Kerala High Court
Shyamala.C. @ Shymala Amma vs Navjot Khosa on 10 August, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
CON.CASE(C) NO. 963 OF 2022(S) IN WP(C) 416/2021
PETITIONER/WRIT PETITIONER:
SHYAMALA.C. @ SHYMALA AMMA,AGED 82 YEARS,W/O.LATE MADHAVAN NAIR,
"SYAMA", KALLARAMOOLA, RESMI NAGAR, RNRA-63, MUTTADA. P.O.,
THIRUVANANTHAPURAM., PIN - 695025
BY ADVS.P.V.ANIL,AKASH S.
RESPONDENT/RESPONDENT NO.1:
SMT.NAVJOT KHOSA, THE DISTRICT COLLECTOR, COLLECTORATE, 2ND FLOOR,
CIVIL STATION BUILDING, CIVIL STATION ROAD, KUDAPPANAKUNNU,
THIRUVANANTHAPURAM DISTRICT., PIN - 695043
BY GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
10.08.2022, the court on the same day passed the following:
RAJA VIJAYARAGHAVAN V, J.
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Cont. Case (C) Nos.963 & 1199 of 2022
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Dated this the 10th day of August, 2022
ORDER
If orders are not passed in terms of the directions issued by this Court in the judgment, the respondent concerned shall appear in person before this Court and show cause why action shall not be initiated against him for flouting the directions issued.
Post on 26.08.2022.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE NS 10-08-2022 /True Copy/ Assistant Registrar