Contempt Case(C) No.442/2021(S) ... vs By Advocate Sri.Vishnu ...
2021 Latest Caselaw 9185 Ker

Con.Case(C) 442/2021                        1/1



                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                  Thursday,the 18th day of March 2021/27th Phalguna, 1942

                 Contempt Case(C) No.442/2021(S) in WP(C) No.20277/2020

PETITIONER/PETITIONER
            For information purpose only
        SAJNA N., AGED 29, D/O.MUHAMMED SURVULLA,
        NOORANGAN, KADAMPAZHIPURAM, PALAKKAD- 678 633.

           BY ADVOCATE SRI.VISHNU BHUVANENDRAN.
RESPONDENT/3RD RESPONDENT
        LATHIKA P.S., D/O.SURENDRAN P.K., LALITHA NIVAS,
        CHATHANOOR POST, PALAKKAD, PIN -679 535
        (THE ASSISTANT EDUCATION OFFICER,
        KOLLENGODE, PALAKKAD -678 506).


           This Contempt of Court Case (Civil) having come up for orders on
18/03/2021, the Court on the same day passed the following:-



                                         O R D E R

The learned Senior Government Pleader seeks further time to comply with the directions of this Court in judgment dated 01/10/2020. I therefore, adjourn this matter to be called on 07/04/2021, if, in the meanwhile, the directions are not complied with, the respondent will remain in person before this Court to explain why.

18-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR