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Kerala High Court

Unknown vs Present on 19 July, 2018

Author: Sathish Ninan

Bench: Sathish Ninan

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT:

                THE HONOURABLE MR. JUSTICE SATHISH NINAN

          THURSDAY, THE 19TH DAY OF JULY 2018 / 28TH ASHADHA, 1940

              Con.Case(C).No. 949 of 2018 IN WPC. 12830/2018
    AGAINST THE ORDER IN WP(C) 12830/2018 of HIGH COURT OF KERALA dt.24.4.18
                              ----------

PETITIONERS/PETITIONERS IN W.P(C) NO. 12830/2018
---------------------------------------------------------------

1    FR. JACOB NJERINJAMPILLY
    S/O. DEVASSY, AGED 59 YEARS, RESIDING AT CHRIST MONASTERY,
    IRINJALAKUDA. MANAGER CHRIST COLLEGE, IRINJALAKUDA - 680125.

2    DR. MATHEW PAUL UKKEN
    S/O. P.M PAUL, UKKAN HOUSE, EDAKULAM P.O,
    (VIA), IRINJALAKUDA - 680 688.
    PRINCIPAL-IN-CHARGE, CHRIST COLLEGE
    IRINJALAKUDA - 680 125.


    BY ADVS.SRI.BABY ISSAC ILLICKAL
         SRI.ISAAC KURUVILLA ILLIKAL



RESPONDENT/RESPONDENT NO.2 IN WP(C) NO. 12830/2018:

    DR. K. MOHAMMED BASHEER
    (AGE, NAME OF THE FATHER AND RESIDENTIAL ADDRESS NOT KNOWN TO THE
        PETITIONER)
    VICE CHANCELLOR, UNIVERSITY OF CALICUT, CALICUT
    UNIVERSITY P.O, THENJIPALAM, MALAPPURAM - 673 635.


       BY ADV. SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY


  THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON 19-07-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

                     SATHISH NINAN, J.
             ==================
                  C.O.C. No.949 of 2018 in
                 W.P.(C) No.12830 of 2018
             ==================
             Dated this the 19th day of July, 2018

                            JUDGMENT

As per order dated 24.04.2018 in the writ petition, this Court has directed the Vice Chancellor of the University to place the proposal before the Board of Syndicate. In view thereof and the affidavit dated 06.07.2018 filed by the respondent, this contempt of court case is closed without prejudice to the rights of the petitioners to pursue their remedies.

Sd/-

SATHISH NINAN JUDGE kns/-

//True Copy// P.S. to Judge :- 2 :-