Jaseela.M vs Sri. Muhammed Shafeek
2024 Latest Caselaw 29460 Ker

Citation : 2024 Latest Caselaw 29460 Ker
Judgement Date : 17 October, 2024

Kerala High Court

Jaseela.M vs Sri. Muhammed Shafeek on 17 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                     2024:KER:77028
        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

     THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

               CON.CASE(C) NO. 2068 OF 2024

     AGAINST   THE   JUDGMENT   DATED   12.03.2024    IN   WP(C)

NO.39352 OF 2023 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

         JASEELA M.
         AGED 31 YEARS
         W/O. ASHARAF, ERUKULAM HOUSE,
         CHULANNUR, PERINGOTTUKURISSI,
         ALATHUR TALUK, PALAKKAD DISTRICT,
         PIN - 678 573.

         BY ADV K.MOHANAKANNAN


RESPONDENT/4TH RESPONDENT:

         SRI. MUHAMMED SHAFEEK
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER, WORKING AS THE SUB COLLECTOR,
         OFFICE OF THE SUB COLLECTOR, KALYAN NAGAR,
         AYYANTHOLE, THRISSUR DISTRICT,
         PIN - 680 003.

         SMT. MARY BEENA JOSEPH - SR. GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 17.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                   2024:KER:77028
CON.CASE(C) NO.2068 OF 2024

                                2



                              JUDGMENT

It is submitted by the learned Government

Pleader that, pursuant to the direction in

Annexure - A1 judgment, an order has been

passed on 24.09.2024 rejecting the application of

the petitioner. Accordingly, the Contempt of

Court Case is closed without prejudice to the

right of the petitioner to challenge the said order,

if aggrieved.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR 2024:KER:77028 CON.CASE(C) NO.2068 OF 2024

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