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Sports Council Coaches ... vs Ajith Das A
2023 Latest Caselaw 10468 Ker

Citation : 2023 Latest Caselaw 10468 Ker
Judgement Date : 30 September, 2023

Kerala High Court
Sports Council Coaches ... vs Ajith Das A on 30 September, 2023
Con.Case(C) No.218/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Saturday, the 30th day of September 2023 / 8th Aswina, 1945
                    CONTEMPT CASE(C) NO. 218 OF 2022(S) IN WP(C)2047/2021

         PETITIONER/PETITIONER:


                   SPORTS COUNCIL COACHES ASSOCIATION,

                   KERALA STATE SPORTS COUNCIL, THIRUVANANTHAPURAM, PIN-695001,

                   REPRESENTED BY ITS SECRETARY, MR.C.V.BIJILAL,

                   S/O. D.CHANDRASEKHARA PANICKER, CHIRAKKARA VILLAGE,

                   KOLLAM TALUK, KOLLAM DISTRICT, PIN-691 578.

               BY ADVOCATES M/S. K.SIJU, S.ABHILASH & ANJANA KANNATH.

         RESPONDENT/1ST RESPONDENT IN WRIT PETITION:


                   AJITH DAS A, THE SECRETARY,

                   KERALA STATE SPORTS COUNICL, YMCA ROAD,

                   STATUE, THIRUVANANTHAPURAM, PIN - 695001.

            BY SRI.K.ANAND (SENIOR ADVOCATE) ALONG WITH ADVOCATE SMT.LATHA ANAND

        This Contempt of court case (civil) having come up for orders on
   30.09.2023, the court on the same day passed the following:

                                              ORDER

Sri.K.Anand, learned Senior counsel, instructed by Smt.Latha Anand

appearing for the respondent, submitted that, though his client is willing

to pay the amounts to the petitioner, they are unable to do so because

they have not received eligible grant from the Government.

I am afraid that this is not a ground that can be impelled by the

respondent in a contempt case. However, as a last latitude, I adjourn

this matter to be called on 20/10/2023; within which time, if the

directions in the judgment are not fully complied with, the respondent,

shall remain present in person to read over the charges.




                                                    Sd/- DEVAN RAMACHANDRAN JUDGE




30-09-2023                           /True Copy/                            Assistant Registrar
 

 
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