Mary Stanley John vs Rengith George
2022 Latest Caselaw 696 Ker

Con.Case(C) No.6/2022                            1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                  Friday, the 14th day of January 2022 / 24th Pousha, 1943
                     CONTEMPT CASE(C) NO. 6 OF 2022 IN WP(C) 20557/2021

   PETITIONER/PETITIONER IN W.P.(C) NO. 20557/2021:

           MARY STANLEY JOHN, AGED 80 YEARS, W/O. LATE CAPT. CHITTEZHATH ,
           STANLEY JOHN CHITTEZHATH, FERRY ROAD, NEAR VARAPUZHA BRIDGE,
           CHERANALLUR, KOCHI-682 034

         BY ADVOCATE SRI. SUSANTH SHAJI
   RESPONDENT/PERSON HOLDING THE OFFICE OF THE THIRD RESPONDENT IN W.P.(C) NO.
   20557/2021:

           RENGITH GEORGE,TAHSILDAR, KANAYANNUR TALUK, TALUK OFFICE, PARK
           AVENUE ROAD, NEAR SUBHASH PARK, MARINE DRIVE, KOCHI, ERNAKULAM,
           PIN-682 011.
           BY SENIOR GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   14.01.2022, the court on the same day passed the following:
                                      ORDER

The learned senior Government Pleader seeks time to comply with the directions in the judgment.

I, therefore, adjourn this matter to be called on 27/01/2022; within which time if the directions in the judgment are not complied with the respondent shall remain present in person to explain why.

Sd/- DEVAN RAMACHANDRAN JUDGE

14-01-2022 /True Copy/ Assistant Registrar