Express Motors Pvt.Ltd vs Shyju Jacob
2024 Latest Caselaw 16121 Ker

Kerala High Court

Express Motors Pvt.Ltd vs Shyju Jacob 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. 220 OF 2021
AGAINST THE JUDGMENT DATED 05.10.2020 IN WP(C) NO.17409 OF
               2020 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         EXPRESS MOTORS PVT.LTD.
         C.C. 44/170, AROMA GARDENS, SRM ROAD, KOCHI-682
         018, REPRESENTED BY ITS DIRECTOR M.A. MOHAMMED
         BABU MOOPAN.
         BY ADV T.K.VIPINDAS

RESPONDENT/1ST RESPONDENT:

         SHYJU JACOB
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER, TAHSILDAR (LAND RECORDS), KOTTAYAM
         TALUK, KOTTAYAM - 686001.
         BY ADV.SRI.E.C.BINEESH, GOVERNMENT PLEADER


     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. 220 OF 2021            2




                       P.B.SURESH KUMAR, J.
               -----------------------------------------------
               Contempt Case (C) No.220 of 2021
               -----------------------------------------------
               Dated this the 7th day of June, 2024


                            JUDGMENT

The learned counsel for the petitioner submits that the

directions contained in the judgment have been complied with.

In the light of the submission made by the learned

counsel for the petitioner, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 220/2021

PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 5.10.2020 IN W.P.C NO. 17409/2020 OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF THE NOTICE DATED 16.11.2020 ISSUED BY THE RESPONDENT. ANNEXURE A3 TRUE COPY OF THE ARGUMENT NOTES SUBMITTED BY THE PETITIONER DATED 24.11.2020.