Kerala High Court
Stanley vs Kishor Kumar on 8 October, 2015
Author: Shaji P. Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 18TH DAY OF MAY 2016/28TH VAISAKHA, 1938
Con.Case(C).No. 366 of 2016 () IN WP(C).3939/2013
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JUDGMENT IN WP(C) 3939/2013 of HIGH COURT OF KERALA
PETITIONER(S)/PETITIONER:
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STANLEY, AGED 54 YEARS
S/O.HENRY, JACKSON NIVAS, NEENDAKARA, KOLLAM.
BY ADVS.SRI.V.JAYAPRADEEP
SRI.V.JAYADHAR
RESPONDENT(S)/3RD RESPONDENT & ADDL. 5TH RESPONDENT:
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1. KISHOR KUMAR, AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER
MANAGING DIRECTOR,
MATSYAFED, HEAD OFFICE,
KAMALESWARAM, MANACAUD P.O.,
THIRUVANANTHAPURAM 695 009.
2. CHANRDASENAN, AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER, MANAGER,
THE NATIONAL INSURANCE COMPANY, THIRUVANANTHAPURAM
BRANCH OFFICE, 2ND FLOOR, K.K BUILDINGS,
ARISTO JUNCTION, THAMPANOOR,
THIRUVANANTHAPURAM 695 014.
R1 BY ADV. SRI.GEORGE POONTHOTTAM
BY SRI.RAJAN P.KALIYATH
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 18-05-2016, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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Con.Case(C).No. 366 of 2016 IN WP(C).3939/2013
APPENDIX
PETITIONER'S EXHIBITS:
ANNEXURE A1: COPY OF THE JUDGMENT IN WPC NO. 3939 OF 2013 DATED
8.10.2015 OF THIS HONOURABLE COURT.
ANNEXURE A2: COPY OF THE CALL LETTER DATED 18.11.2015 OF THE 1ST
RESPONDENT.
RESPONDENT'S EXHIBITS: NIL
//True copy//
P.A. to Judge
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SHAJI P. CHALY, J.
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Contempt Case (C) No. 366 of 2016
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Dated this the 18th day of May, 2016
J U D G M E N T
The learned counsel for the petitioner submits that the judgment of this Court, namely, Annexure A1 is complied with by the respondents and therefore the contempt is not pressed.
Accordingly, the contempt case is closed.
Sd/-
SHAJI P. CHALY JUDGE ds