Naseema vs Smt. Meera
2024 Latest Caselaw 12753 Ker

Kerala High Court

Naseema vs Smt. Meera on 21 May, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
      TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                         CON.CASE(C) NO. 940 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.43014 OF 2023 OF HIGH
COURT OF KERALA
PETITIONER:

             NASEEMA
             AGED 53 YEARS
             W/O.AYYUB PELIL HOUSE ALUVA P.O ERNAKULAM, PIN - 683101

             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.

             SR. GP- DEEPA NARAYANAN


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont. Case(C).No.940 of 2024               2



                     VIJU ABRAHAM,J
                  -------------------
             Cont. Case(C).No.940 of 2024
            -------------------------------
          Dated this the 21st day of May, 2024

                               JUDGMENT

When the matter was taken up for

consideration, it is reported that the direction

in the judgment has been complied with. Recording

the same, the Contempt Case is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF CON.CASE(C) 940/2024

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 20.12.2023 IN W.P.(C) NO. 43014/2023 OF THIS HONOURABLE COURT