Citation : 2022 Latest Caselaw 1501 Ker
Judgement Date : 2 February, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Wednesday, the 2nd day of February 2022 / 13th Magha, 1943
CONTEMPT CASE(C) NO. 1964 OF 2021(S) IN WP(C) 33228/2019
PETITIONER/PETITIONER:
CINESH DAVID, S/O. JAMES ALIAS DAVID, KURUPPATH HOUSE,
CONVENT STOP, MANJUMMEL, UDYOGAMANDAL P.O, PIN - 683 501,
KARINGAMTHURUTHU KARA, ALANGADU VILLAGE, PARAVUR TALUK,
ERNAKULAM DISTRICT, REPRESENTED BY HIS POWER OF ATTORNEY
HOLDER LIGI CINESH, W/O.CINESH DAVID, KURUPPATH HOUSE,
CONVENT STOP, MANJUMMEL, UDYOGAMANDAL P.O, PIN- 683 501,
KARINGAMTHURUTHU KARA, ALANGADU VILLAGE, PARAVUR TALUK,
ERNAKULAM DISTRICT.
BY ADVOCATES. M/S. C.S.MANU, DILU JOSEPH.
RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:
SHRI.VISHNU RAJ, I.A.S., REVENUE DIVISIONAL OFFICER,
FORT KOCHI, ERNAKULAM DISTRICT, PIN - 682 001.
BY GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
02.02.2022, the court on the same day passed the following:
P.T.O.
Devan Ramachandran, J.
-------------------------------
Contempt Case(C)Nos.1957 & 1964 of 2021
------------------------------------
Dated this the 02nd day of February, 2022
O R D E R
The learned Senior Government Pleader
submits that steps in compliance with the
directions in the judgment are underway and that
she will be able to report full compliance by the
next posting date.
2. List these cases on 17.02.2022.
3. I make it clear that on the next posting
date also, if the directions in the judgment are
not fully complied with, respondent shall remain
present in person to explain why.
Sd/-
DEVAN RAMACHANDRAN JUDGE H/O MC
02-02-2022 /True Copy/ Assistant Registrar
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