Present vs By Advocate Sri. N.Ashok Kumar
2021 Latest Caselaw 8971 Ker

Con.Case(C) 655/2020                         1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          Present:
                        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Wednesday,the 17th day of March 2021/26th Phalguna, 1942
               Contempt Case(C) No.655/2020(S) in WP(C) No.20701/2016
PETITIONER/PETITIONER IN WPC
        PRAVEEN.G,AGED 35 YEARS,S/O. GOPALAKRISHNAN NAIR,
        SREE KRISHNA MANDIRAM, (FROM NARAYANA MANDIRAM),

            For information purpose only
        ASHRAMAM GARDEN-60, ASHRAMOM P O, KOLLAM, PIN-691002, REPRESENTED
        BY HIS WIFE AND POWER OF ATTORNEY HOLDER,
        RESHNA A, D/O. RAJAN AND W/O. PRAVEEN G, AGED 30 YEARS,
        SREE KRISHNA MANDIRAM, ASHRAMAM GARDEN-60,
        ASHRAMOM P O, KOLLAM, PIN-691002.

BY ADVOCATE SRI. N.ASHOK KUMAR

RESPONDENT/4TH RESPONDENT IN WPC
                       1.   MRS.A.S.ANUJA,SECRETARY,
                            KOLLAM MUNICIPAL CORPORATION, KOLLAM, PIN-691013.
        ADDL. R2.           S K SAJEEV,SECRETARY,
                            KOLLAM MUNICIPAL CORPORATION, KOLLAM, PIN-691013.

IS IMPLEADED AS ADDL. R2 AS PER ORDER DATED 03/03/2021 IN IA 01/2021.

ADVOCATES M/S DR.K.P.PRADEEP, T.THASMI FOR R1
ADVOCATE SHRI.M.K.CHANDRAMOHAN DAS,SC,KOLLAM CORPORATION FOR R2.

      This Contempt of Court Case (Civil) having come up for orders on
17/03/2021, the court on the same day passed the following:-

                                         O R D E R

The learned counsel for the respondent seeks further time, however, adding that the corporation has taken a decision to acquire the land in question.

I am afraid that this is not what this Court had directed the respondent to do and I am, therefore, of the view that if the judgment is not complied with by the next posting date, respondent No.2 must remain present before this Court to explain why.

List on 31/03/2021.

17-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/

Sd/-

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