Rathika Nath G vs E.K.Satheesh
2022 Latest Caselaw 8103 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                CON.CASE(C) NO. 928 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 17100/2019 OF HIGH COURT
                         OF KERALA
PETITIONER/PETITIONER:

         RATHIKA NATH G
         AGED 45 YEARS
         RATHIKA NATH.G., AGED 45 YEARS,
         W/O. RAJESH, SAROJ,
         THURUTHUMMOOLA, VATTIYURKAVU.P.O.,
         THIRUVANANTHAPURAM DISTRICT., PIN - 695034
         BY ADVS.
         ELVIN PETER P.J.
         K.R.GANESH


RESPONDENTS/4TH RESPONDENT IN W.P.(C):

         E.K.SATHEESH
         REGISTRAR, UNIVERSITY OF CALICUT,
         CALICUT UNIVERSITY, THENHIPALAM.P.O.,
         MALAPPURAM DISTRICT, PIN - 673138


         SRI.P.C.SASIDHARAN - SC

    THIS CONTEMPT OF COURT CASE (CIVIL)
HAVING COME UP FOR ADMISSION ON 29.06.2022,
THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case (C) No.928/2022
                                  2




                            JUDGMENT

The counsel for the respondent has filed an affidavit stating

that, pursuant to the direction in Annexure A1 order of this

Court, Annexure R1(a) order has been passed. In the light of

Annexure R1(a), the Contempt of Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

al/-

Con.Case (C) No.928/2022

APPENDIX OF CON.CASE(C) 928/2022

PETITIONER ANNEXURES AnnexureA1 TRUE COPY OF THE ORDER DATED 03.09.2021 IN W.P.(C) NO, 17100/2019 OF THIS HON'BLE COURT.

AnnexureA2 TRUE COPY OF THE ORDER DATED 14.01.2022 IN W.P.(C) NO. 17100/2019 PASSED BY THIS HON'BLE COURT GRANTING EXTENSION OF TIME RESPONDENT ANNEXURES Annexure R1(a) Annexure R1(a)- True copy of the Order No. U.O. 11684/2022/Admn dated 14.06.2022 issued by the University of Calicut