Kerala High Court
M.P Varghese vs V.P Devassia on 22 March, 2021
Author: Anu Sivaraman
Bench: Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943
Con.Case(C).No.1073 OF 2014(S) IN WP(C). 25527/2014
ORDER IN WPC 25527/2014 DATED 30-09-2014 OF
HIGH COURT OF KERALA
-----------------
PETITIONER/PETITIONER :-
M.P VARGHESE, AGED 44 YEARS, S/O.M.J.PHILIP,
ASSISTANT PROFESSOR IN MECHANICAL ENGINEERING,
MODEL ENGINEERING COLLEGE, THRIKKAKARA,
ERNAKULAM, RESIDING AT 33/988 B, KALEECKAL,
PATTATH ROAD, CHALIKAVATTOM, VENNALA P.O.,
ERNAKULAM.
BY ADVS.
SRI.S.SUBHASH CHAND
SRI.S.JAYAKRISHNAN
SRI.S.PARAMESWARA PRASAD
RESPONDENT/6TH RESPONDENT :-
V.P DEVASSIA
(AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER),
PRINCIPAL, MODEL ENGINEERING COLLEGE,
THRIKKAKARA, ERNAKULAM - 682 021.
BY ADV. DR.K.P.SATHEESAN (SR.) - AMICUS CURIAE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con.Case(C).No.1073 OF 2014(S)
-: 2 :-
JUDGMENT
Dated this the 22nd day of March, 2021 It is submitted by the learned counsel appearing on either side that the orders have been passed and that the matter has become infructuous.
The Contempt of Court Case is, accordingly, closed as infructuous.
Sd/-
ANU SIVARAMAN JUDGE //TRUE COPY// P. A. TO JUDGE Jvt/23.3.2021