Rajan Nair T.P vs Nil
2021 Latest Caselaw 1135 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

          Con.Case(C).No.1844 OF 2020 IN WP(C). 747/2013

AGAINST THE JUDGMENT IN WP(C) 747/2013(P) OF HIGH COURT OF KERALA

PETITIONER/WRIT PETITIONER:

             RAJAN NAIR T.P.
             AGED 65 YEARS
             S/O. KUNHIKRISHNAN NAIR, RTD.ASSISTANT,
             CALICUT ADARSHA SANSKRIT VIDYAPEETH),
             VADAKKE AREEPPURATH HOUSE, NANMINDA P.O.
             KOZHIKODE 673 613.

             BY ADVS.
             SRI.R.PARTHASARATHY
             SMT.SEEMA

RESPONDENTS/RESPONDENTS 2 TO 4 IN WPC

      1      PROF. P.N.SASHTRY
             FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER)
             VICE CHANCELLOR,
             CENTRAL SANSKRIT UNIVERSITY, NEW DELHI,
             FORMERLY RASHSTRIYA SANSKRIT SANSTHAN,
             56-57 INSTITUTIONAL AREA, JANAKAPURAI,
             NEW DELHI 110 058.

      2      PROF.S. SUBRAMANYA SHARMA,
             FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER,
             REGISTRAR, CENTRAL SANSKRIT UNIVERSITY, NEW DELHI,
             FORMERLY RASTRIYA SANSKRIT SANSTHAN
             56-57 INSTITUTIONAL AREA, JANAKAPURI,
             NEW DELHI 110 558.

      3      PROF. SREENIVASA VARAK REDI.
             FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER,
             CHAIRMAN MANAGING COMMITTE, CALICUT ADARSHA SANSKRIT
             VIDYAPEETHA, BALUSSERY, P.O. BALUSSERY, CALICUT 673
             612.

             SMT.O.M.SHALINA,CGC
             SRI.N.M.MADHU,SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                    2


Con.Case(C).No.1844 OF 2020 IN WP(C). 747/2013




                                   JUDGMENT

Dated this the 12th day of January 2021

This contempt petition is filed complaining

that directives contained in the judgment in

W.P.(C) No.747/2013 dated 11.12.2019 is not

complied with.

2. However, today when the matter is taken

up, learned counsel for the respondents produced an

interim order passed in Writ Appeal No.1525/2020,

from where I am satisfied that the judgment is

stayed, however subject to certain riders. In that

view of the matter, I do not think the contempt

petition is maintainable at present. Therefore, it

can be closed, leaving open the liberty of the

petitioner to resurrect the same, if and when

situation warrants.

Accordingly the contempt petition is closed

Con.Case(C).No.1844 OF 2020 IN WP(C). 747/2013

for the time being, leaving open the liberty of

the petitioner to re-open the same, if situation

warrants.

Sd/-

SHAJI P.CHALY JUDGE hmh

Con.Case(C).No.1844 OF 2020 IN WP(C). 747/2013

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT PASSED IN WPC NO. 747/2013 OF THE HONOURABLE HIGH COURT DATED 11.12.2019.

ANNEXURE A2 TRUE COPY OF THE COVERING LETTER ACCOMPANYING THE COPY OF THE JUDGMENT ALONG WITH POSTAL RECEIPT DATED 31.12.2019.

ANNEXURE A3 TRUE COPY OF THE LETTER DATED 26.5.2020 SEND BY THE PETITIONER TO THE RESPONDENTS

RESPONDENT'S/S EXHIBITS: NIL