C.Padmanabhan Unni vs Aravindakshan
2022 Latest Caselaw 7345 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                        CON.CASE(C) NO. 976 OF 2022
  AGAINST THE ORDER/JUDGMENT IN WP(C) 30085/2019 OF HIGH COURT OF
                                     KERALA
PETITIONER/PETITIONER IN WP(C):

             SRI.C.PADMANABHAN UNNI
             AGED 72 YEARS
             S/O. LATE PADMANABHAN NAIR, RESIDING AT CHAKKUNGAL HOUSE,
             MEPARAMBATH, CHEMMANNUR SOUTH P.O., KUNNAMKULAM , PIN -
             680517

             BY ADV SHAMEENA SALAHUDHEEN



RESPONDENTS:

     1       SRI.ARAVINDAKSHAN (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER)
             DEPUTY DIRECTOR OF LOCAL FUND AUDIT
             (GURUVAYOOR DEVASWOM),
             OFFICE OF THE LOCAL FUND AUDIT,
             DEVASWOM BUILDINGS, GURUVAYOOR PIN - 680101

     2       BIJU PRABHAKAR IAS (AGE AND FATHER'S NAME NOT KNOWN TO
             THE PETITIONER)
             THE COMMISSIONER
             GURUVAYUR DEVASWOM BOARD,
             THIRUVANANTHAPURAM PIN - 695001

             BY ADV ADVOCATE GENERAL OFFICE KERALA



             SRI T K VIPINDAS-SC



     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                2



CoC No. 976 of 2022.




                       JUDGMENT

Dated this the 23rd day of June, 2022.

Smt.Shameena Salahudheen - learned counsel for

the petitioner, concedes that, pending this Contempt

Case, the 2nd respondent has issued an order against her

client. She, therefore, prayed that liberty be reserved to

her client to challenge the said order appositely.

Resultantly, I close this Contempt Case with the

afore requested liberty being fully reserved to the

petitioner; for which purpose, all contentions are left

open.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/23.06.2022.

CoC No. 976 of 2022.

APPENDIX OF CON.CASE(C) 976/2022

PETITIONER ANNEXURES Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 29.03.2021 IN W.P.(C) 30085/2019