Philip Thomas vs Dr.C. S. Manju
2022 Latest Caselaw 6183 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
 WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                  CON.CASE(C) NO. 2081 OF 2021
 AGAINST THE JUDGMENT DATED 22.07.2021 IN WP(C) 10036/2021
                    OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C):

            PHILIP THOMAS,
            AGED 59 YEARS,
            S/O. THOMAS, MUNDATTUCHUNDAYIL HOUSE, MEENADAM
            VILLAGE, MEENADAM P. O., KOTTAYAM TALUK, KOTTAYAM
            DISTRICT, PIN - 686 516.

            BY ADVS.
            VARUGHESE M EASO
            VIVEK VARGHESE P.J.



RESPONDENT/RESPONDENT NO.1 IN W.P.(C):

            DR.C. S. MANJU,
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), THE GEOLOGIST, DISTRICT OFFICE OF
            THE MINING AND GEOLOGY DEPARTMENT, KOTTAYAM
            DISTRICT, PIN - 686 002.




            SRI.SYAMANTHAK B S, GOVERNMENT PLEADER




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   01.06.2022,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 COC 2081/2021 IN
WP(C) NO.10036 OF 2021        2



                         JUDGMENT

Dated this the 1st day of June, 2022

It is submitted by the learned counsel representing the

counsel for the Contempt petitioner that the petitioner does not

want to prosecute the Contempt Case.

Accordingly, the Contempt of Court Case (C) is dismissed

as not pressed.

Sd/-

N. NAGARESH, JUDGE DSV/02.06.2022