Muhammad Sabir vs Mr. Santhosh Koshy Thomas
2023 Latest Caselaw 7009 Ker

Con.Case(C) No.1325/2023                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
              Thursday, the 22nd day of June 2023 / 1st Ashadha, 1945
             CONTEMPT CASE(C) NO. 1325 OF 2023(S) IN WP(C) 2688/2023
   PETITIONER/PETITIONER IN THE W.P.(C):

           MUHAMMAD SABIR, S/O MOIDEEN KUTTY, AGED 43 YEARS, PROPRIETOR, M/S.
           SHA TRADERS AND MINERALS, C.P-III-535, POINACHI, THEKKIL FERRY P.O.,
           KASARGOD DISTRICT.

         BY ADVOCATE SRI. O.D. SIVADAS

   RESPONDENT/2ND RESPONDENT IN W.P.(C):


           MR.SANTHOSH KOSHY THOMAS, THE MANAGING DIRECTOR,
           KERALA SMALL INDUSTRIES DEVELOPMENT CORPORATION LIMITED,
           HOUSING BOARD BUILDING, SANTHI NAGAR,
           THIRUVANANTHAPURAM, PIN - 695 001.


        This Contempt of court case (civil) having come up for orders on
   22.06.2023, the court on the same day passed the following:

                                               ORDER

After going through the pleadings in the contempt case, I am of the prima facie opinion that, respondent committed contempt. Therefore, respondent will appear in person before this Court on 19/07/2023. In the meanwhile, if the directions are complied or the judgment is varied or modified, the appearance of the respondent is dispensed with.

Issue a copy of this order to the learned standing counsel, for communicating the same to the respondent.

                                                      Sd/- P.V.KUNHIKRISHNAN JUDGE




22-06-2023                            /True Copy/                             Assistant Registrar