V.Surendran Nair vs Tony John
2023 Latest Caselaw 12639 Ker

Kerala High Court

V.Surendran Nair vs Tony John on 22 November, 2023

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA,
                               1945
                 CON.CASE(C) NO. 1382 OF 2019
AGAINST THE JUDGMENT DATED 08.03.2019 IN WP(C) 6971/2019
                    OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

            V.SURENDRAN NAIR, AGED 72 YEARS, S/O. VELAYUDHAN
            NAIR, RAJESH BHAVAN, ANAPPARA, VITHURA,
            NEDUMANGAD TALUK, THIRUVANANTHAPURAM-695 012.

         BY ADV R.V.SREEJITH



RESPONDENT/RESPONDENT NO.1 IN THE WPC:

            TONY JOHN, (AGE AND FATHER'S NAME NOT KNOWN TO
            THE PATITIONER),THE TAHSILDAR, TALUK OFFICE,
            NEDUMANGAD TALUK, THIRUVANANTHAPURAM-695 012.

            ADV. A.J. VARGHESE SR GP


     THIS    CONTEMPT   OF   COURT    CASE   (CIVIL)   HAVING   BEEN
FINALLY HEARD ON 22.11.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1382 OF 2019

                                 ..2..




                   J U D G M E N T

The directions in the judgment dated 08.03.2019 in

W.P. (C) No.6971 of 2019 have been complied with.

Accordingly, the Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE PR CON.CASE(C) NO. 1382 OF 2019

..3..

APPENDIX OF CON.CASE(C) 1382/2019

PETITIONER ANNEXURES

ANNEXURE I TRUE COPY OF THE JUDGMENT DATED 08.03.2019 IN WP(C) NO.6971 OF 2019.

ANNEXURE II TRUE COPY OF THE COVERING LETTER DATED 25.03.2019.

ANNEXURE III TRUE COPY OF THE POSTAL RECEIPT DATED 26.03.2019, EVIDENCING THE SENDING OF THE JUDGMENT.