Dr.Meera V.Menon vs Dr.R.Chandra Babu
2021 Latest Caselaw 4853 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

         Con.Case(C).No.206 OF 2021 IN WP(C). 27993/2020

   AGAINST THE JUDGMENT IN WP(C) 27993/2020(Y) OF HIGH COURT OF
                              KERALA


PETITIONER:

               DR.MEERA V.MENON
               AGED 58 YEARS
               W/O. K.C.RAGHAVAN, PROFESSOR, DEPARTMENT OF AGRONOMY,
               COLLEGE OF HORTICULTURE, VELLANIKKARA, VELLANIKKARA
               P.O., THRISSUR DISTRICT, PIN-680 656, RESIDING AT
               THEJASWINI, NELLANKARA, NETTISSERY P.O., THRISSUR
               DISTRICT, PIN-680 651.

               BY ADVS.
               SRI.BABU JOSEPH KURUVATHAZHA
               SRI.M.G.SREEJITH

RESPONDENTS:

               DR.R.CHANDRA BABU
               AGE AND NAME OF THE FATHER ARE NOT KNOWN TO THE
               PETITIONER, WORKING AS THE VICE CHANCELLOR, KERALA
               AGRICULTURAL UNIVERSITY, KAU P.O., VELLANIKKARA,
               THRISSUR DISTRICT, PIN-680656.

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

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.206 OF 2021 IN WP(C). 27993/2020

                                    2

                              JUDGMENT

When this matter was called today, the

learned Standing Counsel for the respondent,

Shri.Robson Paul, submitted that an affidavit

has been filed by his client, along with

which, Ext.R1 proceedings of the Vice

Chancellor has been produced. He, therefore,

submitted that the directions in the judgment

have been fully complied with.

In the afore circumstances, I close this

contempt case recording the afore submissions;

however, leaving liberty to the petitioner to

deal with Annexure R1 in any manner, as he may

be advised, as per law.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/10.2.2021 Con.Case(C).No.206 OF 2021 IN WP(C). 27993/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 15.12.2020 IN WPC NO.27993/2020 OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF THE REPRESENTATION DATED 7.12.2020 MARKED AS EXT.P14 IN THE W.P.(C). RESPONDENT'S/S EXHIBITS:

ANNEXURE R1 UNIVERSITY PROCEEDINGS NO.GA/C3/16687/2020 DATED 3.2.2021