Sebastian M G vs Dr. V. Meera
2023 Latest Caselaw 2660 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
       FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                         CON.CASE(C) NO. 435 OF 2023
 ARISING OUT OF THE INTERIM ORDER IN WP(C) 1240/2023 DATED 06.02.2023 OF
                             HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           SEBASTIAN M G, AGED 55 YEARS
           S/O GEORGE M C UKKEN HOUSE
           MULLASSERY P.O., THRISSUR - 680509
           BY ADV A.L.NAVANEETH KRISHNAN


RESPONDENT/3RD RESPONDENT:

           DR. V. MEERA,AGE AND FATHERS' NAME NOT KNOWN
           RETURNING OFFICER/ REGISTRAR
           COCHIN UNIVERSITY OF SCIENCE & TECHNOLOGY KOCHI - 682022
           BY ADV SHRI.S.P.ARAVINDAKSHAN PILLAY, SC, COCHIN UNIVERSITY
           OF SCIENCE AND TECHNOLOGY



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.435 of 2023                   2




                               VIJU ABRAHAM, J.
               .................................................................
                        Con.Case(C).No.435 of 2023
               .................................................................
               Dated this the 24th day of February, 2023

                                     JUDGMENT

When the matter was taken up for consideration today,

the learned counsel for the petitioner submitted that the matter is not

pressed.

Submission recorded and the contempt case is

dismissed as not pressed.

Sd/-

VIJU ABRAHAM JUDGE

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