Reji Mathew vs Jafar Malik Ias
2022 Latest Caselaw 7373 Ker

Con.Case(C) No.945/2022                            1/1

                             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
             CONTEMPT CASE(C) NO. 945 OF 2022(S) IN WP(C) 30191/2021
   PETITIONER/PETITIONER:

           REJI MATHEW, AGED 55 YEARS, S/O. MATHEW JOHN,
           MANIYATTU HOUSE, MADAMON.P.O., PERUNAD VILLAGE,
           RANNI TALUK, PATHANAMTHITTA DIST., PIN - 689 711.
           REPRESENTED BY HIS POWER OF ATTORNEY HOLDER, JAISON THOMAS, AGED 56
           YEARS, S/O. M.E. THOMAS, MALAYIL HOUSE, THONIKADAVU, PUNALUR,
           KOLLAM DISTRICT., PIN - 691 332

         BY ADVOCATE SRI. AVANEESH KOYIKKARA
   RESPONDENT/3RD RESPONDENT:

           JAFAR MALIK IAS, DISTRICT COLLECTOR, ERNAKULAM, CIVIL STATION,
           KAKKANAD, ERNAKULAM, KOCHI - 682 030

        This Contempt of court case (civil) having come up for orders on
   23.06.2022, the court on the same day passed the following:

                                              ORDER

The learned Government Pleader seeks time to obtain instructions.

List on 12.07.2022, within which time the directions in this judgment are not complied with, the respondent shall remain present in person to explain why.

Sd/- DEVAN RAMACHANDRAN JUDGE

23-06-2022 /True Copy/ Assistant Registrar