Manikantan K.S vs Dr Sanil Sk
2022 Latest Caselaw 11959 Ker

Con.Case(C) No.2559/2022                          1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
            Wednesday, the 21st day of December 2022 / 30th Agrahayana, 1944
                CONTEMPT CASE(C) NO. 2559 OF 2022(S) IN WP(C) 19680/2022

   PETITIONER/PETITIONER:


           MANIKANTAN K.S, AGED 61 YEARS, S/O.KRISHNAN NAIR, RESIDING AT
           MANIMANGALAM SEKT N3 KURUPS LANE, SASTHAMANGALAM P.O.,
           THIRUVANANTHAPURAM 695010

        BY ADVS. M/S.MANU GOVIND & AISWARYA V.

   RESPONDENT/RESPONDENT:


           DR SANIL S.K,   MANAGING DIRECTOR, KERALA STATE FINANCIAL
           ENTERPRISES LIMITED, BHADRATHA, MUSEUM ROAD, PB NO. 510, THRISSUR -
           680020


        This Contempt of court case (civil) having come up for orders on
   21.12.2022, the court on the same day passed the following:

                                             ORDER

Learned counsel for the respondent seeks time to get instructions as

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

complied with.

Post on 16.01.2023.

Sd/- ANU SIVARAMAN JUDGE

21-12-2022 /True Copy/ Assistant Registrar