Kerala High Court
Hotel Edassery Mansion vs Rishiraj Singh on 19 March, 2018
Author: Anu Sivaraman
Bench: Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
THURSDAY, THE 24TH DAY OF MAY 2018 / 3RD JYAISHTA, 1940
Con.Case(C).No. 902 of 2018
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AGAINST THE JUDGMENT IN WP(C) 6642/2018 of THIS HON'BLE COURT,
DATED 19-03-2018
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PETITIONER/PETITIONER IN WPC :
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HOTEL EDASSERY MANSION, KATHIRIKKADAVU,
KALOOR 682 017, REPRESENTED BY ITS PARTNER,
SMT. C.P MAGGIE, AGED 57 YEARS, W/O. E.J DAVIS.
BY ADV.SRI.M.G.KARTHIKEYAN
RESPONDENT/RESPONDENT NO. 1 IN WPC :
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RISHIRAJ SINGH, I.P.S,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
THE EXCISE COMMISSIONER, COMMISSIONERATE OF EXCISE,
THIRUVANANTHAPURAM-695 033.
BY SENIOR GOVERNMENT PLEADER SMT. C.S. SHEEJA
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 24-05-2018,THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
bp
28/5/2018
Con.Case(C).No. 902 of 2018
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APPENDIX
PETITIONER'S ANNEXURES :
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ANNEXURE A: CERTIFIED COPY OF THE JUDGMENT DATED 19/3/2018 IN WPC
NO. 6642/2018 PASSED BY THIS HON'BLE COURT.
ANNEXURE B: COPY OF THE COVERING LETTER DATED 24/3/2018 SENT TO THE
RESPONDENTS.
ANNEXURE C: COPY OF THE ORDER DATED 9/4/2018 PASSED BY THE HON'BLE
SUPREME COURT, DISMISSING THE SLP FILED BY THE
RESPONDENTS.
RESPONDENT'S ANNEXURES : NIL.
//TRUE COPY//
P.S. TO JUDGE
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28/5/2018
ANU SIVARAMAN, J.
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Cont.Case (C).No. 902 of 2018
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Dated this the 24th day of May, 2018
JUDGMENT
It is submitted by learned counsel for the petitioner that the directions in the judgment have been complied with. The contempt of court case is therefore closed.
Sd/-
ANU SIVARAMAN JUDGE vgs