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Rani Gopi vs Jafar Malik
2021 Latest Caselaw 22982 Ker

Citation : 2021 Latest Caselaw 22982 Ker
Judgement Date : 23 November, 2021

Kerala High Court
Rani Gopi vs Jafar Malik on 23 November, 2021
Con.Case(C) No.1970/2021                    1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
           Tuesday, the 23rd day of November 2021 / 2nd Agrahayana, 1943
             CONTEMPT CASE(C) NO. 1970 OF 2021(S) IN WP(C) 13644/2020
   PETITIONER/PETITIONER:

           RANI GOPI, AGED 61 YEARS, W/O. LATE GOPI,
           PURATHEPADI, MARADU VILLAGE, MARADU P.O.,
           ERNAKULAM -682 040.

        BY ADVS. M/S. PEEYUS A.KOTTAM, HRITHWIK D. NAMBOOTHIRI.
   RESPONDENT/2ND RESPONDENT:

           JAFAR MALIK, AGED 32 YEARS,
           DISTRICT COLLECTOR, ERNAKULAM, PIN-682 030.


                 BY   GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   23.11.2021, the court on the same day passed the following:

                                                                   P.T.O.
 Con.Case(C) No.1970/2021                        2/3




                                  RAJA VIJAYARAGHAVAN V, J.
                                   ---------------------------------
                                   Cont. Case No.1970 of 2021
                                                  in
                                    W.P.(C) No.13644 of 2020
                                  ----------------------------------
                           Dated this the 23rd day of November, 2021


                                                ORDER

When this matter was taken up, Sri. Peeyus A Kottam, the learned

counsel appearing for the petitioner submitted that fresh orders as directed in

Annexure A1 judgment has not been passed to date.

The learned Government Pleader on instructions submits that on

16.1.2021 an order was passed and the directions in the judgment have been

complied with.

Copy of the order so passed shall be forthwith communicated to the

petitioner and a copy shall be produced before this Court along with a memo.

Post next week.

Sd/-

                                                      RAJA VIJAYARAGHAVAN V,
                                                               JUDGE

        NS




23-11-2021                        /True Copy/                            Assistant Registrar
 Con.Case(C) No.1970/2021                  3/3

APPENDIX OF CON.CASE(C) 1970/2021 Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 10.03.2021 IN WPC NO. 13644/2020.

 
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