Alvin Medicare Private Limited vs Harshil.R.Meena, Ias
2024 Latest Caselaw 29659 Ker

Kerala High Court

Alvin Medicare Private Limited vs Harshil.R.Meena, Ias on 17 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.2289/2024                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                                 &
                               THE HONOURABLE MR. JUSTICE EASWARAN S.
                Thursday, the 17th day of October 2024 / 25th Aswina, 1946
                   CONTEMPT CASE(C) NO. 2289 OF 2024(S) IN WA 634/2024

   PETITIONER/APPELLANT:


           ALVIN MEDICARE PRIVATE LIMITED, 5/3429, 1ST FLOOR,
           C BLOCK, BABY MEMORIAL HOSPITAL, PUTHIYARA.P.O.,
           KOZHIKODE, REPRESENTED BY ITS DIRECTOR, VINEETH ABRAHAM,
           PIN - 673 004.

        BY ADVS. M/S. M.SASINDRAN & P.K.SUBHASH

   RESPONDENT/1ST RESPONDENT:


           HARSHIL.R.MEENA, IAS, THE REVENUE DIVISIONAL OFFICER,
           KOZHIKODE, PIN - 673 001.

            BY SRI. P.M.SHAMEER, GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   17.10.2024, the court on the same day passed the following:


                                               ORDER

Sri. P.M.Shameer - learned Government Pleader, submitted that the directions in the judgment are being complied with; and that the final orders will be issued within a period of one week from today.

For confirmation and to report full compliance, list on 25/10/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- EASWARAN S. JUDGE

17-10-2024 /True Copy/ Assistant Registrar