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Ajeesh M.B vs Smt. Mini Antony Ias
2024 Latest Caselaw 33255 Ker

Citation : 2024 Latest Caselaw 33255 Ker
Judgement Date : 15 November, 2024

Kerala High Court

Ajeesh M.B vs Smt. Mini Antony Ias on 15 November, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                                                            2024:KER:85920
                                          1
Cont.Case(C) No. 1873 of 2024




                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946


                            CON.CASE(C) NO. 1873 OF 2024

AGAINST THE JUDGMENT DATED 28.11.2023 IN WP(C) NO.39385 OF
                        2023 OF THE HIGH COURT OF KERALA


PETITIONER/PETITIONER:

                   AJEESH M.B
                   AGED 39 YEARS
                   S/O P BALAKRISHNAN NIGHT WATCHMAN,
                   POOYAPPALLY SERVICE CO-OPERATIVE BANK LTD NO. 3964,
                   KOTTARA, MEEYANNOOR P.O, KOLLAM , RESIDING AT MANSAM,
                   MYCODE P.O, POOYAPPALLY, KOTTARAKKARA,
                   KOLLAM DSITRICT, PIN - 691537


                   BY ADV P.C.SASIDHARAN

RESPONDENT/1ST RESPONDENT:

                   SMT. MINI ANTONY IAS
                   (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
                   SECRETARY TO GOVERNMENT, COOPERATIVE DEPARTMENT
                   GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
                   PIN - 695001


                   SMT. NIMA JACOB, GOVERNMENT PLEADER

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                               2024:KER:85920
                                         2
Cont.Case(C) No. 1873 of 2024




                                JUDGMENT

When the Contempt Case is taken up, it is submitted by the

learned Government Pleader that in terms of the directions issued by this

Court, orders have been passed.

If the petitioner is in any way aggrieved, he may challenge the

same in appropriate proceedings.

This Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

APM 2024:KER:85920

APPENDIX OF CON.CASE(C) 1873/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WPC 39385 OF 2023 DATED 28/11/2023

 
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