Citation : 2023 Latest Caselaw 5952 Ker
Judgement Date : 24 May, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945
CON.CASE(C) NO. 1007 OF 2023(S) IN WP(C) 9671/2022
PETITIONER/PETITIONER:
SANGEETHA R.NAIR, W/O RAGHUNATHA KURUP, AGED 55 YEARS,
HSST( CHEMISTRY), HSS, KANDAMANGALAM, KADAKKARAPPALLY.P.O,
CHERTHALA - 688 529, RESIDING AT THARAPADHAM, POLLATHAI
KALAVOOR.P.O, ALAPPUZHA, PIN - 688 522.
BY ADVS. M/S. T.T.MUHAMOOD, NAZEER HUZAIN.H, LAKSHMI PRIYA C.B. & FEENA
MELEETA ARUJA
RESPONDENT/3RD & 5TH RESPONDENTS:
1. GIRIJA, REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION,
CHENGANNUR, ALAPPUZHA DISTRICT, PIN - 689 121.
2. AGHOSHKUMAR K. P, THE MANAGER, HSS, KANDAMANGALAM,
KADAKKARAPPALLY.P.O, CHERTHALA, PIN - 688 529.
BY GOVERNMENT PLEADER FOR R1
This Contempt of court case (civil) having come up for orders on
24.05.2023, the court on the same day passed the following:
P.T.O.
P.V.KUNHIKRISHNAN
---------------------
Contempt of Court Case (C) No.1007 of 2023
---------------------------
Dated this the 24th day of May, 2023
ORDER
After going through the pleadings in the Contempt of Court
Case, I am of the prima facie opinion that the 2nd respondent
committed contempt. The petitioner will take out notice through
special messenger to the 2nd respondent. There will be a direction to
the 2nd respondent to appear in person before this Court on
29.05.2023. In the meanwhile, if the directions are complied or the
judgment is varied or modified, the appearance is dispensed with.
Post on 29.05.2023.
The learned Government Pleader will get instructions.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
bng
24-05-2023 /True Copy/ Assistant Registrar
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