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Kerala High Court

Dhanyan B. Gonsalvez vs Ebrahim.B on 15 July, 2025

Author: D. K. Singh

Bench: D. K. Singh

CON.CASE(C) NO. 1299 OF 2025
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                                                         2025:KER:52593

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE D. K. SINGH

      TUESDAY, THE 15TH DAY OF JULY 2025 / 24TH ASHADHA, 1947

                     CON.CASE(C) NO. 1299 OF 2025

                 AGAINST THE JUDGMENT DATED 03.04.2025 IN

              WP(C) NO.13475 OF 2025 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

           DHANYAN B. GONSALVEZ
           AGED 19 YEARS
           S/O. LATE BIJUMON GONSALVEZ, N.G. BHAVAN, MAR APREM
           NAGAR, PULLUVILA P.O., KANJIRAMKULAM,
           THIRUVANANTHAPURAM., PIN - 695526

           BY ADV.
              SHRI. DEEPU LAL MOHAN


RESPONDENT/5TH RESPONDENT:

           EBRAHIM.B
           AGE (NOT KNOWN TO THE PETITIONER), S/O (NOT KNOWN TO
           THE PETITIONER), THE DISTRICT EDUCATIONAL OFFICER,
           NEYYATTINKARA, ALUMMOODU, NEYYATTINKARA P.O.,
           THIRUVANANTHAPURAM, PIN - 695121.

           BY ADV.
              SMT. PARVATHYKOTTOL-GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 15.07.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1299 OF 2025
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                                                                   2025:KER:52593


                               JUDGMENT

Dated this the 15th day of July, 2025 The learned counsel for the petitioner submits that the directions in the judgment dated 03.04.2025, passed in W.P.(C.) No.13475/2025 has been complied with, and the contempt case may be closed.

Considering the aforesaid submission of the learned counsel for the petitioner, the Contempt Case stands closed.

Sd/-

                                                  D. K. SINGH
      Svn                                             JUDGE
 CON.CASE(C) NO. 1299 OF 2025
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                                                         2025:KER:52593

APPENDIX OF CON.CASE(C) 1299/2025 PETITIONER ANNEXURES ANNEXURE-A THE CERTIFIED COPY OF JUDGMENT DATED 03-04-2025OF THIS HON'BLE COURT IN WP(C) NO.13475/2025 ANNEXURE-B THE TRUE COPY OF COVERING LETTER DATED 11-04-2025 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ANNEXURE-C THE TRUE PRINTOUT OF RECEIPT ISSUED BY THE POSTAL DEPARTMENT IN RESPECT OF CONSIGNMENT NO. RL015627318IN ALONG WITH TRACKING DETAILS OF SAID CONSIGNMENT TAKEN FROM THE OFFICIAL WEBSITE OF INDIA POST (WWW.INDIAPOST.GOV.IN) ANNEXURE-D THE TRUE COPY OF LAWYER NOTICE DATED 19-05-2025 CAUSED TO BE ISSUED BY THE PETITIONER TO THE RESPONDENT ANNEXURE-E THE TRUE PRINTOUT OF RECEIPT ISSUED BY DTDC EXPRESS LIMITED IN RESPECT OF CONSIGNMENT NO. R89297105 ALONG WITH TRACKING DETAILS OF SAID CONSIGNMENT TAKEN FROM THE OFFICIAL WEBSITE OF DTDC EXPRESS LIMITED (WWW.DTDC.IN/TRACE.ASP)