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Naseeb.M.P vs Shri Dharmadhikari
2023 Latest Caselaw 9198 Ker

Citation : 2023 Latest Caselaw 9198 Ker
Judgement Date : 23 August, 2023

Kerala High Court
Naseeb.M.P vs Shri Dharmadhikari on 23 August, 2023
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
      WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                     CON.CASE(C) NO.1337 OF 2023

AGAINST THE JUDGMENT DATED 12.01.2023 IN W.P.(C) NO.37531/2022 OF
HIGH COURT OF KERALA.
PETITIONER/PETITIONER IN W.P.(C) NO.37531/2023:


           NASEEB M.P.,
           AGED 23 YEARS, S/O ABDUL NASAR M.P.,
           MANNATHIPPARA HOUSE,
           PUTHANZHI, KARUVARAKUNDU,
           MALAPPURAM DISTRICT, KERALA STATE, PIN-676 523.

           BY ADVS.
           SUSANTH SHAJI
           ALBIN A. JOSEPH

RESPONDENT/PERSON HOLDING THE OFFICE OF THE 3RD RESPONDENT IN W.P.(C)
NO.37531/2022:


           SHRI M.D. DHARMADHIKARI,
           AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
           THE REGIONAL OFFICER, THIRUVANANTHAPURAM,
           CENTRAL BOARD OF SECONDARY EDUCATION,
           CTTC, ADMN. BLOCK, BSNL, RTTC CAMPUS,
           KAIMANAM, THIRUVANANTHAPURAM-695 040.

           BY ADV. NIRMAL S.

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  -2-
CON.CASE(C) NO.1337 OF 2023




                              JUDGMENT

Dated this the 23rd day of August, 2023

It is informed that the revised certificate has been

despatched. This is recorded and the contempt of court

case is closed, reserving the petitioner's liberty to choose

appropriate remedies, if his grievance subsists after receipt

of the revised certificate.

Sd/-

V.G. ARUN JUDGE bpr

CON.CASE(C) NO.1337 OF 2023

APPENDIX OF CON.CASE(C) 1337/2023

PETITIONER'S ANNEXURES

Annexure A1 ONLINE CERTIFIED COPY OF THE JUDGMENT DATED 12.01.2023 IN W.P. (C) NO.37531/2022 ON THE FILES OF THIS HONOURABLE COURT

Annexure A2 TRUE COPY OF THE LETTER DATED 20.01.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT

Annexure A3 TRUE COPY OF THE LETTER DATED 25.01.2023 ISSUED BY THE PRINCIPAL

Annexure A4 TRUE COPY OF THE EMAIL COMMUNICATION DATED 02.02.2023 SENT FROM [email protected] TO THE PRINCIPAL

Annexure A5 TRUE COPY OF THE RELEVANT PAGES OF THE GAZETTE NOTIFICATION DATED 28.03.2023 ISSUED BY THE GOVERNMENT OF KERALA

Annexure A6 TRUE COPY OF THE AFFIDAVIT SWORM BY THE PETITIONER AND ATTESTED BY THE MAGISTRATE DATED 10.04.23

Annexure A7 TRUE COPY OF THE ADVERTISEMENT PUBLISHED BY HINDU DAILY NEWSPAPER ON 22.02.2023 AND IN CHANDRIKA DAILY NEWSPAPER ON 21.02.2023.

Annexure A8 TRUE COPY OF THE EMAIL COMMUNICATION DATED 19.05.2023 SENT FROM [email protected] TO THE PRINCIPAL

 
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