P.Alamelu Ammal vs Dr.K.A.Ratheesh
2024 Latest Caselaw 4709 Ker

Kerala High Court

P.Alamelu Ammal vs Dr.K.A.Ratheesh on 6 February, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Tuesday, the 6th day of February 2024 / 17th Magha, 1945

            CON.CASE(C) NO. 352 OF 2024(S) IN WP(C) 40139/2023

PETITIONER/PETITIONER IN WP(C):

     P.ALAMELU AMMAL, AGED 61 YEARS, W/O. V.VENKETESWARAN,
     MANAGER (RETD), KHADI GRAMA SOUBHAGYA, ATTUKAL SHOPPING COMPLEX,
     FORT, THIRUVANANTHAPURAM, RESIDING AT ESWAR NIVAS, T/C72/1122,
     SBRA-17,PANAYARA LANE, VALLAKADAVU P.O., THIRUVANANTHAPURAM,
     PIN - 695 008.

    BY ADV. SRI.R.RAJASEKHARAN PILLAI

RESPONDENT/RESPONDENT IN WP(C):


     DR.K.A.RATHEESH, SECRETARY,
     KERALA KHADI AND VILLAGE INDUSTRIES BOARD, KHADI BHAVAN,
     VANCHIYOOR,THIRUVANANTHAPURAM, PIN - 690 535.


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

                                                     P.T.O.
                             RAJA VIJAYARAGHAVAN V, J.
                           -------------------------------------
                           Cont.Case (C) No. 352 of 2024
                          -------------------------------------------
                       Dated this the 6th day of February 2024


                                          ORDER

The learned counsel appearing for the respondents shall get instructions

and submit whether the directions in the judgment have been complied with.

Post on 23.2.2024.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE sru

06-02-2024 /True Copy/ Deputy Registrar