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Dr.K.Padmanabhan vs Dr.Remla Beevi A
2021 Latest Caselaw 18223 Ker

Citation : 2021 Latest Caselaw 18223 Ker
Judgement Date : 3 September, 2021

Kerala High Court
Dr.K.Padmanabhan vs Dr.Remla Beevi A on 3 September, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
     FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                        CON.CASE(C) NO. 1401 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 183/2019 OF HIGH COURT OF
                              KERALA, ERNAKULAM
PETITIONER/PETITIONER:

             DR.K.PADMANABHAN,
             AGED 54 YEARS,
             S/O. LATE BALAGOPALAN, PROFESSOR,
             DEPARTMENT OF MEDICINE, ACADEMY OF MEDICAL SCIENCES,
             PARIYARAM, GOVERNMENT MEDICAL COLLEGE, KANNUR,
             PARIYARAM MEDICAL COLLEGE P.O.,
             KANNUR DISTRICT-670503.

             BY ADVS.
             R.SURENDRAN
             S.MAYUKHA



RESPONDENT/RESPONDENT No.7:

             DR.REMLA BEEVI A.,
             AGED 61 YEARS,
             W/O. DR. ABDUL KHADER, DIRECTOR OF MEDICAL EDUCATION,
             DIRECTORATE OF MEDICAL EDUCATION, MEDICAL COLLEGE P.O.,
             THIRUVANANTHAPURAM-695011.



             ADDL A G SRI ASHOK M CHERIAN




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1401 OF 2021
                           -2-




                        JUDGMENT

Both the parties are ad idem that after filing of the

contempt petition, compliance of the order alleged to

have been disobeyed has been done and communicated

order dated 01.09.2021. Counsel for the petitioner does

not press this contempt petition with liberty to assail the

aforesaid order. The contempt petition is ordered to be

closed.

Sd/-

AMIT RAWAL JUDGE

vv CON.CASE(C) NO. 1401 OF 2021

APPENDIX OF CON.CASE(C) 1401/2021

PETITIONER ANNEXURE

Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 11/04/2019 OF WPC NO. 183/2019 OF THE HIGH COURT OF KERALA.

Annexure II CERTIFIED COPY OF THE JUDGMENT DATED 11/06/2019 IN WA 1401/2019 ON THE FILE OF THE HONOURABLE HIGH COURT OF KERALA.

Annexure III TRUE COPY OF THE REPRESENTATION DATED 14/06/2019 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

Annexure IV TRUE COPY OF THE NOTICE DATED 01/07/2019 ISSUED BY THE RESPONDENT TO THE PETITIONER.

 
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