St.George Jacobite Syrian Chapel vs Snehil Kumar Sigh on 30 July, 2021

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Kerala High Court

St.George Jacobite Syrian Chapel vs Snehil Kumar Sigh on 30 July, 2021

Bench: Shaji P.Chaly

Con.Case(C) No.624/2019                       1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
               Friday, the 30th day of July 2021 / 8th Sravana, 1943
              CONTEMPT CASE(C) NO. 624 OF 2019(S) IN WP(C) 4126/2018
   PETITIONER/PETITIONER
           ST. GEORGE JACOBITE SYRIAN CHAPEL,
           REP. BY ITS VICAR FR.ELDHO VARGHESE,
           THRURAVOOR. P.O., THURVOOR VILLAGE,
           ANGAMALI, PIN-683 572.

           BY ADVOCATES M/S. T.P.SAJAN,
           B.PRASANTH,
           M.MOHAMMED NAVAZ.
   RESPONDENT/2ND RESPONDENT
           SNEHIL KUMAR SINGH,
           PRESENTLY WORKING AS REVENUE DIVISIONAL OFFICER,
           FORT KOCHI, OFFICE OF THE REVENUE DIVISIONAL OFFICER,
           FORT KOCHI, PIN-682 001.

           GOVERNMENT PLEADER FOR RESPONDENT.



        This Contempt of court case (civil) having come up for orders on
   30.07.2021, the court on the same day passed the following:

                                                             P.T.O.
 Con.Case(C) No.624/2019                   2/3



                                 SHAJI P.CHALY.,J
                           =========================
                    Cont. of Court Case (C).No.624 of 2019
                           =========================
                     Dated this the 30th day of July, 2021


                                        ORDER

On 02.07.2021, this Court has recorded that, in spite of granting sufficient opportunity, no affidavit is placed before this Court, assigning the reasons as to why the judgment of this Court is not complied with. Consequently, the direction was issued to the respondent to comply with the directions contained in the judgment and report the matter before this Court today, failing which, the respondent was directed to be present before this Court.

2. Learned Senior Government Pleader submitted that the said order was forwarded to the respondent, however, since when the cause list was published yesterday, this contempt petition is shown in the petition list, learned Government Pleader was under the impression that there is no requirement for the appearance. I am unable to accept the said contention, however, learned Senior Government Pleader pointed out that, steps are being taken to issue orders.

Con.Case(C) No.624/2019 3/3

Cont. of Court Case (C).No.624 of 2019 2

3. In that view of the matter, post this contempt petition on 06.08.2021, and if the direction contained in the judgment is not complied with, the respondent shall be present before this Court without failure.

Registry is directed to show this case in the appearance list.

Sd/-

SHAJI P.CHALY JUDGE uu 30.07.2021 30-07-2021 /True Copy/ Assistant Registrar

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