Seema Ak vs Sri.Pg Satheesan
2023 Latest Caselaw 1891 Ker

Con.Case(C) No.106/2023                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Wednesday, the 1st day of February 2023 / 12th Magha, 1944
             CONTEMPT CASE(C) NO. 106 OF 2023(S) IN WP(C) 18473/2019
   PETITIONER/PETITIONER

           SEEMA.A.K, AGED 42 YEARS, W/O ANEESH.S,
           SECRETARY (UNDER ORDERS OF DISMISSAL) PATTANAKKAD
           BLOCK SMALL SCALE COIR MATS & MATTINGS PRODUCERS
           CO-OPERATIVE SOCIETY LTD. NO.A 1034, PATTANAKKAD.P.O,
           RESIDING AT AJILIKKATTUVELI, PATTANAKKAD.P.O,
           CHERTHALA - 688 531.

          BY ADVOCATE SRI. P.C. SASIDHARAN

   RESPONDENTS/RESPONDENTS 2 & 5


       1. SRI.P.G. SATHEESAN, PRESIDENT OF THE MANAGING COMMITTEE, PATTANAKKAD
          BLOCK SMALL SCALE COIR MATS & MATTINGS PRODUCERS CO-OPERATIVE
          SOCIETY LTD. NO.A 1034, PATTANAKKAD.P.O. 688 531.
       2. SRI.VINAYA KUMAR, PROJECT OFFICER (COIR), PROJECT OFFICE (COIR),
          CCNB ROAD, COIR CORPORATION BUILDINGS, ALAPPUZHA - 688 011.

          SRI.JACOB P.SIMON, GOVERNMENT PLEADER FOR R2

        This Contempt of court case (civil) having come up for orders on
   01.02.2023, the court on the same day passed the following:

                                              ORDER

The learned Government Pleader -Sri.Jacob P.Simon, seeks another two

weeks time, as the last chance.

Post on 17/02/2023 and if the directions in the judgment are not

fully complied with, respondents shall remain present in person to explain

why.

Sd/- DEVAN RAMACHANDRAN JUDGE

01-02-2023 /True Copy/ Assistant Registrar