K.J.Scaria vs K.N.Sumangala Devi
2021 Latest Caselaw 22301 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         Friday, the 5th day of November 2021 / 14th Karthika, 1943
          CONTEMPT CASE(C) NO. 1736 OF 2021(S) IN WP(C) 14332/2021
PETITIONERS/PETITIONERS:

     K.J. SCARIA, AGED 65 YEARS, S/O.LATE K.J. KURIAN,
     MANAGING PARTNER, M/S.FLORAL DECORATIVES AND NATURALS,
     INDUSTRIAL ESTATE, MAYITHARA, CHERTHALA, ALAPPUZHA DISTRICT,
     NOW RESIDING AT PRASANTH BHAVAN, MARUTHORVATTOM. P.O,
     CHERTHALA-688 539.

    BY ADVS. M/S. B.PRAMOD, NAMITHA JYOTHISH.
RESPONDENT/RESPONDENT:

     K.N. SUMANGALA DEVI,
     OFFICE OF THE INSPECTOR GENERAL OF REGISTRATION,
     THIRUVANANTHAPURAM, PIN-695 035.

     This Contempt of court case (civil) having come up for orders on
05.11.2021, the court on the same day passed the following:

                                                        P.T.O.
                          P.V.KUNHIKRISHNAN, J.
                          ------------------------------
                    Con.Case (Civil) No.1736 of 2021
                                         in
                        W.P.(C). No.14332 of 2021
                   ----------------------------------------------
                Dated this the 05th day of November, 2021


                                     ORDER

The respondent is directed to appear in person before

this Court for the alleged violation of the directions in the

judgment dated 16.09.2021 in W.P.(C). No.14332 of 2021, on

19.11.2021.

Meanwhile, if the directions in the judgment are

complied with or if the judgment is varied/modified

subsequently, the appearance of the respondent is dispensed

with.

Sd/-

                                                 P.V.KUNHIKRISHNAN
       JV                                              JUDGE




05-11-2021                 /True Copy/                          Assistant Registrar