Kerala High Court
Remya K. P vs Reshma M on 8 October, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Tuesday, the 8th day of October 2024 / 16th Aswina, 1946
CONTEMPT CASE(C) NO. 1689 OF 2024(S) IN WP(C) 32544/2023
PETITIONER/PETITIONER:
REMYA K.P, AGED 36 YEARS, W/O. SUNESH K P,
KALARIKETTIYAPARAMBATH, KAKKATTIL POST, VATAKARA,
KOZHIKODE DISTRICT, H.S.T HINDI,
K.R. HIGHER SECONDARY SCHOOL, PURAMERI,
PURAMERI POST, KOZHIKODE DISTRICT, PIN - 673 507.
BY ADVOCATE SRI.POOVAMULLE PARAMBIL ABDULKAREEM
RESPONDENT/RESPONDENT NO.3:
RESHMA M, DISTRICT EDUCATIONAL OFFICER,
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
VATAKARA, KOZHIKODE DISTRICT, PIN - 673 101.
BY GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
08.10.2024, the court on the same day passed the following:
P.T.O.
T.R. RAVI, J.
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Con.Case(C).No.1689 of 2024
in
W.P(C).No.32544 of 2023
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Dated this the 8th day of October, 2024
ORDER
When the case is taken up today, it is submitted by the Government pleader that an application seeking modification of the interim order, the violation of which is the subject matter of this contempt petition, has been filed.
Post on 23.10.2024.
Personal appearance is dispensed with.
Sd/-
T.R.RAVI JUDGE LEK 08-10-2024 /True Copy/ Assistant Registrar