C. Kuttan vs T. K. Govindan
2022 Latest Caselaw 6438 Ker

Con.Case(C) No.412/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                   Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944

                 CONTEMPT CASE(C) NO. 412 OF 2022(S) IN WP(C) 11415/2011

   PETITIONERS/PETITIONERS (1, 2, 4, 6, 7, 8, 10, 12 & 14 TO 22):

       1. C. KUTTAN, AGED 71 YEARS, S/O.CHITRA NADAR, RESIDING AT CHITHRA,
          PARUTHICHAKONAM, BALARAMAPURAM, TRIVANDRUM, PIN-695501.

          AND    OTHERS

         BY ADVS. M/S.RAJAN P.KALIYATH, CIYARA O.M.




RESPONDENTS/RESPONDENTS(3)&(4):


       1. T.K. GOVINDAN, CHAIRMAN, KERALA STATE HANDLOOM DEVELOPMENT
          CORPORATION LTD., KANNUR-670 [email protected]

          AND ANOTHER

           ADV. SMT.POOJA MENON FOR RESPONDENTS.


        This Contempt of court case (civil) having come up for orders on
   03.06.2022, the court on the same day passed the following:

                                          ORDER

Smt.Pooja Menon,learned counsel for the respondent submits that the directions in the judgment have been complied with and that consequential order will be placed on record through a memo.

Post on 7/6/22.

Sd/-DEVAN RAMACHANDRAN,JUDGE

03-06-2022 /True Copy/ Assistant Registrar