Zubair.P vs Manojkumar
2023 Latest Caselaw 829 Ker

CON.CASE(C) NO. 2397 OF 2022         1

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                    CON.CASE(C) NO. 2397 OF 2022
    AGAINST THE INTERIM ORDER IN WP(C) NO.20130/2022 DATED
                 21.06.2022 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C) :

          ZUBAIR.P
          AGED 48 YEARS
          SON OF ISMAIL MUSALIYAR,
          PARAYIL HOUSE, PATTIKKAD,
          MALAPPURAM, PIN - 679325

          BY ADVS.
          AUGUSTINE JOSEPH
          TONY AUGUSTINE


RESPONDENT/2ND RESPONDENT IN THE W.P.(C):

          MANOJKUMAR
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          NOW WORKING AS THE REGIONAL DEPUTY DIRECTOR,
          HIGHER SECONDARY EDUCATION, DOWN HILL,
          MALAPPURAM - 676519

          BY ADV ADVOCATE GENERAL OFFICE KERALA

          SMT NISHA BOSE, SR. GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.01.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 2397 OF 2022              2



                               JUDGMENT

When this Cont. Case (C) is taken up for consideration, the learned

Government Pleader submitted that the respondent has issued orders in

compliance with the directions issued by this Court in the order dated

21.06.2022 in W.P.(C) No.20130 of 2022.

The above submission is recorded, and this Cont. Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF CON.CASE(C) 2397/2022

PETITIONER(S) ANNEXURES :

Annexure1 CERTIFIED COPY OF THE ORDER DATED 21.6.2022.