Sudheer Kumar.M vs Bini Francis
2024 Latest Caselaw 12602 Ker

Kerala High Court

Sudheer Kumar.M vs Bini Francis on 21 May, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
      TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                        CON.CASE(C) NO. 1039 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.22314 OF 2022 OF HIGH
COURT OF KERALA
PETITIONER/PETITIONER IN WPC:
     1     SUDHEER KUMAR.M, AGED 58 YEARS
           S/O.MRUTHYUNJAYAN PANICKER,RESIDING AT 'PAVITHRAM'
           AMBALATHUVILA,KURUMANDAL,PARAVOOR.P.O,,
           KOLLAM DISTRICT, PIN - 691301
     2     SUNIL KUMAR.M,AGED 55 YEARS
           S/O.MRUTHYUNJAYA PANICKER, RESIDING AT
           'SUDHODHANA,T.C.NO.43/29, THOTTAM,MANACAUD P.O,
           THIRUVANAMTHAPURAM, PIN - 695009
           BY ADVS.
           G.RAJAN POTAYIL
           YAMUNA RANI V.G.


RESPONDENT/RESPONDENTS IN WPC:
     1     BINI FRANCIS, AGE AND NAME OF FATHER NOT KNOWN TO THE
           PETITIONER) SECRETARY, CORPORATION OF
           THIRUVANAMTHAPURAM, PALAYAM,VIKAS BHAVAN P.O,
           THIRUVANAMTHAPURAM, PIN - 695033
     2     HARILAL, (AGE AND NAME OF FATHER NOT KNOWN TO THE
           PETITIONERS) THE STATION HOUSE OFFICER,MEDICAL COLLEGE
           POLICE STATION,MEDICAL COLLEGE P.O,
           THIRUVANANTHAPURAM,
           PIN - 695011
     3     DWARAJ S, AGED 54 YEARS
           S/O.SADASIVAN,RESIDING AT ELANKAMVILAKATH VEEDU,T.C.
           39/1739, MANACAUD P.O, MUTTATHARA VILLAGE,
           THIRUVANANTHAPURAM, PIN - 695009
     4     RAJESH.R , AGED 51 YEARS
           RESIDING AT 'MOON WIND', T.C.
           43/526,KAMALESWARAM,MANACAUD P.O,
           THIRUVANANTHAPURAM, PIN - 695009


             SMT. THUSHARA JAMES (SR GP)


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1039 OF 2024               2



                                   JUDGMENT

Learned Standing Counsel appearing for the respondent

Corporation submitted that a statement is filed in the matter.

2. When this matter is taken up for consideration today,

learned counsel appearing for the petitioners would submit

that, after filing of this Contempt of Court Case, notice has

been issued to the petitioners. It is submitted that the

Contempt of Court Case may be presently closed, reserving

liberty of the petitioners to apply for reopening of the case, if

necessary.

Accordingly, the Contempt of Court Case is closed,

reserving the liberty of the petitioners to apply for reopening of

the Contempt of Court Case, if necessary.

Sd/-

GOPINATH P. JUDGE ajt

APPENDIX OF CON.CASE(C) 1039/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGEMENT DATED 15/01/2024 IN W.PC.NO.22314/2022 Annexure A2 TRUE COPY OF THE LETTER DATED 17/01/2024 ADDRESSED TO THE 1ST RESPONDENT Annexure A3 TRUE COPY OF THE F.I.R NO.84/2024 DATED 21/01/2024 OF POONTHURA POLICE STATION Annexure A4 TRUE COPY OF THE F.I.R NO. 350/2024 DATED 10/03/2022 OF THE 2ND RESPONDENT RESPONDENT ANNEXURES Annexure R1(a) A true copy of the Judgment dated 12.04.2024

Annexure R1(b) A true copy of the Order No.H11/23355/22 dated 30.04.24 of the Secretary, Corporation of Thiruvananthapuram