Kerala High Court
P.Renuka vs Vasana on 27 August, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
CON.CASE(C) NO. 446 OF 2020
AGAINST THE ORDER/JUDGMENT IN WP(C) 15137/2019 OF HIGH
COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C) 15137/2019:
P.RENUKA,
AGED 69 YEARS
W/O. P.K. BALAKRISHNAN,
RESIDING AT MADHAVASSERIL, T.V.PURAM VAIKOM,
SECRETARY (RETIRED)
T.V. PURAM COIR VYAVASAYA CO-OPERATIVE SOCIETY
LTD. NO.33, T.V. PURAM P.O., VAIKOM.
BY ADV P.P.JACOB
RESPONDENT/RESPONDENTS 1 & 2 IN W.P.(C) 15137/2019:
1 VASANA,
W/O. K.V. PRASANNAN, AGED ABOUT 41 YEARS,
SECRETARY,
T.V. PURAM COIR VYAVASAYA CO-OPERATIVE SOCIETY
LTD. NO.33, VAIKOM,
RESIDING AT KARIYIL HOUSE, T.V. PURAM,
VAIKOM-686606.
2 SUDHA VARMA,
AGED ABOUT 54 YEARS, HUSBAND'S NAME NOT KNOWN,
PROJECT OFFICER (COIR), OFFICE OF THE PROJECT
OFFICER (COIR), VAIKOM, KOTTAYAM-686142.
BY ADVS.
SRI.P.B.SAHASRANAMAN
SRI.T.S.HARIKUMAR
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.08.2021, ALONG WITH Con.Case(C).475/2020,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
COC Nos.446 & 475 of 2020 (S)
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
CON.CASE(C) NO. 475 OF 2020
AGAINST THE ORDER/JUDGMENT IN WP(C) 17521/2019 OF HIGH
COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C) 17521/2019:
R.CHANDRASENAN
AGED 72 YEARS
S/O.S.RAMAN, THATTARUPARAMBIL HOUSE,
T.V.PURAM P.O., VAIKOM.
BY ADV. P.P.JACOB
RESPONDENT/1ST RESPONDENT IN W.P.(C) 17521/2019:
VASANA
AGED 41 YEARS
W/O.K.V.PRASANNAN, SECRETARY,
T.V.PURAM COIR VYAVASAYA CO-OPERATIVE SOCIETY
LTD. NO.33, VAIKOM,
RESIDING AT KARIYIL HOUSE, T.V.PURAM, VAIKOM.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 27.08.2021, ALONG WITH
Con.Case(C).446/2020, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
COC Nos.446 & 475 of 2020 (S)
3
JUDGMENT
When these matters were called today, the learned
counsel appearing for the respondent submitted that the
Society still does not have any resources to honour its
commitments to the petitioners.
2. Obviously, therefore, as per the judgment of this
Court, the petitioners will have to move the Joint Registrar of
Co-operative Societies appropriately and they are also at
liberty to approach the 5th respondent - Pension Board for
appropriate action against the Society.
3. The learned counsel for the petitioners, at this time,
sought permission to withdraw these Contempt Cases, with
liberty to move the afore mentioned Authorities and to then
approach this Court, if it become so warranted.
In such circumstances, these Contempt Cases are
closed, with the afore requested liberty being reserved to the
petitioners.
Sd/-
DEVAN RAMACHANDRAN, JUDGE
ww
COC Nos.446 & 475 of 2020 (S)
APPENDIX OF CON.CASE(C) 446/2020
PETITIONER'S ANNEXURE:
ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN WPC
NO.15137/2019 DATED 09/07/2019.
ANNEXURE II TRUE PHOTOCOPY OF THE REPRESENTATION
FILED BEFORE THE RESPONDENT DATED
24/11/2019.
COC Nos.446 & 475 of 2020 (S)
APPENDIX OF CON.CASE(C) 475/2020
PETITIONER'S ANNEXURES:
ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN W.P.
(C) 17521/19 DATED 24.7.2019.
ANNEXURE II TRUE PHOTOCOPY OF THE REPRESENTATION
FILED BEFORE THE RESPONDENT DATED
24.11.2019.
