Joshin Joseph vs Dr.M.K.Jayaraj
2024 Latest Caselaw 10207 Ker

Kerala High Court

Joshin Joseph vs Dr.M.K.Jayaraj on 5 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                     CON.CASE(C) NO. 835 OF 2024
AGAINST THE JUDGMENT DATED IN WP(C) NO.129 OF 2024 OF HIGH COURT
                              OF KERALA
PETITIONER:

             JOSHIN JOSEPH, AGED 32 YEARS
             S/O. P.C.JOSEPH,
             RESIDING AT PARIYATH HOUSE, KURIANAD P.O,
             MONIPPALLY, KOTTAYAM, PIN - 686636
             BY ADV ISAAC KURUVILLA ILLIKAL


RESPONDENTS/RESPONDENT NO.2:

             DR.M.K.JAYARAJ
             (AGE, NAME OF THE FATHER AND RESIDENTIAL ADDRESS NOT
             KNOWN TO THE PETITIONER) VICE CHANCELLOR,
             UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
             THENJIPALAM, MALAPPURAM, PIN - 673635

             SRI.P.C.SASIDHARAN, SC
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC No.835 of 2024

                                                  2

                              MOHAMMED NIAS C.P., J

                     ............................................................

               Contempt of Court Case (Civil) No.835 of 2024
                    .............................................................

                        Dated this the 5th day of April, 2024


                                         JUDGMENT

Learned counsel for the petitioner submits that the directions in

the judgment have been complied with. This is recorded. Accordingly,

the contempt case is closed.

Sd/-

MOHAMMED NIAS C.P. JUDGE

dlk/5.4.2024

APPENDIX OF CON.CASE(C) 835/2024

PETITIONER'S ANNEXURES

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P (C) 129/2024 DT.18.01.2024 ANNEXURE II A TRUE COPY OF THE POSTAL SLIP OF THE ANNEXURE I JUDGMENT WAS DULY FORWARDED TO THE RESPONDENT DATED 23.01.2024 ANNEXURE III A TRUE COPY OF THE COMMUNICATION ISSUED BY THE UNIVERSITY DT.07.02.2024 TO THE PETITIONER ANNEXURE IV A TRUE COPY OF THE WRITTEN SUBMISSION OF THE PETITIONER TO THE RESPONDENT DATED 12.02.2024