Abdul Vahid M vs Dr. Satheesh E K
2022 Latest Caselaw 10392 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
              CON.CASE(C) NO. 1844 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 22731/2022 OF HIGH COURT
                        OF KERALA
PETITIONERS/PETITIONERS IN THE WP(C):
    1    ABDUL VAHID M
         AGED 21 YEARS
         S/O. M MOHAMED, MECHOTH HOUSE, HOUSING COLONY,
         MUNDUPARAMBA P.O, MALAPPURAM DISTRICT., PIN -
         676509
    2      ROZZANA T S
           AGED 21 YEARS
           D/O. SUBAIR T K, THARUPPEDIKAYIL HOUSE,
           CHILANKA P.O, KONNATHUKUNNU, THRISSUR
           DISTRICT., PIN - 680123
    3      ALTHAF M ABOOBACKER
           AGED 22 YEARS
           S/O. SHAMNA MAHIN, CHARUVILAZHIKTHU HOUSE,
           CHACHIPUNNA, PUNNALA P.O, KOLLAM DISTRICT., PIN
           - 689696
    4      STEVEN PETER
           AGED 21 YEARS
           S/O. PETER A P, ARRACKAL HOUSE, BLOCK OFFICE
           ROAD, OLLUKARA, THRISSUR DISTRICT., PIN -
           680655
    5      SAHAL RAHMAN K V
           AGED 22 YEARS
           S/O. ABDUL GAFFAR, CHERIVORAM HOUSE, MUKKAM,
           CHENNAMANGALLUR P.O, KOZHIKODE DISTRICT., PIN -
           673602
           BY ADVS.
           T.U.SUJITH KUMAR
           SARUN RAJAN
 CON.CASE(C) NO. 1844 OF 2022
                           2



RESPONDENT/2ND RESPONDENT IN THE WP(C) :

         DR. SATHEESH E K
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONERS, THE REGISTRAR, CALICUT UNIVERSITY,
         CALICUT UNIVERSITY, CALICUT UNIVERSITY P.O,
         MALAPPURAM DISTRICT., PIN - 673635
         SRI.P.C.SASIDHARAN-SC



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.10.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1844 OF 2022
                                 3



                DEVAN RAMACHANDRAN, J.
          ---------------------------------------------
          Contempt Case (C) No. 1844 of 2022
             ----------------------------------------------
             Dated this the 07th day of October,2022

                          JUDGMENT

Learned counsel for the petitioners seeks permission to

withdraw the Contempt Case, saying that after its filing

directions in the judgment have been complied with.

This Contempt Case is closed accordingly.

Sd/-DEVAN RAMACHANDRAN, JUDGE lsn CON.CASE(C) NO. 1844 OF 2022

APPENDIX OF CON.CASE(C) 1844/2022

PETITIONER ANNEXURES Annexure-A1 A CERTIFIED COPY OF THE JUDGMENT DATED 21.07.2022 IN W.P.(C) NO. 22731/2022 OF THIS HON'BLE COURT.

RESPODNENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN