Sundaram Bnp Paribas Home Finance ... vs Vinodini Jayachandran
2023 Latest Caselaw 5993 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                         CON.CASE(C) NO. 685 OF 2023
 AGAINST THE JUDGMENT IN WP(C) 43009/2022 OF HIGH COURT OF KERALA
PETITIONER:

             SUNDARAM BNP PARIBAS HOME FINANCE LTD,
             AGED 34 YEARS
             FORMERLY KNOWN AS SUNDARAM FINANCE LTD, SUNDARAM
             TOWERS, 46 WHITES ROAD, CHENNAI-600004, REP. BY THE
             AUTHORISED OFFICER, ABU ROSHAN ANDREWS, AGED 34 YEARS,
             S/O JOSHY CYRIAC, RESIDING AT CHUMAPPUNKAL HOUSE,
             KALPETTA NORTH, WAYANAD DISTRICT-673121, AREA OFFICE AT
             SECOND FLOOR, ELIZABETH ALEXANDER MEMORIAL BUILDING,
             MARINE DRIVE, OPP. RAINBOW BRIDGE, ERNAKULAM-, PIN -
             682031

             BY ADVS.
             VARGHESE C.KURIAKOSE
             AMRITHA.J



RESPONDENT:

             VINODINI JAYACHANDRAN
             AGED 46 YEARS
             W/O JAYACHANDRAN, VALAMPARAMBIL HOUSE, VAIGO, NOCHIMA,
             NAD P.O., KALAMASSERY, ERNAKULAM, PIN - 683563

             BY ADV BABY THOMAS




     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case (C)No.685/2023                 2




                             JUDGMENT

It is reported that the judgment dated 4.1.2023 in

W.P.(C)No.43009/2022 has been complied with. Accordingly, the

Contempt of Court Case is closed.

Sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF CON.CASE(C) 685/2023

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 04.01.2023 IN W.P. (CIVIL) NO.43009/2022 PASSED BY THIS HONOURABLE COURT

Annexure A2 A TRUE COPY OF THE LAWYER NOTICE DATED 07.02.2023 FORWARDED ENCLOSING THE JUDGMENT

Annexure A3 A TRUE COPY OF THE COVER CONTAINING THE RETURNED NOTICE