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Hannah Sarah Sen vs Sri.Jayathilak Ias
2023 Latest Caselaw 12956 Ker

Citation : 2023 Latest Caselaw 12956 Ker
Judgement Date : 8 December, 2023

Kerala High Court

Hannah Sarah Sen vs Sri.Jayathilak Ias on 8 December, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                         CON.CASE(C) NO. 2712 OF 2023
   AGAINST THE ORDER/JUDGMENT WP(C) 27982/2023 OF HIGH COURT OF
                                       KERALA
PETITIONERS:

             HANNAH SARAH SEN
             AGED 18 YEARS
             D/O.DR.SEN GEORGE, TC XI/1215, NJANDOORKONAM,
             PULIYANCODE, OPPOSITE LUTHERANS CHURCH, CHEMPAZHANTHY
             P.O., THIRUVANANTHAPURAM, PIN - 695587
             BY ADV M.SREEKUMAR


RESPONDENT:

             SRI.JAYATHILAK IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             CHAIRPERSON, SCRUTINY COMMITTEE FOR VERIFICATION OF
             COMMUNITY CERTIFICATES, SCHEDULED CASTES/SCHEDULED
             TRIBES DEVELOPMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001
OTHER PRESENT:

             SRI.M.K.ROBIN RAJ, SPL.GP(SC/ST)


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2712 OF 2023           2



                       P.V.KUNHIKRISHNAN, J.
                       --------------------------------
                   CON.CASE(C) NO. 2712 OF 2023
                ----------------------------------------------
             Dated this the 8th day of December, 2023

                               JUDGMENT

The learned counsel for the petitioner submitted that the

time to comply the direction is extended till 29.02.2023.

Therefore this Contempt (c) is closed, granting liberty to the

petitioner to re-open the same, if there is any further

violation.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

Asw

APPENDIX OF CON.CASE(C) 2712/2023

PETITIONER ANNEXURES Annexure-A CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C)NO.27982/2023 DATED 24.08.2023

 
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