Prasad.T vs Kishore Kumar
2022 Latest Caselaw 5802 Ker

Con.Case(C) No.595/2021                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                    THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                  Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
                 CONTEMPT CASE(C) NO. 595 OF 2021(S) IN WP(C) 15729/2017

      PETITIONER/PETITIONER:

       PRASAD.T., S/O LATE SANKARAN NAIR,

       THOONALI HOUSE, HIRANYA, CHIRAKKAL, KANNUR-670 011.

      RESPONDENTS/6TH RESPONDENT:

       KISHORE KUMAR, VILLAGE OFFICER,

       PERUMTHATTA VILLAGE OFFICE, THALIPARAMBU TALUK,

       KANNUR - 670 141.

                BY GOVERNMENT PLEADER



        This Contempt of court case (civil) having come up for orders on
   27.05.2022, the court on the same day passed the following:

                                           ORDER

Taking note of the submission of the learned Government Pleader, on instructions, that against the judgment impugned in the Contempt of Court case, a Writ Appeal (W.A. No. 1191/2021) is pending before a Division Bench of this Court, the Contempt Case is adjourned by three months.

                                                Sd/- A.K.JAYASANKARAN NAMBIAR JUDGE




27-05-2022                        /True Copy/                              Assistant Registrar