Swathy Ganesh vs G.Venkataramanan
2022 Latest Caselaw 12300 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
         Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
         CONTEMPT CASE (CIVIL) NO. 1698 OF 2022 IN W.A No.564/2022

PETITIONER/RESPONDENT:

     SWATHY GANESH, W/O MIDHUN J SINGH, AGED 31 YEARS, DEVELOPMENT
     OFFICER, LIFE INSURANCE CORPORATION OF INDIA, PALA BRANCH, PALA
     P.O., KOTTAYAM DISTRICT, 686 575 RESIDING AT MIDHUNAM, BSNL ROAD,
     KAYAMKULAM, PIN - 690572

    BY ADVS. M/S.BINOY VASUDEVAN & SREEJITH SREENATH,




RESPONDENTS/2ND AND 3RD APPELLANTS:

  1. G.VENKATARAMANAN, THE ZONAL MANAGER, LIFE INSURANCE CORPORATION OF
     INDIA, SOUTHERN ZONE, LIC BUILDING, 153, ANNA SALAI, P.B.NO.2450
     CHENNAI, PIN - 600002.
  2. SRI MADHU SREEDHARAN, THE SENIOR DIVISIONAL MANAGER, LIC OF INDIA,
     DIVISIONAL OFFICE, JEEVAN PRAKASH, P.B.NO.609, NAGAMPADAM, KOTTAYAM
     - 686 001.

    SHRI.S.EASWARAN, STANDING COUNSEL FOR R1 AND R2
    BY ADV. SRI.EASWA FOR R2
     This Contempt of court case (civil) having come up for orders on
22.12.2022, the court on the same day passed the following:
 A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
              ......................................................
                     COC(C) No.1698 of 2022
          .................................................................
         Dated this the 22nd day of December, 2022


                                ORDER

A.K. Jayasankaran Nambiar, J.

Taking note of the SLP preferred against the judgment

impugned in this contempt case, post on 02.02.2023.

Sd/- A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/- MOHAMMED NIAS C.P.

JUDGE

dlk/22.12.2022