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A.John vs Anil Kumar
2024 Latest Caselaw 27743 Ker

Citation : 2024 Latest Caselaw 27743 Ker
Judgement Date : 13 September, 2024

Kerala High Court

A.John vs Anil Kumar on 13 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

Con.Case(C) No.2460/2024                        1/3

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                Friday, the 13th day of September 2024 / 22nd Bhadra, 1946
                 CONTEMPT CASE(C) NO. 2460 OF 2024(S) IN WP(C) 18742/2023

   PETITIONER/PETITIONER IN WP(C):


           A. JOHN, AGED 64 YEARS, MANAGING PARTNER, ANSONS GROUP,
           ARCHITECTS AND ENGINEERS UNION AUTO BUILDING,
           MUNICIPAL JUNCTION, KOTTAYAM, PIN - 686 001.

         BY ADVOCATE SRI. K.B. DAYAL
   RESPONDENTS/RESPONDENTS 2 & 3 IN WP(C):

       1. ANIL KUMAR, THE SECRETARY OF KOTTAYAM MUNICIPALITY, MUNICIPAL
          OFFICE, KOTTAYAM, PIN - 686 001.
       2. BINCY SEBASTIAN, THE CHAIRPERSON OF KOTTAYAM MUNICIPALITY, MUNICIPAL
          OFFICE, KOTTAYAM , PIN - 686 001.


          This Contempt of court case (civil) having come up for orders on
   13.09.2024, the court on the same day passed the following:

                                                                 P.T.O.
 Con.Case(C) No.2460/2024                        2/3




                             MURALI PURUSHOTHAMAN, J.
                          ---------------------------------------------
                              Con.Case (C) No.2460 of 2024
                          ----------------------------------------------
                       Dated this the 13th day of September, 2024


                                          O R D E R

It is submitted by the learned Counsel appearing for

the respondents that pursuant to the direction of this

Court in Annexure I judgment dated 27.02.2024 in W.P.

(C) No.18742 of 2023, the petitioner was heard and an

order was passed and the same will be communicated to

the petitioner, without delay.

Post on 09.10.2024. Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ

13-09-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2460/2024 Annexure I CERTIFIED COPY OF JUDGMENT DATED 27.02.24 IN W.P.(C) NO.18742/2023 OF THIS HON'BLE COURT

13-09-2024 /True Copy/ Assistant Registrar

 
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