP(C) No.12308/2020 extending the time frame of the judgment, however, leaving liberty to the petitioner to seek a rehearing after the extend time frame expires.

Sd/- DEVAN RAMACHANDRAN JUDGE

30-03-2023 /True Copy/ Assistant Registrar