Sharafudeen vs Harikishore S, Ias
2022 Latest Caselaw 6924 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
      TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                       CON.CASE(C) NO. 640 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 26317/2021 OF HIGH COURT OF
                                  KERALA
PETITIONER:

              SHARAFUDEEN
              AGED 64 YEARS
              S/O AHMED KANNU, VATTAVILA PUTHEN VEEDU, VIZHINJAM,
              THIRUVANANTHAPURAM PIN - 695521

              BY ADVS.
              SABU GEORGE
              P.B.KRISHNAN
              P.B.SUBRAMANYAN
              MANU VYASAN PETER
              ABRAHAM BABU KALLIVAYALIL



RESPONDENT:

              HARIKISHORE S, IAS
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
              THE DIRECTOR OF MINING AND GEOLOGY, DIRECTORATE OF MINING
              AND GEOLOGY, KESAVADASAPURAM, PATAM PALACE P.O,
              THIRUVANANTHAPURAM PIN - 695004

              BY ADVS.
              GOVERNMENT PLEADER
              ADVOCATE GENERAL OFFICE KERALA


              K.G.SAROJINI-GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 640 OF 2022          2




                                JUDGMENT

The learned counsel appearing for the petitioner

submits that the contempt of court case is not pressed. The

above submission is recorded.

In view of the memo dated 25/5/2022, this

contempt of court case is dismissed as not pressed.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF CON.CASE(C) 640/2022

PETITIONER ANNEXURES

AnnexureA CERTIFIED COPY OF THE JUDGMENT DATED 07-12-

2021 IN WP(C) NO.26317 OF 2021