George Paulose vs A.V.Shaji
2021 Latest Caselaw 13656 Ker

Con.Case(C) No.703/2021                        1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
              Thursday, the 1st day of July 2021 / 10th Ashadha, 1943
          CONTEMPT CASE(CIVIL) NO. 703 OF 2021(S) IN WP(C) NO.10407/2020
   PETITIONER/PETITIONER

           GEORGE PAULOSE,AGED 59 YEARS S/O. VARKEY PAULOSE, ITHAKKAN HOUSE,
           ASHOKAPURAM P.O., MANAKKAPADY, ALUVA, ERNAKULAM, PIN-686 548.

         BY ADV G.SANTHOSH KUMAR (P).
   RESPONDENTS/2ND RESPONDENT IN WP(C)

       1. A.V.SHAJI ,FORMER SECRETARY, CHOORNIKARA GRAMA PANCHAYAT,
          THAIKATTUKARA P.O., ALUVA, ERNAKULAM-683 106.PRESENTLY OFFICIATING
          AS SECRETARY, KUTTAMPUZHA GRAMA PANCHAYAT, KUTTAMPUZHA
          P.O.,ERNAKULAM DISTRICT-686 681.
       2. REKHA K.,SECRETARY,CHOORNIKARA GRAMA PANCHAYAT,THAIKATTUKARA
          P.O.,ALUVA,ERNAKULAM-683 106.

        BY ADV ANIL K.MUHAMED, SC, CHOORNIKKARA GRAMA PANCHAYAT FOR R2
        This Contempt of court case (civil) having come up for orders on
   01.07.2021, the court on the same day passed the following:




                                             PTO
 Con.Case(C) No.703/2021                             2/2




                                     ALEXANDER THOMAS, J.
                          ------------------------------------------------------
                                   Cont. Case (C) No. 703 of 2021
                                                    in
                                      WP(C) No. 10407 of 2020
                          ------------------------------------------------------
                                 Dated this the 1st day of July, 2021

                                              ORDER

Sri.Anil K.Mohammed, learned Advocate submits that now he

has been engaged to represent the 2nd respondent in lieu of the

earlier counsel Sri.P.T.Jose, and that some time may be granted to

get instructions and to report about compliance of the directions in

the judgment.

The Registry will show the name of Sri.Anil K.Mohammed,

learned Advocate in the Cause List and the name of Sri.P.T.Jose,

learned Advocate, may be deleted.

List the case on 15.7.2021 at 1.30 P.M.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG

01-07-2021 /True Copy/ Assistant Registrar