Rajeev Kumar vs Kn Satheesh
2022 Latest Caselaw 8697 Ker

Con.Case(C) No.1185/2015                            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. 1185 OF 2015(S) IN WPC 5056/2013
   PETITIONER/PETITIONER:

           RAJEEV KUMAR, S/O.GOPALA PILLAI, AGED 50 YEARS,
           177, JAWAHAR NAGAR, PATTATHANAM, KOLLAM - 691 021

        BY ADVOCATES M/S. V. JAYAPRADEEP, V. JAYADHAR.
   RESPONDENT/3RD RESPONDENT:

       1. KN SATHEESH, DIRECTOR OF COIR DEVELOPMENT, MANIBHAVAN,
          SASTHAMANGALAM, THIRUVANANTHAPURAM - 695010, PHONE : 0471 27220,
          2315287

          ADDL. RESPONDENT IMPLEADED
       2. N.PADMAKUMAR, DIRECTOR OF COIR DEVELOPMENT, COIR BHAVAN, NANDAVANAM,
          PALAYAM, THIRUVANANTHAPURAM
          IS IMPLEADED VIDE ORDER DATED 30/8/2019 IN IA 375/17 IN COC
          1185/2015

         BY GOVERNMENT PLEADER
        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

Government Pleader submits that the directions in the judgment have been complied with and that a statement will be filed showing the amounts that have already been disbursed to the petitioner.

I am certain that such a statement is necessary because the petitioner contests the afore claim.

Resultantly, I adjourn this matter to be called on 14/07/2022.

Sd/- DEVAN RAMACHANDRAN JUDGE

06-07-2022 /True Copy/ Assistant Registrar