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K.A. Abdul Kareem vs M. Babu Abdul Khader
2023 Latest Caselaw 272 Ker

Citation : 2023 Latest Caselaw 272 Ker
Judgement Date : 6 January, 2023

Kerala High Court
K.A. Abdul Kareem vs M. Babu Abdul Khader on 6 January, 2023
Con.Case(C) No.2285/2022                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                  Friday, the 6th day of January 2023 / 16th Pousha, 1944
                  CONTEMPT CASE(C) NO. 2285 OF 2022(S) IN WP(C) 19866/2014

      CONTEMPT PETITIONER / PETITIONER:


       K.A. ABDUL KAREEM, PWD CONTRACTOR,

       RESIDING AT ALISHA MANZIL,

       KIZHAKKEKARA, TRIKKAKARA POST

       ERNAKULAM - 682 021.

            BY ADVOCATE SRI. C.K. SREEJITH

      RESPONDENT/RESPONDENT:


       M. BABU ABDUL KHADER,

       WORKING AS THE SECRETARY, CORPORATION OF COCHIN,

       ERNAKULAM - 682 035.

            BY SRI. K. JANARDHANA SHENOY

        This Contempt of court case (civil) having come up for orders on
   06.01.2023, the court on the same day passed the following:

                                             ORDER

Learned counsel for the respondent submitted that in accordance with

the directions contained in the judgment, a hearing is being conducted

today and he seeks time.

Post the matter after a week.

Sd/- SHAJI P.CHALY JUDGE

06-01-2023 /True Copy/ Assistant Registrar

 
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