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ARCHANA PIUS v. SHINE
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
FRIDAY, THE 11TH DAY OF APRIL 2025 / 21ST CHAITHRA, 1947
CON.CASE(C) NO. 2882 OF 2024
AGAINST THE JUDGMENT DATED 11.12.2023 IN OP (FC) NO.274 OF
2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:
ARCHANA PIUS, AGED 52 YEARS, D/O PIUS JOSEPH
PUTHENPURACKAL, MANGAD P.O, KANDACHIRA, MANGAD, 680584
(NOW RESIDING AT 20 HOMEVIEW ROAD, BRAMPTON, ONTARIO,
CANADA) REPRESENTED BY HER POWER OF ATTORNEY HOLDER MR.
JOSE TOM PIUS, AGED 60 YEARS SON OF PIUS JOSEPH,
RESIDENT OF PUTHENPURAYIL, MANGAD PO, KOLLAM - 691015
JOHNSON GOMEZ
SANJAY JOHNSON
JOHN GOMEZ
SANJITH JOHNSON
ARUN JOHNY
DEEBU R.
ABIN JACOB MATHEW
RESPONDENT/RESPONDENT:
SHINE, AGED 52 YEARS, S/O V. GOPALAN NAIR,
NIRMALYAM,PUTHEN MADOM, THEVALLY CHERRY, KOLLAM WEST
VILLAGE, THEVALLY P.O. 691009 (NOW RESIDING AT 206
GRULKE STREET KITCHENER, ONTARIO, CANADA)
Sujin S
R.ANIL(K/795/1989)
K.RAVIKUMAR(K/377/1977)
N.N.SUGUNAPALAN (SR.)(S-678)
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.04.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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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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