Kerala High Court
Abdul Rahiman vs Prof.Rabinarayan Acharya on 1 December, 2025
2025:KER:92571
Con. Case (C) No.2156 of 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
MONDAY, THE 1ST DAY OF DECEMBER 2025 / 10TH AGRAHAYANA, 1947
CON.CASE(C) NO. 2156 OF 2025
AGAINST THE JUDGMENT DATED 04.03.2025 IN OP (CAT) NO.3 OF
2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:
ABDUL RAHIMAN
AGED 83 YEARS
S/O.LATE MOHAMMED ABDULLA, UDC [RTD], REGIONAL
RESEARCH INSTITUTE, (DRUG RESEARCH) (CCRAS),
POOJAPPURA, THIRUVANANTHAPURAM-695 012. (EVRA 326,
LANE.12, CARMEL CONVENT GIRLS HIGH SCHOOL ROAD,
THYCAUD, THIRUVANANTHAPURAM)., PIN - 695014
BY ADVS.
SRI.B.RAGHUNATHAN
SRI.M.SALIM
SRI.V.M.JACOB
RESPONDENTS/RESPONDENTS:
1 PROF.RABINARAYAN ACHARYA
(FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER),
DIRECTOR GENERAL (AYURVEDA), CENTRAL COUNCIL FOR
RESEARCH IN AYURVEDA & SIDHA (CCRAS), NO.61-65-
INSTITUTIONAL AREA, OPP. ‘D' BLOCK, JANAKAPURI,
NEW DELHI., PIN - 110058
2025:KER:92571
Con. Case (C) No.2156 of 2025
2
2 DR. SREE DEEPTHI G.N
(FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER),
ASSISTANT DIRECTOR (AYURVEDA), REGIONAL RESEARCH
INSTITUTE, (DRUG RESEARCH) (CCRAS), OPP. POOJAPPURA
MANDAPAM, POOJAPPURA, THIRUVANANTHAPURAM., PIN -
695012
BY ADV SHRI.SUVIN R.MENON, SENIOR PANEL COUNSEL
OTHER PRESENT:
SRI. SUVIN R MENON, SCGC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 01.12.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:92571
Con. Case (C) No.2156 of 2025
3
JUDGMENT
Sushrut Arvind Dharmadhikari, J.
The present contempt of court has been filed alleging non-compliance of the judgment dated 04.03.2025 passed in O.P.(CAT) No.3 of 2021.
2. The learned counsel for the parties has placed before us the order passed in Diary No.57394 of 2025 dated 06.10.2025, whereby the delay has been condoned, notice has been issued and in the meanwhile, the operation of the interim order has been stayed.
3. In view of the aforesaid, this contempt of court case needs to be closed, subject to outcome of the Diary No.57394 of 2025.
Accordingly, this contempt of court case is closed.
Sd/-
SUSHRUT ARVIND DHARMADHIKARI JUDGE sd/-
P. V. BALAKRISHNAN JUDGE scl 2025:KER:92571 Con. Case (C) No.2156 of 2025 4 APPENDIX OF CON.CASE(C) NO. 2156 OF 2025 PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 4.3.2025 IN OP(CAT)NO.03 OF 2021 OF THIS HON'BLE COURT.
Annexure A2 TRUE COPY OF THE LETTER OF COUNSEL OF PETITIONER TO RESPONDENTS DATED 25.3.2025. Annexure A3 TRUE COPY OF THE NOTICE DATED 2.7.2025 OF THE COUNSEL OF PETITIONER TO RESPONDENTS. RESPONDENT ANNEXURES Annexure R1(a) A true copy of the Order dated 31.10.2025 of the Hon'ble Supreme Court of India in SLP(C) Diary No. 57394 of 2025