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Rajan M K vs Indu
2022 Latest Caselaw 4025 Ker

Citation : 2022 Latest Caselaw 4025 Ker
Judgement Date : 5 April, 2022

Kerala High Court
Rajan M K vs Indu on 5 April, 2022
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                 CON.CASE(C) NO. 692 OF 2022
  AGAINST THE JUDGMENT IN WP(C) 2337/2020 OF HIGH COURT OF
                           KERALA
PETITIONER:

          RAJAN M K
          AGED 64 YEARS
          S/O KULLAPPAN, MARAKKATH HOUSE, MULLASSERRY P.O.,
          THRISSUR DISTRICT, PIN - 680509
          BY ADVS.
          RAJIT
          LAKSHMI V.PILLAI

RESPONDENT:

          INDU
          AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
          PRESENTLY WORKING AS THE PUNJA SPECIAL OFFICER,
          PUNJA SPECIAL OFFICE, CHEMBUKKAVU, THRISSUR,
          PIN - 680020
OTHER PRESENT:

          SMT.DEEPA NARAYANAN, SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 05.04.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CO(C).No.692/2022

                                   2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
             Contempt Case (C).No.692 of 2022
             ----------------------------------------------
            Dated this the 05th day of April, 2022


                           JUDGMENT

This contempt case is filed alleging violation of the

directions in the judgment dated 29.11.2021 in W.P.(C).

No.2337 of 2020. When this contempt case came up for

consideration, the learned Government Pleader submitted

that no time limit is prescribed in the judgment and

moreover, a meeting is scheduled to be held on

08.04.2022 to discuss about the venue and date to

conduct the election.

Recording the above submission of the learned

Government Pleader, this contempt case is closed.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE CO(C).No.692/2022

APPENDIX OF CON.CASE(C) 692/2022

PETITIONER ANNEXURES Annexure 1 A CERTIFIED COPY OF THE JUDGMENT DATE 29.11.2021 IN WPC 2337 OF 2020 OF THIS HON'BLE HIGH COURT Annexure 2 A TRUE COPY OF THE NOTICE PUBLISHED BY THE RESPONDENT ON 06.01.2022 Annexure 3 A TRUE COPY OF THE NOTICE PUBLISHED IN JANAYUGAM DAILY DATED 23.01.2022

 
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