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Rajalekshmi .P vs Annamma Mathew
2024 Latest Caselaw 4336 Ker

Citation : 2024 Latest Caselaw 4336 Ker
Judgement Date : 1 February, 2024

Kerala High Court

Rajalekshmi .P vs Annamma Mathew on 1 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
                         CON.CASE(C) NO. 1200 OF 2017
AGAINST THE ORDER/JUDGMENT WPC 14931/2017 OF HIGH COURT OF KERALA
PETITIONER:

             RAJALEKSHMI .P.
             AGED 57 YEARS
             W/O RADHAKRISHNAN, PUTHEN PURAYIL HOUSE,
             CHETTIKULANGARA,ALAPPUZHA
             BY ADV SRI.V.M.KURIAN
RESPONDENTS:

    1        ANNAMMA MATHEW
             AGED 50 YEARS, W/O LATE MATHEW, SECRETARY,
             MAVELIKARA TALUK CO-OPERATIVE BANK LTD NO.707,
             PULIMOODU JUNCTION, MAVELIKKARA PO, ALAPPUZHA. 690101.
    2        KURIAN PALLATHU
             AGED 53 YEARS, S/O NOT KNOWN TO THE PETITIONER,
             PRESIDENT, MANAGING COMMITTEE OF MAVELIKARA TALUK
             CO-PERATIVE BANK LTD NO.707, PULIMOODU JUNCTION,
             MAVELIKKARA PO, ALAPPUZHA.690101,
             SRI.SAIGY JACOB PALATTY-SR.GP
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1200 OF 2017

                                     2




                               JUDGMENT

Dated this the 1st day of February, 2024

It is submitted by the learned counsel appearing for the petitioner

that the contempt of court case has become infructuous.

This contempt of court case is, accordingly, closed as

infructuous.

Sd/-

ANU SIVARAMAN JUDGE

NP CON.CASE(C) NO. 1200 OF 2017

APPENDIX OF CON.CASE(C) 1200/2017

PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 09.05.2017

Annexure A2 TRUE COPY OF THE LETTER DATED 22.05.2017 SUBMITTED BY THE PETITIONER. RESPONDENTS' ANNEXURES: NIL

 
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