Cibi Komalan vs Sri.Dr.Prakash Kumar B
2024 Latest Caselaw 8872 Ker

Kerala High Court

Cibi Komalan vs Sri.Dr.Prakash Kumar B on 27 March, 2024

Author: T.R. Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                        CON.CASE(C) NO. 276 OF 2024
AGAINST THE JUDGMENT DATED 26.09.2023 IN WP(C) NO.16958 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             CIBI KOMALAN
             AGED 58 YEARS
             W/O.V.V.MURALI, ASSOCIATE PROFESSOR, DEPARTMENT OF
             CHEMISTRY (RETIRED), S.N.M.COLLEGE, MALIANKARA,
             ERNAKULAM RESIDING AT VALLATTUTHARA HOUSE, ANUGRAHA,
             CANAL ROAD, N.PARAVUR, ERNAKULAM - 683513

             BY ADVS.
             M.R.SABU
             LAKSHMI RAMADAS
             APARNA RAJAN
             SREEDHAR RAVINDRAN



RESPONDENTS/RESPONDENTS 1 & 2:

    1        SRI.DR.PRAKASH KUMAR B
             (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER)
             REGISTRAR, MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI
             HILLS, KOTTAYAM, PIN - 686560

    2        SRI.SABU THOMAS
             (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER)
             VICE CHANCELLOR, MAHATMA GANDHI UNIVERSITY,
             PRIYADARSHINI HILLS, KOTTAYAM, PIN - 686560

             SRI. SURIN GEORGE IPE, SC.


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 276 OF 2024            2


                             T.R. RAVI, J.
             --------------------------------------------
                  Con.Case(C).No.276 of 2024
                                      in
                    W.P(C).No.16958 of 2023
                 --------------------------------------------
            Dated this the 27th day of March, 2024

                            JUDGMENT

When the case is taken up, it is submitted that orders

have been issued on 22.03.2024 in compliance with the

directions issued by this Court.

The counsel for the petitioner submits that the order is

not in strict compliance.

The contempt case is hence closed, with liberty to the

petitioner to challenge the order dated 22.03.2024, if so

advised.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF CON.CASE(C) 276/2024

PETITIONER ANNEXURES

Annexure -A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.16958/2023 DATED 26.09.2023

Annexure-A2 TRUE COPY OF THE LAWYER NOTICE ISSUED TO THE RESPONDENTS DATED 06.12.2023