Citation : 2023 Latest Caselaw 9896 Ker
Judgement Date : 13 September, 2023
Con.Case(C) No.2015/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Wednesday, the 13th day of September 2023 / 22nd Bhadra, 1945
CONTEMPT CASE(C) NO. 2015 OF 2023 (S) IN WP(C) 30291/2021
PETITIONER/2ND PETITIONER:
HIMA S., AGED 33 YEARS, W/O. SUITH K.S,
KUZHIKANDATHIL HOUSE, VECHUCHIRA, KOLLAMOOLA,
PATHANAMTHITTA - 686 511, PRESENTLY WORKING NOW
VOCATIONAL TEACHER IN BIOLOGY JUNIOR.
BY ADVOCATE SRI. K. MOHANAKANNAN
RESPONDENT/2ND RESPONDENT IN W.P.(C):
SRI.SHANAVAS IAS,
WORKING AS THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM - 695 014.
BY GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
13.09.2023, the court on the same day passed the following:
ORDER
After going through the pleadings, I am of the prima facie opinion that the respondent committed contempt. Respondent will appear in person before this Court on 06.10.2023. In the meanwhile, if the directions are complied with, or the judgment is varied or modified, personal appearance is dispensed with.
Post on 06.10.2023. Issue a copy of this order to the Government Pleader to communicate the same to the respondent.
Sd/- P.V.KUNHIKRISHNAN JUDGE
13-09-2023 /True Copy/ Assistant Registrar
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