For Information Purpose Only vs T.V.Anupama
2021 Latest Caselaw 11928 Ker

Con.Case(C) 2508/2018                        1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

                    Friday,the 9th day of April 2021/19th Chaithra, 1943
             Contempt Case(Civil) No.2508/2018(S) in WP(C) No.34808/2018

PETITIONER/PETITIONER:

            For information purpose only
      SHOUKATH ALI,AGED 31 YEARS.,S/O.MUHAMMED,
      PUNCHAMKUNDIL HOUSE, PALLAM P.O., DESAMANGALAM VILLAGE,
      THALAPILLY TALUK, THRISSUR.

         BY ADVOCATES      M/S R.SUNIL KUMAR, A.SALINI LAL.

RESPONDENT/1ST RESPONDENT:
      T.V.ANUPAMA, DISTRICT COLLECTOR,
      COLLECTORATE, THRISSUR - 620680.

         GOVERNMENT PLEADER FOR RESPONDENT.

       This Contempt Of Court Case (civil) having come for orders on
09/04/2021, the Court on the same day passed the following:


                                         O R D E R

This contempt petition was being adjourned on the ground that CRP No.133/2019 filed by the State Government was pending consideration before a learned Single Judge of this Court.

However, today when the matter was taken up, it was pointed out by learned Government Pleader that, the CRP was dismissed on 30/03/2021. However, a copy of the order is not received and some time is required in order to work out the manner in which the judgment of this Court is to be complied with.

Post immediately after vacation.

09-04-2021 Sd/-

SHAJI P.CHALY,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR