Mary Sadan Apg Pvt Ltd vs Snehil Kumar Singh
2024 Latest Caselaw 9540 Ker

Kerala High Court

Mary Sadan Apg Pvt Ltd vs Snehil Kumar Singh on 4 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
              THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                       CON.CASE(C) NO. 349 OF 2020
AGAINST THE JUDGMENT DATED IN WP(C) NO.27937 OF 2019 OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER:

              MARY SADAN APG PVT LTD
              NO.17/233, MARY SADAN BUILDING, YCA JUNCTION,
              NEELEESWARAM P.O., KALADY, ERNAKULAM DISTRICT,
              REPRESENTED BY ITS MANAGING DIRECTOR, SUBIN GEORGE,
              S/O.A.P.GEORGE, AGED 33 YEARS.
              BY ADV BABU S. NAIR


RESPONDENTS/RESPONDENTS:

     1        SNEHIL KUMAR SINGH
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE,
              FORT KOCHI, ERNAKULAM DISTRICT, PIN-682001.
     2        HAREESH,
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
              TAHSILDAR, PARAVOOR TALUK, TALUK OFFICE, NORTH PARAVOOR,
              ERNAKULAM DISTRICT, PIN-683513.



              SMT.MABLE C.KURIAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 349 OF 2020
                                   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 SAS CON.CASE(C) NO. 349 OF 2020

APPENDIX OF CON.CASE(C) 349/2020

PETITIONER'S ANNEXURES:

ANNEXURE A TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK IN RESPECT OF THE PROPERTY. ANNEXURE B CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED, 23.10.2019 IN W.P.(C) NO.27937/2019.

ANNEXURE C TRUE COPY OF THE NOTICE ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT DATED, 5.2.2020.