Citation : 2023 Latest Caselaw 7549 Ker
Judgement Date : 7 July, 2023
Con.Case(C) No.838/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
Friday, the 7th day of July 2023 / 16th Ashadha, 1945
CONTEMPT CASE(C) NO. 838 OF 2023(S) IN WP(C) 8092/2023
PETITIONERS/PETITIONERS IN WPC:
1. M/S. VIJAYASREE EYE HOSPITAL, (POST GRADUATE INSTITUTE FOR
TRAINING & RESEARCH), 35/3601, MANNATH LANE, THRISSUR,
REPRESENTED BY MANAGING PARTNER, MS.YAMUNA BINDU, AGED 22 YEARS,
D/O BINDU KRISHNAN, RESIDING AT 35/3601, MANNATH LANE, THRISSUR-
680 001.
2. DR.MINU DATH, AGED 44 YEARS, W/O. SURDAS R., PROPRIETRESS, M/S.
DR.MINU'S EYE CLINIC, CHRISTOPHER NAGAR, OLLUR, THRISSUR- 680
306.
BY ADVOCATES M/S. R.PARTHASARATHY & SEEMA.
RESPONDENT/2ND RESPONDENT IN WPC:
RAHESH KUMAR. R., THE SECRETARY,
THRISSUR CORPORATION, M.O. ROAD,
THRISSUR- 680 001.
BY SRI.SANTHOSH P.PODUVAL, STANDING COUNSEL
This Contempt of court case (civil) having come up for orders on
07.07.2023, the court on the same day passed the following:
ORDER
It is submitted by the learned counsel for the petitioners that the directions contained in the judgment have not been complied with in full. It is submitted that the required corrections in the assessment register have not been carried out till date.
Issue notice to the respondent by Speed post returnable within 2 weeks. In case the directions have not been complied with in full, the respondent shall appear in person to explain his conduct.
Post on 31/07/2023.
Sd/- ANU SIVARAMAN JUDGE
07-07-2023 /True Copy/ Assistant Registrar
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