Sivadasan C.U vs M. Ashok Kumar
2024 Latest Caselaw 28959 Ker

Kerala High Court

Sivadasan C.U vs M. Ashok Kumar on 3 October, 2024

Con.Case(C) No.2093/2024                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                 Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
                  CONTEMPT CASE(C) NO. 2093 OF 2024(S) IN WP(C) 3184/2024

   PETITIONER/PETITIONER IN WP(C) NO.3184/2024:


           SIVADASAN C.U, AGED 60 YEARS, S/O VESU,
           CHEMBAKKARA HOUSE, KANJIRAM, POTTASSERY P.O,
           MANARKKAD, PALAKKAD, PIN - 678 598.

        BY ADVS. M/S. S.MOHAMMED AL RAFI & THAJUNA MARIA FRANCIS

   RESPONDENTS/4TH AND 5TH RESPONDENTS IN WP(C) NO.3184/2024:


       1. M. ASHOK KUMAR, PROJECT DIRECTOR, KERALA ROAD FUND BOARD (KRFB),
          PALAYAM, THIRUVANANTHAPURAM, PIN - 695 033.
       2. JAYA, EXECUTIVE ENGINEER, KRFB-PMU, PALAKKAD/MALAPPURAM DIVISION,
          NEAR MAYIL VAHANAM BUS STOP, SHORANUR RING RD, SHORANUR, PIN - 679
          121.

         BY ADV. SRI. E.C.BINEESH FOR R1

        This Contempt of court case (civil) having come up for orders on
   03.10.2024, the court on the same day passed the following:


                                             ORDER

The learned counsel for the respondents seeks short time to file an affidavit for explaining the reasons why the direction in the judgment could not be complied with and the time limit required for disposal of the same.

Post on 16/10/2024.

Sd/- VIJU ABRAHAM JUDGE

03-10-2024 /True Copy/ Assistant Registrar