Malabar Medical College Hospital & ... vs Dr. Rajan N Khobragade
2024 Latest Caselaw 33533 Ker

Kerala High Court

Malabar Medical College Hospital & ... vs Dr. Rajan N Khobragade on 21 November, 2024

                                              2024:KER:87275
CON.CASE(C) NO. 2966 OF 2024

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         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA,

                               1946

               CON.CASE(C) NO. 2966 OF 2024

        ARISING FROM JUDGMENT DATED 25.09.2024 IN WP(C)

         NO.25772 OF 2024 OF HIGH COURT OF KERALA



PETITIONERS/PETITIONERS:

    1     MALABAR MEDICAL COLLEGE HOSPITAL & RESEARCH
          CENTRE, MODAKKALLUR, ULLIYERI, KOZHIKODE.
          REPRESENTED BY ITS CHAIRMAN, V. ANILKUMAR,
          PIN - 673323

    2     V.ANILKUMAR
          AGED 54 YEARS
          CHAIRMAN, SREE ANJANEYA MEDICAL TRUST,
          IV FLOOR, KANCHAS COMPLEX, OPPOSITE INDOOR
          STADIUM, KOZHIKODE.,
          PIN - 673004

          BY ADVS.
          S.VINOD BHAT
          ANAGHA LAKSHMY RAMAN
          V.NAMITHA
                                            2024:KER:87275
CON.CASE(C) NO. 2966 OF 2024

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RESPONDENT/CONTEMNOR/1ST RESPONDENT:

          DR. RAJAN N KHOBRAGADE
          AGED (NOT KNOWN TO THE PETITIONER)
          SON OF (NOT KNOWN TO THE PETITIONER),
          SECRETARY TO GOVERNMENT, DEPARTMENT OF HEALTH
          AND FAMILY WELFARE, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

          BY ADV
          ADV.VENUGOPAL.V, G.P


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                      2024:KER:87275
CON.CASE(C) NO. 2966 OF 2024

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                            JUDGMENT

Today when the matter came up for consideration, it was

submitted by the learned Counsels appearing for both sides that, the

directions in the judgment are complied with. In such

circumstances, this contempt of court case is closed recording the

above submission.

Sd/-

ZIYAD RAHMAN A.A., JUDGE scs 2024:KER:87275 CON.CASE(C) NO. 2966 OF 2024

APPENDIX OF CON.CASE(C) 2966/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 25- 09-2024 IN WPC 25772/2024 OF HIGH COURT OF KERALA

Annexure A2 TRUE COPY OF LETTER DATED 19-10-2024 PREFERRED BY 1ST PETITIONER TO RESPONDENT

Annexure A3 TRUE COPY OF LETTER DATED 29-10-2024 PREFERRED BY 1ST PETITIONER TO RESPONDENT