Suresh.A.S vs Dr.P. Suresh Kumar
2023 Latest Caselaw 10120 Ker

Con.Case(C) No.862/2023                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                Monday, the 18th day of September 2023 / 27th Bhadra, 1945
                  CONTEMPT CASE(C) NO. 862 OF 2023(S) IN WP(C) 34015/2022

      PETITIONERS/PETITIONERS IN W.P(C) NO. 34015/2022:


           1. SURESH.A.S, AGED 64, S/O.K.SREEDHARAN, 'ALAKKADU', PANACHIKKAVU,
              KUZHIMATTOM.P.O, KOTTAYAM - 686 533.
           2. PRIYADARSANAN.A.K, AGED 62, S/O.KRISHNA PILLAI, AMARTHIMELE VEEDU,
              KOLLAMKONAM, VILAPPILSALA.P.O, THIRUVANANTHAPURAM - 695 573.
           3. SASI.V, AGED 62, S/O.VASU, 'DEVI KRIPA', KALAMPATTUVILA,
              PALLICHAL.P.O, THIRUVANANTHAPURAM - 695 020.

            BY ADVOCATES M/S. G.RAJAN POTAYIL, YAMUNA RANI V.G., URMILA.M.G &
            GOPIKRISHNA S.

      RESPONDENT/1ST RESPONDENT IN W.P(C) NO. 34015/2022:


                DR.P. SURESH KUMAR, DIRECTOR,

                INSTITUTE OF HUMAN RESOURCES DEVELOPMENT FOR ELECTRONICS(IHRD),

                ROJOE TOWERS, VAZHUTHACAUD,

                THIRUVANANTHAPURAM - 695 014.

                BY SRI.DEEPU THANKAN, STANDING COUNSEL


        This Contempt of court case (civil) having come up for orders on
   18.09.2023, the court on the same day passed the following:

                                              ORDER

Sri.Deepu Thankan - learned counsel for the respondent seeks further

time.

List on 11/10/2023; within which time if the directions in the

judgment are not fully complied with, the respondent shall remain present

in person to explain why.

Sd/- DEVAN RAMACHANDRAN JUDGE

18-09-2023 /True Copy/ Assistant Registrar