Abdul Russak vs Sri. M. Muhammed Arif Khan
2024 Latest Caselaw 11035 Ker

Kerala High Court

Abdul Russak vs Sri. M. Muhammed Arif Khan on 12 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                        CON.CASE(C) NO. 935 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.24179 OF 2013 OF HIGH
COURT OF KERALA
PETITIONER/PETITIONER:

             ABDUL RUSSAK
             AGED 65 YEARS
             S/O. HYDROSE M/S. ELECTROTECH INDUSTRIES INDUSTRIES
             ESTATE SOUTH KALAMASSERY, PIN - 683104

             BY ADVS.
             SADCHITH.P.KURUP
             C.P.ANIL RAJ
             SIVA SURESH
             B.SREEDEVI
             ATHIRA VIJAYAN



RESPONDENT/RESPONDENT:

             SRI. M. MUHAMMED ARIF KHAN
             AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER
             SECRETARY, MUVATTUPUZHA MUNICIPALITY MUNICIPAL OFFICE,
             MUVATTUPUZHA, PIN - 686661

             BY ADV RAJAN T R




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt of Court Case (C) No.935/2024

                               2

                P.V.KUNHIKRISHNAN
            ---------------------
        Contempt of Court Case (C) No.935 of 2024
        ---------------------------
           Dated this the 12th day of April, 2024

                         JUDGMENT

A memo is filed by the respondent stating that the

first part of the judgment is complied. It is submitted

that there is time to comply the third direction. If that is

the case, this Contempt of Court Case is closed with

liberty to the petitioner to reopen it, if there is any

further violation.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE bng Contempt of Court Case (C) No.935/2024

APPENDIX OF CON.CASE(C) 935/2024

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 3.7.2012 PASSED BY THIS HONOURABLE

Annexure A2 CERTIFIED COPY OF THIS JUDGMENT DATED 10.1.2024 PASSED BY THIS HONOURABLE

Annexure A3 A TRUE COPY OF THIS REPRESENTATION DATED 17.1.2024