V.A.Muhammed Iqbal vs Kripa N.K
2022 Latest Caselaw 9405 Ker

Con.Case(C) No.1267/2022                          1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
               Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
                 CONTEMPT CASE(C) NO. 1267 OF 2022(S) IN WP(C) 1717/2022

   PETITIONER/PETITIONER:


           V.A. MUHAMMED IQBAL, AGED 49 YEARS, S/O. ABDUL KUDDHUS,
           N.IV/11851, VADAKKENCHERRY, PALAKKAD DISTRICT - 678 653,
           REPRESENTED BY MANAGER & POWER OF ATTORNEY HOLDER OF
           MR.JOWHAR, S/O.HAMZA MASTER, AKKAPARAMBU, VADAKKENCHERRY,
           PALAKKAD DISTRICT-678 653.

        BY ADVS. M/S. G.HARIHARAN,PRAVEEN.H., K.S.SMITHA, V.R.SANJEEV KUMAR,
        ANJALY T.A.

   RESPONDENT/RESPONDENT:


           KRIPA N.K., REVENUE DIVISIONAL OFFICER,
           V.H. ROAD, PALAKKAD DISTRICT - 678 001.


        This Contempt of court case (civil) having come up for orders on
   10.08.2022, the court on the same day passed the following:

                                             ORDER

Learned Government Pleader seeks further time to get instructions as

to why the directions contained in the judgment have not been complied

with.

Post on 25/08/2022.

Sd/- ANU SIVARAMAN JUDGE

10-08-2022 /True Copy/ Assistant Registrar