Thomas Mathew Pulimootil vs M.M.Subaida
2024 Latest Caselaw 33080 Ker

Kerala High Court

Thomas Mathew Pulimootil vs M.M.Subaida on 14 November, 2024

Filing No. 2584 Of 2024
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                                                          2024:KER:86590
                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946


                   UNUMBERED CON.CASE (C) NO. ....... OF 2024
                          FILING NO. 2584 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED 23.11.2024 IN WP(C) NO.18739

OF 2021 OF HIGH COURT OF KERALA

PETITIONER:

                THOMAS MATHEW PULIMOOTIL
                AGED 70 YEARS
                S/O MATHEW, PULIMOOTIL HOUSE,
                MADATHIPARAMBU ROAD, VENNALA.P.O.,
                COCHIN, ERNAKULAM, PIN - 682028


                BY ADV A.P.SAMAL KUMAR


RESPONDENT:

                M.M.SUBAIDA
                AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
                SECRETARY, VALAKOM GRAMA PANCHAYATH, MEKKAMBU.P.O.,
                ERNAKULAM, PIN - 682316



       THIS HAVING COME UP FOR ADMISSION ON 14.11.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 Filing No. 2584 Of 2024
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                                                                 2024:KER:86590
                            MOHAMMED NIAS C.P., J.
                      ======================================
                     Unumbered Con.Case (c) No. ....... of 2024
                             Filing No. 2584 Of 2024
                     =======================================
                    Dated this the 14th day of November, 2024

                                 JUDGMENT

C.M.Application No. 1 of 2024 is an application to condone the

representation delay of 819 days in filing the contempt of court case and

posted the matter for instructions.

A statement has been filed by the Secretary stating that the earlier

judgment dated 23.11.2021 in W.P.(C) No.18739 of 2021 has already been

complied with and produced Annexure R1 order on 03.01.2022. This is

recorded.

In view of above, nothing further remains to be considered in this

contempt of court case, and the same is accordingly closed.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU Filing No. 2584 Of 2024

2024:KER:86590 APPENDIX OF FILING NO. 2584 OF 2024

PETITIONER ANNEXURES :

ANNEXURE A1 CERTIFIED COPY OF THE JUDGEMENT IN WP (C) NO 18739/2021 PASSED BY THIS HON'BLE COURT DATED 23/11/2021

ANNEXURE A2 TRUE COPY OF THE ORDER NO. C7-4059/21 PASSED BY THE RESPONDENT DATED 3/1/2022

// True Copy // PA To Judge