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Nalini.P vs Jerome P.Thomas
2021 Latest Caselaw 16822 Ker

Citation : 2021 Latest Caselaw 16822 Ker
Judgement Date : 11 August, 2021

Kerala High Court
Nalini.P vs Jerome P.Thomas on 11 August, 2021
Con.Case(C) No.1305/2021                    1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
            Wednesday, the 11th day of August 2021 / 20th Sravana, 1943
             CONTEMPT CASE(C) NO. 1305 OF 2021(S) IN WP(C) 24870/2020
   PETITIONER/PETITIONER IN WPC:

           NALINI. P., PURAPADIYATH HOUSE, NO.4,
           LOVE SHORE APARTMENTS, SAW MILL ROAD, KOOKANCHERY,
           THRISSUR-680 007 (NOW RESIDING AT GOURISHANKARAM,
           PURAPADIYATH HOUSE, ROSA BAZAR, VIYOOR, THRISSUR-680 010).

        BY ADVS. M/S. C.ANIL KUMAR & A.K.PREETHA.
   RESPONDENT/3RD RESPONDENT IN WPC:

           JEROME P.THOMAS, AGED 57 YEARS, GENERAL MANAGER,
           TRICHUR URBAN CO-OPERATIVE BANK LIMITED, HEAD OFFICE,
           MISSION QUARTERS, THRISSUR-680 001.

           ADVOCATE SRI.C.D. DILEEP FOR RESPONDENT.


        This Contempt of court case (civil) having come up for orders on
   11.08.2021, the court on the same day passed the following:

                                                             P.T.O.
 Con.Case(C) No.1305/2021                          2/2




                                  RAJA VIJAYARAGHAVAN V, J.
                                  -------------------------------------
                                 Cont.Case (C) No.1305 of 2021
                                                  in
                                   W.P.(C) No. 24870 of 2020
                                 --------------------------------------
                              Dated this the 11th day of August, 2021

                                              ORDER

Sri.C.D.Dileep appears for the respondent. An affidavit shall be filed by

the respondent explaining why the directions in the judgment have not been

complied with till date.

The appearance of the respondent is exempted for the time being.

Post on 25.8.2021.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE sru

11-08-2021 /True Copy/ Assistant Registrar

 
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