MOHAMMED HANISH Vs. KADAKAMPALLY MANOJ

JUDGEMENT

(1.) Leave granted.

(2.) Under challenge in this appeal is an interlocutory order dated 10 th April, 2026[in Contempt Case (C) No. 908 of 2025] passed by a learned Single Judge of the High Court of Kerala at Ernakulam[High Court] on a contempt petition alleging willful and deliberate violation (by the appellant) of the order dtd. 24/7/2024 while disposing of a writ petition[W.P. (C) No. 25863 of 2020] of the respondent.

(3.) The order under challenge, after recording that the appellant 'prima facie, committed the offence of civil contempt', has called upon him to appear before the Court on 18/5/2026 to proceed further under Rule 14 of Contempt of Courts (High Court of Kerala) Rules, 1971[1971 Rules].