Praveen Prabhakaran vs Prof. Prathap Somnath
2021 Latest Caselaw 19296 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                 CON.CASE(C) NO. 1436 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 13344/2021 OF HIGH COURT
                     OF KERALA, ERNAKULAM
PETITIONERS/PETITIONERS IN W.P.(C):

    1     PRAVEEN PRABHAKARAN
          AGED 30 YEARS, S/O.PRABHAKARAN, THANNICKKAL HOUSE,
          NAYATTUKUNDU, NEAR MOSQUE, CHOKKANA,
          VELLIKULANGARA,THRISSUR DISTRICT, PIN-680699.

    2     MUBASHEER.P.T,
          AGED 28 YEARS, S/O.ABDUSAMAD, PATTATHODIKA HOUSE,
          TUVVUR VILLAGE, TUVVUR.P.O, NILAMBOOR TALUK,
          MALAPPURAM DISTRICT, PIN-676327.

          BY ADVS.
          K.V.JAYADEEP MENON, T.P.RAMESH (THENGUMPILLIL)
          JINS.P.JOHN, P.KRISHNAPRIYA, AKSHAY SHAJI T.S


RESPONDENTS/RESPONDENT 2 AND 4 IN W.P.(C):

    1     PROF. PRATHAP SOMNATH
          THE CHAIRMAN AND THE PRINCIPAL,
          THE DISTRICT LEVEL AUTHORIZATION COMMITTEE FOR RENAL
          TRANSPLANTATION, GOVERNMENT MEDICAL
          COLLEGE,THRISSUR, MEDICAL COLLEGE.P.O,THRISSUR
          DISTRICT, PIN-680596 (AGE AND FATHER'S NAME ARE NOT
          KNOWN TO THE PETITIONERS).

    2     MR.C.R.SANTHOSH,
          THE DEPUTY SUPERINTENDENT OF POLICE, NIRMALA COLLEGE
          ROAD, JYOTHI NAGAR HOUSING COLONY, CHALAKKUDY,
          THRISSUR DISTRICT,PIN-680307(AGE AND FATHER'S NAME
          ARE NOT KNOWN TO THE PETITIONERS).

          BY ADV.B.VINITHA, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1436 OF 2021

                                   2




            Contempt Case (C) No.1436 of 2021
             -----------------------------------------------


                          JUDGMENT

Without prejudice to the right of the petitioners to

challenge the order passed pursuant to the judgment, the

contempt case is closed.

Sd/-

P.B.SURESH KUMAR JUDGE Mn CON.CASE(C) NO. 1436 OF 2021

APPENDIX OF CON.CASE(C) 1436/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 06.07.2021 IN WRIT PETITION NO.13344 OF 2021 PASSED BY THIS HONOURABLE COURT.

Annexure A2 TRUE COPY OF THE LETTER DATED 23.07.2021 ISSUED BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT.