Kerala High Court
St.George Jacobite Syrian Chapel vs Snehil Kumar Sigh on 24 September, 2021
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
CON.CASE(C) NO. 624 OF 2019
AGAINST THE JUDGMENT IN WP(C) 4126/2018 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:
ST.GEORGE JACOBITE SYRIAN CHAPEL
REP. BY ITS VICAR FR.ELDHO VARGHESE, THRURAVOOR.P.O.,
THURVOOR VILLAGE, ANGAMALI, PIN-683 572.
BY ADVS.
T.P.SAJAN
SRI.M.MOHAMMED NAZAR
SRI.B.PRASANTH
RESPONDENT/2ND RESPONDENT:
SNEHIL KUMAR SIGH,
S/O.(FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER),
PRESENTLY WORKING AS REVENUE DIVISIONAL OFFICER, FORT
KOCHI, OFFICE OF THE REVENUE DIVISIONAL OFFICER, FORT KOCHI,
PIN-682 001.
SMT.SONY.K.B
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
C.O.(C) No. 624/2019 :2:
Dated this the 24th day of September, 2021.
JUDGMENT
This Contempt Case is filed complaining that the directives contained in the judgment dated 10th July, 2018 is not complied with.
2. However, today, when the matter is taken up for consideration, the learned Senior Government Pleader has produced the order dated 10.09.2021 issued by the Sub Collector, Fort Kochi, from where I am satisfied that the directions issued by this Court is complied with. The learned counsel for the petitioners also agreed with the same. Therefore, I do not find any reason to proceed with the contempt case any further.
Accordingly, this contempt petition is closed.
sd/-
SHAJI P. CHALY, JUDGE.
Rv