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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:

    1

    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

    2

    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

    3

    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

    4

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    ARCHANA PIUS v. SHINE
    (Apr 11, 2025)