Bennet Mathew vs Mahesh D Dharmadhikari
2021 Latest Caselaw 15871 Ker

Con.Case(C) No.676/2021                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
               Friday, the 30th day of July 2021 / 8th Sravana, 1943
             CONTEMPT CASE(C) NO. 676 OF 2021(S) IN WP(C) 22520/2019
   PETITIONER/PETITIONER IN THE WPC:

           BENNET MATHEW, MALAMEL PUTHENPURAYIL, VETTICKAL. P.O, MULANTHURUTHY,
           ERNAKULAM-682 314.

         BY ADVS.P.S.NANDANAN,SRI.P.N.ANOOP,
   RESPONDENT/2ND RESPONDENT IN THE WPC:

       1. MAHESH D.DHARMADHIKARI, REPRESENTED BY ITS REGIONAL OFFICER, CBSE
          REGIONAL OFFICE, CHENNAI-600 001.

           ADDL. R2 IMPLEADED

       1. K. SRINIVASAN, REPRESENTED BY ITS REGIONAL OFFICER, CBSE REGIONAL
          OFFICE, CHENNAI-600 001.

           IS IMPLEADED AS ADDL.R2 AS PER ORDER DATED 02/07/2021 IN IA.1/2021.

        This Contempt of court case (civil) having come up for orders on
   30.07.2021, the court on the same day passed the following:
                                      ORDER

Eventhough the case was called learned counsel for the respondent

was not appearing. Later learned counsel submitted that, due to certain

technical issues she could not log in. Therefore, post on 06/08/2021 for

passing appropriate orders.

In the meanwhile, if the petitioner surrenders the original

certificate before the school authorities and forwarded to the CBSE, the

correction shall be carried out in accordance with the directions

contained in the judgment in question.

Sd/-

SHAJI P.CHALY

JUDGE

30-07-2021 /True Copy/ Assistant Registrar