Koshy Vaidyan vs M. Babu Abdul Khadeer
2024 Latest Caselaw 32508 Ker

Kerala High Court

Koshy Vaidyan vs M. Babu Abdul Khadeer on 8 November, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                              2024:KER:83606

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

           THE HONOURABLE MR.JUSTICE N.NAGARESH

FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946

                CON.CASE(C) NO. 875 OF 2024

      AGAINST THE ORDER/JUDGMENT IN WP(C) NO.26746 OF 2022

                  OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

         KOSHY VAIDYAN
         AGED 77 YEARS
         KOCHUPURAKKAL HOUSE, MAJOR ROAD,
         VYTTILA P. O, KOCHI, PIN - 682019.

         BY ADVS.
         T.K.RAJESHKUMAR
         MANOJ V GEORGE
         JIJO JOSE
         ABHISHEK
         T.N.BINDU
         PARVATHY KRISHNA
         RHUTHWIK KRISHNA
         JEEVAN JOHN


RESPONDENT/RESPONDENT/1ST RESPONDENT:

         M. BABU ABDUL KHADEER
         THE SECRETARY, KOCHI MUNICIPAL CORPORATION,
         P.B.NO-1016, ERNAKULAM KERALA, PIN - 682011.

         BY ADV.SRI.K.JANARDHANA SHENOY, STANDING COUNSEL

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 08.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C)No.875 of 2024

                              :2:

                                               2024:KER:83606




                      JUDGMENT

Dated this the 8th day of November, 2024

Counsel for the petitioner seeks leave to withdraw the

Contempt of Court Case.

Accordingly, the Contempt of Court Case is dismissed

as withdrawn.

Sd/-

N.NAGARESH JUDGE ams