S. Balasubramanian Embranthiri vs Shri P. Nandakumar
2024 Latest Caselaw 4956 Ker

Kerala High Court

S. Balasubramanian Embranthiri vs Shri P. Nandakumar on 9 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

Con.Case(C) No.2517/2023                           1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                             THE HONOURABLE MR.JUSTICE N.NAGARESH
                  Friday, the 9th day of February 2024 / 20th Magha, 1945

                   CONTEMPT CASE(C) NO. 2517 OF 2023(S) IN WP(C) 13398/2023


      PETITIONER/PETITIONER IN WP(C):


                S. BALASUBRAMANIAN EMBRANTHIRI, AGED 58 YEARS,

                S/O SANKARANARAYANA EMBRANTHIRI, KEEZHSANTHI,

                SREE EMOOR BHAGAVATHY DEVASWOM, MALABAR DEVASWOM BOARD,

                KALLEKULANGARA, PALAKKAD - 678 009 AND RESIDING AT 9/549,

                ANUGRAHA, UMANAGAR, KODUNTHIRAPPULLY-P.O.,

                PALAKKAD DISTRICT, PIN - 678 004.

              BY ADVOCATE SRI.N.UNNIKRISHNAN

      RESPONDENT/RESPONDENT/RESPONDENT NO.2 IN WP(C):


                SHRI P. NANDAKUMAR, WORKING AS THE COMMISSIONER,

                MALABAR DEVASWOM BOARD, HOUSE FED. COMPLEX, P.O. ERANHIPALAM,

                KOZHIKODE - 673 006 AND RESIDING AT KOZHIKODE, PIN - 673 006.

                BY SRI.LAKSHMI NARAYAN R., STANDING COUNSEL

        This Contempt of court case (civil) having come up for orders on
   09.02.2024, the court on the same day passed the following:

                                            ORDER

Respondent to produce a copy of the order passed pursuant to the directions contained in the judgment dated 13.04.2023 in WPC No.13398 of 2023.

Post on 16.02.2024.

Sd/- N.NAGARESH JUDGE

09-02-2024 /True Copy/ Deputy Registrar