Dr. D. Rejikumar vs Dr. K.A. Hashim
2024 Latest Caselaw 17477 Ker

Kerala High Court

Dr. D. Rejikumar vs Dr. K.A. Hashim on 21 June, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
                         CON.CASE(C) NO. 1191 OF 2024
AGAINST THE ORDER/JUDGMENT DATED 13.02.2024 IN WP(C) NO.5462 OF
2024 OF HIGH COURT OF KERALA
PETITIONER:

             DR. D. REJIKUMAR
             AGED 54 YEARS
             S/O T.U. DEVASIA, THUNDIYIL HOUSE,
             NEDUMKANDAM P.O., IDUKKI, PIN - 685553
             BY ADVS.
             NISHA GEORGE
             GEORGE POONTHOTTAM (SR.)
             A.L.NAVANEETH KRISHNAN


RESPONDENTS:

    1        DR. K.A. HASHIM
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             CORPORATE MANAGER, MES AIDED COLLEGES, NADAKKAVU P.O.,
             CALICUT, PIN - 673011
    2        DR. J.P. THAVAMANI
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             PRINCIPAL, MES COLLEGE, NEDUMKANDAM, IDUKKI, PIN -
             685553
             BY ADVS.
             LIJU V.STEPHEN
             INDU SUSAN JACOB(K/001745/2001)
             ABHIJITH U.(K/2446/2021)


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 21.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1191 OF 2024
                                2




                     MOHAMMED NIAS C.P., J.
             =========================

               CON.CASE(C) NO. 1191 OF 2024
             =========================
             Dated this the 21st day of June, 2024



                         JUDGMENT

An interim order was passed by this Court on 13.02.2024

directing stay of operation of Ext.P11. The respondents have

filed a counter affidavit stating that they are not proceeding

further with Ext.P11. As such I am not inclined to proceed

further in this contempt of court case. Accordingly, the same is

closed, without prejudice to the contentions of the petitioner in

the writ petition.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU CON.CASE(C) NO. 1191 OF 2024

APPENDIX OF CON.CASE(C) 1191/2024

PETITIONER ANNEXURES :

ANNEXURE-I A COPY OF THE COMMUNICATION BEARING NO.

MES/NC/GS-4/84/2024 DATED 22.03.2024 ISSUED BY THE 2ND RESPONDENT ANNEXURE-II A COPY OF THE COMMUNICATION DATED 23.03.2024 PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT THROUGH 2ND RESPONDENT ANNEXURE-III A COPY OF THE COMMUNICATION DATED 26.03.2024 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER

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