Sabu Varghese @ Babu Varghese vs K.Meera
2024 Latest Caselaw 30168 Ker

Kerala High Court

Sabu Varghese @ Babu Varghese vs K.Meera on 24 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

Con.Case (C).No. 2607/2024

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                                                 2024:KER:79156
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                    CON.CASE(C) NO. 2607 OF 2024

         AGAINST   THE       JUDGMENT       DATED   10.7.2024    IN     WP(C)

NO.23095 OF 2024 OF HIGH COURT OF KERALA

PETITIONERS:

     1      SABU VARGHESE @ BABU VARGHESE
            AGED 52 YEARS, S/O VARGHESE, CHAKIYATH HOUSE,
            MOOLAMKUZHY PO, MATTANCHERRY, COCHIN,, PIN -
            682008

     2      VARGHESE JOSY P, AGED 71 YEARS
            S/O VARGHESE, PUTHENPURACKAL HOUSE, MOOLAMKUZHY
            PO, MATTANCHERRY, COCHIN, PIN - 682008

     3      JOJO KARIKINEZHATH GEORGE, AGED 50 YEARS
            S/O GEORGE, KARIKKINEZHATH HOUSE, MOOLAMKUZHY, PO
            MATTANCHERRY, COCHIN,, PIN - 682008

            BY ADVS. BIMALA BABY
            JINO JOSE


RESPONDENT/RESPONDENT NO.3:

            K.MEERA, (AGE & FATHER'S NAME NOT KNOWN TO THE
            PETITIONER) THE REVENUE DIVISIONAL OFFICER,
            OFFICE OF THE REVENUE DIVISIONAL OFFICER, FORT
            KOCHI, ERNAKULAM DISTRICT, PIN - 682001


            Smt.VIDYA KURIAKOSE, GP


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION     ON    24.10.2024,     THE       COURT   ON   THE   SAME    DAY
DELIVERED THE FOLLOWING:
 Con.Case (C).No. 2607/2024

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                                                   2024:KER:79156




                             JUDGMENT

It is submitted that the directions in the judgment have

been complied with. Accordingly, this contempt case is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

2024:KER:79156 APPENDIX OF CON.CASE(C) 2607/2024

PETITIONER ANNEXURES

Memo of Charges MEMO OF CHARGES

Annexure A1 A CERTIFIED COPY OF THE JUDGEMENT OF THIS HON'BLE COURT IN W.P.(C) NO. 23095/2024 DATED 10/07/2024

Annexure A2 A TRUE COPY OF CONTEMPT NOTICE ISSUED BY THE PETITIONER THROUGH HIS COUNSEL DATED 22/08/2024

Annexure A3 A TRUE COPY OF THE ACKNOWLEDGMENT CARD DATED 27/08/2024