SREEJA S.NAIR Vs. UNNIKRISHNAN.T

JUDGEMENT

(1.) THESE matters are listed today pursuant to the submission made by an Advocate of this Court, Sri.P.K.Ramkumar, who moved two interlocutory applications, I.A.No.254 and 255 of 2011. The earlier of the two petitions is filed with the prayer to advance the hearing of the Contempt Case, whereas I.A.No.255 of 2011 is filed with the prayer that the earlier direction of this Court for issuance of a warrant be withdrawn.

(2.) THE factual background of these cases are dealt with in various orders passed by this Court from time to time in Cont.Case.No.9 of 2011. The orders are dated 10th January, 2011, 27th January, 2011, 28th January, 2011, 18th February, 2011, 23rd February, 2011 and 9th March, 2011.

(3.) IT is specifically recorded in the order dated 23rd December, 2010 of this Court that the petitioner therein (contemnor herein) filed an affidavit to the effect that he did not obtain any fresh passports in favour of the children. An assertion which admittedly given is a false one, the details of which are evidenced by records of this Court and various orders passed by this Court from time to time.