Raju vs Sabaridasan
2021 Latest Caselaw 17422 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR. JUSTICE SUNIL THOMAS
  WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                 CON.CASE(C) NO. 1323 OF 2021
  AGAINST THE JUDGMENT IN WP(C) 5653/2021 OF HIGH COURT OF
                      KERALA, ERNAKULAM
PETITIONER/PETITIONER IN THE WP(C):

          RAJU
          AGED 69 YEARS
          S/O KUMARASWAMI, CHANDRANS HOUSE, KINASSERI,
          PALAKKAD DISTRICT

          BY ADVS.
          JACOB SEBASTIAN
          K.V.WINSTON

RESPONDENT/RESPONDENT IN THE WP(C):

          SABARIDASAN
          AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
          JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE
          OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
          PALAKKAD DISTRICT-678 001.

          BY ADV.VENUGOPAL V., GP

    THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.08.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1323 OF 2021

IN WP(C) NO.5653 OF 2021
                                  2




                               JUDGMENT

Dated this the 25th day of August, 2021

When the matter was taken up, the learned Counsel

for the petitioner submitted that the order has been

complied with. Accordingly, the Contempt Case is closed

reserving the right of the petitioner to challenge the

order, if he is so advised.

Sd/-

SUNIL THOMAS

JUDGE SKP/25-8 CON.CASE(C) NO. 1323 OF 2021

IN WP(C) NO.5653 OF 2021

APPENDIX OF CON.CASE(C) 1323/2021

PETITIONER'S ANNEXURE:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 30.3.2021 IN WPC NO 5653/2021 OF THIS HON'BLE COURT RESPONDENT'S ANNEXURE: NIL

TRUE COPY P.A. TO JUDGE