Sasi K.M vs Mr.Abdulrahman
2024 Latest Caselaw 16289 Ker

Kerala High Court

Sasi K.M vs Mr.Abdulrahman 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. 1460 OF 2016
 AGAINST THE JUDGMENT DATED 23.06.2016 IN WPC NO.21240 OF
               2016 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C):

         SASI K.M.
         S/O.K.V.MADHAVAN, KALATHUMPADIVEEDU, KANJIRAKODE
         POST, KUMARANELLUR (VIA), THRISSUR DISTRIT.
         BY ADV SRI.P.BHASKARAN


RESPONDENT/3RD RESPONDENT IN W.P.(C):

         MR.ABDULRAHMAN
         (AGED AND FATHERS NAME NOT KNOWN) TALUK
         SURVEYOR, TALAPPILLY, WADAKANCHERY POST,
         THRISSUR DISTRICT-680 001.
         SRI.E.C. BINEESH GP


     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.1460 OF 2016               2




                         P.B.SURESH KUMAR, J.
                 -----------------------------------------------
                Contempt Case (C) No.1460 of 2016
                 -----------------------------------------------
                Dated this the 10th day of June, 2024


                              JUDGMENT

There is no representation for the petitioner.

The learned Government Pleader submits that the

direction contained in the judgment has been complied with.

In the light of the submission made by the learned

Government Pleader, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX

PETITIONER ANNEXURES Annexure I CERTIFIED COPY OF THE JUDGMENT IN WPC NO.21240 OF 2016(D) DATED 23.06.2016

RESPONDENT ANNEXURES Annexure R1(A) A TRUE COPY OF THE NOTICE DATED 09.09.2016