Sadhiya Siyad vs Grancy T.S
2022 Latest Caselaw 3308 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
               CON.CASE(C) NO. 59 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 18825/2021 OF HIGH
                     COURT OF KERALA
PETITIONER/PETITIONER:

         SADHIYA SIYAD
         NAJEEB MANZIL, BETTER SHADES TC 67/3343-48/462
         JNRA 89, KALLATTUMUKKU, MANACAUD P.O.,
         THIRUVANANTHAPURAM - 695 009.

         BY ADVS.
         SANTHOSH MATHEW
         ARUN THOMAS
         KARTHIKA MARIA
         ANIL SEBASTIAN PULICKEL
         ABI BENNY AREECKAL
         LEAH RACHEL NINAN
         MATHEW NEVIN THOMAS
         KARTHIK RAJAGOPAL
         NANDA SANAL
         SANITA SABU VARGHESE
         KURIAN ANTONY MATHEW
         JAISY ELZA JOE


RESPONDENT/RESPONDENT NO.2:

         GRANCY T.S.
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER, REGISTRAR, TRAVANCORE
         COCHIN ,MEDICAL COUNCIL (NOW KNOWN AS TRAVANCORE
         - COCHIN COUNCIL OF MODERN MEDICINE) RED CROSS
         ROAD, THIRUVANANTHAPURAM - 695 035.

         BY ADV N.RAGHURAJ
         SR.GP. V.K.SUNIL


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 18.03.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 59 OF 2022

                                     ..2..




                Contempt Case (Civil) No.59 of 2022
                -----------------------------------------------

                                JUDGMENT

The learned counsel for the petitioner submits that

the direction contained in the judgment in W.P.(C) No.18825 of

2021 has been complied with. In the light of the submission

made by the learned counsel for the petitioner, this Contempt

of Court Case is closed.

Sd/-

P.B.SURESH KUMAR JUDGE ds 18.03.2022 CON.CASE(C) NO. 59 OF 2022

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APPENDIX OF CON.CASE(C) 59/2022

PETITIONER ANNEXURES Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 20/10/2021 IN WP(C) NO.18825 OF 2021. Annexure II TRUE COPY OF THE APPLICATION ALONG WITH THE COVERING LETTER SUBMITTED BY THE PETITIONER AND THE POSTAL RECEIPT. Annexure III TRUE COPY OF THE NOTICE SENT VIA EMAIL TO THE RESPONDENT BY THE PETITIONER.