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Abraham Cyriac vs N.S.K.Umesh
2024 Latest Caselaw 8792 Ker

Citation : 2024 Latest Caselaw 8792 Ker
Judgement Date : 27 March, 2024

Kerala High Court

Abraham Cyriac vs N.S.K.Umesh on 27 March, 2024

Author: A. Muhamed Mustaque

Bench: A.Muhamed Mustaque

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                    &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                     CON.CASE(C) NO. 580 OF 2024
AGAINST THE ORDER DATED 27.02.2023 IN LA.App. NO.230 OF
2021 OF HIGH COURT OF KERALA
PETITIONER/1ST RESPONDENT:

               ABRAHAM CYRIAC
               AGED 62 YEARS
               NJAVALLIL HOUSE, PARATHODE, KANJIRAPPILLY TALUK,
               NOW RESIDING AT NJAVALLIL HOUSE, MARADU P.O,
               DIRECTOR M/S COCHIN PAPER AND BOARDS PVT. LTD,
               BRAHMAPURAM P.O, KOCHI, PIN - 682303

               BY ADVS.
               T.R.S.KUMAR
               DEENA JOSEPH
               DEEPA R MENON
               SONA MARIA PAULOSE
               AMRUTHA PREMJITH



RESPONDENTS/APPELLANT/2ND RESPONDENT:

    1          N.S.K.UMESH, THE DISTRICT COLLECTOR,
               COLLECTRATE, KAKKANAD, ERNAKULAM REPRESENTED BY
               GOVERNMENT PLEADER,HIGH COURT OF KERALA, PIN -
               682 030

    2          CHELSA SINI, THE SECRETARY, CORPORATION OF
               KOCHI, PARK AVENUE, KOCHI, PIN - 682 011

               SRI. K. JANARDHANA SHENOY       SC KOCHI MUNICIPAL
               CORPORATION


        THIS    CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING   BEEN
FINALLY HEARD ON 27.03.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Cont. Case(C)No.580 of 2024

                              ..2..




                   JUDGMENT

A. Muhamed Mustaque, J.

If the directions in the order dated 27.02.2023 in LAA

No.230 of 2021are not complied with, the remedy is to file an

execution and not to file a Contempt Case. The Contempt

Case is closed with liberty as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE PR

..3..

APPENDIX OF CON.CASE(C) 580/2024

PETITIONER ANNEXURES

Annexure 1 ORDER DATED 27-02-2023 IN IA.N0.1/2021 IN L.A. APPL. NO. 230 OF 2021

 
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