Dr.Reema Thomas Kochupurakkal vs T.S.Grancy
2022 Latest Caselaw 2233 Ker

Con.Case(C) No.405/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
          CONTEMPT CASE(CIVIL) NO. 405 OF 2022(S) IN WP(C) NO.11460/2021
   PETITIONER/PETITIONER

           DR.REEMA THOMAS KOCHUPURAKAL, AGED 36 YEARS,D/O THOMAS KOCHUPURAKAL
           JOSEPH,RESIDING AT KOCHUPURAKAL HOUSE,NALUKODY P.O,KOTTAYAM
           PIN-686548

         BY ADV SHAMEENA SALAHUDHEEN
   RESPONDENT/2ND RESPONDENT

           T.S.GRANCY,REGISTRAR,TRAVANCORE COCHIN MEDICAL COUNCIL FOR MODERN
           MEDICINE,COMBINED COUNCIL BUILDING,RED CROSS
           ROAD,THIRUVANANTHAPURAM-695035

           BY ADVOCATE SRI.N.RAGHURAJ

        This Contempt of court case (civil) having come up for orders on
   24.02.2022, the court on the same day passed the following:

                                              ORDER

Advocate N.Raghuraj takes notice for the respondent.

After going through the judgment and pleadings in the Contempt Case,I am of the prima facie opinion that the respondent violated the directions of this Court.

Therefore,the respondent will appear in person before this Court on 21/3/22.

In the meanwhile,if the directions are complied,the personal appearance of the respondent is dispensed with.

Sd/- P.V.KUNHIKRISHNAN ,JUDGE

24-02-2022 /True Copy/ Assistant Registrar