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Numerous case files pertaining to the misappropriation allegedly taken place in Malabar Cements Ltd, a public sector undertaking under the Government of Kerala, have gone missing. The prominent case known as Malabar Cements scam consisted of a batch of writ petitions filed in the High Court, and the first set of memorandums went missing. Consequently, a second set were ordered which too, went missing. Both the sets went missing after the matters were up for consideration.
Taking note of this, Justice B. Sudheendra Kumar stated that this appeared to be an orchestrated even which threatened the very security of the High Court. Calling the situation ‘alarming’, the Justice opined, “Such type of orchestrated activities cannot be permitted to continue in an institution like temple of justice.” The Court ordered an inquiry into the event which will be conducted by the Registrar (Vigilance) of the court. The inquiry may be done in assistance of experts who can also view CCTV footage. Till the inquiry has been completed, the HC ordered the remaining of the case files to be kept in the safe custody of Registrar (Judicial) and if any emergent situations arise, they must be placed before the Acting Chief Justice.
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