O R D E R vs Unknown
2021 Latest Caselaw 6953 Ker

Con.Case(C) 1829/2020                       1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                        THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                            &

                    THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

              Friday,the 26th day of February 2021/7th Phalguna, 1942

    For information purpose only
SUO MOTU
           Contempt Case(Civil) No.1829/2020(S) in OP(KAT) No.286/2015


       CONTEMPT OF COURT CASE(CIVIL) UNDER SECTION 2(b)OF
       THE CONTEMPT OF COURTS ACT, 1971 READ WITH SECTION 12 OF
       THE CONTEMPT OF COURTS ACT, 1971(ORDER DATED 02/11/2020 IN
       I.A NO.1/2020 IN OP(KAT)NO.286/2015).

RESPONDENT
     RAHUL R. NAIR, I.P.S,S/O RAVINDRAN NAIR,AGED 37 YEARS,
     ASSISTANT INSPECTOR GENERAL OF POLICE,POLICE HEAD QUARTERS,
     THIRUVANANTHAPURAM-695 010.

GOVERNMENT PLEADER FOR RESPONDENT.

            This Contempt Of Court Case (civil) having come up for orders
on 26/02/2021, the Court on the same day passed the following:

                                      O R D E R

It is submitted by the Learned Government Pleader that even on the last occasion the judgment had been complied with.However, the learned counsel for the petitioner in the original petition submitted before us that it has not been communicated. Even today, it has not been communicated.In such circumstances, we direct the respondent to be present before this court on 05/03/2021 at 4.00 P.M , if the order has not communicated by then.

Post on 05/03/2021 along with OP(KAT) NO.286/2015.

26-02-2021 Sd/-

K.VINOD CHANDRAN,JUDGE

Sd/-

P.V.KUNHIKRISHNAN,JUDGE

/true copy/ Sd/-