St:Peter’S College Trust vs Mr.Dilish
2023 Latest Caselaw 7429 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
     THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
               CON.CASE(C) NO. 1021 OF 2023
 [AGAINST THE ORDER DTD.12.5.2023 IN WP(C) 15691/2023 OF
                   HIGH COURT OF KERALA]
PETITIONER:

         ST:PETER'S COLLEGE TRUST
         TRUST REP. BY ITS SECRETARY DR. VARGHESE JACOB,
         S/O C V JACOB, AGED 63 YEARS, NECHUPADAM (H),
         KOLENCHERY, ERNAKULAM, PIN - 682311
         BY ADVS.
         JOBY JACOB PULICKEKUDY
         ANIL GEORGE


RESPONDENT:

         MR.DILISH
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER, THE STATION HOUSE OFFICER,
         PUTHENCRUZ POLICE STATION, KOLENCHERY,
         ERNAKULAM, PIN - 682308
OTHER PRESENT:

         SMT.MARY BEENA JOSEPH -SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 27.06.2023, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No. 1021 of 2023

                                    ..2..

                                JUDGMENT

The contempt of court case arises from the interim order

dated 12.05.2023 in WP(C) No.15691/2023.

2. When the case is taken up today, the learned Government

Pleader submits that the Police have visited the premises and there is

no law and order situation, as of now.

3. The learned counsel for the petitioner, on the other hand,

submits that only after filing the contempt of court case, the Police have

visited the premises and as of now, there is no serious law and order

problem prevailing in the premises.

On the basis of the statement filed by the respondent, the

contempt of court case is closed.

Sd/-

                                       SHOBA ANNAMMA EAPEN,
MBS/                                             JUDGE