For Information Purpose Only vs By Advocate Sri. K.A.Manzoor Ali
2021 Latest Caselaw 8143 Ker

Con.Case(C) 245/2021                        1/1



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                              th                      th
              Tuesday,the 9        day of March 2021/18    Phalguna, 1942

            Contempt Case(C) No.245/2021(S) in WP(C) No.26851/2020


    For information purpose only
PETITIONER/PETITIONER
      K.P.RASMIYA,AGED 27 YEARS
      WIFE OF SADIQUALI, LPSA, AM LOWER PRIMARY SCHOOL, NEERAD,
      P.O.MUTHUVALLOOR, KONDOTTY, MALAPPURAM DISTRICT-673638.

BY ADVOCATE SRI. K.A.MANZOOR ALI


RESPONDENT/2ND RESPONDENT
        SMT.C.SUNITHA
        ASSISTANT EDUCATIONAL OFFICER,
        KONDOTTY, MALAPPURAM DISTRICT-673638.


         This Contempt of Court Case(Civil) having come up for orders on

09/03/2021,the Court on the same day passed the following:



                                        O R D E R

The learned Senior Government Pleader submits that the parties were heard by the respondent in terms of the directions in the judgment on 16/02/2021 and that final orders will be issued not later than two weeks from today.

List, therefore, on 07/04/2021.

09-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR