Mohan K. Abraham vs Dr. B. Ashok Ias
2024 Latest Caselaw 32905 Ker

Kerala High Court

Mohan K. Abraham vs Dr. B. Ashok Ias on 13 November, 2024

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CON. CASE(C) NO.2572 OF 2024




                                                             2024:KER:84546
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                   THE HONOURABLE MR.JUSTICE BASANT BALAJI

     WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA, 1946

                        CON. CASE(C) NO.2572 OF 2024

                  (AGAINST THE JUDGMENT IN WP(C) NO.20643 OF 2024
                          OF HIGH COURT OF KERALA)



PETITIONER:

              MOHAN K. ABRAHAM, AGED 53 YEARS,
              S/O.K.A. ABRAHAM, RESIDING AT KIZHAKKEPARAMBIL HOUSE,
              PUTHUPALLY P.O., KOTTAYAM, PIN - 686 011


              BY ADVS.
              ANIL K.MUHAMED
              KRISHNAKUMAR G.
              AJIN SALAM
              MUHAMMED AFRIN NUHMAN T.T.



RESPONDENT:

              DR. B. ASHOK IAS,
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              AGRICULTURE PRODUCTION COMMISSIONER AND PRINCIPAL SECRETARY,
              AGRICULTURE DEPARTMENT, GOVERNMENT OF KERALA,
              THIRUVANANTHAPURAM, PIN - 695 014



OTHER PRESENT:

              GOVERNMENT PLEADER, SRI. T. JAYAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
7.10.2024, THE COURT ON 13.11.2024 DELIVERED THE FOLLOWING:
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CON. CASE(C) NO.2572 OF 2024




                                                                  2024:KER:84546
                                 JUDGMENT

(Dated: 13th November, 2024)

Learned counsel for the petitioner submits that he is not pressing

the matter further.

Recording the said submission, the Contempt Case (C) is

dismissed as not pressed.

Sd/-

BASANT BALAJI, JUDGE ss