Jesto Joy vs Dr.Prakash Kumar B
2022 Latest Caselaw 1748 Ker

Con. Case (C) No. 190 of 2022     -1-


           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
       THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                   &
           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
                   CON.CASE(C) NO. 190 OF 2022
AGAINST THE JUDGMENT IN WA 693/2021 OF HIGH COURT OF KERALA
PETITIONER/S:

           JESTO JOY
           AGED 29 YEARS
           S/O.JOY N.R., RESIDING AT NAMBIATTUKUDY HOUSE,
           EDAVOOR P.O., ERNAKULAM DISTRICT - 683 544.
           BY ADVS.
           SIDHARTH A.MENON
           VASIL T.K.


RESPONDENT/S:

           DR.PRAKASH KUMAR B.
           AGE AND NAME OF FATHER IS NOT KNOWN TO THE
           PETITIONER, REGISTRAR, MAHATMA GANDHI UNIVERSITY,
           PRIYADARSHINI HILLS (PO), KOTTAYAM - 686 560.
           BY SRI. GEORGEKUTTY MATHEW
           SRI. SURIN GEORGE IPE, SC


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 16.02.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con. Case (C) No. 190 of 2022    -2-




                              JUDGMENT

S. Manikumar, C. J.

Alleging willful disobedience of the directions issued in

judgment dated 04.01.2022 in W. A. No. 693 of 2021, instant

contempt petition is filed.

2. On 01.02.2022, Mr. Surin George Ipe, learned Standing

Counsel for the Mahatma Gandhi University, submitted that directions

issued would be complied within two weeks from the said date.

3. On this day, when the matter came up for hearing, Mr. Surin

George Ipe, learned Standing Counsel for the Mahatma Gandhi

University, submitted that directions issued have complied with, and

accordingly, orders issued.

4. Though, Mr. Sidharth A. Menon, learned counsel for the

contempt petitioner, submitted that Degree certificate has not been

issued, that is not a subject matter of the writ petition and also the

directions issued.

In the light of the above, nothing survives in the contempt

petition.

Accordingly, contempt petition is closed.

Sd/-

S. MANIKUMAR CHIEF JUSTICE

Sd/-

SHAJI P. CHALY JUDGE Eb

///TRUE COPY///

P. A. TO JUDGE

APPENDIX OF CON.CASE(C) 190/2022

PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED ON 04/01/2022 PASSED BY THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONER DATED 06/01/2022.