Aparna Mohan vs Anitha P I
2022 Latest Caselaw 4001 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Tuesday, the 5th day of April 2022 / 15th Chaithra, 1944
        CONTEMPT CASE(CIVIL) NO. 722 OF 2022(S) IN WP(C) 23055/2021
PETITIONER/PETITIONER

     APARNA MOHAN, OFFICE ATTENDANT APPOINTEE, RESIDING AT KANJIRAPPARA
     NALUKETTU PRAKKANAM.P.O.PATHANAMTHITTA DISTRICT,, PIN - 689643

    BY ADV V.B.PREMACHANDRAN
RESPONDENT/4TH RESPONDENT

     ANITHA P.I, THE ASSISTANT EDUCATIONAL OFFICER KOZHENCHERY,THEKKEMALA
     P.O, PATHANAMTHITTA DISTRICT,, PIN - 695654

    BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
05.04.2022, the court on the same day passed the following:
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                           Cont.Case (C) No.722 of 2022
                           -------------------------------------------
                          Dated this the 5th day of April, 2022


                                              ORDER

The learned Government Pleader shall get instructions and submit as to

whether the directions in judgment dated 25.11.2021 in W.P.(C) No.23055 of

2021 has been complied with.

Post after three weeks.

Sd/-

RAJA VIJAYARAGHAVAN V,

JUDGE

IAP

05-04-2022 /True Copy/ Assistant Registrar