Kerala Karate- Do Association vs Shri Sanjayan Kumar Ifs
2024 Latest Caselaw 16103 Ker

Kerala High Court

Kerala Karate- Do Association vs Shri Sanjayan Kumar Ifs on 7 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
               CON.CASE(C) NO. 274 OF 2020
 AGAINST THE JUDGMENT DATED 22.11.2.19 IN WP(C) NO.29965
             OF 2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         KERALA KARATE- DO ASSOCIATION,
         REG.NO.68, BHAGAVATHI.P.O., KUZHUNNA,
         KANNUR-670007,
         REPRESENTED BY ITS GENERAL SECRETARY
         RAM DAYAL.P., RESIDING AT RAM NIVAS,
         ATTAPADA.P.O., KANNUR DISTRICT-670006.

         BY ADVS.
         PRATHEESH.P
         SMT.S.REKHA KUMARI
         SMT.ANJANA KANNATH


RESPONDENT/2ND RESPONDENT:

         SHRI SANJAYAN KUMAR IFS,
         (AGE AND FATHERS NAME NOT KNOWN TO THE
         PETITIONER), SECRETARY,
         KERALA STATE SPORTS COUNCIL, NEAR SECRETARIAT,
         THIRUVANANTHAPURAM-695001.

         BY ADV SMT.LATHA ANAND
         SRI.E.C.BINEESH GOVERNEMNT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.274 of 2020           2




                         P.B.SURESH KUMAR, J.
                 -----------------------------------------------
                 Contempt Case (C) No.274 of 2020
                 -----------------------------------------------
                Dated this the 7th day of June, 2024


                              JUDGMENT

The learned counsel for the petitioner submits that the

direction contained in the judgment has been complied with.

In the light of the submission made by the learned

counsel for the petitioner, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C)

PETITIONER ANNEXURES

ANNEXURE 1 THE CERTIFIED COPY OF JUDGMENT IN WPC.NO.29965/2019 DATED 22.11.2019.