Paichudathil Seena vs Sri.Ashraf T.P
2022 Latest Caselaw 844 Ker

Con.Case(C) No.2205/2021                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Monday, the 17th day of January 2022 / 27th Pousha, 1943
              CONTEMPT CASE(C) NO. 2205 OF 2021 IN WP(C) 24107/2020
   PETITIONER/3RD PETITIONER:

           PAICHUDATHIL SEENA, D/O.LATE KUNCHIRAMAN NAMBIAR, VAYAKKARA AMSOM,
           PULINGOM DESOM,KOLWALLI P.O., CHUNDA, PIN-670 511.

        BY Advocates M/S.E.N.VISHNU NAMBOODIRI,P.REJINARK,NARAYANAN P
        POTTY,P.SANKARAN NAMPOOTHIRI,M.K.SASEENDRAN (MELEL),A.K.MAYAKRISHNAN.
   RESPONDENT/2ND RESPONDENT:

           SRI.ASHRAF T.P., VILLAGE OFFICER, KANKOL, KANKOL, P.O. VIA
           PAYYANNUR, KANNUR DISTRICT, PIN-670 307.

            BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   17.01.2022, the court on the same day passed the following:
                                      ORDER

The learned Government Pleader seeks another ten days time to report compliance of the directions in the judgment.

Post after ten days.

Sd/- DEVAN RAMACHANDRAN JUDGE

17-01-2022 /True Copy/ Assistant Registrar