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Jessy Baby vs Nisha R.Das
2024 Latest Caselaw 33324 Ker

Citation : 2024 Latest Caselaw 33324 Ker
Judgement Date : 15 November, 2024

Kerala High Court

Jessy Baby vs Nisha R.Das on 15 November, 2024

                                                                    2024:KER:86198
CON.CASE(C).NO.3035/2024

                                          1


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946

                         CON.CASE(C) NO. 3035 OF 2024

        AGAINST THE JUDGMENT IN WP(C) NO.27771 OF 2024 OF THE HIGH

                                COURT OF KERALA

PETITIONER:

             JESSY BABY, AGED 56 YEARS,
             W/O BABY, PULIKKODAN HOUSE, PULLUR P.O., THRISSUR
             DISTRICT, PIN - 680683.

             BY ADVS. M/S.BINOY VASUDEVAN & SREEJITH SREENATH


RESPONDENT/1ST RESPONDENT:

             NISHA R.DAS,
             TAHSILDAR, (LAND RECORDS), TALUK OFFICE, PALACE ROAD,
             THRISSU, PIN - 680020

             SMT.DEVI SHRI R., GP


     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:86198
CON.CASE(C).NO.3035/2024

                                       2




                         MOHAMMED NIAS C. P. , J.
               ============================================
                       Cont. Case (C) No. 3035 of 2024
               ============================================
                 Dated this the 15th day of November, 2024

                               JUDGMENT

The learned Government Pleader submits that orders have been

passed on 5.11.2024, which the petitioner has produced as Annexure A6, in

compliance with the judgment.

In view of the above, without prejudice to the right of the petitioner to

challenge the said order, this Contempt of Court case is closed.

Sd/-

MOHAMMED NIAS C. P., JUDGE

MMG 2024:KER:86198

APPENDIX OF CON.CASE(C).NO.3035/2024

PETITIONER'S ANNEXURES:

ANNEXURE 1 TRUE COPY OF ORDER NO.K.DIS.SR-134/96/D1 DATED 12-04-96 ALONG WITH A TYPED COPY

ANNEXURE 2 TRUE COPY OF ORDER NO.K.DIS.SR-10137/95/D1 DATED 13-10-95 ALONG WITH A TYPED COPY

ANNEXURE 3 TRUE COPY OF ORDER NO.K.DIS.SR-131/96/D1 DATED 12-04-96 ALONG WITH A TYPED COPY

ANNEXURE 4 TRUE COPY OF ORDER NO.K.DIS.SR-133/96/D1 DATED 12-04-96 ALONG WITH A TYPED COPY

ANNEXURE 5 ON-LINE CERTIFIED COPY OF THE JUDGMENT DATED 09-09-2024 IN W.P.(C) NO.27771 OF 2024

ANNEXURE 6 TRUE COPY OF ORDER NO.B10/3960/2024 DATED 05- 11-2024 ISSUED BY THE RESPONDENT

 
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