Thomas Philip vs Smt. Safna
2024 Latest Caselaw 12796 Ker

Kerala High Court

Thomas Philip vs Smt. Safna 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. 952 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.40260 OF 2023 OF HIGH
COURT OF KERALA
PETITIONERS:

    1        THOMAS PHILIP
             AGED 48 YEARS
             S/OPHILIP THOMAS MANNAMELEDATH HOUSE MAVELIKKARA P.O.,
             PIN - 690101

    2        SUNI MARY MATHAI
             AGED 46 YEARS
             W/O THOMAS PHILIP MANNAMELEDATH (H) MAVELIKKARA P.O,
             PIN - 690101

             BY ADV M.S.SHAMLA



RESPONDENT:

             SMT. SAFNA
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER).THE
             REVENUE DIVISIONAL
             OFFICER,REVENUEDIVISIONALOFFICE,THIRUVALLA
             P.O,THIRUVALLA-, PIN - 689101


OTHER PRESENT:

             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.952 of 2024        2



                      VIJU ABRAHAM,J
                   -------------------
              Cont. Case(C).No.952 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) 952/2024

PETITIONERS' ANNEXURES

Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 4.12.2023 IN W.P.(C) NO. 40260/2023 OF THIS HONOURABLE COURT