Biji Pradeep vs P. Bindu
2024 Latest Caselaw 9752 Ker

Kerala High Court

Biji Pradeep vs P. Bindu on 4 April, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                       CON.CASE(C) NO. 681 OF 2024
  AGAINST THE ORDER DATED 31.07.2023 IN I.A. NO. 1 OF 2022 IN WP(C)
                NO.38137 OF 2022 OF HIGH COURT OF KERALA
PETITIONER:

              BIJI PRADEEP
              AGED 49 YEARS
              RESIDING AT PARAYIL VEEDU, PAZHANGATTU, CHETHIKKODE
              P.O., KANJIRAMATTOM, ERNAKULAM., PIN - 682 315.

              BY ADVS.
                   B.ASHOK SHENOY
                   P.S.GIREESH
                   SALIH P.A.
                   ARJUN R NAIK
                   THEJALAKSHMI R.S.
                   UMASANKER U.U.


RESPONDENT:

              P. BINDU
              (AGE AND FATHER'S NAME OF RESPONDENT IS NOT KNOWN TO
              PETITIONER), SECRETARY, COCHIN DEVASWOM BOARD, OFFICE
              OF THE COCHIN DEVASWOM BOARD, ROUND NORTH,
              THRISSUR., PIN - 680 001.

              BY ADV.
                   SRI. K.P. SUDHEER, STANDING COUNSEL

      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.681 of 2024

                                 : 2 :



                              JUDGMENT

It is submitted by the learned Counsel for the

petitioner that, the petitioner has received the amount

directed to be paid as per Annexure A1 order.

Recording the said submission, the Contempt of

Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN

JUDGE SRJ

APPENDIX OF CON.CASE(C) 681/2024

PETITIONER'S ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF ORDER DATED 31.07.2023 IN I.A.NO.1 OF 2022 IN W.P.(C) NO.38137 OF 2022 PASSED BY THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF REGISTERED LETTER NO.SLA/H-

134/2023 DATED 17.08.2023 SENT BY PETITIONER'S COUNSEL TO RESPONDENT.

ANNEXURE A3 TRUE COPY OF POSTAL ACKNOWLEDGMENT CARD SIGNED BY RESPONDENT ON 19.08.2023.

ANNEXURE A4 TRUE COPY OF INTERIM ORDER DATED 15.09.2023 PASSED BY DIVISION BENCH OF THIS HON'BLE COURT IN W.A.NO.1540 OF 2023.

ANNEXURE A5 TRUE COPY OF LAWYER NOTICE NO.SLA/K-182/2023 DATED 24.11.2023 SENT BY PETITIONER'S COUNSEL TO RESPONDENT.

ANNEXURE A6 TRUE COPY OF POSTAL ACKNOWLEDEMENT CARD SIGNED BY RESPONDENT ON 28.11.2023.