Sheeba Punoos vs Vinod Raj
2024 Latest Caselaw 4958 Ker

Kerala High Court

Sheeba Punoos vs Vinod Raj on 9 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
       FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                        CON.CASE(C) NO. 239 OF 2024
  AGAINST THE JUDGMENT IN WP(C) 27648/2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER

             SHEEBA PUNOOS
             AGED 56 YEARS
             W/O. ROY JOHN, PERAKATH HOUSE,
             KURICHY, KOTTAYAM, PIN - 686532

             BY ADVS.
             AMJATHA D.A.
             MUHASIN K.M.
             FARHANA K.H.


RESPONDENT

             VINOD RAJ
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE REVENUE DIVISIONAL OFFICER,
             KOTTAYAM REVENUE DIVISIONAL OFFICE,
             2ND FLOOR,MINI CIVIL STATION,
             UNION CLUB ROAD, PUTHENANGADY,
             KOTTAYAM, PIN - 686001

             SRI.K.M.FAISAL-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:
 CON.CASE(C) NO.239 OF 2024


                             2




                          JUDGMENT

Dated this the 9th day of February, 2024

Counsel on either side submit that the directions

contained in the judgment dated 21.08.2023 in W.P.(C)

No.27648 of 2023 stand complied with and therefore no

further orders are required in the Contempt of Court Case.

Recording the submission, the Contempt of Court Case

is closed.

Sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.239 OF 2024

APPENDIX OF CON.CASE(C) 239/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 21.08.2023 IN W.P (C) NO. 27648/2023