Mary Abraham vs Sri. J.T. Venkateswarlu
2024 Latest Caselaw 28682 Ker

Kerala High Court

Mary Abraham vs Sri. J.T. Venkateswarlu on 26 September, 2024

Author: Amit Rawal

Bench: Amit Rawal

Con.Case(C) No.1843/2024                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                             THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                                  &
                            THE HONOURABLE MR. JUSTICE EASWARAN S.

                  Thursday, the 26th day of September 2024 / 4th Aswina, 1946
                    CONTEMPT CASE(C) NO. 1843 OF 2024(S) IN OP (CAT) 12/2024

  PETITIONER/PETITIONER IN OP (CAT):


           MARY ABRAHAM, AGED 66 YEARS,    W/O. ABRAHAM P.M., RETIRED SPM ANICKAD,

           686 503, DEPARTMENT OF POSTS, RESIDING AT KOTTOOR VADAKETHIL,

           PAMPADY P.O., KOTTAYAM, PIN - 686 502.

          BY ADVS. M/S. SAJITH KUMAR V., VIVEK A.V., AMMU M. & SREEHARI V.S.

  RESPONDENTS/RESPONDENTS 2 TO 4 IN OP (CAT):


     1. SRI. J.T. VENKATESWARLU, CHIEF POSTMASTER GENERAL, KERALA CIRCLE,
         THIRUVANANTHAPURAM, PIN - 695 033.
     2. SRI. SAYEED RASHID, THE POSTMASTER GENERAL, CENTRAL REGION, KOCHI, PIN -
         682 024.
     3. SRI. C.I. JOYMON, THE SUPERINTENDENT OF POST OFFICES, CHANGANASSERY POSTAL
         DIVISION, CHANGANASSERY, PIN - 686 101.

           BY SRI. K.S.PRENJITH KUMAR, CENTRAL GOVERNMENT COUNSEL


          This Contempt of court case (civil) having come up for orders on
   26.09.2024, the court on the same day passed the following:


                                             ORDER

The contempt petition has been filed for non compliance of the judgment. Already two adjournments have been sought. Today again seeks adjournment to file the counter.

In the interest of justice we grant one week time to the Union of India to show the compliance or file the affidavit in this regard, failing which, the respondent is directed to be present in Court to explain as to why the contempt proceedings should not be taken. Post on 04/10/2024.

Sd/- AMIT RAWAL JUDGE

Sd/- EASWARAN S. JUDGE

26-09-2024 /True Copy/ Assistant Registrar