Contempt Case(C) No.656/2021 (S) ... vs By Advocates M/S ...
2021 Latest Caselaw 11242 Ker

Con.Case(C) 656/2021                        1/1



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                         THE HONOURABLE MR. JUSTICE SUNIL THOMAS

                  Wednesday,the 7th day of April 2021/17th Chaithra, 1943

                 Contempt Case(C) No.656/2021 (S) in WP(C) No.1307/2021

PETITIONER/PETITIONER
            For information purpose only
        DR.ARUN. S, AGED 28 YEARS, S/O P.SURESH KUMAR,
        TC-7/1914, D11, IMMANUEL, ANASWARA LANE,
        SREE CHITRA NAGAR, PANGODE, THIRUMALA. P.O,
        THIRUVANANTHAPURAM, PIN-695006.

        BY ADVOCATES M/S S.P.ARAVINDAKSHAN PILLAY, ABHIRAMI K.UDAY,
                         KURUVILLA SABU CHRISTY, VISHNU V.K.,
                         K.N.REMYA, L.ANNAPOORNA, N.SANTHA,
                         PETER JOSE CHRISTO, S.A.ANAND & V.VARGHESE.
RESPONDENT/1ST RESPONDENT
        K. SRINIVASAN,
        THE REGIONAL OFFICER, CENTRAL BOARD OF SECONDARY EDUCATION
        (REGIONAL OFFICE), NEW NO-3, OLD NO.1630A, 'J' BLOCK,
        16TH MAIN ROAD, ANNA NAGAR WEST, CHENNAI-600040.

        SRI.S. NIRMAL, STANDING COUNSEL 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:-
                                        O R D E R

Respondent is directed to comply with the judgment in WP(C)No.1307/2021 within three weeks from the date of receipt of a copy of this order and report compliance on 20/05/2021, failing which personal presence of the respondent will be insisted upon.

07-04-2021 Sd/-

SUNIL THOMAS,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR