Hindi Prachara Kendra College Of ... vs Dr. Meena Rajiv Chandawarkar
2024 Latest Caselaw 11032 Ker

Kerala High Court

Hindi Prachara Kendra College Of ... vs Dr. Meena Rajiv Chandawarkar on 12 April, 2024

Con.Case(C) No.2913/2023                     1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
              Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
               CONTEMPT CASE(C) NO. 2913 OF 2023(S) IN WP(C) 11427/2022
      PETITIONER/1ST PETITIONER:

                HINDI PRACHARA KENDRA COLLEGE OF TEACHER EDUCATION,     POYYA,

                KODUNGALLUR POST -680 664, THRISSUR, KERALA,

                REPRESENTED BY ITS MANAGER P.J. MATHEW,

                AGED 63 YEARS, S/O LATE K. M. JOSEPH,

                SREELAYAM HOUSE, A.V. GEORGE LANE, KADAVATHRA,

                KALOOR PO, ERNAKULAM, PIN - 682 017.

            BY ADVOCATES M/S. SAIBY JOSE KIDANGOOR, PRAMITHA AUGUSTINE, ANOOP
            SEBASTIAN, ADITHYA KIRAN V.E, BENNY ANTONY PAREL & ADRISYA S.

      RESPONDENT/2ND RESPONDENT:


                DR. MEENA RAJIV CHANDAWARKAR,

                THE CHAIRPERSON/REGIONAL DIRECTOR,

                REGIONAL COMMITTEE, NATIONAL COUNCIL FOR TEACHER EDUCATION

                G-7, SECTOR 10 (NEAR SECTOR 10 METRO STATION)

                DWARAKA, NEW DELHI (KARNATAKA), PIN - 110 075.

            BY ADVOCATE SRI.ABRAHAM P.MEACHINKARA

        This Contempt of court case (civil) having come up for orders on
   12.04.2024, the court on the same day passed the following:


                                                                      P.T.O.
 Con.Case(C) No.2913/2023                     2/3



                                        VIJU ABRAHAM,J
                                     ------------------
                                Con. Case(C).No.2913 of 2023
                              --------------------------------
                           Dated this the 12th day of April, 2024

                                            ORDER

The learned counsel for the petitioner would

submit that directions in Annexure-A judgment has

not been complied with yet, despite the time limit

granted has already expired.

Post on 21.05.2024. If orders are not passed

before the next posting date, the respondent shall

be present before this Court to answer the charges

of contempt.

Sd/-

VIJU ABRAHAM, JUDGE

pm

12-04-2024 /True Copy/ Deputy Registrar

APPENDIX OF CON.CASE(C) 2913/2023 Annexure A CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO. 11427/2022 DATED 24.07.2023.

12-04-2024 /True Copy/ Deputy Registrar