Abdul Salam vs K.C.Hussain Koya
2021 Latest Caselaw 23533 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
            CON.CASE(C) NO. 1982 OF 2021(S) IN WP(C) 19650/2021
PETITIONER/PETITIONER

     ABDUL SALAM,AGED 52 YEARS,S/O.KUNJASHADA SAYED MOHAMMED, PUTHIYAPURA
     HOUSE, KILTAN ISLAND, U.T. OF LAKSHADWEEP, PIN-682 558.

    BY ADVS.LAL K.JOSEPH,SURESH SUKUMAR
RESPONDENT/5TH RESPONDENT

     K.C.HUSSAIN KOYA, S/O.KOYAKIDAV, EXECUTIVE OFFICER, VILLAGE DWEEP
     PANCHAYAT, KILTAN ISLAND, U.T. OF LAKSHADWEEP-682 558.

     This Contempt of court case (civil) having come up for orders on
25.11.2021, the court on the same day passed the following:
                       P.V.KUNHIKRISHNAN, J.
                   ===================
                 Cont.Case (C ) No. 1982 of 2021
                   ===================
             Dated this the 25th day of November, 2021


                                  ORDER

Urgent notice by speed post.

The allegations in the Contempt Case is that the

respondent herein who is the 5 th respondent in W.P.(C)

No.19650/2021 flouted the directions of this Court in the

above judgment. The respondent will appear in person before

this Court for giving explanation for the violation of the

directions of this Court.

Post on 17.12.2021. In the meanwhile, if the directions

are complied, the personal appearance is dispensed with.

Sd/-

P.V.KUNHIKRISHNAN JUDGE LU

25-11-2021 /True Copy/ Assistant Registrar