Kerala High Court
T.V.Hamzakoya vs Kesavan Nair on 22 September, 2008
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Con.Case(C).No. 1039 of 2008(S)
1. T.V.HAMZAKOYA, S/O.MUHAMMED KUTTY,
... Petitioner
Vs
1. KESAVAN NAIR,
... Respondent
For Petitioner :DR.GEORGE ABRAHAM
For Respondent :SRI.P.K.VIJAYA MOHANAN, SC, MATSYAFED
The Hon'ble MR. Justice PIUS C.KURIAKOSE
Dated :22/09/2008
O R D E R
PIUS C. KURIAKOSE, J.
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C.O.C.NO.1039 OF 2008-S
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Dated this the 22nd day of September, 2008.
JUDGMENT
Annexure-R1(a) produced along with the affidavit submitted by the respondent will reveal that there has been substantial compliance of the directions in Annexure-F judgment. If the petitioner is having any grievance, it will be open to him to initiate independent proceedings against Annexure R1(a).
The C.O.C is closed.
PIUS C. KURIAKOSE,JUDGE.
cl .
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