C.K.Paulose vs Smt.Geena
2024 Latest Caselaw 4919 Ker

Kerala High Court

C.K.Paulose vs Smt.Geena on 9 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                 CON.CASE(C) NO. 1033 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 37357/2022 OF HIGH COURT OF
                            KERALA
PETITIONER/PETITIONER:

          C.K.PAULOSE
          AGED 69 YEARS, S/O KURIAKOSE,
          CHENNAMVELIL HOUSE,KOLENCHERRY P.O.,
          ERNAKULAM DISTRICT, PIN - 682311
          BY ADV.
          SRI.SAJEEV KUMAR K.GOPAL

RESPONDENT/3RD RESPONDENT IN THE WRIT PETITION:

          SMT.JEENA
          AGE AND FATHER'S NAME NOT KNOWN
          TO THE PETITIONER, THE MANAGER,
          THE KERALA STATE PLANTATION CORPORATION
          LTD.KALLALA ESTATE, KALADY PLANTATION P.O.,
          MANJAPRA, KALADY, PIN - 683 581.
          BY ADV.
          SRI.G.SREEKUMAR (CHELUR)



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.1033 of 2023
                                  :2:




                               JUDGMENT

When this matter was called today, Sri.G.Sreekumar - learned

counsel for the respondent, submitted that not merely have the

directions in the judgment been fully complied with by releasing

the admitted amounts, but that all other sums due to the petitioner

have also been paid, including the security deposit. He relied upon

Exts. R1(a), R1(b) and R1(c) in substantiation.

Recording the afore submissions, I close this Contempt of

Court Case; however, leaving liberty to the petitioner to seek a

rehearing, if any further orders are found necessary.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm

APPENDIX OF CON.CASE(C) 1033/2023

PETITIONER ANNEXURES Annexure 1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.37357/2022 DATED 24-02-2023. Annexure 2 TRUE COPY OF THE COMMUNICATION DATED 23- 02-2023 FROM THE MANAGER OF THE PLANTATION CORPORATION TO THE PETITIONER Annexure 3 TRUE COPY OF THE CHEQUE DATED 23-02-2023 ISSUED IN FAVOUR OF THE PETITIONER RESPONDENT EXHIBITS Exhibit R1 (a) A TRUE COPY OF LETTER ISSUED BY THE MANAGER, PLANTATION CORPORATION OF KERALA TO THE PETITIONER DATED 17.07.2023 Exhibit R1 (b) TRUE COPY OF THE CONSIGNMENT TRACKING DETAILS WHICH WOULD SHOW THAT THE LETTER WAS DELIVERED TO THE PETITIONER ON 24.07.2023 Exhibit R1 (c) TRUE COPY OF THE PAYMENT VOUCHER DATED 18.10.2023 ALONG WITH THE BANK STATEMENT