Kerala High Court
For Contempt vs By Advocates Sri. K.Jaju Babu (Senior ... on 10 March, 2021
Bench: A.Muhamed Mustaque, Devan Ramachandran
Con.Case(C) 455/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
th th
Wednesday,the 10 day of March 2021/19 Phalguna, 1942
For Contempt
information purpose only
Case(C) No.455/2021(S) in WA No.2348/2015
PETITIONER/APPELLANT & 1ST RESPONDENT
DR. GIJO ITTOOP,AGED 49 YEARS
D/O.R.J.ITTOOP,MARY VILLA (RAMANATTU),
KKRRA-53,KK ROAD,CHEMBUMUKKU,
THRIKKAKARA.P.O, ERNAKULAM-682021.
BY ADVOCATES SRI. K.JAJU BABU (SENIOR ADVOCATE), BRIJESH MOHAN
RESPONDENTS/RESPONDENT NOS 1 AND 2 & REVIEW PETITIONERS
1. DR. B. MANOJ KUMAR, AGED 56 YEARS,
S/O.T.S.BHASKARAN NAIR, REGISTRAR,
KERALA UNIVERSITY OF FISHERIES AND OCEAN STUDIES,
PANANGADU.P.O, KOCHI-682506.
2. SRI.K.RIJI JOHN,
VICE-CHANCELLOR,
KERALA UNIVERSITY OF FISHERIES AND OCEAN STUDIES,
PANANGADU.P.O, KOCHI-682506.
This Contempt of Court Case (Civil) having come up for orders on
10/03/2021, the court on the same day passed the following:-
p.t.o.
A.MUHAMED MUSTAQUE & DEVAN RAMACHANDRAN, JJ.
=========================
Cont.Case No.455/2021
~~~~~~~~~~~~~~~~~~~~~~~~~
Dated this the 10th day of March, 2021
O R D E R
For information purpose only A.Muhamed Mustaque, J.
This Cont. Case arises from the judgment of this Court in W.A.No.2348/2015, dated 19.6.2018. The review petition filed against the said judgment was dismissed by Order dated 7/2/2019 in R.P.No.92/2019. So far the directions have not been complied with. We are of the view that an opportunity should be given to the respondents to comply with the directions in the judgment and to report the same before this Court by next posting. If the directions are not complied within that period, the respondents shall appear in person.
Post on 7.4.2021.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE Sd/-
DEVAN RAMACHANDRAN, JUDGE
ms
/true copy/ Sd/- ASSISTANT REGISTRAR