Corporate Educational Agency ... vs Vishnuraj
2023 Latest Caselaw 3553 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
           Friday, the 24th day of March 2023 / 3rd Chaithra, 1945
          CONTEMPT CASE(C) NO. 2606 OF 2022(S) IN WP(C) 23199/2022
PETITIONER (1ST PETITIONER IN W.P(C):

     CORPORATE EDUCATIONAL AGENCY MARY MATHA PROVINCE ANGAMALY,
     REPRESENTED BY ITS MANAGER SR.MARIA ANTO, AGED 51 YEARS,
     D/O.ANTONY C.V, CHENNAKKADAN HOUSE, AYYAMPUZHA,
     ERNAKULAM, PIN - 683 581.

    BY ADVOCATE SRI. T.M. ABDUL LATHEEF

RESPONDENTS (RESPONDENT NO.3 IN WPC):


     VISHNURAJ, REVENUE DIVISIONAL OFFICER,
     FORT KOCHI, ERNAKULAM, PIN - 682 001.

    BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
24.03.2023, the court on the same day passed the following:


                                                            P.T.O.
                                   N.NAGARESH, J.
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                         Con.Case (C) No.2606 of 2022
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                      Dated this the 24th day of March, 2023


                                         ORDER

A direction was given to consider Form-5 application of the

petitioner within a period of two months. The judgment was

delivered on 30.08.2022. No orders are so far passed,

contends the petitioner.

Post on 13.04.2023, on which date the respondent shall

file a compliance report failing which the respondent shall

appear in person before this Court.

Sd/-

N.NAGARESH JUDGE .

sss

24-03-2023 /True Copy/ Assistant Registrar