Alvin Medicare Private Limited vs Harshil.R.Meena, Ias
2024 Latest Caselaw 30451 Ker

Kerala High Court

Alvin Medicare Private Limited vs Harshil.R.Meena, Ias on 25 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

CON.CASE(C)NO.2289 OF 2024                      2024:KER:79943




               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                     &

                THE HONOURABLE MR. JUSTICE EASWARAN S.

     FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                      CON.CASE(C) NO. 2289 OF 2024

        AGAINST THE JUDGMENT DATED 3.5.24 IN WA NO.634 OF 2024
                     OF HIGH COURT OF KERALA
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 - 673004.


            BY ADVS.M.SASINDRAN
            P.K.SUBHASH




RESPONDENT/1ST RESPONDENT:

            HARSHIL.R.MEENA, IAS
            AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER THE
            REVENUE DIVISIONAL OFFICER, KOZHIKODE, PIN - 673001



            SRI P M SHAMEER-GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C)NO.2289 OF 2024                                  2024:KER:79943



                                     JUDGMENT

Devan Ramachandran, J.

When this matter was called today, the learned Government Pleader -

Sri.P.M.Shameer submitted that, the direction in the judgment has been fully

complied with; and that an order dated 24.10.2024 has been issued.

The afore submission is affirmed by the learned counsel for the petitioner,

however, saying that his client has further cause against the same also. He,

therefore, prayed that the petitioner be given liberty to deal with the aforesaid order

as per law.

In the afore circumstances, we close this Contempt Case recording the

submission of the learned Government Pleader and giving every liberty open to the

petitioner as it may be entitled under law. For this purpose, we also clarify that we

have not entered into the merits of any of the rival contentions qua the new order.

SD/-

DEVAN RAMACHANDRAN JUDGE

SD/-

EASWARAN S. JUDGE jes CON.CASE(C)NO.2289 OF 2024 2024:KER:79943

APPENDIX OF CON.CASE(C)2289/2024

PETITIONER ANNEXURES:

Annexure AI CERTIFIED COPY OF THE JUDGMENT DATED 03-05-2024 IN W.A.NO.634 OF 2024.

Annexure AII A TRUE COPY OF THE REPORT OF THE VILLAGE OFFICER, KASABA DATED 13.06.2024.

// True Copy //

P.A. to Judge