Ramachandran Pillai P. C vs Dr.Anil Kumar K
2022 Latest Caselaw 6432 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
      FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                        CON.CASE(C) NO. 482 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 24333/2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WPC:

             RAMACHANDRAN PILLAI P. C.
             AGED 57 YEARS
             S/O CHELLAPPAN PILLAI, PAIMPUZHA VEEDU,
             KALANADIKOLLY P.O., PULPALLY, WAYANAD-673579
             (RETIRED JUNIOR SUPERINTENDENT, PAZHASSI RAJA COLLEGE,
             PULPALLY)

             BY ADV M.S.RADHAKRISHNAN NAIR


RESPONDENT/4TH RESPONDENT IN WPC:

             DR.ANIL KUMAR K.
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             PRINCIPAL, PAZHASSI RAJA COLLEGE, PULPALLY,
             WAYANAD-673592

             BY ADVS.
             P.CHANDRASEKHAR
             K.K.MOHAMED RAVUF
             SATHEESH V.T.
             MANJARI G.B.


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 482 OF 2022              2




                                      JUDGMENT

When this Contempt Case was taken up today,

Sri.M.S.Radhakrishan, the learned counsel appearing for the

petitioner seeks permission to withdraw the Contempt Case

reserving his right to approach this Court again afresh at a

later stage, if so warranted.

Reserving such right, this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

APPENDIX OF CON.CASE(C) 482/2022

PETITIONER'S ANNEXURES

Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 14.01.2022 IN WP(C) NO.24333/2021 OF THIS HONOURABLE COURT.

Annexure B TRUE COPY OF THE PRINT OUT SHOWING THE JUDGMENT IS FORWARDED TO THE RESPONDENT THROUGH E-MAIL ON 03.02.2022.

RESPONDENTS EXHIBITS : NIL