For Information Purpose Only vs By Advocate Sri.Sherry J. Thomas
2021 Latest Caselaw 11569 Ker

Con.Case(C) 994/2020                         1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                   Thursday,the 8th day of April 2021/18th Chaithra, 1943

                Contempt    Case(C) No.994/2020(S) in WP(C) No.23223/2019




            For information purpose only
PETITIONER/PETITIONER IN WPC
        K.N.SAROJINI,AGED 67 YEARS
        W/O. HARICHANDRAN, MANIPPARAMBIL HOUSE,
        KOTTUVALLY VILLAGE, KAITHARAM P.O., PIN-683 519

BY ADVOCATE SRI.SHERRY J. THOMAS


RESPONDENT/RESPONDENT NO.3 IN WPC 23223/2019
        WILSON, SECRETARY, KOTTUVALLY GRAMA PANCHAYATH,
        NEAR KOONAMAVU MAIN JUNCTION,
        VALLUVALLY TALUK, NORTH PARAVOOR-683 518

ADVOCATE SRI. BABU KARUKAPADATH FOR THE RESPONDENT.

       This Contempt of Court Case (Civil) having come up for orders on
08/04/2021, the court on the same day passed the following:-


                                         O R D E R

Read order dated 31/03/2021.

The learned counsel for the respondent submits that since his client is now assigned election duty as Strong Room Guard, he has neither been complied with the directions or to appear before this Court. He, therefore, prays that this matter be called on 18/05/2021 within which time, he assures this Court that all necessary action will be taken in compliance of the directions in the judgment.

Post on 18/05/2021.

08-04-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR