Dr. Neha Mariam George vs Sri Imbasekhar Ias

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
                        CON.CASE(C) NO. 843 OF 2022
     ARISING OUT OF THE JUDGMENT DATED 12.05.2022 IN IN WP(C)
                  15225/2022 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C):

             DR. NEHA MARIAM GEORGE,
             AGED 24 YEARS,
             D/O. GEORGE THOMAS, RESIDING AT VETTUVAZHI
             PUTHENPURAYIL,
             MEEMPARA P.O., PUTHENCRUIZE,
             ERNAKULAM DISTRICT - 682 308.

             BY ADVS.
             NISHA GEORGE
             A.L.NAVANEETH KRISHNAN
             GEORGE POONTHOTTAM (SR.)



RESPONDENTS/RESPONDENTS      2 AND 4 IN W.P.(C):

    1        SRI. IMBASEKHAR IAS,
             AGED 34 YEARS,
             S/O. KALIMUTHU,
             COMMISSIONER FOR ENTRANCE EXAMINATIONS(KERALA)
             OFFICE OF THE COMMISSIONER FOR ENTRANCE EXAMINATIONS,
             5TH FLOOR, HOUSING BOARD BUILDING,
             SHANTHI NAGAR, THIRUVANANTHAPURAM - 695 001.

    2        DR. J. ANUSHA MERLINE,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             PRINCIPAL, DR. SOMERVELL MEMORIAL CSI MEDICAL COLLEGE &
             HOSPITAL, KARAKONAM P.O., THIRUVANANTHAPURAM - 695 504.

             BY ADV ARUN.B.VARGHESE




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 08.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 843 OF 2022

                                 2


                              JUDGMENT

The learned counsel for the petitioner submits that the direction contained in the judgment has been complied with. In the light of the submission made by the learned counsel for the petitioner, this Contempt of Court Case is closed.

Sd/-

GOPINATH P.

JUDGE DK