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E.P.Naser vs Sunil Kumar
2024 Latest Caselaw 30747 Ker

Citation : 2024 Latest Caselaw 30747 Ker
Judgement Date : 30 October, 2024

Kerala High Court

E.P.Naser vs Sunil Kumar on 30 October, 2024

                                                      2024:KER:81117
CON.CASE(C).NO.2703/2024

                                   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. 2703 OF 2024

      AGAINST THE ORDER IN WP(C) NO.17471/2024 OF THE HIGH COURT OF

                                 KERALA

PETITIONER/PETITIONER IN WP(C):

            E.P.NASER, AGED 55 YEARS,
            S/O PAREETH RAWTHER, EDATHURUTHIYIL HOUSE, CHOTTUPARA.
            P.O, IDUKKI DISTRICT VICE CHAIRMAN, NIYAMA SAMRAKSHANA
            VEDI, THOOKKUPALAM, PIN - 685552.

            BY ADV. SRI. C.H.ABDUL RASAC


RESPONDENT/RESPONDENT NO.4 IN THE WP(C):

            SUNIL KUMAR,
            SECRETARY, NEDUMKANDOM GRAMAPANCHAYAT, NEDUMKANDOM,
            IDUKKI DISTRICT, PIN - 685552.

            ADV. SMT. JASMINE V.H.
            SMT.AMMINIKUTTY K.,SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                 2024:KER:81117
CON.CASE(C).NO.2703/2024

                                        2




                           MOHAMMED NIAS C. P. , J.
                  ===========================================
                         Cont. Case (C) No. 2703 of 2024
                  ===========================================
                     Dated this the 30th day of October, 2024


                                 JUDGMENT

The learned counsel for the respondent submits that the direction in the

judgment to enforce stop memo has been complied with.

This is recorded. Nothing further remains to be considered in this

Contempt of Court case and accordingly, the same is closed.

Sd/-

MOHAMMED NIAS C. P., JUDGE MMG 2024:KER:81117

APPENDIX OF CON.CASE(C).NO.2703/2024

PETITIONER'S ANNEXURES:

ANNEXURE A1 CERTIFIED COPY OF THE INTERIM ORDER DATED 15.07.2024 IN W.P.C.NO.17471/2024 OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF THE COVERING LETTER DATED 19.07.2024 SUBMITTED BEFORE THE RESPONDENT

 
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