M.D Jairaj vs Venugopalan T, The Tahsildar
2023 Latest Caselaw 818 Ker

Con.Case(C) No.2318/2022                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                Thursday, the 12th day of January 2023 / 22nd Pousha, 1944
                 CONTEMPT CASE(C) NO. 2318 OF 2022(S) IN WP(C) 28504/2021

   PETITIONERS/PETITIONERS IN THE WRIT PETITION:


    1. M.D JAIRAJ, OLIVE 7, JAIRAJ SONATA,

        PADAMUGHAL, THRIKAKARA, COCHIN - 682 021.

    2. KNOWELL REALTORS INDIA PVT LTD.,

        REPRESENTED BY ITS MANAGING DIRECTIOR,

        K. VENUGOPAL, 34/138 E5,E9

        KNOWELL JAIRAJ BUILDING, NH BYPASS,

        NEAR EDAPALLY JUNCTION, COCHIN - 682 024.

        BY ADVS. M/S. RIJI RAJENDRAN, MITHA SUDHINDRAN & BHAIRAVI S.N

   RESPONDENT/RESPONDENT 3 IN THE WRIT PETITION:


           VENUGOPALAN P.T, THE TAHSILDAR,
           TALUK OFFICE, KANNAYANNUR TALUK, PARK AVENUE, NEAR SUBASH PARK,
           MARINE DRIVE, ERNAKULAM - 682 011.


        This Contempt of court case (civil) having come up for orders on
   12.01.2023, the court on the same day passed the following:

                                               ORDER

The learned Government Pleader seeks further time.

List on 23.01.2023, within which time, if the directions in the

judgment are not complied with, the respondent will remain present in

person to explain why.

Sd/- DEVAN RAMACHANDRAN JUDGE

12-01-2023 /True Copy/ Assistant Registrar