Magesh K.S vs Kaverikutty
2024 Latest Caselaw 16122 Ker

Kerala High Court

Magesh K.S vs Kaverikutty 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. 140 OF 2021
 AGAINST THE JUDGMENT DATED 08.09.2020 IN WP(C) NO.18281
             OF 2020 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         MAGESH K.S
         AGED 41 YEARS
         S/O. G. SREEKUMARAN, KOLAKOTTIL HOUSE,
         THAZHATHEKALAM, KALLINGALPADAM,
         PANNIYANKARA P.O. VADAKKUMCHERY,
         PALAKKAD DISTRICT 678 683.

         BY ADVS.
         BABU JOSEPH KURUVATHAZHA
         SMT.K.S.ARCHANA



RESPONDENT/1ST RESPONDENT:

         KAVERIKUTTY
         AGE AND NAME OF THE FATHERS ARE NOT KNOWN TO THE
         PETITIONER, WORKING AS REVENUE DIVISIONAL
         OFFICE, CIVIL STATION, COLLECTOR,
         PALAKKAD 678 001.

         BY GOVERNMENT PLEADER SRI.E.C.BINEESH


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.140 of 2021          2




                          P.B.SURESH KUMAR, J.
                  -----------------------------------------------
                  Contempt Case (C) No.140 of 2021
                  -----------------------------------------------
                  Dated this the 7th day of June, 2024


                               JUDGMENT

There is no representation for the petitioner.

The contempt case, in the circumstances, is dismissed

for default.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 140/2021

PETITIONER ANNEXURES

ANNEXURE A1 TRUE COPY OF JUDGMENT DATED 8.9.2020 IN WPC NO. 18281/2020 OF THIS HONBLE COURT.