A.H.Shamsiya vs Dr.P.B.Balachandran
2021 Latest Caselaw 3655 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

        Con.Case(C).No.595 OF 2016(S) IN WP(C). 3893/2012

  AGAINST THE JUDGMENT IN WPC 3893/2012 DATED 12-11-2015 OF HIGH
                         COURT OF KERALA


PETITIONER:

              A.H.SHAMSIYA
              AGED 36 YEARS, W/O.NOUSHAD, VALIYAVILA VEEDU,
              KOTTIYAM PO, KOLLAM

              BY ADVS.
              SRI.D.SAJEEV
              SMT.LIGEY ANTONY

RESPONDENT:

              DR.P.B.BALACHANDRAN
              AGED ABOUT 59 YEARS, SON OF V. APPU NAIR, REGISTRAR,
              OFFICE OF THE KERALA AGRICULTURAL UNIVERSITY, MAIN
              CAMPUS, VELLANIKKARA PO, THRISSUR 680656

              R1 BY SRI.ROBSON PAUL, SC, KERALA AGRICULTURAL
              UNIVERSITY

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Cont.Case.(C).No.595/2016
                                      2




                               JUDGMENT

Dated this the 1st day of February 2021

The learned counsel for the petitioner submits that the matter

has become infructuous. The contempt case is dismissed as

infructuous.

Sd/-

                                              A.M.SHAFFIQUE

kp               True copy                        JUDGE
                   P.A. To Judge