Sajeev R vs Dr. Fathahudheen, Chairman
2021 Latest Caselaw 16388 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
           THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
               CON.CASE(C) NO. 1053 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 7373/2021 DATED 25.03.2021
            OF HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/2ND PETITIONER:

         SAJEEV R,
         AGED 31 YEARS,
         S/O. RAVINDRAN,
         PUTHUVAL PUTHEN VEEDU,
         MANIKKAMVILAKAM, POONTHURA P.O,
         MUTTATHARA VILLAGE,
         THIRUVANANTHAPURAM DISTRICT.

         BY ADV C.M.MOHAMMED IQUABAL


RESPONDENT/1ST RESPONDENT IN W.P.(C):

         DR. FATHAHUDHEEN,
         CHAIRMAN,
         THE DISTRICT LEVEL AUTHORIZATION COMMITTEE FOR
         TRANSPLANTATION OF HUMAN ORGANS,
         ERNAKULAM,
         ERNAKULAM MEDICAL COLLEGE HOSPITAL,
         KALAMASSERY,
         ERNAKULAM DISTRICT, PIN 683104
         (AGE AND NAME OF THE FATHER OF THE RESPONDENT IS
         NOT KNOWN TO THE PETITIONER)

         GOVERNMENT PLEADER SRI. B.S.SYAMANTHAK

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 04.08.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 COC No.1053/2021
                                 :2 :




                         JUDGMENT

~~~~~~~~~

Dated this the 4th day of August, 2021

It is submitted by the learned counsel for the

petitioner that the respondent has passed an order pursuant

to the directions of this Court and therefore this contempt case

need not be prosecuted.

Accordingly, recording the above submission, the

Contempt of Court Case is closed.

Sd/-

N. NAGARESH, JUDGE

aks/04.08.2021 COC No.1053/2021

APPENDIX OF CON.CASE(C) 1053/2021

PETITIONER'S ANNEXURE:

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P(C) NO. 7373/2021 DATED 25-03-2021

SR