Bsd Education Society vs Ishita Roy
2024 Latest Caselaw 33416 Ker

Kerala High Court

Bsd Education Society vs Ishita Roy on 18 November, 2024

                                                     2024:KER:87548

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
       THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                   &
                 THE HONOURABLE MR. JUSTICE S.MANU
  MONDAY, THE 18TH DAY OF NOVEMBER 2024 / 27TH KARTHIKA, 1946
                    CON.CASE(C) NO.2080 OF 2024
 JUDGMENT DATED 04.03.2024 IN WA NO.2536 OF 2019 OF HIGH COURT
                            OF KERALA
                      --------------------
PETITIONER/APPELLANT IN W.A. :-

             BSD EDUCATION SOCIETY
             REG. NO. TVM/TC/1099/2014 OLATHANNI, NEYYATTINKARA,
             THIRUVANANTHAPURAM REP. BY ITS CHAIRMAN, W. SHAJI,
             AGED 49, S/O. WILSON NADAR, BDS EDUCATION SOCIETY,
             NEYYATTINKARA, THIRUVANANTHAPURAM, PIN - 695 133

             BY ADVS.
             SOORAJ T.ELENJICKAL
             C.R.SYAMKUMAR
             HELEN P.A.
             STEPHANIE SHARON
             ATHUL ROY
             INDRAJITH DILEEP


RESPONDENT/2ND RESPONDENT IN THE W.A.

             ISHITA ROY
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE PRINCIPAL SECRETARY,
             HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695 001

             BY SRI.V.TEKCHAND, SR.GP



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 18.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC No.2080 of 2024
                                    -: 2 :-



                                                             2024:KER:87548

                                 JUDGMENT

Dated this the 18th day of November, 2024

Nitin Jamdar, C.J.

In the light of the order dated 18 November 2024 in I.A. No.2 of 2024 in W.A. No.2536 of 2019, by which, time is granted to the State to comply with the judgment dated 4 March 2024, we are not considering the Contempt Petition at present. If the application is not decided within a period of four months from today as granted by this Court, we permit the Petitioner/Appellant to approach this Court again with a fresh Contempt Petition.

2. The Contempt of Court Case is, accordingly, closed.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S. MANU JUDGE Jvt/19.11.2024

2024:KER:87548

APPENDIX OF CON.CASE(C) 2080/2024

PETITIONER ANNEXURES :-

Annexure-A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 04.03.2024 IN W.A. NO. 2536 OF 2019

Annexure-A2 A TRUE COPY OF THE COVERING LETTER DATED 11.03.2024 OF THE PETITIONER ADDRESSED TO THE RESPONDENT

Annexure-A3 A TRUE COPY OF THE ACKNOWLEDGMENT CARD