Geetha.G vs Venogopal
2024 Latest Caselaw 13349 Ker

Kerala High Court

Geetha.G vs Venogopal on 23 May, 2024

Con.Case(C) No.1111/2024                           1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                  Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                 CONTEMPT CASE(C) NO. 1111 OF 2024(S) IN WP(C) 11275/2022

   PETITIONER/PETITIONER:


       1. GEETHA.G, AGED 58 YEARS, WIFE OF LATE RADHAKRISHNAN, KUNJATHU
          LAKSHMI NILAYAM (MUKKOTTUTHARAMADOM), NORTH MAZHUVANNOOR.P.O., PIN -
          686 669.
       2. VISHNU, AGED 27 YEARS, SON OF LATE RADHAKRISHNAN, KUNJATHU LAKSHMI
          NILAYAM (MUKKOTTUTHARAMADOM), NORTH MAZHUVANNOOR.P.O., PIN - 686
          669.

         BY ADV. SRI. P.B.PRADEEP

   RESPONDENT/6TH RESPONDENT:


           VENOGOPAL, AGED 52 YEARS, TAHSILDAR (LR), KUNNATHUNADU,
           KUNNATHUNADU TALUK OFFICE, PERUMBAVOOR, ERNAKULAM,
           KERALA, PIN - 683 543.

            BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   23.05.2024, the court on the same day passed the following:

                                            ORDER

The learned Government Pleader seeks time to get instructions regarding the compliance of the directions in the judgment.

Post on 05.06.2024.

Sd/- VIJU ABRAHAM JUDGE

23-05-2024 /True Copy/ Deputy Registrar