Contempt Case(C) ... vs By Advocate Sri. T.A.Rajan
2021 Latest Caselaw 6187 Ker

Con.Case(C) 1434/2020                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       Present:

                        THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

               Friday,the 19th day of February 2021/30th Magha,1942

           Contempt Case(C) No.1434/2020(S) in WP(C) No.25257/2019

PETITIONER/PETITIONER
    For information purpose only
     BASIL JOY,AGED 19 YEARS,S/O. JOY,
     RESIDING AT KOLLAMKUZHIPUTHENPURA,
     MULAKULAM SOUTH PO, PERUVA, KOTTAYAM-686616.

BY ADVOCATE SRI. T.A.RAJAN

RESPONDENTS/3RD AND 4TH RESPONDENTS
1.          SRI.T.R. SHAMSUDHEEN, CHAIRMAN,
            COCHIN INSTITUTE OF SCIENCE AND TECHNOLOGY,ETTAPPALLY,
            MANNATHOOR P.O., MUVATTUPUZHA,ERNAKULAM DISTRICT-686723.
2.          DENNY ANDREWS, PRINCIPAL,
            COCHIN INSTITUTE OF SCIENCE AND TECHNOLOGY,ETTAPPALLY,
            MANNATHOOR P.O, MUVATTUPUZHA, ERNAKULAM DISTRICT-686723.

ADVOCATE SRI.ANOOP. V. NAIR          FOR R1

         This Contempt of Court Case(Civil) having come up for orders
on 19/02/2021,the Court on the same day passed the following:
                                  O R D E R

This contempt case is filed complaining that the directions contained in the judgment dated 17/10/2019 in WP(C)No.25257/2019 is not complied with.

Eventhough an affidavit was placed before this Court assigning various reasons for not complying with the directions, for the last 3 postings, nobody is representing the respondents.

It is to be born in mind that serious actions are being persuaded against the respondents by the petitioner.

In that view of the matter, I have no option than to issue bailable warrant to the respondents.

Therefore, the petitioner shall take steps for issuing bailable warrant. However, I make it clear that in case the respondents are arrested, the Station House Officer concerned shall release the respondents on bail on executing a bond for Rs.10,000/- (Rupees Ten thousand only) with two solvent sureties each for the like sum and also receiving an undertaking that the respondents will appear before this Court on 12/03/2021.

Post on 12/03/2021.

19-02-2021 Sd/-

SHAJI P.CHALY,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR Con.Case(C) 1434/2020 2/2

For information purpose only