Renu Mathew vs Leena Nandan
2023 Latest Caselaw 11333 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         Friday, the 27th day of October 2023 / 5th Karthika, 1945
          CONTEMPT CASE(C) NO. 466 OF 2023(S) IN WP(C) 1325/2014

  PETITIONER/WRIT PETITIONER:


         RENU MATHEW, W/O MATHEW L CHAKOLA,

         DIRECTOR CHAKOLAS HOMES (P) LTD,

         D12,CHAKOLAS HABITAT, WILLINGTON ENCLAVE,

         PANDIT KARUPAN ROAD, THEVARA, KOCHI - 682 013.

      BY ADVOCATES M/S. ISAAC THOMAS, ALEXANDER JOSEPH MARKOS, SHARAD
      JOSEPH KODANTHARA, JOHN VITHAYATHIL & AIBEL MATHEW SIBY.

  RESPONDENT/ADDITIONAL 4TH RESPONDENT:


         MS. LEENA NANDAN, SECRETARY

         THE MINISTRY OF ENVIRONMENT,

         FOREST AND CLIMATE CHANGE,

         INDIRA PARYAVARAN BHAVAN,

         JORBAGH ROAD, DELHI - 110 003.

      BY SRI.VISHNU JAYAPALAN, CENTRAL GOVERNMENT COUNSEL
     This Contempt of court case (civil) having come up for orders on
27.10.2023, the court on the same day passed the following:

                                               P.T.O.
                              T.R. RAVI, J.
                  ------------------------------------
                   Con.Case (C.) No.466 of 2023
                    in W.P.(C.) No.1325 of 2014
                  ------------------------------------
              Dated this the 27th day of October, 2023

                                   ORDER

Admittedly, even today there is no compliance. It is

submitted by the counsel for the respondent that an

appeal has been filed, but the same is defective. That is

not a reason for not complying with the judgment. The

respondent is directed to appear before this Court in

person on 31.10.2023.

Post on 31.10.2023.

Sd/-

T.R.RAVI

JUDGE SKP/27-10

27-10-2023 /True Copy/ Assistant Registrar