Kerala High Court
K.Animon vs Sahadevan.P on 10 January, 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
Wednesday, the 10th day of January 2024 / 20th Pousha, 1945
CONTEMPT CASE(C) NO. 36 OF 2024(S) IN WP(C) 30182/2023
PETITIONER/PETITIONER IN WP(C):
K. ANIMON, AGED 47 YEARS, S/O KUTTAN,
JUNIOR ASSISTANT (UNDER SUSPENSION),
MATSYAFED DISTRICT OFFICE, KOLLAM.
RESIDING AT KARICHALICHIRAYIL VEEDU,
ADHINADU SOUTH, KATTILKADAVU P.O.,
KARUNAGAPPALLY, KOLLAM, PIN - 690 542.
BY ADVOCATES M/S. S. SHAJI & RAJESH R.
RESPONDENTS/3RD & 4TH RESPONDENTS IN WP(C):
1. SAHADEVAN P., THE MANAGING DIRECTOR, KERALA STATE CO-OPERATIVE
FEDERATION FOR FISHERIES DEVELOPMENT LTD., (MATSYAFED),
KAMALESWARAM, NANTHANCODU P.O. , THIRUVANANTHAPURAM, PIN - 695 009.
2. T. MANOHARAN, THE CHAIRMAN, DIRECTOR BOARD, KERALA STATE CO-
OPERATIVE FEDERATION FOR FISHERIES DEVELOPMENT LTD., (MATSYAFED),
KAMALESWARAM, NANTHANCODU P.O., THIRUVANANTHAPURAM, PIN - 695 009.
BY STANDING COUNSEL
This Contempt of court case (civil) having come up for orders on
10.01.2024, the court on the same day passed the following:
P.T.O.
RAJA VIJAYARAGHAVAN V, J.
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Cont. Case (C) No.36 of 2024
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Dated this the 10th day of January, 2024
ORDER
The learned Standing Counsel shall get instructions as to whether the directions in the judgment have been complied with.
Post on 29.1.2024.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE NS 10-01-2024 /True Copy/ Deputy Registrar