St. Marys Educational Charitable ... vs Dr. Moideen Kutty A.B,Direct0R
2022 Latest Caselaw 2086 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                  RD
 WEDNESDAY, THE 23   DAY OF FEBRUARY 2022 / 4TH PHALGUNA, 1943
                  CON.CASE(C) NO. 334 OF 2022
       ORDER IN WP(C) 21224/2021 OF HIGH COURT OF KERALA


PETITIONER/S:

         ST. MARYS EDUCATIONAL CHARITABLE TRUST,
         PUDUNGARAM, PO, THATHAMANGALAM, PALAKKAD-678503.
         THROUGH ITS PRESIDENT, FR.BETSON THUKKUPARAMBIL,
         AGED 46 YEARS, S/O.T.K.ANTONY, PERMANENT RESIDENT OF
         ST MARY'S EDUCATIONAL CHARITABLE TRUST, PUDUNGARAM,
         P.O, THATHAMANGALAM, PALAKKAD-678503.

         BY ADVS.
         JOSE ABRAHAM
         E.ADITHYAN


RESPONDENT NO.2:

         DR. MOIDEEN KUTTY A.B, DIRECT0R,
         AGE AND FATHER'S NAME NOT KNOWN
         DIRECTORATE OF MINORITY WELFARE, GOVT. OF KERALA,
         4TH FLOOR, VIKAS BHAVAN,
         THIRUVANANTHAPURAM DISTRICT, KERALA-695033.


          SMT ANIMA M, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 334 OF 2022

                                          2




                                    JUDGMENT

When this Contempt Case is taken up, it is submitted by Sri.Jose Abraham, the

learned counsel appearing for the petitioner, that the directions issued by this Court

have been complied with and the petitioner has no further grievance.

This Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

DSV CON.CASE(C) NO. 334 OF 2022

APPENDIX OF CON.CASE(C) 334/2022

PETITIONER (S) ANNEXURES:

Annexure A1 TRUE COPY OF THE JUDGMENT IN W.P.(C)NO.21224 OF 2021 DATED 06-10-2021.

RESPONDENT (S) ANNEXURES: NIL