Ahmed Sharooq S.M vs Dr. Sujith Varma
2021 Latest Caselaw 20763 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                        CON.CASE(C) NO. 1454 OF 2021
 AGAINST THE JUDGMENT DATED 08.04.2021 IN WP(C) 6527/2021 OF HIGH
                         COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

             AHMED SHAROOQ S.M.
             AGED 23 YEARS
             S/O.MEETHIAN, SRAMBIKKAL HOUSE, RAYONPURAM,
             PERUMBAVOOR, ERNAKULAM DISTRICT.

             BY ADV GEORGE SEBASTIAN



RESPONDENT/3RD RESPONDENT:

             DR. SUJITH VARMA
             AGED 47 YEARS
             S/O.P.K.KERALA VARMA, PRESENTLY WORKING AS PRINCIPAL,
             NATIONAL COLLEGE OF PHYARMACY, MANASSERY P.O., MUKKOM,
             KOZHIKODE - 673 602.

             BY ADVS.
             K.M.JAMALUDHEEN
             LATHA PRABHAKARAN

             SRI.APPU.P.S, GOVERNMENT PLEADER




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 05.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1454 OF 2021
IN WP(C) 6527/2021
                                  2


                               JUDGMENT

It is submitted by the learned Counsel on either side that

the directions contained in the judgment have been complied

with.

The contempt of court case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

DK