Arams Tourism Private Limited vs Biju George
2022 Latest Caselaw 6538 Ker

Con.Case(C) No.484/2022                            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. 484 OF 2022(S) IN WPC NO.30554/2021
   PETITIONER/PETITIONER IN THE WPC:

           M/S. ARAMS TOURISM PRIVATE LIMITED, KMC 16/1244,
           KOCHU KOICKAL VEEDU, ASRAMOM P.O., KOLLAM, PIN - 691 002,
           REPRESENTED BY ITS MANAGING DIRECTOR, P. ABDUL SALAM.

         BY ADVOCATES SRI. SERGI JOSEPH THOMAS

   RESPONDENT/2ND RESPONDENT IN THE WPC:


           BIJU GEORGE, PRESENTLY WORKING AS THE VILLAGE OFFICER,
           VADAKKEVILA VILLAGE, KOLLAM DISTRICT, 691 010.


        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

The learned Government Pleader submitted that action in compliance

of the directions in the judgment have already been initiated, but does

not have instruction whether it has been completed.

List, therefore, on 17/06/2022 and within the said date, if the

directions in judgment are not fully complied with, the respondent shall

remain present in person to explain why.

Sd/- DEVAN RAMACHANDRAN, JUDGE

08-06-2022 /True Copy/ Assistant Registrar