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Contempt Case(C) No.94/2018(S) ... vs By Advocates M/S Kaleeswaram Raj
2021 Latest Caselaw 7519 Ker

Citation : 2021 Latest Caselaw 7519 Ker
Judgement Date : 3 March, 2021

Kerala High Court
Contempt Case(C) No.94/2018(S) ... vs By Advocates M/S Kaleeswaram Raj on 3 March, 2021
Con.Case(C) 94/2018                        1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       Present:

                       THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

             Wednesday,the 3rd day of March 2021/12th Phalguna, 1942

             Contempt Case(C) No.94/2018(S) in WP(C) No.32116/2017


PETITIONER/PETITIONER
     For
      JESSAL information               purpose
             VARGHESE,AGED 21 YEARS, S/O. D. VARGHESE, only
      3RD YEAR STUDENT, B.TECH(AUTOMOBILE ENGINEERING)
      SCMS SCHOOL OF ENGINEERING AND TECHNOLOGY,
      KARUKUTTY, ERNAKULAM DISTRICT
      RESIDING AT NEELESWARAM P.O,KALADY, ERNAKULAM

BY ADVOCATES          M/S KALEESWARAM RAJ, A.ARUNA, THULASI K. RAJ


RESPONDENTS/RESPONDENTS

1.    DR. G.P. PADMAKUMAR, REGISTRAR,
      APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
      CET CAMPUS, THIRUVANANTHAPURAM-34
2.    PROF.DR. J.LETHA, VICE CHANCELLOR,
      APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
      CET CAMPUS, THIRUVANANTHAPURAM-34
3.    DR. S. SHABU, CONTROLLER OF EXAMINATION,
      APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
      CET CAMPUS, THIRUVANANTHAPURAM-34
4.    SHRI M.R UNNI, REGISTRAR,
      MAHATMA GANDHI UNIVERSITY,
      PRIYADARSHINI HILLS P.O,KOTTAYAM-686 560
5.    DR. BABU SEBASTIAN, VICE CHANCELLOR,
      MAHATMA GANDHI UNIVERSITY,
      PRIYADARSHINI HILLS P.O, KOTTAYAM 686 560
6.    DR. THOMAS JOHN MAMPRA, CONTROLLER OF EXAMINATIONS,
      MAHATMA GANDHI UNIVERSITY,
      PRIYADARSHINI HILLS P.O, KOTTAYAM 686 560
7.    PROF. M. MADHAVAN, PRINCIPAL,
      SCMS SCHOOL OF ENGINEERING AND TECHNOLOGY,
      KARUKUTTY, ERNAKULAM DISTRICT.


ADVOCATE SRI. S. KRISHNAMOORTHI FOR R1, R2 AND R3
ADVOCATE SRI. ASHOK M CHERIAN FOR R4, R5 AND R6


      This Contempt of Court Case(Civil) having come up for orders on
03/03/2021,the Court on the same day passed the following:
 Con.Case(C) 94/2018                2/2

                                O R D E R

Respondents to place an affidavit along with requisite documents explaining as to whether they have complied with the directions contained in the judgment.

Post on 12/03/2021.

For information purpose only 03-03-2021 Sd/-

SHAJI P.CHALY,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

 
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