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Kunjumuhammed vs George Joseph
2024 Latest Caselaw 30730 Ker

Citation : 2024 Latest Caselaw 30730 Ker
Judgement Date : 30 October, 2024

Kerala High Court

Kunjumuhammed vs George Joseph on 30 October, 2024

                                                       2024:KER:81092
CON.CASE(C).NO.2204/2023

                                   1


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                      CON.CASE(C) NO. 2204 OF 2023

      AGAINST THE JUDGMENT IN WP(C) NO.5197 OF 2023 OF THE HIGH

COURT OF KERALA

PETITIONER/PETITIONER:

             KUNJUMUHAMMED, AGED 54 YEARS,
             S/O IBRAHIM, IRUPPAKOTTIL HOUSE, PERINGHALA,
             PINARMUNDA, ERNAKULAM, PIN - 683565.

             BY ADVS. M/S.JOBY JACOB PULICKEKUDY & ANIL GEORGE


RESPONDENT/3RD RESPONDENT:

             GEORGE JOSEPH,
             TAHSILDAR(LR), KUNNATHUNADU TALUK, TALUK OFFICE, CIVIL
             STATION, PERUMBAVOOR, PIN - 683542.

             SMT.AMMINIKUTTY K.,SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ADMISSION ON 30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                                   2024:KER:81092
CON.CASE(C).NO.2204/2023

                                          2


                            MOHAMMED NIAS C. P. , J.
                   ===========================================
                          Cont. Case (C) No. 2204 of 2023
                  =============================================
                      Dated this the 30th day of October, 2024


                                   JUDGMENT

The learned Government Pleader has filed an affidavit producing Annexure

R1(a) order dated 27.2.2024.

In view of the above, I am not inclined to proceed further in this Contempt

of Court case and the same is dismissed without prejudice to the right of the

petitioner to challenge the order, if so advised.

Sd/-

MOHAMMED NIAS C. P., JUDGE

MMG 2024:KER:81092

APPENDIX OF CON.CASE(C).NO.2204/2023

PETITIONER'S ANNEXURE:

ANNEXURE A CERTIFIED COPY OF JUDGEMENT DATED 16.02.2023 IN W.P.[C].NO.5197 OF 2023 BEFORE THIS HON'BLE COURT

RESPONDENT'S ANNEXURE:

ANNEXURE R1(A) TRUE COPY OF THE PROCEEDINGS NO. G2- 10525/2022 DATED 27.02.2024

 
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