Shine Kumar T.P vs Sujithkumar V
2024 Latest Caselaw 26798 Ker

Kerala High Court

Shine Kumar T.P vs Sujithkumar V on 5 September, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
                 CON.CASE(C) NO. 2329 OF 2024(FILING NO.)

                 WP(C) 10708/2020 OF HIGH COURT OF KERALA




PETITIONER(S)/PETITIONER:

     SHINE KUMAR T.P, AGED 63 YEARS, S/O CHELLAPPAN, RESIDING AT
     PONGANPARA VEEDU, VENDAR P.O.KOTTARAKARA, KOLLAMREPRESENTED BY POWER
     OF ATTORNEY HOLDER RAJAN G, AGED 63 YEARS, S/O GOVINDAN, RESIDING AT
     PONGANPARA VEEDU, VENDAR P.O.,KOTTARAKARA, KOLLAM, PIN - 691507.

   BY ADVS.VISHNU BHUVANENDRAN,B.ANUSREE,ABHILASH C.V.,VARUN JACOB,MYZA
   ALAN JOSE

RESPONDENT(S)/1OTH   & 11TH RESPONDENTS:

  1. SUJITHKUMAR V, (AGE, FATHER'S NAME AND ADDRESS NOT KNOWN TO THE
     PETITIONER), SECRETARY, KULAKKADA GRAMA PANCHAYATH, MAVADI,
     KOTTARAKARA, KOLLAM, PIN - 691507.
  2. BIJULAL, AGED 44 YEARS, S/O. DIVAKARAN, MELETHIL HOUSE, MUGATHALA
     P.O., THRIKKOVILVATTOM VILLAGE, KOLLAM, PIN - 691577.

     This Unnumbered Contempt of Court Case (Civil)../2024(Filing
No.2329/2024) having come up for orders on 05.09.2024, the court on the
same day passed the following:




                                                     P.T.O
                          MOHAMMED NIAS C.P., J
                        =======================
              Unnumbered Contempt Case (C) No. of 2024
                       (Filing No.2329 of 2024)
                    ==============================
             DATED THIS THE 05TH DAY OF SEPTEMBER, 2024.

                                      ORDER

This contempt petition is filed alleging non-compliance of the

directions of this Court in the judgment dated 03.06.2020 in W.P.(C.) No.

10708/2020. This contempt petition is filed on 12.08.2024.

The objection raised by the Registry that the same is barred under

Section 20 of the Contempt of Court Act, 1971 is right. The objection is

sustained.

Sd/-

MOHAMMED NIAS C.P. JUDGE DCS

05-09-2024 /True Copy/ Assistant Registrar