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Dr. Mathew George vs Mohammed Hanish. Ias
2023 Latest Caselaw 11301 Ker

Citation : 2023 Latest Caselaw 11301 Ker
Judgement Date : 27 October, 2023

Kerala High Court
Dr. Mathew George vs Mohammed Hanish. Ias on 27 October, 2023
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                  CON.CASE(C) NO. 2257 OF 2023
 AGAINST THE JUDGMENT IN WP(C) 27886/2023 OF HIGH COURT OF
                                KERALA
PETITIONER/PETITIONER:

            DR. MATHEW GEORGE, AGED 51 YEARS
            S/O K.M. GEORGE, TRUSTEE, HOLY QUEEN COLLEGE OF
            ALLIED MEDICAL SCIENCES & RESEARCH KADAMBATT
            CHARITABLE TRUST P.O PUTHURUTHY, THRISSUR,, PIN -
            680623
            BY ADV K.M.MUHAMMED HUSSAIN


RESPONDENTS/RESPONDENTS 1 AND 2:

    1       MOHAMMED HANISH. IAS,
            AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER, SECRETARY TO GOVERNMENT, HEALTH AND
            FAMILY WELFARE DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM-, PIN - 695001
    2       DR.REENA.K.J,
            AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER, DIRECTORATE OF HEALTH SERVICE GENERAL
            HOSPITAL JN., THIRUVANANTHAPURAM-, PIN - 695035
OTHER PRESENT:

            SMT VIDYA KURIAKOSE, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   27.10.2023,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Con Case (C) 2257/2023                   2




                  P. V. KUNHIKRISHNAN, J.
               -------------------------------------------
                 Con Case (C) No.2257 of 2023
               -------------------------------------------
            Dated this the 27th day of October, 2023

                             JUDGMENT

When this contempt of court case came up for consideration,

the Government Pleader submitted that the directions are complied

and a communication is issued and the same is handed over to the

counsel appearing for the petitioner.

If that is the case, nothing survives in this case. Therefore the

contempt of court case is closed.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/

APPENDIX OF CON.CASE(C) 2257/2023

PETITIONER ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 22-08-2023 IN W.P.(C) NO: 27886/2023 Annexure A2 TRUE COPY OF THE COVERING LETTER ALONG WITH POSTAL RECEIPT DATED 31-08-2023 Annexure A3 TRUE COPY OF THE TRACK CONSIGNMENT SHOWING PROOF OF SERVICE OBTAINED FROM THE WEBSITE OF POSTAL DEPARTMENT

 
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