P.C.Satheeshkumar Vs Sri.Yogesh Gupta IPS

High Court Of Kerala 3 Aug 2021 CON.CASE(C) NO. 1174 Of 2021 (2021) 08 KL CK 0011
Bench: Single Bench

Judgement Snapshot

Case Number

CON.CASE(C) NO. 1174 Of 2021

Hon'ble Bench

T.R.Ravi, J

Advocates

C.S.Ajith Prakash, T.K.Devarajan, Paul C Thomas, Babu M., Nidhin Raj Vettikkadan, Haaris Moosa, Nikhita Ann Rebello, Adesh Joshi, T.Naveen

Judgement Text

Translate:

T.R.Ravi, J

The contempt application has been filed on the allegation that the interim order dated 18.06.2021 is not complied. It is now brought to the notice that

the interim order dated 18.06.2021 has already been modified by this Court by order dated 30.07.2021. In such circumstances, a contempt application

against the said order is no longer maintainable and relevant.

Hence the contempt application is closed as infructuous.

The petitioner may workout his remedies in the writ petition.

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Case Metadata
  • Ck Citation: (2021) 08 KL CK 0011
  • Coram: T.R.Ravi, J
  • Bench: Single Bench
  • Advocates: C.S.Ajith Prakash, T.K.Devarajan, Paul C Thomas, Babu M., Nidhin Raj Vettikkadan, Haaris Moosa, Nikhita Ann Rebello, Adesh Joshi, T.Naveen
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