Jameela Vidana vs Dr. Thomas Mathew
2022 Latest Caselaw 9584 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                       CON.CASE(C) NO. 1523 OF 2022
 AGAINST THE ORDER/JUDGMENTWP(C) 18595/2022 OF HIGH COURT OF KERALA
PETITIONERS:

     1       JAMEELA VIDANA
             AGED 23 YEARS
             D/O. ABDUL SALEEM. M, BADARIYA MAHAL, MUNDAMKULAM P O,
             CHEMNAD, KASARAGOD, PIN - 671317

     2       AKHILA CHACKOCHAN
             AGED 24 YEARS
             D/O.CHACKOCHAN P C, PETTAH HOUSE, AYYAMPILLY P O,
             KUZHUPILLY, PIN - 682501

     3       K P PRIJITHA PRINCE
             AGED 24 YEARS
             D/O. PRINCE KUMAR C M, KANJIRATHINGAL HOUSE,
             PALLURUTHY P O, COCHIN, PIN - 682006

             BY ADVS.
             VAISAKHI V.
             BABU KARUKAPADATH
             M.A.VAHEEDA BABU
             P.U.VINOD KUMAR
             ARYA RAGHUNATH
             T.M.MUHAMMED MUSTHAQ
             AJWIN P LALSON
             KARUKAPADATH WAZIM BABU
             P.LAKSHMI
             AYSHA E.M.



RESPONDENTS:

     1       DR. THOMAS MATHEW
             AGED 58 YEARS
             THE DIRECTOR OF MEDICAL EDUCATION, MEDICAL COLLEGE
             KUMARAPURAM ROAD, CHALAKKUZHI, THIRUVANANTHAPURAM, PIN -
             695011
 CON.CASE(C) NO. 1523 OF 2022
                                  2

    2        IMDASEKHAR.K. IAS
             AGED 35 YEARS
             THE COMMISSIONER OF ENTRANCE EXAMINATIONS,



             5TH FLOOR, KSHB BUILDING, SS KOVIL ROAD, SANTHI
             NAGAR, THIRUVANANTHAPURAM, PIN - 695001


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1523 OF 2022
                               3

                        JUDGMENT

In view of the subsequent interim orders passed by this

Court in wpc No.18595/2022, this Contempt Case has

became incapable of being prosecuted. This Contempt Case

is thus closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE ANB CON.CASE(C) NO. 1523 OF 2022

APPENDIX OF CON.CASE(C) 1523/2022

PETITIONER ANNEXURES

Annexure A A TRUE COPY OF THE INTERIM ORDER DATED 24/06/2022 IN W.P. (C) NO. 18595/2022 OF THIS HON'BLE COURT

Annexure B A TRUE COPY OF THE INTERIM ORDER DATED 29/06/2022 IN W.P. (C) NO. 18595/2022 OF THIS HON'BLE COURT

Annexure C A TRUE COPY OF THE INTERIM ORDER DATED 18/07/2022 IN W.P. (C) NO. 18595/2022 OF THIS HON'BLE COURT

Annexure D CERTIFIED COPY OF THE INTERIM ORDER DATED 03/08/2022 IN W.P. (C) NO. 18595/2022 OF THIS HON'BLE COURT