Mathew John vs V. S. Rajeev
2024 Latest Caselaw 13569 Ker

Kerala High Court

Mathew John vs V. S. Rajeev on 24 May, 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
           Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
          CONTEMPT CASE(C) NO. 946 OF 2024(S) IN WP(C) 32897/2023

PETITIONER/PETITIONER IN WP(C) NO.32897/2023:


     MATHEW JOHN, AGED 64 YEARS, THEKKANATH HOUSE,
     PAZHAGANADU, KIZHAKKAMBALAM P.O., ERNAKULAM,
     PIN - 683 562.

    BY ADVS. M/S. M.J.SANTHOSH & ANTONY PAUL

RESPONDENTS/RESPONDENTS NO.1 TO 4 IN WP(C) NO.32897/2023:


  1. V. S. RAJEEV, MANAGING DIRECTOR, THE KERALA AUTOMOBILES LTD.,
     ARALUMOODU P.O. THIRUVANANTHAPURAM, PIN - 695 123.
  2. AJITH KUMAR P., DEPUTY GENERAL MANGER (ADMINISTRATION), THE KERALA
     AUTOMOBILES LTD., ARALUMOODU P.O. THIRUVANANTHAPURAM, PIN - 695 123.
  3. NISARUDHEEN A., MANAGER (FINANCE), THE KERALA AUTOMOBILES LTD.,
     ARALUMOODU P.O. THIRUVANATHAPURAM, PIN - 695 123.
  4. RAMEEZ RAJA M., THE SECRETARY TO GOVT, INDUSTRIES DEPARTMENT,
     SECRETARIAT, THIRUVANATHAPURAM, PIN - 695 001.

      SRI.THOMAS ABRAHAM, STANDING COUNSEL FOR R1 TO R3

      GOVERNMENT PLEADER FOR R4


     This Contempt of court case (civil) having come up for orders on
24.05.2024, the court on the same day passed the following:

                                                     P.T.O.
                                   RAJA VIJAYARAGHAVAN V., J.
                                  ----------------------------------
                               Cont.Case (C) No. 946 of 2024
                                  -------------------------------------
                              Dated this the 24th day of May, 2024

                                                 ORDER

Sri. Thomas Abraham takes notice for respondents 1 to 3. He seeks

an adjournment to get instructions as to whether the directions in the

judgment have been complied with.

Post on 14.6.2024 at 1.30 p.m.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

PS/24/5/2024

24-05-2024 /True Copy/ Deputy Registrar