Chippy Joseph vs Sri. C. Sathyakumar
2023 Latest Caselaw 11305 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                 CON.CASE(C) NO. 1758 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 27387/2022 OF HIGH COURT OF
                            KERALA
PETITIONER:

          CHIPPY JOSEPH
          AGED 31 YEARS, D/O. JOSEPH ANTONY
          PATHIL HOUSE, KURISUMMOODU POST.,
          CHANGANACHERRY, PIN - 686104
          BY ADV.
          SRI.MANU GOVIND

RESPONDENTS:

    1     SRI. C. SATHYAKUMAR
          AGE AND FATHER NAME NOT KNOWN TO THE
          PETITIONER, POYKA, MEKKAVATTA VILA,
          ARAYUR P.O., THIRUVANANTHAPURAM - 695122
    2     SRI. P. RAJARAM
          AGE AND FATHER NAME NOT KNOWN TO THE PETITIONER,
          MANAGER, PRDS COLLEGE OF ARTS & SCIENCE, AMARA
          POST, CHANGANACHERRY, KOTTAYAM, PIN - 686546
          BY ADVS.
          RINU S ASWAN
          GIRIJA K GOPAL
          MANU S. KUMAR(K/000965/2016)
          MAHESWARY M.S.(K/001158/2016)
          BENCILAL B.S.(K/3589/2022)



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.10.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.1758 of 2023
                                  :2:


                      DEVAN RAMACHANDRAN, J.
                  =========================
                     Con.Case (C) No.1758 of 2023
                 ==========================
                Dated this the 27th day of October, 2023

                               JUDGMENT

When this matter was called today, Smt.Girija Gopal - learned

counsel for the 2nd respondent, submitted that, in full compliance with

the directions of this Court, an order dated 25.10.2023, has been

issued by her client; adding that a copy of the same has been handed

over to Sri.Manu Govind - learned counsel for the petitioner, at the

Bar.

2. Sri.Manu Govind - learned counsel for the petitioner,

affirmed the afore; but prayed liberty for his client to deal with the

aforesaid order in any manner that he is advised.

In the afore circumstances, I close this Contempt of Court Case;

with the afore requested liberty being reserved to the petitioner; for

which purpose, all contentions are left open.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm Con.Case (C) No.1758 of 2023

APPENDIX OF CON.CASE(C) 1758/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGEMENT DATED 26.08.2022 IN WP(C). 27387/2022 OF THIS HONOURABLE COURT Annexure A2 COPY OF THE COVERING LETTER DATED 31.08.2022 Annexure A3 COPY OF THE POSTAL RECEIPTS BEARING NUMBER RL636149257IN AND RL636149115IN DATED 10.09.2022 Annexure A4 COPY OF THE TRACKING DETAILS EVIDENCING THE DATE OF RECEIPT Annexure A5 COPY OF THE LAWYER NOTICE DATED 23.12.2022 ISSUED TO THE 1ST RESPONDENT Annexure A6 COPY OF THE REPLY NOTICE DATED 10.01.2023 Annexure A7 COPY OF THE NOTICE NO. GD/HC/2022/WPC 27387/009L DATED 21.02.2023 Annexure A8 COPY OF THE POSTAL RECEIPT BEARING NUMBER RL694342569IN Annexure A9 COPY OF THE TRACKING DETAILS EVIDENCING THE DATE OF RECEIPT

RESPONDENTS' EXHIBITS : NIL.