Kadachira High School Society vs Mr. Ramakrishnan V
2024 Latest Caselaw 30500 Ker

Kerala High Court

Kadachira High School Society vs Mr. Ramakrishnan V on 25 October, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

                                                        2024:KER:79757

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

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

                   CON.CASE(C) NO. 2655 OF 2024

 AGAINST THE JUDGMENT DATED 12.10.2023 IN WP(C) NO.24646 OF

                   2023 OF HIGH COURT OF KERALA

PETITIONER:

            KADACHIRA HIGH SCHOOL SOCIETY
            AGED 67 YEARS, KADACHIRA P.O., KANNUR DISTRICT
            REP. BY ITS PRESIDENT SRI.VINAYARAJAN D.C., S/O.
            LATE KUNJIKANNAN, RESIDING AT KRISHNA KRIPA,
            ADOOR.KADACHIRA P.O. KADAMURAMSOM, ADOORDESOM,
            KANNUR, PIN - 670621

            BY ADVS.T.RAMESH BABU
            C.K.SREEJITH
RESPONDENT:

            MR. RAMAKRISHNAN V
            AGE NOT KNOWN TO THE PETITIONER, FATHER'S NAME NOT
            KNOWN TO THE PETITIONER, OTHER PERSONAL DETAILS
            ARE NOT KNOWN TO THE PETITIONER, WORKING ASJOINT
            REGISTRAR OF CO-OPERATIVE SOCIETY CIVIL STATION,
            KANNUR, PIN - 670002
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION     ON   25.10.2024,     THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                    2024:KER:79757




                     SATHISH NINAN, J.
            = = = = = = = = = = = = = = = = = =
               Cont.Case (C) No.2655 of 2024
            = = = = = = = = = = = = = = = = = =
          Dated this the 25th day of October, 2024

                            JUDGMENT

The learned Government Pleader submits that the

directions in the judgment dated 12.10.2023 have since

been complied with and orders have been passed on

28.09.2024. A copy of the order is handed over to the

counsel for the respondent.

In the light thereof, without prejudice to the

right of the petitioner, this contempt case is closed.

Sd/-

SATHISH NINAN JUDGE yd 2024:KER:79757

APPENDIX OF CON.CASE(C) 2655/2024

PETITIONER ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P. (C) NO. 24646/2023 ON THE FILE OF HON'BLE HIGH COURT OF KERALA, ERNAKULAMDT.12/10/2023