Rosmi Jose vs Safna Nazarudeen
2022 Latest Caselaw 11408 Ker

Con.Case(C) No.2092/2022                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                             THE HONOURABLE MR.JUSTICE N.NAGARESH
               Friday, the 2nd day of December 2022 / 11th Agrahayana, 1944
                   CON.CASE(C) NO. 2092 OF 2022(S) IN WP(C) 19480/2022

   PETITIONER/PETITIONER:

           ROSMI JOSE, AGED 30, D/O T.J. JOSE
           THAYYIL HOUSE, CHAITHANYA ROAD, MUTTAMBALAM P.O.
           KOTTAYAM DISTRICT, PIN - 686004

         BY ADVS. M/S.P.K.SOYUZ,E.V.BABYCHAN
   RESPONDENT/RESPONDENT:

           SAFNA NAZARUDEEN,THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
           KOTTAYAM,RDO OFFICE, KOTTAYAM,MINI CIVIL STATION, KOTTAYAM
           P.O ,KOTTAYAM DISTRICT., PIN - 686001

        This Contempt of court case (civil) having come up for orders on
   02.12.2022, the court on the same day passed the following:
                                      ORDER

The directions contained in the judgment is not admittedly complied

with.

Post on 04/01/2023,on which date, the respondent shall file a

compliance report, failing which the respondent shall appear in person.

Sd/- N.NAGARESH JUDGE

02-12-2022 /True Copy/ Assistant Registrar