Thomas T.J vs Prof. Dr. Prakash Kumar B
2023 Latest Caselaw 13698 Ker

Kerala High Court

Thomas T.J vs Prof. Dr. Prakash Kumar B on 21 December, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.2305/2023                              1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Thursday, the 21st day of December 2023 / 30th Agrahayana, 1945

                  CONTEMPT CASE(C) NO. 2305 OF 2023(S) IN WP(C) 28478/2018


      PETITIONER/PETITIONER IN WPC:


                THOMAS T.J, AGED 69 YEARS, S/O. JOSEPH T.K,

                RESIDING AT THOPPIL HOUSE, VELLAPPALLY P.O,

                PALA - 686 574.

            BY ADVOCATES M/S. C. JOSEPH ANTONY & JOSEPH JOSE

      RESPONDENT/1ST RESPONDENT IN WPC:


                PROF. DR. PRAKASH KUMAR B, REGISTRAR,

                MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI HILLS P.O,

                ATHIRAMPUZHA, KOTTAYAM - 686 560.

                BY SRI.SURIN GEORGE IPE, STANDING COUNSEL


        This Contempt of court case (civil) having come up for orders on
   21.12.2023, the court on the same day passed the following:

                                               ORDER

If, as stated by the petitioner the directions in the judgment have not been complied with fully, it is a serious matter.

I, therefore, adjourn this matter to be called on 08.01.2024 within which time, if the directions are not fully complied with or an affidavit to such effect has not been filed, the respondent shall remain present in person to explain why.

                                                       Sd/- DEVAN RAMACHANDRAN JUDGE




21-12-2023                              /True Copy/                              Deputy Registrar