S.Sudarsana Kumar vs Navjot Khosa
2022 Latest Caselaw 9411 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
          CONTEMPT CASE(C) NO. 1199 OF 2022(S) IN WP(C) 361/2021

PETITIONER/PETITIONER:


     MR.S.SUDARSANA KUMAR, AGED 56, S/O SURENDRAN NAIR.S, AYODHYA, DURGA
     NAGAR, POOMALLIYOORKONAM, PEROORKADA.P.O., THIRUVANANTHAPURAM, PIN -
     695005

    BY ADVS.P.V.ANIL,AKASH S.

RESPONDENT/1ST RESPONDENT:


     SMT.NAVJOT KHOSA, THE DISTRICT COLLECTOR, COLLECTORATE, 2ND FLOOR,
     CIVIL STATION BUILDING, CIVIL STATION ROAD, KUDAPPANAKUNNU,
     THIRUVANANTHAPURAM DISTRICT, PIN - 695043

    BY GOVERNMENT PLEADER

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

                                                           P.T.O
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                      Cont. Case (C) Nos.963 & 1199 of 2022
                          -------------------------------------------
                       Dated this the 10th day of August, 2022



                                          ORDER

If orders are not passed in terms of the directions issued by this Court

in the judgment, the respondent concerned shall appear in person before this

Court and show cause why action shall not be initiated against him for

flouting the directions issued.

Post on 26.08.2022.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

NS

10-08-2022 /True Copy/ Assistant Registrar