Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Kerala High Court

St.Mary'S Jacobite Syrian Church vs Mohammed Y. Safirulla on 16 November, 2016

Author: Shaji P. Chaly

Bench: Shaji P.Chaly

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                     PRESENT:

                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

                TUESDAY,THE 31ST DAY OF JANUARY 2017/11TH MAGHA, 1938

                        Con.Case(C).No. 20 of 2017 (S) IN WP(C).35462/2016
                                   ----------------------------------------------------


  AGAINST THE/JUDGMENT IN WP(C) 35462/2016 of HIGH COURT OF KERALA DATED
                                                     16.11.2016

PETITIONER(S)/PETITIONER IN WPC:
-------------------------------

                     ST.MARY'S JACOBITE SYRIAN CHURCH
                     THENGODE, KAKKANAD P.O., ERNAKULAM-682030,
                     REPRESENTED BY ITS TRUSTEE, BABU KIZHAKKADATH


                     BY ADVS.SRI.K.C.ELDHO
                                  SRI.JIJO THOMAS
                                  SRI.MALLENATHAN.M.
                                  SMT.KRISHNA SANTHOSH

RESPONDENT(S)/IST RESPONDENT IN WPC:
------------------------------------

                     MOHAMMED Y. SAFIRULLA
                     AGED AND FAHERS NAME NOT KNOWN TO THE PETITIONER,
                     HOLDING THE POST OF DISTRICT COLLECTOR, ERNAKULAM,
                     CIVIL STATION, KAKKANAD P.O., ERNAKULAM-682030.


                      BY GOVERNMENT PLEADER SRI.S.KANNAN

                     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
                     ADMISSION ON 31-01-2017, THE COURT ON THE SAME DAY
                     DELIVERED THE FOLLOWING:

Con.Case(C).No. 20 of 2017 (S) IN WP(C).35462/2016


                                    APPENDIX




PETITIONER'S ANNEXURES:


ANNEXURE A1:         CERTIFIED COPY OF THE JUDGMENT DATED 16.11.2016 IN W.P.
                     (C)NO.35462/2016 OF THE HON'BLE HIGH COURT OF KERALA.

ANNEXURE A2:         TRUE COPY OF THE COVERING LETTER DATED 24.11.2016
                     ISSUED BY THE PETITIONER TO THE RESPONDENT.

ANNEXURE A3:         TRUE COPY OF THE POSTAL RECEIPT EVIDENCING THE
                     POSTING OF ANNEXURE 2


RESPONDENTS ANNEXURES:                    NIL




                                                     //TRUE COPY//




                                                     P.A. TO JUDGE

dlk



                    SHAJI P. CHALY, J.
        -----------------------------------------------
                  C.O(C). No.20 of 2017
        -----------------------------------------------
        Dated this the 31st day of January, 2017


                        JUDGMENT

This contempt of court case is filed by the petitioner complaining that the directives contained in the judgment dated 16.11.2016 are not complied with.

2. Today when the matter is taken up, learned Government Pleader has produced an order dated 9.1.2017, from which I am satisfied that the authority has already passed an order, I do not find any reason to pursue the contempt of court case any further.

Contempt of court case is closed, accordingly.

Sd/-

SHAJI P. CHALY,JUDGE dlk/31/1/