K. K. Beena vs V. M. Vinu
2024 Latest Caselaw 33297 Ker

Kerala High Court

K. K. Beena vs V. M. Vinu on 15 November, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                                                             2024:KER:85923
                                          1
Cont.Case(C) No. 2192 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. 2192 OF 2024

   AGAINST THE ORDER DATED 12.03.2024 IN WP(C) NO.14042 OF
                        2022 OF THE HIGH COURT OF KERALA

PETITIONER/PETITIONER IN I.A./2ND RESPONDENT IN WP(C):

                   K. K. BEENA
                   AGED 56 YEARS
                   W/O SUBASH, RESIDING AT KOOTTALA HOUSE,
                   MANALOOR VILLAGE, MANALOOR P.O.,
                   THRISSUR DISTRICT., PIN - 680612

                   BY ADVS.
                   K.SHAJ
                   BEENA N.KARTHA
                   ARUN CHAND
                   BHARAT VIJAY P.
                   MINU VITTORRIA PAULSON
                   GOPIKA GOPAL
                   ARCHANA P.P.
                   AMIYA P.

RESPONDENT/1ST RESPONDENT IN I.A/1ST PETITIONER IN WP(C):

                   V. M. VINU
                   AGED 48 YEARS
                   S/O MANI, RESIDING AT VILANGOTTUPARAMBIL HOUSE,
                   KATILAPOOVAM P.O., THRISSUR., PIN - 680028


                   SRI P G JAYASHANKAR, FOR PARTY RESP

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:85923
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Cont.Case(C) No. 2192 of 2024




                                JUDGMENT

When the Contempt Case is taken up, the learned counsel

appearing for both sides submitted that the directions in the judgment

have been complied with and the petitioner has no further grievance.

In view of the said submission, this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

APM 2024:KER:85923

APPENDIX OF CON.CASE(C) 2192/2024

PETITIONER ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE ORDER DATED 12/03/2024 IN I.A. NO. 1/2024 IN W.P.(C) NO.14042/2022 OF THIS HON'BLE COURT.

Annexure A2 THE TRUE COPY OF THE LETTER DATED 03/04/2024 SENT TO THE RESPONDENT BY THE PETITIONER.

Annexure A3 THE TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD DATED 06/04/2024 RECEIVED BY THE OFFICE STAFF OF THE RESPONDENT.