Citation : 2021 Latest Caselaw 23442 Ker
Judgement Date : 25 November, 2021
Con.Case(C) No.1953/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
CONTEMPT CASE(C) NO. 1953 OF 2021(S) IN WP(C) 297/2020
PETITIONER/PETITIONER IN WPC:
SAJEEVAN P.A., S/O.APPUKUTTAN, AGED 48 YEARS,
PANIKKATTIL HOUSE, SREENARAYANAPURAM, PANANAGAD P.O.,
KODUNGALLUR, THRISSUR DISTRICT, PIN-680 665.
BY ADVS. M/S.LINDONS C.DAVIS, E.U.DHANYA, SWATHY A.P.
RESPONDENTS/2ND RESPONDENT IN WPC:
BIJI P.V., EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT, BUILDING DIVISION,
THRISSUR-680 020.
SRI.SAIGI JACOB PALATTY, SENIOR GOVERNMENT PLEADER.
This Contempt of court case (civil) having come up for orders on
25.11.2021, the court on the same day passed the following:
ORDER
Con.Case(C) No.1953/2021 2/3
ALEXANDER THOMAS, J.
================== Contempt of Court Case (Civil) No. 1953 of 2021 [Arising out of the judgment dated 8.1.2020 in W.P.(C).No.297/2020] ================== Dated this the 25th day of November, 2021 ORDER Sri.Saigi Jacob Palatty, learned Senior Govt. Pleader submits
that since this contempt case is coming for admission for the first
time, necessary time may be granted to him to get instructions and
further that he would give strict directives and instructions to the
respondent officer to ensure the immediate compliance of the
directions and orders passed by this Court as per Anx. A-1 judgment
dated 8.1.2020 in W.P.(C).No.297/2020, in case the same has not so
far been complied with and there are no legal impediments in that
regard, etc.
List the case at 1.30 p.m. in chambers on 13.12.2021.
H/O.
Sd/-
sdk+ ALEXANDER THOMAS, JUDGE 25-11-2021 /True Copy/ Assistant Registrar Con.Case(C) No.1953/2021 3/3
APPENDIX OF CON.CASE(C) 1953/2021 Annexure A1 A CERTIFIED COPY OF THE JUDGMENT IN WPC NO.297/2020 DATED 08.01.2020.
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