Wednesday vs By Advocates M/S Girija K Gopal
2021 Latest Caselaw 11216 Ker

Con.Case(C) 167/2021                        1/2



                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                        THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                            &

                       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

                  Wednesday,the 7th day of April 2021/17th Chaithra, 1943
            For information purpose only
              Contempt Case(Civil) No.167/2021 (S) in OP(KAT) No.13/2020

PETITIONER/PETITIONER IN THE ABOVE OP(KAT)
        JOBY K.B., AGED 43 YEARS, S/O.K.V. BABY,
        FORMERLY WORKING AS OFFICE ASSISTANT,
        OFFICE OF THE DEPUTY DIRECTOR OF FISHERIES
        (BRACKISH WATER & TRAINING ), EAST KADUNGALLOOR,
        U.C. COLLEGE P.O., RESIDING AT KODIVELIPURATH HOUSE,
        MUDAVOOR P.O., MUVATTUPUZHA-686 669, AND NOW WORKING AS
        MECHANIC, O/o. DEPUTY DIRECTOR OF FISHERIES,
        KANHANGAD, KASARGODE DISTRICT, PIN-671 315.


         BY ADVOCATES M/S GIRIJA K GOPAL, K.N.VIGY
RESPONDENT/RESPONDENT NO.2 IN THE ABOVE OP(KAT)
        SMT.C.A. LATHA,
        WORKING AS THE DIRECTOR OF FISHERIES,
        VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033.

         GOVERNMENT PLEADER FOR RESPONDENT.


          This Contempt of Court Case (Civil) having come up for orders on
07/04/2021, the Court on the same day passed the following:-
         K.VINOD CHANDRAN & P.V. KUNHIKRISHNAN, JJ.
         ----------------------------------------
             Cont.Case [Civil] No.167 of 2021
         ----------------------------------------
           Dated this the 7th day of April, 2021

                        O R D E R

For information purpose only K.Vinod Chandran, J.

We asked the respondent to be present before

us. There is an affidavit filed producing an order,

which we find to be not in compliance of the judgment

passed by us. We are told by the respondent/contemnor

that compliance of the judgment would be carried out

in the letter and spirit of the judgment within a

week's time. We grant the respondent a week's time to

comply with the judgment.

Post on 19.05.2021. The respondent/contemnor

shall be present before this Court on that day at

3.30pm.

Sd/-

K. VINOD CHANDRAN, JUDGE

Sd/-

P.V. KUNHIKRISHNAN, JUDGE

sp/07/04/2021

/true copy/ Sd/- ASSISTANT REGISTRAR