T.V.Sunil vs K.G.Pratap Raj
2023 Latest Caselaw 1336 Ker

Con.Case(C) No.10/2023                          1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE V.G.ARUN
            Wednesday, the 18th day of January 2023 / 28th Pousha, 1944
                 CON.CASE(C) NO. 10 OF 2023(S) IN WP(C) 8012/2022
   PETITIONER/PETITIONER IN W.P.(C) 8012/2022

           T.V. SUNIL, S/O T.K.VIJAYAN, AGED 49 YEARS,
           THARANILATHU HOUSE, ADIMALI, IDUKKI.

         BY ADV. SRI.P.P.JACOB
   RESPONDENT/RESPONDENTS 1 & 3 IN W.P.(C) 8012/2022

       1. K.G.PRATAP RAJ, S/O BHASKARAN, AGED 62 YEARS, MANAGING DIRECTOR,
          KERALA AGRO-INDUSTRIES CORPORATION LTD., KISSAN JYOTHI, FORT,
          THIRUVANANTHAPURAM, PIN-695 023.
       2. DR.LEKHA.G.D., AGED 48 YEARS, DISTRICT ANIMAL HUSBANDRY OFFICER,
          DISTRICT ANIMAL HUSBANDRY OFFICE, KANNUR, PIN-670 001.




        This Contempt of court case (civil) having come up for orders on
   18.01.2023, the court on the same day passed the following:

                                           ORDER

Learned Government Pleader submits that a Review Petition is being

filed gainst the judgment based on which the Contempt of Court Case is

filed.

Learned standing counsel for the first respondent submits that the

Government has sanctioned only an amount of Rs.3,96,534/- and that amount

will be disbursed to the petitioner immediately.

Post after three weeks.

Sd/- V.G.ARUN JUDGE

18-01-2023 /True Copy/ Assistant Registrar