JUDGMENT
Devan Ramachandran , J. It is stated by the learned counsel for the respondent that a review has been attempted against the judgment in question and that this is being listed today for hearing. We, therefore, close this contempt case; however, leaving liberty to the petitioner to seek a rehearing depending upon the view of the learned Division Bench in the Review Petition.
Sd/- DEVAN RAMACHANDRAN
JUDGE
Sd/- M.B. SNEHALATHA
JUDGE
stu
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APPENDIX OF CON.CASE(C) 2882/2024
PETITIONER ANNEXURES
Annexure A1 A CERTIFIED COPY OF THE JUDGMENT PASSED
BY HONORABLE HIGH COURT OF KERALA, DATED
11-12-2023 IN OP(FC) NO. 274/2023 Annexure A2 A TRUE COPY OF THE HONORABLE SUPREME
COURT'S ORDER DATED 09-04-2024 IN SLP(C) NO. 6595/2024
Annexure A3 A TRUE COPY OF THE FORM 13A: CERTIFICATE
OF FINANCIAL DISCLOSURE FILED BY THE
RESPONDENT BEFORE THE SUPERIOR COURT OF
JUSTICE, ONTARIO, DATED 21/09/2024 Annexure A4 A TRUE COPY OF THE FORM 13B NET FAMILY
PROPERTY STATEMENT FILED BY THE
RESPONDENT BEFORE THE SUPERIOR COURT OF
JUSTICE, ONTARIO, DATED 21/09/2024 Annexure A5 A TRUE COPY OF THE LEGAL NOTICE DATED 05/10/2024, ISSUED BY THE PETITIONER'S
COUNSEL
Annexure A6 A TRUE COPY OF THE RESPONDENT'S REPLY
DATED 07/10/2024 Annexure A7 A True Copy of the Draft Consent, dated nil, prepared by the Petitioner which was shared to the Respondent
Annexure A8 A TRUE COPY OF THE FINANCIAL STATEMENT
(PROPERTY AND SUPPORT CLAIMS) IN FORM
13(1) DATED MARCH 10, 2025 FILED BEFORE
THE SUPERIOR COURT OF JUSTICE, ONTARIO
Annexure A9 A TRUE COPY OF THE JUDGEMENT FROM INDIAN
KANOON IN WP(C) 27885 OF 2007 DATED
02/11/2007 OF THE HON'BLE HIGH COURT
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RESPONDENT ANNEXURES
ANNEXURE R1 True copy of the certificate of Financial Disclosure in Form 13 A and Net Family Property in Form 13 B excluding the above two properties in joint ownership
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