Aji Thomas vs Sreelekha
2024 Latest Caselaw 16111 Ker

Kerala High Court

Aji Thomas vs Sreelekha on 7 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                 CON.CASE(C) NO. 1037 OF 2021
AGAINST THE JUDGMENT DATED 24.11.2020 IN WP(C) NO.24225
OF 2020 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS IN W.P.(C):

    1       AJI THOMAS
            AGED 39 YEARS, S/O P.M. THOMAS, PAMELAYIL (H),
            COLLECTORATE P.O.KOTTAYAM-686 002.
    2       AJI
            AGED 44 YEARS, S/O RAGHAVAN,
            ALUMTHARAYIL, PANAMPALAM, ARPOOKARA,
            KOTTAYAM DISTRICT -686 008.
            BY ADVS.
            M.V.THAMBAN
            R.REJI
            THARA THAMBAN
            B.BIPIN
            ARUN BOSE
RESPONDENT/5TH RESPONDENT IN WP(C):

            SREELEKHA
            AGE AND FATHERS NAME NOT KNOWN TO THE
            PETITIONER, WORKING AS THE EXECUTIVE ENGINEER,
            PUBLIC WORKS DEPARTMENT, ROAD DIVISION,
            KOTTAYAM, KOTTAYAM DISTRICT, PIN-686 001.
            SRI.E.C. BINEESH GP


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C)NO.1037 OF 2021               2




                         P.B.SURESH KUMAR, J.
                 -----------------------------------------------
                Contempt Case (C) No.1037 of 2021
                 -----------------------------------------------
                Dated this the 7th day of June, 2024


                              JUDGMENT

The learned counsel for the petitioners submits that the

the contempt of court can be closed.

In the light of the said submission, this Contempt of

Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 1037/2021

PETITIONER ANNEXURES Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 24.11.2020 IN WPC NO 24225/2020 OF THIS HONBLE COURT Annexure II TRUE COPY OF THE ORDER DATED 1.2.2021 IN RP NO 75/2021 OF THIS HONBLE COURT