Murali K.C vs Vishnu Raj
2023 Latest Caselaw 12645 Ker

Kerala High Court

Murali K.C vs Vishnu Raj on 22 November, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA, 1945
                    CON.CASE(C) NO. 2454 OF 2023
  AGAINST THE JUDGMENT DATED 20.05.2022 IN WP(C) 10101/2022 OF HIGH
                             COURT OF KERALA
PETITIONER/3RD PETITIONER:

           MURALI K.C.
           AGED 72 YEARS
           S/O. LATE ACHAN BAVA CHANDRASHEKARAN, KAKKANADU VEEDU,
           NEDIYARA, PALLIPURAM, CHERAI P.O., ERNAKULAM, PIN -
           683514
           BY ADVS.
           JOBY CYRIAC
           KURIAN K JOSE


RESPONDENT/2ND RESPONDENT:

           VISHNU RAJ
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), RDO
           FORT KOCHI, KB JACOB RD, FORT KOCHI, KOCHI, KERALA., PIN
           - 682001


           SMT. VIDYA KURIAKOSE, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2454 OF 2023
                                    2



                               JUDGMENT

The learned counsel for the petitioner

submits that the directions in the judgment have

been complied with.

In the afore circumstances, I close this

contempt case without any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE CON.CASE(C) NO. 2454 OF 2023

APPENDIX OF CON.CASE(C) 2454/2023

PETITIONER'S ANNEXURES:

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 20/05/2022 IN WP (C) NO. 10101/2022 OF THE HON'BLE HIGH COURT