For Information Purpose Only vs K.Naveen Babu
2021 Latest Caselaw 8439 Ker

Con.Case(C) 437/2021                     1/1



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       Present:

                       THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

                Friday,the 12th day of March 2021/21st Phalguna, 1942

             Contempt Case(Civil) No.437/2021(S) in OP(C) No.51/2018

PETITIONERS/PETITIONERS IN OP(C):-
1.   For information purpose only
      PHILIP ABRAHAM, AGED 62 YEARS,
       S/O.M.K.ABRAHAM, MUNDUKOTTAKKAL HOUSE,
       MANDAMARUTHI, CHETHAYAKKAL, RANNI.
2.    MINI THOMAS,W/O.PHILIP ABRAHAM,
       MUNDUKOTTAKKAL HOUSE, MANDAMARUTHI,
       CHETHAYAKKAL, RANNI.

        BY ADVOCATES     M/S M.P.SREEKRISHNAN, A.MUHAMMED MUSTHAFA.
RESPONDENT/RESPONDENT NO I IN OP(C):-
      K.NAVEEN BABU,SPECIAL TAHSILDAR,
      LAND TRIBUNAL, PATHANAMTHITTA-689672.


                 This Contempt Of Court Case (civil) having come up for orders

on 12/03/2021, the Court on the same day passed the following:




                                      O R D E R

Learned Government Pleader seeks time to file an affidavit. Post on 26/03/2021 and the respondent is directed to explain as to why the directions containted in the judgment are not complied with.

12-03-2021 Sd/-

SHAJI P.CHALY,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR