Unnikrishnan P.R vs Sri. Shibu.V.P
2025 Latest Caselaw 1112 Ker

Kerala High Court

Unnikrishnan P.R vs Sri. Shibu.V.P on 17 July, 2025

Author: T.R. Ravi

Bench: T.R.Ravi

                                                       2025:KER:52900
CON.CASE(C) NO. 1322 OF 2025
                                    1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE T.R.RAVI

    THURSDAY, THE 17TH DAY OF JULY 2025 / 26TH ASHADHA, 1947

                    CON.CASE(C) NO. 1322 OF 2025

         AGAINST THE ORDER/JUDGMENT DATED 28.11.2024 IN WP(C)

              NO.42320 OF 2024 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN WPC:

             UNNIKRISHNAN P.R.
             AGED 58 YEARS, S/O. RAMAN,
             CONTINGENT WORKER, THRISSUR MUNICIPAL CORPORATION,
             THRISSUR MUNICIPAL CORPORATION OFFICE,
             MUNICIPAL OFFICE ROAD, THRISSUR, KERALA,
             RESIDING AT PALLIYIL HOUSE, NEDUPUZHA P.O.,
             THRISSUR DISTRICT, PIN - 680007


             BY ADVS.
             SHRI.V.N.HARIDAS
             SHRI.SAIFUDEEN T.S
             SMT.B.SHAMEERA
             SMT.NIMISHAMOL SASIDHARAN


RESPONDENT/RESPONDENT IN WPC:

             SRI. SHIBU.V.P
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE SECRETARY, THRISSUR MUNICIPAL CORPORATION,
             THRISSUR MUNICIPAL CORPORATION OFFICE,
             MUNICIPAL OFFICE ROAD, THRISSUR, KERALA, PIN - 680001


             BY ADV SMT.G.RANJITA
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.07.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                          2025:KER:52900
CON.CASE(C) NO. 1322 OF 2025
                                   2

                             T.R. RAVI, J.
              --------------------------------------------
                Contempt Case (C). No.1322 of 2025
                                    in
                      W.P.(C). No.42320 of 2024
               --------------------------------------------
                 Dated this the 17th day of July, 2025

                             JUDGMENT

When the case is taken up, it is submitted by the counsel for

the respondent that orders have been issued on 16.07.2025 in

compliance with the directions issued. The copy of the order has also

been placed before this Court.

In the above circumstances, this Contempt Case is closed.

Sd/-

T.R. RAVI JUDGE

Pn 2025:KER:52900 CON.CASE(C) NO. 1322 OF 2025

APPENDIX OF CON.CASE(C) 1322/2025

PETITIONER'S ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 28.11.2024 IN WP(C) NO.42320 OF 2024 PASSED BY THIS HON'BLE COURT.

Annexure A2 A TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT DATED 04.12.2024