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Sony George vs Sri.Vishnu Raj
2024 Latest Caselaw 5237 Ker

Citation : 2024 Latest Caselaw 5237 Ker
Judgement Date : 15 February, 2024

Kerala High Court

Sony George vs Sri.Vishnu Raj on 15 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 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                         CON.CASE(C) NO. 2870 OF 2023
   AGAINST THE ORDER/JUDGMENT WP(C) 12707/2023 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             SONY GEORGE
             AGED 59 YEARS
             S/O.V. J. GEORGE, VILLANASSERIL HOUSE, SBT AVENUE ROAD,
             PANAMPILLY NAGAR, KOCHI, PIN - 682036
             BY ADVS.
             LEO LUKOSE
             ENOCH DAVID SIMON JOEL
             S.SREEDEV
             RONY JOSE
             KAROL MATHEWS SEBASTIAN ALENCHERRY
             DERICK MATHAI SAJI
             KARAN SCARIA ABRAHAM
RESPONDENT:

             SRI.VISHNU RAJ,
             AGE NOT KNOWN TO THE PETITIONER, FATHER'S NAME NOT
             KNOWN TO THE PETITIONER, REVENUE DIVISIONAL OFFICER
             (RDO), REVENUE DIVISIONAL OFFICE, FORT KOCHI,
             ERNAKULAM DISTRICT, PIN - 682001
             SRI.SAIGI JACOB PALATTY, SR.GP
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.2870 OF 2023

                                     2




                              JUDGMENT

Dated this the 15th day of February, 2024

It is submitted by the learned Government Pleader that the Form

5 application submitted by the petitioner has been considered and

orders passed.

This contempt of court case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

NP CON.CASE(C) NO.2870 OF 2023

APPENDIX OF CON.CASE(C) 2870/2023

PETITIONER'S ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 10.04.2023 IN W.P.(C) NO. 12707 OF 2023 ON THE FILES OF THIS HON'BLE COURT. Annexure A2 A TRUE COPY OF THE LETTER DATED 19.04.2023 SUBMITTED BY THE PETITIONER BEFORE THE CONTEMNOR ALONG WITH THE RECEIPT DATED 08.08.2023.

RESPONDENT'S ANNEXURES: NIL

 
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