Rajesh.M vs Jayaraj.G
2024 Latest Caselaw 13521 Ker

Kerala High Court

Rajesh.M vs Jayaraj.G on 24 May, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                                                                  1


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                     CON.CASE(C) NO. 606 OF 2024

AGAINST THE JUDGMENT IN WP(C) NO.40097 OF 2023 OF HIGH COURT OF
                            KERALA

PETITIONERS:

    1       RAJESH.M.
            AGED 33 YEARS
            S/O BALAKRISHNAN, ARINGHATTU HOUSE, THONOORKARA,
            CHELAKARA, THRISSUR, PIN - 680586

    2       RAJEESH.D.
            AGED 38 YEARS
            S/O DHANAPALAN, MALIYAKKAL, PANDARATHURUTH,
            KARUNAGAPPALLY, KOLLAM, PIN - 690573

            BY ADVS.
            AYYAPPAN SANKAR
            S.HRIDYA


RESPONDENT:

            JAYARAJ.G.,
            AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
            THE DIRECTOR, CENTRE FOR DEVELOPMENT OF IMAGING
            TECHNOLOGY (C-DIT), GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695001


            SRI S RAMESH, SC FOR C-DIT



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont. Case (C) No. 606 /2024          2




                                      JUDGMENT

When the matter is taken up, it is submitted by the learned Senior

Government Pleader that in terms of the directions issued by this Court,

orders have been passed.

2. Sri. Ayyappan Sankar, the learned counsel appearing for the

petitioner, submitted that though orders have been passed, the directions

in the judgment have not been complied with in its letter and spirit.

Be that as it may, as orders have been passed, nothing further

survives in this petition. Reserving the right of the petitioner to challenge

the order, if he is in any way aggrieved, this Contempt Case is closed.

sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

PS/24/5/2024

APPENDIX OF CON.CASE(C) 606/2024

PETITIONER ANNEXURES

Annexure 1 CERTIFIED COPY OF JUDGMENT DATED 6.12.2023 OF THIS HON'BLE HIGH COURT OF KERALA IN W.P.(C)