For Information Purpose Only vs K.Srinivasan
2021 Latest Caselaw 11941 Ker

Con.Case(C) 569/2021                            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.569/2021(S) in WP(C) No.15637/2019
PETITIONER/PETITIONER:
            For information purpose only
        PETESAM STEPHAN,S/O. STEPHAN RAYAPPAN, THARIKKARA HOUSE, POOTHAKOLLY,
        KOTTAPADI, MEPPADI, WAYANAD DISTRICT 673 577.


         BY ADVOCATES         M/S SHAJI P.MATHEW, SHRI.C.K.PRAKASAN.
RESPONDENT/1ST RESPONDENT:
        K.SRINIVASAN,S/O. P. KOTTILINGAM, THE REGIONAL OFFICER,
        CENTRAL BOARD OF SECONDARY EDUCATION, NEW NO. 3,
        OLD NO. 1630-A, J BLOCK, 16TH MAIN ROAD,
        ANNA NAGAR (WEST) CHENNAI 600 040.


         NIRMAL S., SC FOR RESPONDENT.


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


                                            O R D E R

Learned Counsel appearing for the respondent submitted that W.A No.1722 of 2020 is filed against the judgment in question and it is pending consideration.However,taking into account the aspect that unless and until the correction is carried out, there can be other complex situations, the respondent is directed to comply with the directions and report the matter before this Court.

Post immediately after vacation.

09-04-2021 Sd/-

SHAJI P.CHALY,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR