T. Abdul Vahab vs Saina
2024 Latest Caselaw 30482 Ker

Kerala High Court

T. Abdul Vahab vs Saina on 25 October, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                              2024:KER:79638


        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR.JUSTICE N.NAGARESH

FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

              CON.CASE(C) NO. 2559 OF 2024

AGAINST THE JUDGMENT DATED 13.08.2024 IN WP(C) NO.24395

            OF 2024 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN WP(C):

         T. ABDUL VAHAB
         AGED 65 YEARS, S/O THAJUDEEN, ASF MANZIL,
         THAZHAVILA, PANANGADE.P.O., PERINGAMMALA,
         NEDUMANGAD, THIRUVANANTHAPURAM, PIN - 695 563

         BY ADV.
                   A.S.SHAMMY RAJ


RESPONDENT/2ND RESPONDENT IN WP(C):

         SAINA
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER, PRESENTLY WORKING AS THE MANAGER,
         KERALA STATE CO-OPERATIVE BANK (KERALA BANK),
         (FORMERLY THIRUVANANTHAPURAM DISTRICT
         CO-OPERATIVE BANK LTD.), PALODE BRANCH,
         PALODE JUNCTION, PACHA.P.O., NEDUMANGAD,
         THIRUVANANTHAPURAM, PIN - 695 562.

         BY ADV.
                   THOMAS ABRAHAM

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 25.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                   2024:KER:79638

Con.Case (C) No.2559 of 2024
                                  :2:




                               JUDGMENT

Dated this the 25th day of October, 2024

Counsel appearing for the petitioner submits that the

directions contained in the judgment dated 13.08.2024 in

W.P.(C) No.24395 of 2024 stand complied with.

Recording the said submission, the Contempt of

Court Case is closed.

Sd/-

N.NAGARESH JUDGE AMR 2024:KER:79638

APPENDIX OF CON.CASE(C) 2559/2024

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 13.8.2024 IN W.P.(C) NO.24395/2024 OF THE HON'BLE HIGH COURT OF KERALA.

Annexure A2 TRUE COPY OF THE REQUEST LETTER DATED 16.8.2024 SUBMITTED BY PETITIONER BEFORE THE RESPONDENT.