P.S.John vs Remya Krishnan
2021 Latest Caselaw 16830 Ker

Con.Case(C) No.1160/2021                           1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Wednesday, the 11th day of August 2021 / 20th Sravana, 1943

                CONTEMPT CASE(C) NO. 1160 OF 2021(S) IN WP(C) 23522/2020




   PETITIONERS/PETITIONERS IN THE WPC:

       1. P.S. JOHN, S/O. ESTEPPAN, AGED 64, PUTHIYATHUKANDATHIL HOUSE,
          VADAYAR P.O., THALAYOLAPARAMBU, KOTTAYAM, PIN-686 605.
       2. C.N. GOPALAKRISHNAN, S/O. NANU ASHARI, AGED 63, MANAKKAPARAMBIL
          HOUSE, CHALAPARAMBIL, VAIKOM P.O., KOTTAYAM, PIN-686 141.

        BY ADVS. M/S. S.ABHILASH VISHNU & ATHUL SHAJI,
   RESPONDENT/RESPONDENT NO.1 IN THE WPC:

           REMYA KRISHNAN, SECRETARY, VAIKOM MUNICIPALITY,
           VAIKOM, KOTTAYAM DISTRICT, PIN-686 141.


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




                                               ORDER

The learned counsel for the respondent seeks further time. List

this matter on 03/09/2021 and if the directions in the judgment are not

complied with by the respondent, she shall remain present in person to explain why.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

11-08-2021 /True Copy/ Assistant Registrar