Rugmini Sasidharan vs V.R. Raju
2021 Latest Caselaw 18418 Ker

Con.Case(C) No.585/2016                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                Tuesday, the 7th day of September 2021 / 16th Bhadra, 1943
                  CONTEMPT CASE(C) NO. 585 OF 2016(S) IN WPC 27045/2011

   PETITIONER/PETITIONER
           RUGMINI SASIDHARAN,
           W/O.G.K. SASIDHARAN, AGED 66 YEARS,
           RESIDING AT 'NALINAM', 149, KAVADIPURAM NAGAR,
           ASRAMAM, KOLLAM.


           BY ADVOCATE SRI.LEO GEORGE.


   RESPONDENT/SECOND RESPONDENT
   1.      V.R. RAJU, WORKING AS THE SECRETARY,
           KOLLAM CORPORATION, KOLLAM-691 001.

           ADDL. R2 IMPLEADED

   2.      P.K. SAJEEV, WORKING AS THE SECRETARY,
           KOLLAM CORPORATION, KOLLAM-691 001.

           IS IMPLEADED AS ADDL. RESPONDENT NO.2 AS PER ORDER
           DATED 07/09/2021 IN IA. NO.2/2021 IN COC.


           SRI.M.K. CHANDRAMOHANDAS, STANDING COUNSEL FOR RESPONDENTS.
           SRI.SAIGI JACOB PALATTY, SENIOR GOVERNMENT PLEADER.

        This Contempt of court case (civil) having come up for orders on
   07.09.2021, the court on the same day passed the following:
                                      ORDER

Petitioner to take out notice to the additionally impleaded 2nd

respondent, who shall place further affidavits on record as to the action

taken for compliance of the directions contained in the judgment.

Post on 29/09/2021.

Sd/- ANU SIVARAMAN JUDGE

07-09-2021 /True Copy/ Assistant Registrar