Reeja Dominic vs Smt.Meera
2024 Latest Caselaw 17549 Ker

Kerala High Court

Reeja Dominic vs Smt.Meera 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. 1229 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.33791 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER:

         REEJA DOMINIC
         AGED 36 YEARS
         D/O DOMINIC KOCHERY,PUTHANGADI THURUTHISSERY,
         NEDUMBASSERY P.O, ERNAKULAM, PIN - 683589
         BY ADV M.S.SHAMLA


RESPONDENT:

          SMT.MEERA
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, FORT KOCHI
          P.O,ERNAKULAM, PIN - 682001
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.1229 of 2024    :2:




                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                     Con. Case(C) No.1229 of 2024
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 21st day of June, 2024

                               JUDGMENT

When the matter was taken up for consideration today, both

sides submit that the directions in Annexure A1 judgment have

been complied with.

Recording the above said submission, the Contempt of Court

Case is closed.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF CON.CASE(C) 1229/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 5.12.2023 IN W.P.(C) NO. 33791/2023 OF THIS HONOURABLE COURT