Sports Council Coaches ... vs Ajith Das A
2022 Latest Caselaw 6927 Ker

Con.Case(C) No.218/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944
                  CONTEMPT CASE(C) NO. 218 OF 2022(S) IN WP(C)2047/2021

   PETITIONER/PETITIONER:


           SPORTS COUNCIL COACHES ASSOCIATION, KERALA STATE SPORTS COUNCIL,
           THIRUVANANTHAPURAM, PIN-695001, REPRESENTED BY ITS SECRETARY,
           MR.C.V.BIJILAL, S/O. D.CHANDRASEKHARA PANICKER, CHIRAKKARA VILLAGE,
           KOLLAM TALUK, KOLLAM DISTRICT, PIN-691 578.

         BY ADVS.M/S.K.SIJU,S.ABHILASH,ANJANA KANNATH,

   RESPONDENT/1ST RESPONDENT IN WRIT PETITION:


           AJITH DAS A, THE SECRETARY, KERALA STATE SPORTS COUNICL, YMCA ROAD,
           STATUE, THIRUVANANTHAPURAM, PIN-695001.


        This Contempt of court case (civil) having come up for orders on
   14.06.2022, the court on the same day passed the following:

                                              ORDER

Smt.Latha Anand submitted that the directions in the judgment have been complied with and that the resultant order will be produced on record.

List on 22/6/2022.

Sd/- DEVAN RAMACHANDRAN JUDGE

14-06-2022 /True Copy/ Assistant Registrar