Lekshmi Harikrishnan vs Meera K
2024 Latest Caselaw 17546 Ker

Kerala High Court

Lekshmi Harikrishnan vs Meera K on 21 June, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
                   CON.CASE(C) NO. 1215 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.43194 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER:

         LEKSHMI HARIKRISHNAN
         AGED 46 YEARS
         KRISHNA (H), FLAT NO.C, J.M. APARTMENT, FREEDOM
         ROAD, DESHABHIMANI (JN.) KALOOR, KOCHI,
         PIN - 682017
         BY ADV S.SANTOSH KUMAR (PERUNAD)


RESPONDENT:

          MEERA K.
          AGE NOT KNOWN, FATHERS NAME NOT KNOWN, THE REVENUE
          DIVISIONAL OFFICER, FORT KOCHI, PIN - 682002
OTHER PRESENT:

          SR.GP-DEEPA NARAYANAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.06.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con. Case (C) No.1215 of 2024    :2:




                           VIJU ABRAHAM, J.
          --    -- -- -- -- -- -- -- -- -- -- -- --
                    Con. Case (C) No.1215 of 2024
          --    -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 21st day of June, 2024

                                JUDGMENT

When the matter was taken up for consideration today, the

learned Government Pleader upon instructions submitted that the

directions in Annexure A1 judgment have been complied with by

allowing the application in Form - 6, submitted by the petitioner.

Recording the above said submission, the Contempt of Court

Case is closed.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF CON.CASE(C) 1215/2024

PETITIONER ANNEXURES Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 22.12.2023 IN WP(C) 43194/2023 Annexure A2 A TRUE COPY OF THE STATUTORY NOTICE DATED 23.04.2024 Annexure A3 A TRUE COPY OF THE POSTAL RECEIPT DATED 24.04.2024 Annexure A4 A TRUE COPY OF THE POSTAL ACKNOWLEDGMENT DATED 29.04.2024