Rameshkumar.T.R vs Ajit Kumar
2024 Latest Caselaw 30980 Ker

Kerala High Court

Rameshkumar.T.R vs Ajit Kumar on 23 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 23RD DAY OF OCTOBER 2024 / 1ST KARTHIKA, 1946

                        CON.CASE(C) NO. 1529 OF 2024

     AGAINST THE JUDGMENT DATED IN WP(C) NO.40193 OF 2023 OF HIGH

COURT OF KERALA

PETITIONER/1ST PETITIONER IN WP(C):

             RAMESHKUMAR.T.R
             AGED 45 YEARS
             S/O.C.N.RAJAPPAN NAIR, RESIDING AT CHENKILATH HOUSE,
             NALUKODY.P.O., PAIPPAD, PIN-686548, (ARD NO. 1524060
             NALUKODY.P.O., PAIPPAD,, PIN - 686548


             BY ADV V.S.AFSAL KHAN


RESPONDENT/1ST RESPONDENT IN WP(C):

             AJIT KUMAR
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY TO GOVERNMENT, FOOD & CIVIL SUPPLIES
             DEPARTMENT,GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
             PIN - 695001


             SRI P M SHAMEER-GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                       2024:KER:79928
CON.CASE(C) NO. 1529 OF 2024

                                  2


                               JUDGMENT

To a separate order in I.A.No.1/2024 in

WP(C)No.40193/2023, the time frame for payment

as per the directions in the judgment has been

enlarged to 14.01.2025.

This contempt case is, therefore, now

become incapable for prosecution.

I, therefore, close this contempt case

with liberty to the petitioner to file a fresh

one after the afore period expires.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS