Citation : 2021 Latest Caselaw 23561 Ker
Judgement Date : 29 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
MONDAY, THE 29TH DAY OF NOVEMBER 2021 / 8TH AGRAHAYANA, 1943
CON.CASE(C) NO. 1569 OF 2019
AGAINST THE JUDGMENT IN WP(C) 24790/2018 OF HIGH COURT OF
KERALA DATED 3.7.2019
PETITIONER/PETITIONER:
MANAGER
MOTHER ARTS AND SCIENCE COLLEGE,
P.O.PERUVALLUR, THRISSUR-680 508
BY ADV K.B.GANGESH
RESPONDENT/2ND RESPONDENT:
DR. M MANOHARAN
AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER, THE REGISTRAR IN CHARGE,
UNIVERSITY OF CALICUT, THENHIPALAM P.O.,
MALAPPURAM DIST-673 636
BY SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 29.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
Cont. Case (C). No.1569/2019
2
JUDGMENT
Dated this the 29th day of November, 2021
S. Manikumar, CJ.
Contempt petition has been filed alleging non-compliance of the
of the directions in the judgment dated 3.7.2019 in W.P(C). No.24790 of
2018.
2. Mr. P.C. Sasidharan, learned Standing Counsel for the Calicut
University submitted that complying with the directions issued, an order
has been passed.
Placing on record the same, we are not inclined to proceed with
the Contempt petition. This Contempt Case is Closed.
Sd/-
S. Manikumar, Chief Justice
Sd/-
Shaji P. Chaly, Judge sou.
Cont. Case (C). No.1569/2019
APPENDIX OF CON.CASE(C) 1569/2019
PETITIONER'S ANNEXURE ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.24790/2018 DATED 03.07.2019 ANNEXURE-A2 TRUE COPY OF THE COMMUNICATION DATED 29.07.2019 ISSUED BY THE RESPONDENT TO THE PRINCIPAL OF THE COLLEGE
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