Noah Exim And Realtor Ltd vs Vishnu Raj
2023 Latest Caselaw 10883 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                        CON.CASE(C) NO. 1659 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 6527/2023 OF HIGH COURT OF KERALA


PETITIONER/WRIT PETITIONER:

             M/S.NOAH EXIM AND REALTOR LTD.
             306/6 NOAH, AIRPORT PLAZA, AIRPORT ROAD,
             NEDUMBASSERY, REPRESENTED BY ITS AUTHORIZED AGENT,
             MR. MANEESH VENUGOPAL, AGED 37 YEARS,
             S/O VENUGOPAL, THOTTOTH HOUSE,
             MIL ROAD, ALATHUR, THRISSUR, PIN-680741
             BY ADVS.
             JOBY CYRIAC
             KURIAN K JOSE
RESPONDENT/2ND RESPONDENT:

             VISHNU RAJ IAS,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE REVENUE DIVISIONAL OFFICER, FIRST FLOOR,
             KB JACOB RD, FORT KOCHI, KOCHI, KERALA, PIN - 682001
             SRI.B.UNNIKRISHNA KAIMAL-SR.GP
     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.1659 OF 2023

                                    2




                              JUDGMENT

Dated this the 19th day of October, 2023

It is submitted by the learned Government Pleader that the

directions contained in the judgment stand complied with and that

orders have been passed on 22.08.2023.

This contempt of court case is accordingly closed, leaving open

the contention of the parties and their right to challenge the order

passed, if so advised.

Sd/-

ANU SIVARAMAN JUDGE

NP CON.CASE(C) NO.1659 OF 2023

APPENDIX OF CON.CASE(C) 1659/2023

PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 27/02/2023 IN WP (C) NO. 6527/2023 OF THIS HON'BLE HIGH COURT Annexure A2 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD, ACKNOWLEDGMENT ON 09/03/2023 RESPONDENT'S ANNEXURES: NIL