Sreepriya.P vs Dr.K.Ravikumar
2022 Latest Caselaw 1157 Ker

Con.Case(C) No.611/2021                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Thursday, the 27th day of January 2022 / 7th Magha, 1943
               CONTEMPT CASE(CIVIL) NO. 611 OF 2021(S) IN WP(C) 24889/2020

   PETITIONER/PETITIONER

           SREEPRIYA.P, AGED 37 YEARS, D/O. PREMAKUMAR, KOMBANKAL HOUSE,
           CHATHAMANGALAM P.O., NENMARA, PALAKKAD DISTRICT,PIN-678 508, NOW
           WORKING AS HSST, K.P.S.MENON MEMORIAL HIGHER SECONDARY SCHOOL,
           VARODE, OTTAPPALAM-679 101

         BY ADVS.T.K.VIPINDAS,SRI.K.M.MUHAMMED HUSSAIN
   RESPONDENT/5TH RESPONDENT

           DR.K.RAVIKUMAR,THE MANAGER, K.P.S MENON MEMORAIAL HIGHER SECONDARY
           SCHOOL, VARODE, OTTAPPALAM,PIN-679 101

        BY SRI.GEORGE POONTHOTTAM (SENIOR ADVOCATE) ALONG WITH
        ADVOCATE SMT.NISHA GEORGE
        This Contempt of court case (civil) having come up for orders on
   27.01.2022, the court on the same day passed the following:

                                              ORDER

Learned Counsel for the respondent seeks 3 weeks time for compliance of judgment.

Post after 3 weeks.

Sd/- DEVAN RAMACHANDRAN , JUDGE

27-01-2022 /True Copy/ Assistant Registrar