Poulose.O.P vs Padmasagar.P
2024 Latest Caselaw 30854 Ker

Kerala High Court

Poulose.O.P vs Padmasagar.P on 30 October, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
           CONTEMPT CASE(C) NO. 2035 OF 2024(S) IN WP(C) 10475/2024

PETITIONER/PETITIONER IN THE WRIT PETITION:


       POULOSE O.P., AGED 78 YEARS, S/O PAILY,

       OMBALA NIRAPEL MURIMATTATHIL HOUSE,

       ELAMKULAM, KOLENCHERRY, ERNAKULAM DISTRICT,

       PIN - 682 311.

      BY ADVOCATES M/S. K.G. CLEETUS & N.V. PAUL

RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:


       PADMASAGAR P., AGED 51 YEARS, S/O PADMAKARAN T.,

       THE TAHSILDAR, KUNNATHUNADU TALUK, PERUMBAVOOR.P.O.,

       ERNAKULAM DISTRICT, PIN - 683 542.

       BY GOVERNMENT PLEADER




     This Contempt of court case (civil) having come up for orders on
30.10.2024, the court on the same day passed the following:

                                                     P.T.O.
                                  VIJU ABRAHAM , J.
                      ===========================
                          Con.Case(C) No. 2035 of 2024
                      ============================
                      Dated this the 30th day of October, 2024

                                              ORDER

The learned Special Government Pleader submits that

challenging the judgment and decree passed in OS No.40 of 2013

based on which the judgment was pronounced in WP(C) No.10475

of 2024 appeal is already preferred.

The learned Special Government Pleader Revenue seeks a

short time to file an affidavit explaining the circumstances

subsequent to filing of the contempt petition.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

30-10-2024 /True Copy/ Assistant Registrar