Tomy Chacko vs Dr. Haris Rasheed
2022 Latest Caselaw 493 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
               CON.CASE(C) NO. 1372 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 28310/2020 OF HIGH
                     COURT OF KERALA
PETITIONER/PETITIONER:

         TOMY CHACKO,
         AGED 63 YEARS
         S/O. CHACKO, PEECHAMKULATHIL HOUSE, PULINKUNNU
         P.O., ALAPPUZHA.
         BY ADV V.A.VINOD


RESPONDENT/2ND RESPONDENT:

         DR. HARIS RASHEED,
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONERS), REVENUE DIVISIONAL OFFICER, K.B.
         JACOB ROAD, FORT KOCHI, ERNAKULAM-682001.


         BY ADV.V.K.SUNIL,SR.GOVERNMENT PLEADER



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 13.01.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1372 OF 2021
                                   2




                     P.B.SURESH KUMAR, J.
             -----------------------------------------------
             Contempt Case (C) No.1372 of 2021
             -----------------------------------------------
          Dated this the 13th day of January, 2022


                          JUDGMENT

The learned Government Pleader, on instructions,

submits that the directions issued by this court have been

complied with.

2. There is no representation for the petitioner.

In the light of the submission made by the learned

Government Pleader, the contempt case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn CON.CASE(C) NO. 1372 OF 2021

APPENDIX OF CON.CASE(C) 1372/2021

PETITIONER ANNEXURES Annexure I CERTIFIED COPY OF THE JUDGMENT IN WPC NO.28310/2020 DATED 22/12/2020. Annexure II TRUE COPY OF THE LETTER DATED 29/12/2020.