Akbar Khan. P.H vs Santhosh Koshy Thomas
2024 Latest Caselaw 4697 Ker

Kerala High Court

Akbar Khan. P.H vs Santhosh Koshy Thomas on 6 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.2940/2023                              1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Tuesday, the 6th day of February 2024 / 17th Magha, 1945
                  CONTEMPT CASE(C) NO. 2940 OF 2023(S) IN WP(C) 20914/2022

      PETITIONER/PETITIONER IN WP(C):


                AKBAR KHAN. P.H, AGED 60 YEARS,

                RETIRED MANAGER (ACCOUNTS) INCHARGE OF CHIEF ACCOUNTS OFFICER,

                S/O.LATE P.N. HYDROSE, T.C.7/361.MRAE.30, AKBAR MANZIL,

                KANJIRAMPARA.P.O, THIRUVANANTHAPURAM, PIN - 695 030.

            BY ADVOCATES M/S. AYSHA YOUSEFF, MOLLY JACOB, JOBI A. THAMPI,
            MOHAMMED ASHRAF, C.M. EBRAHIM, SHOUKATH HUSAIN & AKHEELA FARZANA.

      RESPONDENT/2ND RESPONDENT IN WP(C):


                SANTHOSH KOSHY THOMAS, MANAGING DIRECTOR,

                KERALA SMALL INDUSTRIES DEVELOPMENT CORPORATION,

                HOUSING BOARD BUILDING, SHANTI NAGAR, TRIVANDRUM,

                PIN - 695 001.

                BY ADVOCATE SRI. G. BIJU


        This Contempt of court case (civil) having come up for orders on
   06.02.2024, the court on the same day passed the following:

                                               ORDER

Learned counsel for the respondent submitted that the directions in

the judgment are being complied with.

Post after three weeks for compliance of the directions; failing

which, respondent shall remain present in person to explain why.

Sd/- DEVAN RAMACHANDRAN JUDGE

06-02-2024 /True Copy/ Deputy Registrar