Against The Judgment In Wpc ... vs By Adv. Sri.Padayattee Yeldo
2021 Latest Caselaw 6188 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

        Con.Case(C).No.711 OF 2017(S) IN WP(C). 7786/2017

  AGAINST THE JUDGMENT IN WPC 7786/2017 DATED 28-03-2017 OF HIGH
                         COURT OF KERALA


PETITIONER

             JOSEPH @ BABY,
             AGED 47 YEARS,S/O OUSEPH,
             CHOLIKKARA HOUSE,KOOMPANPARA P.O.,
             VELLATHOOVAL VILLAGE,IDUKKI DISTRICT PIN-685561.

             BY ADV. SRI.PADAYATTEE YELDO

RESPONDENT/1ST RESPONDENT

             ARCHANA
             AGED ABOUT 35 YEARS (FATHER/HUSBAND NAME NOT KNOWN)
             WORKING AS MEDICAL OFFICER,
             COMMUNITY HEALTH CENTER,
             DEVIKULAM KARA & TALUK,K.D.H VILLAGE,
             IDUKKI DISTRICT, PIN 685613.

             SRI. SURIN GEORGE IPE,SR.GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      2

Con.Case(C).No.711 OF 2017(S) IN WP(C). 7786/2017




                                   JUDGMENT

Dated this the 19th day of February 2021

This contempt petition is filed complaining that

the directives contained in the judgment dated

28.03.2017 in W.P.(C) No.7786/2017 are not complied

with.

2. However, today when the matter was taken up,

learned senior Government Pleader Sri.Surin George Ipe

has produced an order before me passed by the hospital

management committee dated 27.04.2017, from where I am

satisfied that the directions are complied with.

In that view of the matter, I do not find any

reason to pursue the contempt case any further. The

contempt of court case is closed accordingly.

Sd/-

SHAJI P.CHALY

JUDGE hmh