P.K.Vamakesan vs A.S. Naisam
2022 Latest Caselaw 6537 Ker

Con.Case(C) No.682/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Wednesday, the 8th day of June 2022 / 18th Jyaishta, 1944
              CONTEMPT CASE(C) NO. 682 OF 2022(S) IN WPC NO.24631/2021
      PETITIONERS:

          1. P.K. VAMAKESAN, AGED 69 YEARS, S/O.KUMARAN, PALLIPARAMBIL HOUSE,
             EDAKOCHI, KOCHI- 682 006.
          2. V.G. GOPI, AGED 72 YEARS, S/O. GOPALAN, VALAVIPARAMBIL HOUSE,
             EDAKOCHI, KOCHI- 682 006.

            BY ADVS. M/S. K.R.VINOD, M.S.LETHA, K.S.SREEREKHA, JOHN TONY AKKARA.

      RESPONDENT/RESPONDENT NO.1:


                A.S. NAISAM, THE SECRETARY, CORPORATION OF KOCHI,

                CORPORATION OFFICE, ERNAKULAM, KOCHI-682 011.


        This Contempt of court case (civil) having come up for orders on
   08.06.2022, the court on the same day passed the following:
                                      ORDER

List this matter for further consideration on 20/06/2022; within

which time, if the orders as directed by this Court in the judgment are

not issued, the respondent shall remain present in person to explain why.

                                                    Sd/- DEVAN RAMACHANDRAN,JUDGE




08-06-2022                           /True Copy/                            Assistant Registrar