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Sudharma vs Mumthaz A M
2024 Latest Caselaw 10572 Ker

Citation : 2024 Latest Caselaw 10572 Ker
Judgement Date : 11 April, 2024

Kerala High Court

Sudharma vs Mumthaz A M on 11 April, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
       THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
 THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                 CON.CASE(C) NO. 723 OF 2024
 AGAINST THE JUDGMENT DATED 14.11.2023 IN WP(C) NO.34198 OF
                 2023 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

         SUDHARMA
         AGED 51 YEARS
         W/O CHANDRASENAN,
         7/220 THAYYILCHIRA, NEHRU TROPHY WARD,
         AVALOOKKUNNU.P.O., ALAPPUZHA, PIN - 688006

         BY ADV ARAVIND GHOSH


RESPONDENT/1ST RESPONDENT:

         MUMTHAZ A M
         SECRETARY,
         ALAPPUZHA MUNICIPALITY,
         CCSB ROAD, ALAPPUZHA, PIN - 688001

         BY ADV.
         AZAD BABU R, STANDING COUNSEL


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.04.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                      -:2:-




                     BECHU KURIAN THOMAS, J.
                   -----------------------------------------
                    Con. Case(C). No.723 of 2024
                  -------------------------------------------
                 Dated this the 11th day of April, 2024


                                JUDGMENT

The learned counsel for the respondent submitted that the

judgment dated 14.11.2023 in W.P.(C).No.34198 of 2023 has been

complied with.

The aforesaid submission is recorded. Since nothing further

survives for consideration, this contempt case is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE

Jka/11.04.24.

APPENDIX OF CON.CASE(C) 723/2024

PETITIONER'S ANNEXURES

Annexure-A1 THE CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.34198/2023 PASSED BY THIS HONOURABLE COURT ON 14/11/2023

Annexure-A2 THE TRUE COPY OF THE POSTAL RECEIPT DATED 8/12/2023 FOR THE ISSUANCE OF ANNEXURE A1 JUDGMENT TO THE 1ST RESPONDENT

Annexure-A3 THE TRUE COPY OF THE DEMAND NOTICE ISSUED TO THE PETITIONER BY THE RESPONDENT DATED 27/01/2024

 
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