Sali C M vs Dr James Jacob
2022 Latest Caselaw 11717 Ker

Con.Case(C) No.2505/2022                          1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
             Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
                CONTEMPT CASE(C) NO. 2505 OF 2022(S) IN WP(C) 28675/2022

   PETITIONER/PETITIONER:


           SALI C M, W/O THANKACHAN, AGED 57,
           WORKING AS TAPPER, CHANDANAPPALLI ESTATE,
           RESIDING AT CHJJILANTHUKALLAYIL HOUSE,
           ANGADIKKAL SOUTH, PATHANAMTHITTA 691 555

         BY ADVOCATE SRI. VINOD KUMAR C.
   CONTEMNOR/2ND RESPONDENT:

           DR JAMES JACOB, MANAGING DIRECTOR,
           PLANTATION CORPORATION LTD OF KERALA, MUTTAMBALAM,
           KOTTAYAM - 686 004

        This Contempt of court case (civil) having come up for orders on
   20.12.2022, the court on the same day passed the following:

                                             ORDER

It is submitted by the learned counsel appearing for the respondent Corporation that orders shall be passed on the representation submitted by the petitioner pursuant to the judgment. It is submitted that it is only due to the fact that the selection process was under challenge that the orders have not been passed so far.

Post on 20.01.2023.

Sd/- ANU SIVARAMAN JUDGE

20-12-2022 /True Copy/ Assistant Registrar