Abhishek Baiju vs Aalikha A.J
2024 Latest Caselaw 27920 Ker

Kerala High Court

Abhishek Baiju vs Aalikha A.J on 13 September, 2024

                                             2024:KER:70338
CON.CASE(C) NO. 2187 OF 2024

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        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

       THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

  FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA,

                            1946

              CON.CASE(C) NO. 2187 OF 2024

        ARISING FROM JUDGMENT DATED 26.03.2024 IN WP(C)

         NO.4354 OF 2024 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

         ABHISHEK BAIJU
         AGED 23 YEARS
         S/O BAIJU RAJ, KUDUMBAM, 430A,
         MUTHUVILA PO, THIRUVANANTHAPURAM,
         PIN - 695610

         BY ADV LIJU. M.P



RESPONDENT/RESPONDENT NO.4:

         AALIKHA A.J
         (AGE AND FATHER'S NAME NOT KNOWN TO
         PETITIONER.)
         THE ADMINISTRATIVE OFFICER, SRI SANKARA DENTAL
         COLLAGE, AKATHUMURI, VENNICODE PO, VARKALA,
         THIRUVANANTHAPURAM, PIN - 695318
                                                   2024:KER:70338
CON.CASE(C) NO. 2187 OF 2024

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            BY ADV
            ADV SANEER P.M.
            ADV NISHA BOSE-SR GP


     THIS    CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING   BEEN
FINALLY HEARD ON 13.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                               2024:KER:70338
CON.CASE(C) NO. 2187 OF 2024

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                          JUDGMENT

Today when the matter came up for consideration,

the learned Counsels appearing for both sides submitted that,

the judgment has been complied with. In such circumstances,

this contempt of court case is closed.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs 2024:KER:70338 CON.CASE(C) NO. 2187 OF 2024

APPENDIX OF CON.CASE(C) 2187/2024

PETITIONER ANNEXURES

Annexure 1 CERTIFIED COPY OF JUDGMENT DATED 26.03.24 PASSED IN WP(C)NO.4354/2024, ON THE FILE OF THIS HON'BLE COURT

Annexure 2 TRUE COPY OF THE NOTICE DATED 10.06.24 ISSUED TO CONTEMNOR