Afsath vs Vishnuraj P., Ias
2021 Latest Caselaw 21511 Ker

Con.Case(C) No.1632/2021                         1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                              THE HONOURABLE MR.JUSTICE C.S.DIAS
             Friday, the 29th day of October 2021 / 7th Karthika, 1943
             CONTEMPT CASE(C) NO. 1632 OF 2021(S) IN WP(C) 10559/2021
   PETITIONER/WRIT PETITIONER:

           AFSATH, AGED 29 YEARS, W/O. AJMAL,
           VALANKOTTIL VEETTIL, THRIKKAKKARA,
           ERNAKULAM-682 021.

        BY ADVS. M/S. N.KRISHNA RAJA MAULI, N.G.ANITHA.
   RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

           VISHNURAJ P., IAS, THE REVENUE DIVISIONAL OFFICER,
           RDO OFFICE, FORT KOCHI-682 001.

        This Contempt of court case (civil) having come up for orders on
   29.10.2021, the court on the same day passed the following:
                                      ORDER

Despite service of notice on the respondent, there is no appearance

for him. The respondent is directed to appear before this Court on

15/11/2021 at 1.45 p.m., if Annexure-A1 judgment is not been complied with

in the meantime.

Post on 15/11/2021.

                                                       Sd/- C.S.DIAS JUDGE




29-10-2021                         /True Copy/                          Assistant Registrar
 Con.Case(C) No.1632/2021                  2/2

                           APPENDIX OF CON.CASE(C) 1632/2021
Annexure A1                 CERTIFIED COPY OF THE JUDGMENT DATED 10.06.2021 IN WPC

NO.10559/2021 OF THE HON'BLE HIGH COURT OF KERALA.