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Abdul Rasheed Kutty vs Subin Paul
2021 Latest Caselaw 5158 Ker

Citation : 2021 Latest Caselaw 5158 Ker
Judgement Date : 11 February, 2021

Kerala High Court
Abdul Rasheed Kutty vs Subin Paul on 11 February, 2021
                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                 Con.Case(C).No.171 OF 2021 IN WP(C). 19977/2020

 AGAINST THE ORDER DATED 30.11.2020 IN WP(C) 19977/2020(V) OF HIGH COURT OF
                                  KERALA


PETITIONER/PETITIONER:

       1         ABDUL RASHEED KUTTY
                 AGED 60 YEARS
                 S/O. ABDUL KHADERKUTTY, KUTTIYIL VEEDU, EDAVANASSERY,
                 MYNAGAPPALLY P.O., KOLLAM DISTRICT-690519.

       2         C.Y.NIZAM,
                 AGED 56 YEARS
                 S/O.YOOSUF KUTTY, CHARUVILAYIL (KUTTIYIL), VENGAI P.O.,
                 SASTHAMCOTA, KOLLAM-690521.

                 BY ADV. SRI.V.PHILIP MATHEW

RESPONDENT/4TH RESPONDENT IN THE WRIT PETITION:

                 SUBIN PAUL
                 AGED 43 YEARS
                 S/O. PAUL, DEPUTY DIRECTOR OF EDUCATION, OFFICE OF THE DEPUTY
                 DIRECTOR OF EDUCATION, THEVALLY, KOLLAM DISTRICT-691013.


OTHER PRESENT:

                 SRI. MATHEW GEORGE VADAKKEL(SR.GP)

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.02.2021,   THE  COURT  ON  THE   SAME  DAY   DELIVERED THE  FOLLOWING:
 Con.Case(C).No.171 OF 2021 IN WP(C). 19977/2020

                                     2




                                JUDGMENT

Since I have already disposed of W.P.(C)No.19977/2020

through the judgment dated 30.11.2020 wherein, several

directions have already been issued, I do not think that this

contempt case requires to be prosecuted any further.

This contempt case is therefore, closed.

SD/-

                                          DEVAN RAMACHANDRAN

rp                                                   JUDGE

Con.Case(C).No.171 OF 2021 IN WP(C). 19977/2020

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE ORDER DATED 11.11.2020 PASSED BY DEPUTY DIRECTOR OF EDUCATION, KOLLAM.

ANNEXURE A2 TRUE COPY OF THE INTERIM ORDER DATED 30.11.2020.

ANNEXURE A3 TRUE COPY OF THE REPRESENTATION DATED 2.12.2020.

ANNEXURE A4 TRUE COPY OF THE ORDER DATED 11.12.2020 PASSED BY THE RESPONDENT.

 
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