Gowtam Chandra Salgar vs Dr.Kala Kesavan.P
2021 Latest Caselaw 20584 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
              CON.CASE(C) NO. 1314 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 2747/2021 OF HIGH
               COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

         GOWTAM CHANDRA SALGAR, AGED 41 YEARS
         S/O. NARASIMHA RAO SALGAR, THACHAPPILY HOUSE,
         TELEPHONE EXCHANGE ROAD, MADAVANA, KUMBLAM, .O.
         KANAYANNUR TALUK, ERNAKULAM DISTRICT.

         BY ADVS.
         ABDUL JALEEL.A
         M.A.SULFIA



RESPONDENT/5TH RESPONDENT:

         DR.KALA KESAVAN.P, AGED 50 YEARS
         D/O. NOT KNOWN, THE PRINCIPAL IN CHARGE,
         KALAMASSERY MEDICAL COLLEGE, ERNAKULAM
         REPRESENTING THE DISTRICT LEVEL AUTHORISING
         COMMITEE, CONSTITUTED UNDER THE TRANSPLANTATION
         OF HUMAN ORGANS AND TISSUES ACT 683 104.

         BY GOVERNMENT PLEADER SMT. B. VINITHA




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 01.10.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1314 OF 2021

                                     ..2..




                Contempt Case (C) No.1314 of 2021
                -----------------------------------------------


                                JUDGMENT

The learned counsel for the petitioner submits that

the directions contained in the judgment in W.P.(C) No.2747 of

2021 have been complied with. In the light of the submission

made by the learned counsel for the petitioner, this Contempt

of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 01.10.2021 CON.CASE(C) NO. 1314 OF 2021

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APPENDIX OF CON.CASE(C) 1314/2021

PETITIONER ANNEXURE

Annexure A1 THE TRUE COPY OF JUDGMENT DATED 17/02/2021 IN WPC NO. 2747/2021.