Kerala Private Hospitals Association vs Mohammed Hanish Ia S
2023 Latest Caselaw 12653 Ker

Kerala High Court

Kerala Private Hospitals Association vs Mohammed Hanish Ia S on 22 November, 2023

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Con.Case© 2162/23



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR.JUSTICE BASANT BALAJI
  WEDNESDAY, THE 22ND DAY OF NOVEMBER       2023 / 1ST AGRAHAYANA,
                              1945
                     CON.CASE(C) NO. 2162 OF 2023
 AGAINST THE JUDGMENT WP(C) 12092/2023 OF HIGH COURT OF KERALA


PETITIONER/S:
             KERALA PRIVATE HOSPITALS ASSOCIATION, HAVING ITS
             REGISTERED OFFICE AT KPHA HEAD QUARTERS,      ASHIR
             BHAVAN ROAD, KACHERIPPADY,    ERNAKULAM, KOCHI,
             REPRESENTED BY ITS PRESIDENT,    HUSSAIN KOYA
             THANGAL. S/O CHERUKOYA THANGAL, AGED 51 YEARS
             BY ADVS. K.ANAND AMEER SALIM


RESPONDENT/S:
             MOHAMMED HANISH IA S AGE AND FATHER'S NAME NOT KNOWN
             TO THE PETITIONER,    THE SECRETARY TO THE
             GOVERNMENT,    DEPARTMENT OF HEALTH AND FAMILY
             WELFARE, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001


OTHER PRESENT:


             GP SHEEBA G
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.11.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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                          JUDGMENT

(Dated this the 22nd day of November 2023)

The Counsel for the petitioner submits that the direction in

Annex.A1 is already complied with.

The Government Pleader has produced the order

No.G.O.(Rt.) No.3015/2023/H&FWD dated 15.11.2023,

which is passed in compliance with the directions of this court.

In view of the above, the Contempt Case is closed.

Sd/-

BASANT BALAJI, JUDGE

dl/