Dr.Samna M vs K.S.Anilkumar
2022 Latest Caselaw 8373 Ker

Con.Case(C) No.1022/2022                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                   Friday, the 1st day of July 2022 / 10th Ashadha, 1944

                 CONTEMPT CASE(C) NO. 1022 OF 2022(S) IN WP(C)22571/2020

   PETITIONER/PETITIONER:

           DR.SAMNA M,ASSISTANT PROFESSOR, DEPARTMENT OF COMMERCE,IQBAL
           COLLEGE, DAIVAPPURA P.O, PERINGAMMALA, THIRUVANANTHAPURAM,PIN -
           695563

        BY ADVS.S.P.ARAVINDAKSHAN PILLAY,N.SANTHA,V.VARGHESE,PETER JOSE
        CHRISTO,S.A.ANAND,K.N.REMYA,L.ANNAPOORNA,VISHNU V.K.,ABHIRAMI K. UDAY
   RESPONDENT/5TH RESPONDENT:

           K.S.ANILKUMAR,REGISTRAR, UNIVERSITY OF KERALA, UNIVERSITY CAMPUS,
           PALAYAM, THIRUVANANTHAPURAM- 695034

        BY SRI.THOMAS ABRAHAM,STANDING COUNSEL
        This Contempt of court case (civil) having come up for orders on
   01.07.2022, the court on the same day passed the following:

                                               ORDER

The learned Standing Counsel for the university seeks further time.

List this matter for further consideration on 18.07.2022; within which time if the University does not produce on record the orders issued by it in terms of the judgment,the respondent shall remain present before this Court to explain.

Sd/- DEVAN RAMACHANDRAN, JUDGE

01-07-2022 /True Copy/ Assistant Registrar