Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Kerala High Court

Ammini.T.S vs Manoj Joshi on 31 January, 2011

Bench: R.Basant, K.Surendra Mohan

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Con.Case(C).No. 1554 of 2010(S)


1. AMMINI.T.S, AGED 54 YEARS,
                      ...  Petitioner
2. THRESSIAMMA KURIAN, AGED ABOUT 54,
3. SOPHYAMMA.M, AGED ABOUT 54,
4. PHILOMINA.V.U, AGED ABOUT 54,

                        Vs



1. MANOJ JOSHI, SECRETARY TO GOVERNMENT,
                       ...       Respondent

2. DR.M.K. GEEVAN, DIRECTOR OF HEALTH

                For Petitioner  :SRI.VIJU ABRAHAM

                For Respondent  :GOVERNMENT PLEADER

The Hon'ble MR. Justice R.BASANT
The Hon'ble MR. Justice K.SURENDRA MOHAN

 Dated :31/01/2011

 O R D E R
                 K.SURENDRA MOHAN, J.
              -------------------------------------------
               Cont.Case(C) No.1554 of 2010
              -------------------------------------------
             Dated this the 31st January, 2011

                           JUDGMENT

I.A.Nos.69 of 2011 and 70 of 2011 are filed seeking dispensation of personal appearance of the respondents in answering the charges of contempt made against them.

2. It is pointed out by the counsel on both sides that the direction of this Court has already been complied with and Annexure-R1(b) order has been issued on 25.1.2011 in compliance with the said direction. The respondents have also expressed their unconditional apology for the delay in compliance with the direction.

3. Inasmuch as the direction of this Court has been complied with, the unconditional apology tendered by the respondent is accepted. No further orders are called for in this case.

3. This Contempt of Court Case is accordingly closed.

K.SURENDRA MOHAN, JUDGE css/