Silesh M K vs Smt Bindu S
2024 Latest Caselaw 30037 Ker

Citation : 2024 Latest Caselaw 30037 Ker
Judgement Date : 22 October, 2024

Kerala High Court

Silesh M K vs Smt Bindu S on 22 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                 2024:KER:78455

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

 TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

               CON.CASE(C) NO. 2329 OF 2024

     AGAINST   THE   JUDGMENT   DATED   23.07.2024   IN   WP(C)

NO.26153 OF 2024 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN WPC:

         SILESH M. K
         AGED 37 YEARS
         S/O. LATE KAMALASANAN, MATTAMMEL HOUSE,
         KAVUNKAL, MANNANCHERRY P. O,
         ALAPPUZHA, PIN - 688 538.

         BY ADVS.
         MANU GOVIND
         AISWARYA V.



RESPONDENT/1ST RESPONDENT IN WPC:

         SMT. BINDU S
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER) SECRETARY,
         TRAVANCORE DEVASWOM BOARD
         NANTHANCODE, THIRUVANANTHAPURAM,
         PIN - 695 003.

         SRI. P.U.VINOD KUMAR
         SMT. MARY BEENA JOSEPH - SR. GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 22.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                  2024:KER:78455
CON.CASE(C) NO.2329 OF 2024

                                2




                              JUDGMENT

It is submitted by the learned counsel for the

respondent that pursuant to the direction of this

Court in judgment dated 23.07.2024 in W.P.(C)

No.26153 of 2024, an order has been passed on

04.10.2024. This is recorded. Leaving open the

right of the petitioner to challenge the said order,

if aggrieved, the Contempt of Court Case is

closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR 2024:KER:78455 CON.CASE(C) NO.2329 OF 2024

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