Ullas vs Vinodkumar
2022 Latest Caselaw 6540 Ker

Con.Case(C) No.532/2022                            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. 532 OF 2022(S) IN WP(C) 20753/2021
   PETITIONER/PETITIONER IN WP(C):

           ULLAS,AGED 45 YEARS,S/O. SADANANDAN, VELIYATH HOUSE, SOUTH
           ADUVASSERY KARA, KUNNUKARA VILLAGE, PIN-683 578,
           PARAVUR TALUK,ERNAKULAM DISTRICT.

         BY ADVS.M.G.JEEVAN,SANIYA JOSE MAMPILLY
   RESPONDENT/2ND RESPONDENT IN WP(C):

           VINODKUMAR,TAHASILDAR,NORTH PARAVUR TALUK,
           NORTH PARAVUR P.O.,PIN-683 513,ERNAKULAM.

        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 seeks further time.

List this matter for further consideration on 21/06/2022;within which time,if the directions in the judgment are not complied with,the respondent shall remain present in person to explain why.

Sd/- DEVAN RAMACHANDRAN,JUDGE

08-06-2022 /True Copy/ Assistant Registrar