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P. Arun Kumar vs Meera .K
2024 Latest Caselaw 26354 Ker

Citation : 2024 Latest Caselaw 26354 Ker
Judgement Date : 3 September, 2024

Kerala High Court

P. Arun Kumar vs Meera .K on 3 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

CON.CASE(C) NO. 1835 OF 2024         : 1 :



                                              2024:KER:66543
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946
                 CON.CASE(C) NO. 1835 OF 2024

AGAINST THE JUDGMENT DATED 11.03.2024 IN WP(C) NO.9497 OF 2024


PETITIONER/PETITIONERS IN WPC NO.9497/2024:

    1       P. ARUN KUMAR, AGED 45 YEARS
            S/O THIYYANNOOR RAMAKRISHNAN,
            'SREEDEVI', SAHAKARANA NAGAR,
            AYYANTHOL, THRISSUR., PIN - 680003

    2       AMBIKA RADHAKRISHNAN,
            AGED 39 YEARS
            W/O. P. ARUN KUMAR, 'SREEDEVI',
            SAHAKARANA NAGAR, AYYANTHOL,
            THRISSUR., PIN - 680003


            BY ADV KAVYA SURESH


RESPONDENT/4TH RESPONDENT IN WPC 9497/2024:

            MEERA .K,
            AGED 30 YEARS
            (FATHER'S NAME NOT KNOWN TO THE PETITIONERS)
            REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONL
            OFFICE, FIRST FLOOR KB JACOB RD, FORT KOCHI,
            KERALA., PIN - 682001
            R BY SR.GP SMT.MARY BEENA JOSPEH


            BY ADV ADVOCATE GENERAL OFFICE KERALA


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1835 OF 2024   : 2 :



                                          2024:KER:66543




                     JUDGMENT

The learned Government Pleader has filed a

memo producing the copy of the order passed by the

respondent in compliance with the directions of this

Court in Annexure-A1 judgment dated 11.03.2024.

Accordingly, the contempt of court case is

closed, without prejudice to the right of the

petitioners to challenge the said order, if aggrieved.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

2024:KER:66543 APPENDIX

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 11/03/2024 IN W.P. (C) NO. 9497/2024 OF HON’BLE HIGH COURT OF KERALA

Annexure A2 TRUE COPY OF THE LETTER DATED 12/03/2024 OF THE PETITIONER ALONG WITH ANNEXURE A1 JUDGMENT ADDRESSED TO THE RESPONDENT

Annexure A3 TRUE COPY OF THE POSTAL RECEIPT EVIDENCING RECEIPT OF ANNEXURE A2 BY THE RESPONDENT

Annexure A3 (a) TRUE COPY OF THE ACKNOWLEDGMENT CARD

 
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