S.P.M. And Sons vs P.K.Sajeev
2023 Latest Caselaw 3722 Ker

Con.Case(C) No.760/2023                       1/3

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                Wednesday, the 29th day of March 2023 / 8th Chaithra, 1945
                 CONTEMPT CASE(C) NO. 760 OF 2023(S) IN WP(C) 15237/2020

   PETITIONER/PETITIONER:


           S.P.M. AND SONS, DEALERS OF HANDLOOM, SULTHANIA BUILDINGS, MAIN
           ROAD, KOLLAM - 691 001. REPRESENTED BY ITS MANAGING PARTNER,
           MOHAMMED NAZEER, AGED 57 YEARS, S/O PEER MOHAMMED

        BY ADVOCATES M/S. V. JAYAPRADEEP, O.A. NURIYA, D.S. LOKANATHAN, ALAN
        PRIYADARSHI DEV, ARSHIJA T.P., LILIN LAL.

   RESPONDENT/RESPONDENT:


           P.K. SAJEEV, WORKING AS THE SECRETARY, MUNICIPAL CORPORATION, KOLLAM
           - 691 001

        This Contempt of court case (civil) having come up for orders on
   29.03.2023, the court on the same day passed the following:

                                                    P.T.O.
 Con.Case(C) No.760/2023                          2/3




                             ALEXANDER THOMAS, J.
                          ===========================
                            Cont. Case (C) No.760 of 2023
           [arising out of the impugned judgment dated 11.08.2020 in W.P(C) No.15237/2020]
                          ===========================
                             Dated this the 29th day of March, 2023

                                            ORDER

Since the respondent is the Secretary of the Kollam Municipal

Corporation, the petitioner's counsel will serve copy of the memorandum

of this contempt case to Sri.S.Sreekumar (Kollam), learned Standing

Counsel for the Kollam Municipal Corporation, today itself.

2. The Registry will show the name of Sri.S.Sreekumar

(Kollam), learned Standing Counsel for the Kollam Municipal

Corporation, in the cause list. The learned Standing Counsel will get

specific instructions, as to whether the impugned Annexure-A1 judgment

has been complied with and if not, reasons for the same.

3. The petitioner's counsel will file memo showing receipt of

service of notice on the learned Standing Counsel, as above.

List the contempt case at 1.20 p.m. in the Chambers on 04/04/2023.

Hand Over

Sd/-

                                                          ALEXANDER THOMAS
                                                               JUDGE

       vgd




29-03-2023                         /True Copy/                                 Assistant Registrar
 Con.Case(C) No.760/2023                     3/3

                          APPENDIX OF CON.CASE(C) 760/2023
Annexure.A1               CERTIFIED COPY OF JUDGEMENT IN WPC.15237/2020 OF THE

HIGH COURT OF KERALA DATED.11.8.2020

29-03-2023 /True Copy/ Assistant Registrar