A.N.Chandy And 4 Others vs M.P.Varghese
2024 Latest Caselaw 27030 Ker

Kerala High Court

A.N.Chandy And 4 Others vs M.P.Varghese on 6 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                           2024:KER:68219




                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

          FRIDAY, THE 6TH DAY OF SEPTEMBER 2024/15TH BHADRA, 1946

                        CON.CASE(C) NO. 1312 OF 2010

         AGAINST THE JUDGMENT DATED 12.08.2009 IN WPC NO.15676 OF 2005 OF

                           HIGH COURT OF KERALA


PETITIONERS/PETITIONERS:

     1       A.N.CHANDY
             AGED 50
             S/O. A.C.NAIANAN, BUSINESS,
             RESIDING AT ADUKKOLI HOUSE,
             PERUMBAVOOR - 683 542.
     2       SARAMMA MAMMAN
             AGED 64
             W/O. A.K.MAMMAN, BUSINESS,
             RESIDING AT ALUMMOOTTIL HOUSE,
             ALLAPRA, VENGOLA P.O.- 683 554,
             PERUMBAVOOR.
     3       C.K.ABU
             AGED 60
             S/O. KOCHAHAMMED, BUSINESS,
             RESIDING AT CHANGANACHERRY VEEDU,
             NEDUMTHODU, MUDICKAL P.O.- 683 547,
             PERUMBAVOOR.
     4       AYSHA SAIDU
             AGED 59
             W/O. K.M.SAIDU,
             RESIDING AT KAMALA HOUSE,
             AIROORPADAM P.O.- 686 698,
             KOTHAMANGALAM.
     5       P.M.ABU AGED 44
             S/O.MEETHAIN PILLAI,
             PALLIPARAMBIL, MUDICKAL P.O - 683 547, PERUMBAVOOR.
 Con.Case (C) No.1312 of 2010            : 2 :

                                                          2024:KER:68219




              BY ADV SRI.V.RAJENDRAN (PERUMBAVOOR)


RESPONDENT/4TH RESPONDENT:

              M.P.VARGHESE
              (FATHER'S NAME NOT KNOWN TO THE PETITIONERS), ADDITIONAL
              TAHSILDAR,
              KUNNATHUNADU TALUK, TALUK OFFICE,
              KUNNATHUNADU, PERUMBAVOOR P.O, 683 542.

              SRI. SUNIL V.K - SR. GP


       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION

ON 06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.1312 of 2010      : 3 :

                                                  2024:KER:68219




                               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 petitioners to move for re-hearing, if

required.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ

2024:KER:68219

APPENDIX OF CON.CASE (C) No.312 OF 2010

PETITIONER'S EXHIBITS:-

ANNEXURE A1 TRUE COPY OF THE CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.15676/2005 DATED 12.08.2009.

ANNEXURE A2 TRUE COPY OF THE DEMAND NOTICE NO.C3-9476/05 ISSUED BY THE 3RD RESPONDENT IN WPC.

ANNEXURE A3 TRUE COPY OF THE LETTER BEARING NO.C3-11182/2010 DATED 15.09.2010 ISSUED BY THE RESPONDENT.

ANNEXURE A4 TRUE COPY OF THE LAWYER NOTICE DATED 28.09.2010 ISSUED TO THE RESPONDENT.

ANNEXURE A5 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD.

RESPONDENTS EXHIBITS: NIL.