Kerala High Court
Smt.C.P.Maggie vs Rishiraj Singh on 16 November, 2017
Author: P.V.Asha
Bench: P.V.Asha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE SMT. JUSTICE P.V.ASHA
WEDNESDAY, THE 20TH DAY OF DECEMBER 2017/29TH AGRAHAYANA, 1939
Con.Case(C).No. 2208 of 2017 (S) IN WP(C).36009/2017
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AGAINST THE ORDER/JUDGMENT IN WP(C) 36009/2017 of HIGH COURT OF KERALA
DATED 16-11-2017
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PETITIONER(S)/PETITIONER IN W.P.(C):
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1. SMT.C.P.MAGGIE
AGED 56 YEARS, W/O. E.J DAVIS, EDASSERY HOUSE,
ANGAMALY, ERNAKULAM
2 . E.J DAVIS, AGED 60 YEARS,S/O. E.M JOSEPH(LATE)
EDASSERY HOUSE, ANGAMALY,ERNAKULAM
3. M/S. MOOKKANNOOR TOURIST HOME
MOOKANNOOR, ERNAKLULAM DISTRICT
REPRESENTED BY ITS MANAGING PARTNTER SMT. MAGGIE DAVIS
4. SMT. MAGGIE DAVIS, PROPRIETORPRINCE PALACE,
THIRUVANANTHAPURAM
5. M/S. HOTEL DONA CASTLE,
KOLLAM, REPRESENTED BY ITS MANAGING DIRECTOR,
SRI.E.J DAVIS
6. M/S. EDASSERY KAYAL RESORTS,
KOTTAYAM, REPRESENTED BY ITS PARTNER,SRI.EJ. DAVIS
7. M/S. VEMBANAD TOURIST HOME,
VAIKOM, KOTTAYAM DISTRICT
REPRESENTED BY ITS MANAGING PARTNER
SRI.E.J DAVIS
8. M/S. EDASSERY RESORTS,KATTAPPANA P.O,
IDUKKI DISTRICT
REPRESENTED BY ITS MANAGING PARTNER, SRI.E.J DAVIS
9. M/S. EDASSERY MANSION
KAITHIRKKADAVU, ERNAKULAM, MRS. MAGGIE DAVIS
10. M/S. EDASSERY MANSION
KATHRIKKADAVU, ERNAKULAM,
REPRESENTED BY ITS PARTNER,
MRS. MAGGIE DAVIS
11. E.J DAVIS, PROPRIETOR
MALABAR ILLAM, CHALIKKAVATTOM P.O,
NATIONAL HIGHWAY, ERNAKULAM
Con.Case(C).No. 2208 of 2017 (S) IN WP(C).36009/2017
12. E.J DAVIS, PROPRIETOR
KALAMASSERY TOURIST HOME,
KALAMASSERY, ERNAKULAM DISTRICT
13. M/S. KATHRIKADAVU TOURIST HOME
MARKET ROAD, ERNAKULAM
REPRESENTED BY ITS PARTNER MRS. E.J DAVIS
BY ADV. SRI.M.G.KARTHIKEYAN
RESPONDENT(S)/RESPONDENT NO 2 IN WP(C0:
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RISHIRAJ SINGH, IPS
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
EXCISE COMMISSIONER,
COMMISSIONERATE OF EXCISE
THIRUVANANTHAPURAM 695033
BY SRI.B.UNNIKRISHNA KAIMAL, GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 20-12-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con.Case(C).No. 2208 of 2017 (S) IN WP(C).36009/2017
APPENDIX
PETITIONER(S)' EXHIBITS
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ANNEXURE-A- CERTIFIED COPY OF THE JUDGMENT DATED 26.11.2017 IN WP(C)
NO.36009/2017 OF THIS HON'BLE COURT.
ANNEXURE-B- PHOTOCOPY OF THE LETTER DATED 17.11.2017 SUBMITTED BEFORE
RESPONDENT.
ANNEXURE-C- PHOTOCOPY OF THE LAWYER'S NOTICE DATGED 22.11.2017 SENT TO
THE RESPONDENT.
ANNEXURE-D- CERTIFIED COPY OF THE JUDGMENT DATED 21.11.2017 IN
WA.NO.2291/2017 PASSED BY THE LEARNED DIVISION BENCH OF THIS HON'B;E
COURT.
ANNEXURE-E-PHOTOCOPY OF THE NOTICE DATED 1.12.2017 ISSUED BY THE
RESPONDENT.
ANNEXURE-F- PHOTOCOPY OF THE REPLY DATED 4.12.2017 SENT TO THE
RESPONDENT.
RESPONDENT(S)' EXHIBITS NIL
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R.AV //TRUE COPY//
PA TO JUDGE
P.V.ASHA, J.
Cont.Case (C) No.2208 of 2017
Dated this the 20th day of December, 2017
JUDGMENT
Learned Senior Counsel appearing for the petitioners submits that the judgment is already complied with. Accordingly the contempt case is closed.
sd/-
P.V.ASHA JUDGE rkc