The Honourable Mr. Justice Devan ... vs By Advocates Sri. K.Jaju Babu ...
2021 Latest Caselaw 8192 Ker

Con.Case(C) 455/2021                       1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        Present:

                  THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                           &

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                               th                      th
            Wednesday,the 10        day of March 2021/19    Phalguna, 1942
    For Contempt
         information              purpose only
                 Case(C) No.455/2021(S) in WA No.2348/2015


PETITIONER/APPELLANT & 1ST RESPONDENT


      DR. GIJO ITTOOP,AGED 49 YEARS
      D/O.R.J.ITTOOP,MARY VILLA (RAMANATTU),
      KKRRA-53,KK ROAD,CHEMBUMUKKU,
      THRIKKAKARA.P.O, ERNAKULAM-682021.

BY ADVOCATES SRI. K.JAJU BABU (SENIOR ADVOCATE), BRIJESH MOHAN


RESPONDENTS/RESPONDENT NOS 1 AND 2 & REVIEW PETITIONERS


      1.     DR. B. MANOJ KUMAR, AGED 56 YEARS,
             S/O.T.S.BHASKARAN NAIR, REGISTRAR,
             KERALA UNIVERSITY OF FISHERIES AND OCEAN STUDIES,
             PANANGADU.P.O, KOCHI-682506.



       2.     SRI.K.RIJI JOHN,
              VICE-CHANCELLOR,
              KERALA UNIVERSITY OF FISHERIES AND OCEAN STUDIES,
              PANANGADU.P.O, KOCHI-682506.




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

10/03/2021, the court on the same day passed the following:-




                                                            p.t.o.
        A.MUHAMED MUSTAQUE & DEVAN RAMACHANDRAN, JJ.
                 =========================
                   Cont.Case No.455/2021
                 ~~~~~~~~~~~~~~~~~~~~~~~~~
          Dated this the 10th day of March, 2021

                             O R D E R

For information purpose only A.Muhamed Mustaque, J.

This Cont. Case arises from the judgment of this

Court in W.A.No.2348/2015, dated 19.6.2018. The review

petition filed against the said judgment was dismissed

by Order dated 7/2/2019 in R.P.No.92/2019. So far the

directions have not been complied with. We are of the

view that an opportunity should be given to the

respondents to comply with the directions in the

judgment and to report the same before this Court by

next posting. If the directions are not complied

within that period, the respondents shall appear in

person.

Post on 7.4.2021.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

                                        DEVAN RAMACHANDRAN,            JUDGE
ms




                                /true copy/      Sd/- ASSISTANT REGISTRAR