Dr.Lini Ajith vs Prem Krishnan.S
2024 Latest Caselaw 13571 Ker

Kerala High Court

Dr.Lini Ajith vs Prem Krishnan.S on 24 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.732/2024                              1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                   Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
                   CONTEMPT CASE(C) NO. 732 OF 2024(S) IN WP(C) 42236/2023

      PETITIONER/PETITIONER:


                DR.LINI AJITH, AGED 55 YEARS,          W/O LATE DR.AJITH,

                PROPRIETOR, GEO HOSPITAL , VETTIPURAM JUNCTION,

                KADAMMANITTA, PATHANAMTHITTA - 689 645,

                RESIDING AT VETTIPURAM, KADAMMANITTA, PATHANAMTHITTA,

                PIN - 689645

            BY ADVS. M/S. P.SHANES METHAR & N.KRISHNA PRASAD

      RESPONDENT/2ND RESPODNENT:


                PREM KRISHNAN.S, WORKING AS CHAIRMAN (DISTRICT COLLECTOR),

                DISTRICT DISASTER MANAGEMENT AUTHORITY, PATHANAMTHITTA,

                O/O. THE DISTRICT COLLECTOR, PATHANAMTHITTA, SECOND FLOOR,

                DISTRICT COLLECTORATE, PATHANAMTHITTA, PIN - 689 645.

                BY SENIOR GOVERNMENT PLEADER

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

                                              ORDER

The learned Senior Government Pleader seeks time to report compliance.

List on 07.06.2024; within which time, if the directions in the judgment are not complied with, the respondent shall remain present in person to explain why.

Sd/- DEVAN RAMACHANDRAN JUDGE

24-05-2024 /True Copy/ Deputy Registrar