George Elias And Associates vs Shaiju Varghese
2023 Latest Caselaw 3975 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                     &
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
         Thursday, the 30th day of March 2023 / 9th Chaithra, 1945
           CONTEMPT CASE(C) NO. 176 OF 2022(S) IN WA NO.741/2021

  PETITIONER/APPELLANT IN W.A. NO.741/2021:

  GEORGE ELIAS AND ASSOCIATES, EDAYATH, AYAVANA, MUVATTUPUZHA, ERNAKULAM
  DISTRICT, REPRESENTED BY ITS MANAGING PARTNER- MR.GEORGE ELIAS, AGED 48,
  S/O.LATE E.V.ELIAS, GEORGE ELIAS AND ASSOCIATES, EDAYATH, AYAVANA,
  MUVATTUPUZHA, ERNAKULAM DISTRICT.



   BY ADVOCATES M/S. V. PHILIP MATHEWS, GIBI C. GEORGE, E.
   RADHAKRISHNAN, AMAL PARTHASARADHY.

RESPONDENTS/RESPONDENTS 3 AND 4 IN W.A. NO.741/2021:


  1. SHAIJU VARGHESE, AGED 47, S/O.VARGHESE, SECRETARY, KALLOORKAD GRAMA
     PANCHAYAT, OFFICE OF THE KALLOORKAD GRAMA PANCHAYAT, KALLOORKAD P.O,
     ERNAKULAM DISTRICT - 686 668.
  2. GEORGE FRANCIS THEKKEKARA, PRESIDENT, KALLOORKAD GRAMA PANCHAYAT,
     OFFICE OF THE KALLOORKAD GRAMA PANCHAYAT, KALLOORKAD P.O, ERNAKULAM
     DISTRICT- 686 668

   BY ADVOCATES M/S. AJITH VISWANATHAN, JAYASANKAR G. FOR R1
     This Contempt of court case (civil) having come up for orders on
30.03.2023, the court on the same day passed the following:

                                                       P.T.O.
                              S. Manikumar, C.J.
                                      &
                              Shaji P. Chaly, J.
                      =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                      Cont. Case (C)No.176 of 2022-S
                      =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                   Dated this the 30th day of March, 2023

                                          ORDER

S. Manikumar, C.J.

On this day, when the matter came up for hearing, Mr.V.

Philip Mathew, learned counsel appearing for the petitioner,

submitted that as regards the challenge to the judgment in

W.A.741 of 2021 dated 09.12.2021, the Hon'ble Supreme Court

have heard and reserved the special leave petition for orders.

Placing on record the above, instant contempt case is

posted after vacation.

Sd/-

S. Manikumar Chief Justice

Sd/-

Shaji P. Chaly Judge vpv

30-03-2023 /True Copy/ Assistant Registrar