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Irene Andrews vs Manju Roshni
2024 Latest Caselaw 5348 Ker

Citation : 2024 Latest Caselaw 5348 Ker
Judgement Date : 15 February, 2024

Kerala High Court

Irene Andrews vs Manju Roshni 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. 2414 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 6354/2023 OF HIGH COURT OF KERALA
PETITIONER:

             IRENE ANDREWS
             AGED 27 YEARS
             D/O ANDREWS MATHEW VEMBANATTU HOUSE, PUTHIYAKAVU,
             THRIPUNITHURA P.O, ERNAKULAM DISTRICT, PIN - 682301
             BY ADVS.
             P.K.SOYUZ
             UDAYAKUMAR P P
             E.V.BABYCHAN
RESPONDENT:

             MANJU ROSHNI
             (FATHER'S NAME & AGE NOT KNOWN TO THE PETITIONER)
             CONVENOR , LOCAL LEVEL MONITORING COMMITTEE ,
             CHOTTANIKKARA GRAMA PANCHAYATH& THE AGRICULTURAL
             OFFICER, KRISHI BHAVAN CHOTTANIKKARA, CHOTTANIKKARA P.O
             ERNAKULAM DISTRICT, PIN - 682312
             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.2414 OF 2023

                                      2




                                JUDGMENT

Dated this the 15th day of February, 2024

It is submitted by the learned Government Pleader, on

instructions, that orders have been passed on the Form 5 application

by proceedings dated 31.01.2024, a copy of which has been handed

over to the learned counsel for the petitioner.

This contempt of court case is closed, without prejudice to the

contentions of the parties.

Sd/-

ANU SIVARAMAN JUDGE

NP CON.CASE(C) NO.2414 OF 2023

APPENDIX OF CON.CASE(C) 2414/2023

PETITIONER'S ANNEXURES Annexure I CERTIFIED COPY OF THE JUDGMENT IN W.PC NO.

6354 OF 2023 DATED 16.03.2023 OF THE HON'BLE HIGH COURT OF KERALA Annexure II A TRUE COPY OF THE RECEIPT 31.03.2023 ISSUED BY THE RESPONDENT RESPONDENT'S ANNEXURES: NIL

 
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