Sini Punnoose vs K.Meera
2024 Latest Caselaw 13553 Ker

Kerala High Court

Sini Punnoose vs K.Meera on 24 May, 2024

Con.Case(C) No.827/2024                           1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                   Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
                  CONTEMPT CASE(C) NO. 827 OF 2024(S) IN WP(C) 2461/2023

   PETITIONER/PETITIONER:


           SINI PUNNOOSE, AGED 55 YEARS, W/O. K.N. PUNNOOSE, TRUSTEE,
           BELIEVERS CHURCH OF INDIA, MEETHALAKKARAMURI, MANJADI,
           THIRUVALLA, PIN - 689 105.

        BY ADVS. M/S.SAIJO HASSAN, RAFEEK. V.K., BENOJ C AUGUSTIN, V.P.REJITHA,
        M.NOOHUKUNJU SAHIB, U.M.HASSAN, ASWIN K.R., SARITHA K., DHEERAJ BABY,
        PHILLIP VARGHESE THOMAS & MEERA J. MENON

   RESPONDENT/2ND RESPONDENT:


           K.MEERA, REVENUE DIVISIONAL OFFICER, FORT KOCHI,
           FIRST FLOOR, KB JACOB ROAD, ERNAKULAM, PIN - 682 001.

            BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   24.05.2024, the court on the same day passed the following:


                                           ORDER

Learned Government Pleader submits that proceedings have been initiated and is going on to comply with the judgment and orders will be passed within an outer limit of two weeks from today.

Post on 10.06.2024.

Sd/- VIJU ABRAHAM JUDGE

24-05-2024 /True Copy/ Deputy Registrar