For Information Purpose Only vs By Advocate Sri. Sherry J. Thomas
2021 Latest Caselaw 10913 Ker

Con.Case(C) 994/2020                        1/1



                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         Present:
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

            Wednesday,the 31st day of March 2021/10th Chaithra, 1943
            Contempt        Case(C) No.994/2020(S) in WP(C) No.23223/2019


            For information purpose only
PETITIONER/PETITIONER IN WPC
        K.N.SAROJINI,AGED 67 YEARS
        W/O. HARICHANDRAN, MANIPPARAMBIL HOUSE,
        KOTTUVALLY VILLAGE, KAITHARAM P.O., PIN-683 519

BY ADVOCATE SRI. SHERRY J. THOMAS

RESPONDENT/RESPONDENT NO.3 IN WPC 23223/2019
        WILSON, SECRETARY, KOTTUVALLY GRAMA PANCHAYATH,
        NEAR KOONAMAVU MAIN JUNCTION,
        VALLUVALLY TALUK, NORTH PARAVOOR-683 518

ADVOCATE SRI.             BABU KARUKAPADATH FOR THE RESPONDENT.

      This Contempt of Court Case (Civil) having come up for orders
on 31/03/2021, the court on the same day passed the following:-

                                        O R D E R

List on 08/04/2021, within which time, if the directions in the judgment are not complied with, the respondent shall remain personally present before this Court to explain.

31-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR