Kerala High Court
K.Soman vs Smt. Lissy Jacob on 22 January, 2007
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Con Case(C) No. 42 of 2007(S)
1. K.SOMAN, S/O. ACHUTHAN, AGED 59 YEARS,
... Petitioner
2. P.SUKUMARAN, S/O. P.BALAKRISHNA VAIDIAR,
Vs
1. SMT. LISSY JACOB,
... Respondent
2. SRI. K.J.MATHEW,
3. SRI. UNNIKRISHNA PILLAI B.,
4. MR. B.K.UPADIAYA,
5. MR. E.RAGHUNATHAN, S/O. DAMODARAN NAIR,
For Petitioner :SRI.K.RAMAKUMAR
For Respondent :SMT.PRABHA R.MENON
The Hon'ble the Chief Justice MR.V.K.BALI
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :22/01/2007
O R D E R
V.K.Bali,C.J. & S.Siri Jagan,J.
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Cont. Case (C).No.42 of 2007-S
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Dated, this the 22nd day of January, 2007
JUDGMENT
V.K.Bali,C.J. (Oral) Despite Court orders, no police help has been provided to implement the order. After seeking instructions, learned Government Pleader states that necessary police help shall be provided to implement the order. The statement of the learned Government Pleader is recorded and in view thereof, this contempt case is disposed of.
V.K.Bali
Chief Justice
S.Siri Jagan
vku/- Judge