Pradeep Sathyanarayana Pai vs N.S.K Umesh
2024 Latest Caselaw 27929 Ker

Kerala High Court

Pradeep Sathyanarayana Pai vs N.S.K Umesh on 13 September, 2024

Cont. Case(C).No.2038 of 2024      1



                                                2024:KER:70068
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

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

                   CON.CASE(C) NO. 2038 OF 2024

       AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.7916 OF

2024 OF HIGH COURT OF KERALA

PETITIONER:

            PRADEEP SATHYANARAYANA PAI
            AGED 45 YEARS
            S/O PURUSHOTHAMA PAI, CHERUKARUTTHU PARAMBIL
            PADIPURAIKAL HOUSE, KARITHALA, ERNAKULAM, PIN -
            682035


            BY ADVS.
            T.N.SURESH
            YEDU KRISHNA S.
            P.SREEJITH
            MEDHA MARIA MATHEW
            AISWARYA UNNIKRISHNAN


RESPONDENT:

            N.S.K UMESH
            (AGE AND FATHERS NAME NOT KNOWN TO THE
            PETITIONER) THE DISTRICT COLLECTOR,ERNAKULAM
            DISTIRCT CIVIL STATION KAKKANAD, PALLIKKARA ROAD,
            ERNAKULAM, PIN - 682030



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION     ON   13.09.2024,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Cont. Case(C).No.2038 of 2024       2



                                                    2024:KER:70068
                    VIJU ABRAHAM,J
                 -------------------
            Cont. Case(C).No.2038 of 2024
           -------------------------------
      Dated this the 13th day of September, 2024

                                JUDGMENT

When the matter was taken up for

consideration, the learned Government Pleader upon

instructions submitted that the direction in the

judgment has been complied with. Recording the

same, the Contempt Case is closed.

Sd/-

VIJU ABRAHAM, JUDGE

pm

2024:KER:70068 APPENDIX OF CON.CASE(C) 2038/2024

PETITIONER'S ANNEXURES

Annexure A1 THE TRUE COPY OF THE SAID JUDGMENT IN W.P. (C) NO. 7916/2024 DATED 29.02.2024 OF THIS HON'BLE COURT

Annexure A2 THE TRUE COPY OF THE DELIVERY RECEIPT ISSUED BY THE POSTAL AUTHORITY

Annexure A3 THE TRUE COPY OF NOTICE DATED 05/06/2024

Annexure A4 THE TRUE COPY OF THE AD CARD DATED 07/06/2024