Alvin Medicare Private Ltd vs Harshil R.Meena, Ias
2024 Latest Caselaw 29661 Ker

Kerala High Court

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

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.2226/2024                            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. 2226 OF 2024(S) IN WA 628/2024
   PETITIONER/APPELLANT:

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

        BY ADVOCATES M/S. M. SASINDRAN & P.K. SUBHASH,
   RESPONDENT/1ST RESPONDENT:

       1. HARSHIL R. MEENA, IAS, THE REVENUE DIVISIONAL OFFICER KOZHIKODE, PIN
          - 673 001
       2. LETHA K., THE DEPUTY COLLECTOR (RR), COLLECTORATE, 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