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Silpa S.P vs Dr.Pavanindra Lal
2021 Latest Caselaw 16014 Ker

Citation : 2021 Latest Caselaw 16014 Ker
Judgement Date : 2 August, 2021

Kerala High Court
Silpa S.P vs Dr.Pavanindra Lal on 2 August, 2021
         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
  MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                  CON.CASE(C) NO. 1020 OF 2021
AGAINST THE JUDGMENT IN WP(C) 19544/2020 DATED 9.4.2021 OF
                HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

         SILPA S.P.,
         AGED 33 YEARS,
         W/O. MITHU RAJ,
         DNB FINAL YEAR STUDENT
         (REG. NO.228-28133-181-217457),
         MEDICAL TRUST HOSPITAL, M.G. ROAD,
         ERNAKULAM,
         RESIDING AT RAJ BHAVAN,
         KARINGANNUR P.O, KOLLAM-691 516

         BY ADVS.
         SRI.M.SASINDRAN
         SRI.JOMY K. JOSE


RESPONDENT:

         DR.PAVANINDRA LAL,
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER,
         DIRECTOR, NATIONAL BOARD OF EXAMINATIONS,
         MEDICAL ENCLAVE, ANSARI NAGAR,
         RING ROAD, NEW DELHI-110 029

         BY ADV. SRI.S.SANAL KUMAR

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 02.08.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 COC No.1020/2021
                                 :2 :




                         JUDGMENT

~~~~~~~~~

Dated this the 2nd day of August, 2021

Learned counsel for the petitioner and the learned

Standing Counsel for the respondent submit that Writ Appeal

No.867/2021 has been preferred in W.P.(C) No.19544/2020

and a Division Bench of this Court, as per order dated

29.07.2021, has granted two weeks time to the respondent to

publish the results.

Since the Division Bench has interfered in the

matter and passed orders subsequently, this contempt case

need not be proceeded with further. Therefore, recording the

aforesaid submission made by either side, the Contempt of

Court Case is closed.

Sd/-

N. NAGARESH, JUDGE

aks/03.08.2021 COC No.1020/2021

APPENDIX OF CON.CASE(C) 1020/2021

PETITIONER'S ANNEXURE:

ANNEXURE AI A TRUE COPY OF THE INTERIM ORDER ISSUED BY THIS HON'BLE COURT DATED 23.09.2020 IN W.P.C NO. 19544 OF 2020.

ANNEXURE AII A TRUE COPY OF THE INTERIM ORDER ISSUED BY THIS HON'BLE COURT DATED 17.2.2021 IN W.P.C NO. 19544 OF 2020.

ANNEXURE AIII A CERTIFIED COPY OF THE JUDGMENT DATED 9.4.2021 IN W.P.C NO. 19544 OF 2020. ANNEXURE AIV A TRUE COPY OF THE COURIER RECEIPT CONSIGNMENT NUMBER RT627247738IN. ANNEXURE AV A TRUE COPY OF THE COMMUNICATION BETWEEN THE PETITIONER AND THE NBE.

SR

 
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