Vinu Antony vs Raju Joseph
2024 Latest Caselaw 4948 Ker

Kerala High Court

Vinu Antony vs Raju Joseph on 9 February, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
        FRIDAY, THE 9TH DAY OF FEBRUARY 2024/20TH MAGHA, 1945
                    CON.CASE(C).NO.2106 OF 2017
AGAINST THE JUDGMENT DATED 10.07.2017 IN W.P.(C).NO.21113/2017 OF HIGH
                            COURT OF KERALA

PETITIONER/PETITIONER:

            VINU ANTONY
            AGED 46, S/O. K.O. ANTONY, M/S. MANUAL INDUSTRIES,
            44/1010 & 1041, POTTAKKUZHI, KALOOR, KOCHI-17.

            BY ADV.SRI.HARISANKAR V. MENON
            BY ADV.SMT.K.KRISHNA
            BY ADV.SMT.MEERA V.MENON


RESPONDENTS/RESPONDENTS:

    1      RAJU JOSEPH
           AGE AND FATHER'S NAME NOT KNOWN,
           COMMERCIAL TAX OFFICER, VAT CIRCLE,
           KODUNGALLUR-680 664.

    2      RAJAN KHOBRAGADE
           AGE AND FATHER'S NAME NOT KNOWN,
           COMMISSIONER OF COMMERCIAL TAXES,
           TAX TOWERS, KILLIPPALAM, KARAMANA,
           THIRUVANANTHAPURAM-695 002.

            BY SRI.V.K.SHAMSUDHEEN, SR. GOVERNMENT PLEADER

         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
   FOR ADMISSION ON 09.02.2024, THE COURT ON THE SAME DAY
   DELIVERED THE FOLLOWING:
 CONT. CASE (C).NO.2106/2017     :: 2 ::




                              JUDGMENT

It is submitted by the learned Government Pleader that the

directions in the judgment dated 10.07.2017 in W.P.(C).No.21113

of 2017 have been complied. Taking note of the said submission,

the Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/9/2/24