James.C. Sebastian vs Sriram Venkitaraman I.A.S
2024 Latest Caselaw 4702 Ker

Kerala High Court

James.C. Sebastian vs Sriram Venkitaraman I.A.S on 6 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Con.Case(C) No.341/2024                             1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                 Tuesday, the 6th day of February 2024 / 17th Magha, 1945
                 CONTEMPT CASE(C) NO. 341 OF 2024(S) IN WP(C) 20007/2023

   PETITIONER/PETITIONER IN W.P:


           JAMES.C. SEBASTIAN, AGED 52 YEARS, S/O SEBASTIAN,
           CHIRIYANKANDATH HOUSE, 803-MAYA HEIGHTS, PATTURAIKKAL,
           THIRUVAMBADI. P.O. THRISSUR, PIN - 680 022.

        BY ADVOCATES M/S. K.R.PRATHISH, P.K.SREEVALSAKRISHNAN & KRISHNA DAS.

   RESPONDENT/RESPONDENT NO. 2 IN W.P:


           SRIRAM VENKITARAMAN I.A.S, AGED 37 YEARS, S/O P. R. VENKITARAMAN,
           CHAIRMAN AND MANAGING DIRECTOR,
           KERALA STATE CIVIL SUPPLIES CORPORATION LTD,
           OFFICE OF THE CIVIL SUPPLIES CORPORATION,
           GANDHINAGAR, ERNAKULAM, PIN - 682 016.

        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

After going through the pleadings in the Contempt case, I am of the

prima facie opinion that the respondent committed contempt. Moreover, no

extension petition is filed to comply the directions. The respondent will

appear before this Court through Video Conferencing on 23/02/2024. In the

meanwhile, if the directions are complied with, or if the judgment is

varied or modified, the appearance is dispensed with.

Post on 23/02/2024.

                                                      Sd/- P.V.KUNHIKRISHNAN JUDGE




06-02-2024                            /True Copy/                              Deputy Registrar