Mohamed Shyjal Hameed.E vs Dr.S.Vasanthamalai
2023 Latest Caselaw 8985 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                    CON.CASE(C) NO. 1727 OF 2023
   AGAINST THE JUDGMENT IN WP(C) 27280/2022 OF HIGH COURT OF
                               KERALA
PETITIONER:

          MOHAMED SHYJAL HAMEED.E.
          AGED 24 YEARS
          S/O.HAMEED E., EROOTH HOUSE, CHEMMANIYOD POST,
          MALAPPURAM, PIN - 679325
          BY ADVS.
          C.A.CHACKO
          C.M.CHARISMA


RESPONDENT:

          DR.S.VASANTHAMALAI
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
          PRINCIPAL, KARUNA MEDICAL COLLEGE,
          VILAYODI-VEMBRA ROAD, CHITTUR, PALAKKAD DISTRICT,
          PIN - 678013
          BY ADVS.
          P.M.SANEER
          TONY GEORGE KANNANTHANAM(K/696/1989)


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.08.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.1727/2023            2

                              JUDGMENT

When this matter was called today, Sri.Kurian George

Kannamthanam, learned Senior Counsel, instructed by

Sri.P.M.Saneer - learned counsel appearing for the respondent,

submitted that the allegations made by the petitioner, that certain

oral demands have been made to him to remit the arrears of corpus

fund, along with fine, is not merely wrong but malicious. He asserted

that no such demand has been made; and that, if any is to be made in

future, it will only be done as per law and in compliance with the

directions of this Court, through written proceedings.

I record the afore submissions; and consequently close this

Contempt Case without any further orders

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/14.8

APPENDIX OF CON.CASE(C) NO.1727/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 2.9.2022 IN W.P(C)NO.27280 OF 2022 OF THIS HON'BLE COURT.