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Rappai Antony vs Marykutty
2024 Latest Caselaw 16260 Ker

Citation : 2024 Latest Caselaw 16260 Ker
Judgement Date : 10 June, 2024

Kerala High Court

Rappai Antony vs Marykutty on 10 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
 MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
               CON.CASE(C) NO. 161 OF 2017
 AGAINST THE JUDGMENT DATED 31.08.2016 IN WPC NO.23887 OF
               2016 OF HIGH COURT OF KERALA
PETITIONER:

         RAPPAI ANTONY
         AGED 57 YEARS, S/O.ANTONY, ARAKKAL HOUSE,
         OLLOOR, THRISSUR.
         BY ADVS.
         SRI.AUGUSTINE JOSEPH
         SRI.GEORGE RENOY
         SRI.K.S.ROCKEY
         SRI.TONY AUGUSTINE

RESPONDENT:

         MARYKUTTY
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER, NOW WORKING AS THE DISTRICT
         COLLECTOR, CIVIL STATION, PALAKKAD -678 001.
         BY ADV.SRI.E.C.BINEESH, GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 161 OF 2017            2




                       P.B.SURESH KUMAR, J.
               -----------------------------------------------
               Contempt Case (C) No.161 of 2017
               -----------------------------------------------
              Dated this the 10th day of June, 2024


                            JUDGMENT

The learned counsel for the petitioner submits that the

contempt case is not pressed.

In the light of the submission made by the learned

counsel for the petitioner, this Contempt Case is dismissed as not

pressed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 161/2017

PETITIONER ANNEXURES ANNEXURE I TRUE COPY OF THE INTERIM ORDER DATED 01.06.2016 IN CONT.CASE (C) NO.701/2016 ANNEXURE II TRUE COPY OF THE ORDER DATED 14.06.2016 OF THE RESPONDENT.

ANNEXURE III TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.23887/2016 DATED 31.08.2016. ANNEXURE IV TRUE COPY OF THE ORDER DATED 27.10.2016 OF THE RESPONDENT.

ANNEXURE V TRUE COPY OF THE LETTER DATED 18.11.2016 SENT BY REGISTERED POST TO THE RESPONDENT.

 
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