Arun Kumar.V.V vs Nadakumar.P
2023 Latest Caselaw 13281 Ker

Kerala High Court

Arun Kumar.V.V vs Nadakumar.P on 15 December, 2023

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
       Friday, the 15th day of December 2023 / 24th Agrahayana, 1945

            CON.CASE(C) NO. 2838 OF 2023(S) IN WP(C) 30158/2023

PETITIONER/WRIT PETITIONER:

     ARUN KUMAR.V.V, AGED 43 YEARS, S/O ACHUTHA WARRIER,
     CHIRANGARA VARIAM, KAVUVATTOM P.O, CHERPULASSERY,
     OTTAPALAM TALUK, PALAKKAD, PIN - 679 503.

    BY ADV. SRI.K.RAVI (PARIYARATH)

RESPONDENT/2ND RESPONDENT:


     NADAKUMAR.P, THE COMMISSIONER, MALABAR DEVASWAM BOARD,
     HOUSE FED COMPLEX, ERANHIPPALAM (P.O), KOZHIKODE,
     PIN - 683 006.

    BY STANDING COUNSEL


     This Contempt of court case (civil) having come up for orders on
15.12.2023, the court on the same day passed the following:

                                                     P.T.O.
                             RAJA VIJAYARAGHAVAN V, J.
                           -------------------------------------
                         Cont. Case (C) No.2838 of 2023
                          ---------------------------------------
                     Dated this the 15th day of December, 2023


                                         ORDER

The learned Standing Counsel takes notice for the respondent and

seeks an adjournment to get instructions as to whether the directions in

the judgment have been complied with.

Post after two weeks.

The personal appearance of the respondent is dispensed with for

the time being.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE NS

15-12-2023 /True Copy/ Deputy Registrar