K.V. Musthafa vs P. Krishnan
2022 Latest Caselaw 8676 Ker

Con.Case(C) No.723/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
                 CONTEMPT CASE(C) NO. 723 OF 2022(S) IN WP(C) 20123/2017

   PETITIONER/2ND PETITIONER IN WRIT PETITION:

           K.V. MUSTHAFA,AGED 60 YEARS,S/O.MARAKKAR,KALLINGAL HOUSE, TRITHALA
           P.O., PALAKKAD DISTRICT- 679534

         BY ADVS.VINOD MADHAVAN,M.V.BOSE
   RESPONDENT/2ND RESPONDENT IN WRIT PETITION:

           P. KRISHNAN,THE REGIONAL DEPUTY DIRECTOR OF EDUCATION, PALAKKAD-
           680656

        This Contempt of court case (civil) having come up for orders on
   06.07.2022, the court on the same day passed the following:

                                              ORDER

Even though this matter has been listed twice before,the Government Pleader says that she has no instructions.

Resultantly,I direct the respondent to remain present before this Court on the next posting date.

I,however,clarify that if the respondent complies with the directions in the judgment implicitly before the next posting date,his appearnce can be sought to be exempted,which this Court can consider as per the germane circumstances available by then.

Post on 20/7/22.

Sd/- DEVAN RAMACHANDRAN,JUDGE

06-07-2022 /True Copy/ Assistant Registrar