Mrs.Sathyabhama vs Sri.T.Bhaskaran
2024 Latest Caselaw 26779 Ker

Kerala High Court

Mrs.Sathyabhama vs Sri.T.Bhaskaran on 5 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                                  2024:KER:67446
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CON.CASE(C) NO. 872 OF 2010


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                        CON.CASE(C) NO. 872 OF 2010

     AGAINST THE ORDER/JUDGMENT DATED IN WPC NO.21829 OF 2007 OF

HIGH COURT OF KERALA

PETITIONER/S:

             MRS.SATHYABHAMA
             SANKU VAIDYAR'S HOUSE, V.K.ROAD, NILAMBUR,, MALAPPURAM
             DISTRICT.


             BY ADV SRI.K.A.SALIL NARAYANAN


RESPONDENT/S:

             SRI.T.BHASKARAN
             AGED ABOUT 53 YEARS DISTRICT COLLECTOR,, KALPETTA
             NORTH, WAYANAD.

             BY SR. G.P. SRI. V.K.SUNIL



     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                      2024:KER:67446
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CON.CASE(C) NO. 872 OF 2010




                              JUDGMENT

This contempt of court case is of the year 2010.

By efflux of time, nothing survives to be considered in

this contempt of court case and accordingly, it is closed

with liberty to the petitioner to move for re-hearing, if

required.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.