Jalaja.N vs Muraleedharan
2023 Latest Caselaw 2664 Ker

Con.Case(C) No.1029/2020                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                Friday, the 24th day of February 2023 / 5th Phalguna, 1944
                CONTEMPT CASE(C) NO. 1029 OF 2020(S) IN WP(C) 18656/2013

   PETITIONER/PETITIONER IN WRIT PETITION & CONTEMPT:


           JALAJA. N., W/O.P. BABU KARTHIKEYAN, AGED 52,
           VIGNESHWARA, 22ND MILE, MANJERI-676 121.

        BY ADVS. M/S. P.B.KRISHNAN, P.B.SUBRAMANYAN, SABU GEORGE, MANU VYASAN
        PETER, B.ANUSREE, MEERA P.

   RESPONDENT/RESPONDENT NO.2 IN WRIT PETITION:


           MURALEEDHARAN, SPECIAL TAHSILDAR (LA),
           QUILANDY, KOZHIKODE-673 620.

           BY SRI.JAYAN. T., GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   24.02.2023, the court on the same day passed the following:

                                               ORDER

The learned Government Pleader Sri.Jayan. T. seeks time.

List this matter, therefore, on 03/03/2023; within which time if the directions in the judgment are not complied with, the respondent shall remain present in person to explain why.

Sd/- DEVAN RAMACHANDRAN JUDGE

24-02-2023 /True Copy/ Assistant Registrar