A.J.Anton vs Dr.Sakeer Husain A
2021 Latest Caselaw 7335 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                 Con.Case(C).No.443 OF 2021 IN WP(C). 22752/2020

    AGAINST THE JUDGMENT IN WP(C) 22752/2020(T) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

                 A.J.ANTON
                 AGED 72 YEARS
                 S/O (LATE) JOSEPH, AKKARA HOUSE, GRACE VALLEY, COCHIN
                 UNIVERSITY P.O.ERNAKULAM-682 022.

                 BY ADVS.
                 SRI.VINCENT JOSEPH (CHUNDATT)
                 SRI.RENOY VINCENT

RESPONDENT/2ND RESPONDENT:

                 DR.SAKEER HUSAIN A.
                 AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER, REGISTRAR,
                 KERALA AGRICULTURAL UNIVERSITY, VELLANIKKARA,
                 THRISSUR-680 656.


OTHER PRESENT:

                 SRI.SURYA BENOY-SC

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.443 OF 2021 IN WP(C). 22752/2020

                                    2




                             JUDGMENT

The learned counsel for the petitioner submits that after

filing this Contempt Case, the directions in the judgment have

been complied with by the respondents and therefore, this

Contempt Case is not being pressed.

I therefore, close this Contempt Case as being not pressed.

SD/-

                                        DEVAN RAMACHANDRAN

rp                                                JUDGE