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S. Santhini vs G. Santhosh Kumar
2024 Latest Caselaw 13209 Ker

Citation : 2024 Latest Caselaw 13209 Ker
Judgement Date : 23 May, 2024

Kerala High Court

S. Santhini vs G. Santhosh Kumar on 23 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

           THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946

                          CON.CASE(C) NO. 413 OF 2024

AGAINST THE JUDGMENT DATED 16.10.2023 IN WP(C) NO.31713 OF 2019 OF HIGH

                               COURT OF KERALA

PETITIONERS:

     1         S. SANTHINI
               AGED 62 YEARS
               W/O. PRATHAPACHANDRAN, GURUPREETHI, PONNURUNNI NURSERY
               ROAD, VYTTILA P.O, ERNAKULAM, PIN - 682 014.

     2         SREEKALA P.A
               AGED 58 YEARS
               W/O. SOMARAJAN, A-204, SHANTHI APARTMENTS, LOUIS LANE,
               KADAVANTHRA, ERNAKULAM, PIN - 682 020.

               BY ADVS.
                    R.SANJITH
                    C.S.SINDHU KRISHNAH
                    SURAJ KRISHNAN


RESPONDENTS:

               G. SANTHOSH KUMAR
               VILLAGE OFFICER, CHERANALLOOR VILLAGE OFFICE, CHITTOOR RD,
               SOUTH CHITTOOR, ERNAKULAM, PIN - 682027.

               BY ADV. JASMIN, GOVERNMENT PLEADER.


         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION

ON 23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) 413 of 2024

                            : 2 :



                          JUDGMENT

It is submitted by the learned counsel for the

petitioners that the direction in Annexure A1 judgment

has been complied with.

Recording the said submission, the contempt of

court case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ CON.CASE(C) 413 of 2024

APPENDIX OF CON.CASE(C) 413/2024

PETITIONER'S ANNEXURES ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 16/10/2023 IN WPC NO. 31713/2019 OF THE HONOURABLE HIGH COURT OF KERALA.

ANNEXURE A2 TRUE COPY OF THE COVERING LETTER/ NOTICE DATED 25/10/2023 ISSUED BY THE PETITIONERS TO THE RESPONDENT.

ANNEXURE A3 TRUE COPY OF THE POSTAL RECEIPT EVIDENCING THE COMMUNICATION OF ANNEXURE A1 JUDGMENT AND WRIT PETITION.

 
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