Kerala High Court
K.R. Sasidhara Kurup vs Gayathri Devi on 8 December, 2023
Author: Anu Sivaraman
Bench: Anu Sivaraman
Con.Case(C) No.772/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
Friday, the 8th day of December 2023 / 17th Agrahayana, 1945
CONTEMPT CASE(C) NO. 772 OF 2023(S) IN WP(C) 29623/2022
PETITIONER/WRIT PETITIONER:
K.R. SASIDHARA KURUP, SREEKRISHNA VILASAM,
MANTHUKA (PO), KULANADA, PATHANAMTHITTA DISTRICT : 689 503.
(RETIRED WATCHER, ELAVUMTHITTA DEVASWOM
TRAVANCORE DEVASWOM BOARD, ARANMULA GROUP).
BY ADVOCATES M/S. K.SASIKUMAR, S.ARAVIND & P.S.RAGHUKUMAR.
RESPONDENT/1ST AND 2ND RESPONDENTS IN WP(C) NO. 29623/2022:
1. GAYATHRI DEVI, AGED 54 YEARS, DAUGHTER OF PADMANABHAN UNNI,
SECRETARY, TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
THIRUVANANTHAPURAM - 695 003.
2. B.S. PRAKASH, DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD,
NANTHANCODE, THIRUVANANTHAPURAM - 695 003.
BY SRI.G.BIJU, STANDING COUNSEL
This Contempt of court case (civil) having come up for orders on
08.12.2023, the court on the same day passed the following:
ORDER
It is submitted by the learned Standing Counsel appearing for the Travancore Devaswom Board that one week's time may be granted as a last chance to make the payment. Time is granted as a last chance.
Post on 20/12/2023.
Sd/- ANU SIVARAMAN JUDGE 08-12-2023 /True Copy/ Assistant Registrar