B.R.Remadevi vs Dr. Rajan N Khobragade
2021 Latest Caselaw 21704 Ker

Con.Case(C) No.1625/2021                       1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                                &
                               THE HONOURABLE MR. JUSTICE T.R.RAVI
            Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
              CONTEMPT CASE(C) NO. 1625 OF 2021(S) IN OP(KAT) 47/2021
   PETITIONER/RESPONDENT IN OP:

           B.R. REMADEVI, AGED 57 YEARS, W/O. RADHAKRISNAPILLAI,
           KRISHNAGIRI, AMBIPOYKA P.O, ELAMPALLOOR VILLAGE.,
           KOLLAM- 691 501.

        BY ADVS. M/S.K.V.ANIL KUMAR, SWAPNA VIJAYAN.
   RESPONDENTS/PETITIONERS IN OP:

       1. DR.RAJAN N.KHOBRAGADE, PRESENTLY WORKING AS PRINCIPAL SECRETARY TO
          GOVERNMENT, HEALTH AND FAMILY WELFARE DEPARTMENT, ROOM NO. 603, 6TH
          FLOOR, ANNEX-2, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN- 695
          001.
       2. DR.RAJU V.R., PRESENTLY WORKING AS DIRECTOR OF HEALTH SERVICES,
          PALAYAM, AIRPORT ROAD, NEAR GENERAL HOSPITAL JUNCTION, VANCHIYOOR
          P.O, THIRUVANANTHAPURAM, PIN- 695 035.

           SRI.SAIGI JACOB PALATTY, SENIOR GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   02.11.2021, the court on the same day passed the following:

                                                                     P.T.O.
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                    ALEXANDER THOMAS & T.R.RAVI, JJ.
          =================================================
                        Cont. Case (C) No. 1625 of 2021
            [arising out of impugned judgment dated 10.2.2021 in OP(KAT) No. 47/2021]
           =================================================
                     Dated this the 2nd day of November, 2021

                                           ORDER

Today when the matter has been taken up for consideration,

Sri.Saigi Jacob Palatty, learned Senior Government Pleader would submit

on the basis of instructions that this Court has already granted time

extension up to 7.11.2021 as per order dated 27.10.2021 passed in the

time extension application filed in OP(KAT) No.47/2021.

The respondents will ensure the strict compliance of the directions

in Anx.A2 judgment, well before the next posting date.

List the case at 1.20 P.M. on 17.11.2021.

Hand over.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

                                                             T.R.RAVI, JUDGE


         MMG




02-11-2021                       /True Copy/                              Assistant Registrar
 Con.Case(C) No.1625/2021                  3/3

APPENDIX OF CON.CASE(C) 1625/2021 Annexure A2 A CERTIFIED COPY OF THE JUDGMENT DATED 10-02-2021 IN O.P(KAT) NO. 47/2021.