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Sasidharan K.K vs Sandeep M
2024 Latest Caselaw 6030 Ker

Citation : 2024 Latest Caselaw 6030 Ker
Judgement Date : 23 February, 2024

Kerala High Court

Sasidharan K.K vs Sandeep M on 23 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 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                 CON.CASE(C) NO. 88 OF 2024
AGAINST THE ORDER/JUDGMENT WP(C) 28022/2023 OF HIGH COURT OF
                              KERALA
PETITIONERS/PETITIONERS:

    1     SASIDHARAN K.K
          AGED 72 YEARS, S/O KRISHNAN,
          KANJIRAPARAMBIL HOUSE, PERAMANGALAM P.O,
          THRISSUR DISTRICT, PIN - 680545.

    2     SOBHA
          AGED 63 YEARS, W/O SASIDHARAN K.K.,
          KANJIRAPARAMBIL HOUSE,PERAMANGALAM P.O,
          THRISSUR DISTRICT, PIN - 680545.

          BY ADVS.
          ASOK KUMAR K.P.
          ALEXANDER K.C.
          ABDUL HAMEED RAFI


RESPONDENT/2ND RESPONDENT:

          SANDEEP M
          S/O KRISHNAN KUTTY NAIR,
          THE TAHSILDAR (LR), THRISSUR,PALACE ROAD,
          THRISSUR, PIN-680020,
          RESIDING AT SUDARSANAM HOUSE,
          CHETTUPUZHA POST, THRISSURN - 680012.

          BY ADV.SMT.REKHA C NAIR, SENIOR GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C)No.88 of 2024

                               :2:




                       JUDGMENT

Dated this the 23rd day of February, 2024

Government Pleader submits that an order dated

19.12.2023 has been passed pursuant to the direction of

this Court in the judgment dated 24.08.2023 in W.P.(C)

No.28022 of 2023, rejecting the application of the petitioner.

In the circumstances, I find that there is substantial

compliance of the direction of this Court. The Contempt of

Court Case is therefore closed granting liberty to the

petitioner to challenge the order now passed in accordance

with law, if the petitioner is so advised.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF CON.CASE(C) 88/2024

PETITIONERS' ANNEXURES Annexure A-1 CERTIFIED COPY OF THE JUDGEMENT DATED 24.08.2023 IN WP (C) NO. 28022 Annexure A-2 TRUE COPY OF THE ORDER NO. TLKTSR NO.

4991/2023-B1 DATED 19.12.2023

 
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