Muhammed C.V vs Dr. Narasimhugari T L Reddy
2022 Latest Caselaw 11054 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA,
                             1944
               CON.CASE(C) NO. 1858 OF 2021
AGAINST THE JUDGMENT DATED 03.09.2021 IN WP(C) 17939/2021
                 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         MUHAMMED C.V.,
         AGED 54 YEARS, S/O. HUSSAIN M, CHETTAYAM VETTIL
         HOUSE, MAYANAD P.O., KOZHIKODE.
         BY ADVS.
         R.SUNIL KUMAR
         A.SALINI LAL

RESPONDENT/4TH RESPONDENT:

         DR.NARASIMHUGARI T L REDDY,
         AGE NOT KNOWN, FATHERS NAME NOT KNOWN,
         DISTRICT COLLECTOR, KOZHIKODE 673020.
         SRI.A.J.VARGHESE SR.GP
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 03.11.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                      2
CON.CASE(C) NO.1858 OF 2021




            Contempt Case (C) No.1858 of 2021
         --------------------------------------------------------


                             JUDGMENT

The learned counsel for the petitioner submits that the

direction contained in the judgment has been complied with. In the

light of the submission made by the learned counsel for the

petitioner, the Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB

CON.CASE(C) NO.1858 OF 2021

APPENDIX

PETITIONER ANNEXURES Annexure A TRUE COPY OF THE JUDGMENT PASSED IN WPC NO. 17939/21 DATED 3/09/2021 BY THIS HONBLE COURT.

Annexure B COPY OF THE JUDGMENT IN WPC NO.

9881/2020 DATED 5/8/2021.