Joseph Antony vs Meera K
2024 Latest Caselaw 27919 Ker

Kerala High Court

Joseph Antony vs Meera K on 13 September, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                             2024:KER:70026



        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR.JUSTICE N.NAGARESH

 FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

              CON.CASE(C) NO. 1666 OF 2024

       AGAINST THE JUDGMENT IN WP(C) NO.17564 OF 2023 OF

                  HIGH COURT OF KERALA

PETITIONER/PETITIONER:

         JOSEPH ANTONY
         AGED 47 YEARS
         S/O ANTONY, MALIYEKKAL HOUSE,
         PARAVOOTHARA, N PARAVUR, PIN - 683513


         BY ADVS.
         MADHU RADHAKRISHNAN
         NELSON JOSEPH
         M.D.JOSEPH
         DEEPAK ASHOK KUMAR




RESPONDENT/RESPONDENT NO.1:

         MEERA K
         FATHER'S NAME (NOT KNOW TO THE PETITIONERS),
         THE REVENUE DIVISIONAL OFFICER, K.B. ROAD,
         FORT KOCHI, ERNAKULAM DISTRICT, PIN - 682001
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Con.Case(C) No.1666 of 2024
                              2




         SMT.SHEEJA C.S., SENIOR GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 13.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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Con.Case(C) No.1666 of 2024
                              3



                         JUDGMENT

Dated this the 13th day of September, 2024

Government Pleader submits that the directions

contained in the judgment dated 01.06.2023 in W.P.(C)

No.17564 of 2023 stand complied with.

Recording the said submission, the Contempt of

Court Case is closed. This will be without prejudice to the

right of the petitioner to challenge the order now passed.

Sd/-

N.NAGARESH JUDGE spk 2024:KER:70026

APPENDIX OF CON.CASE(C) 1666/2024

PETITIONER ANNEXURES

Annexure A A CERTIFIED-COPY OF THE JUDGMENT DATE 01.06.2023 IN WP(C) NO.17564 OF 2023

Annexure B A TRUE COPY OF THE LAWYER NOTICE DATED 08.06.2024