Baby Amina Ifrath vs Dr. Preetha P. P
2022 Latest Caselaw 8696 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
      WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                    CON.CASE(C) NO. 1077 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 5690/2022 OF HIGH COURT OF KERALA
PETITIONER/WRIT PETITIONER NO.1:

           BABY AMINA IFRATH
           AGED 5 MONTHS
           D/O SIDDIQUE K.V, ASIYA MANZIL, IRIVERI, IRIVERI P.O,
           KANNUR DISTRICT, PIN 670613,
           REPRESENTED BY HER FATHER SIDDIQUE K.V, KOYYODU,
           IRIVERI, IRIVERI P.O, CHEMBILODE,
           KANNUR DISTRICT, PIN 670613

           BY ADV MANAS P HAMEED


RESPONDENT/RESPONDENT NO.3:

           DR. PREETHA P. P
           AGE NOT KNOWN TO THE PETITIONER, FATHERS NAME NOT KNOWN
           TO THE PETITIONER, THE DIRECTOR OF HEALTH SERVICES,
           DIRECTORATE OF HEALTH SERVICES,
           GENERAL HOSPITAL JUNCTION,
           THIRUVANANTHAPURAM, PIN - 695035


           SMT.SURYA BINOY B SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C) No.1077 of 2022

                                2




                              JUDGMENT

Dated this the 6th day of July, 2022

It is submitted at the Bar that the 1 st dose of medicine is

already administered.

In view of the above, this Court is of the view that the

Contempt of Court Case can be closed since the respondent

has already started dispensation of medicine. Accordingly, the

Contempt of Court Case is closed. Since the writ petition filed

by the petitioner is pending, the petitioner will be at liberty to

bring up the matter as and when necessary.

Sd/-

N.NAGARESH JUDGE spk Con.Case(C) No.1077 of 2022

APPENDIX OF CON.CASE(C) 1077/2022

PETITIONER ANNEXURES Annexure 1 THE CERTIFIED COPY OF THE ORDER DATED 23.05.2022 PASSED BY THIS HONOURABLE COURT IN WPC NO.5690 OF 2022

RESPONDENT'S/ ANNEXURES