Issac vs B.Noushad
2021 Latest Caselaw 4508 Ker

Con.Case(C).No.2299 OF 2019
                                  1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

        Con.Case(C).No.2299 OF 2019 IN WP(C). 1105/2015

 AGAINST THE ORDER/JUDGMENT IN WP(C) 1105/2015(K) OF HIGH COURT
                           OF KERALA


PETITIONER/S:

                ISSAC
                AGED 66 YEARS
                S/O. VARKEY, MARACHARIPUTHEYATH HOUSE, MANNAMKANDAM
                P.O., 200 ACRE, DEVIKULAM TALUK, PIN-685 561.

                BY ADVS.
                SMT.SINDHU SANTHALINGAM
                SRI.A.D.SHAJAN

RESPONDENT/S:

                B.NOUSHAD,FATHERS NAME AND AGE (NOT KNOWN TO THE
                PETITIONER) KERALA CO-OPERATIVE DEVELOPMENT AND
                WELFARE FUND BOARD TC.25/357(4), REPRESENTED BY THE
                SECRETARY, GANDHARI AMMANKOVIL ROAD,
                THIRUVANANTHAPURAM, PIN-695 001.


OTHER PRESENT:

                SRI.P.C.SASIDHARAN,SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2299 OF 2019
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                              JUDGMENT

Dated this the 8th day of February 2021

Learned counsel for the respondents submits that orders are

passed on 10.06.2020 in compliance with Annexure-A1 judgment.

Learned Senior Counsel appearing for the petitioner points out

that the compliance is only after a period of 27 months of the

judgment. Therefore in case the petitioner is aggrieved by the

delay in payment, petitioner would be free to take up

appropriate proceedings.

The Contempt of Court Case is closed accordingly.

Sd/-

                                                  P.V.ASHA

rkc                                                   JUDGE
 Con.Case(C).No.2299 OF 2019




                           APPENDIX
PETITIONER'S/S EXHIBITS:

ANNEXURE 1           A   TRUE  COPY   OF   THE  JUDGMENT      DATED

23.10.2018, DELIVERED ON 8.11.2018.

ANNEXURE 2 A TRUE COPY OF THE LETTER DATED 22.10.2012 ISSUED BY THE RESPONDENT.

ANNEXURE 3 A TRUE COPY OF THE ORDER NO.221/2015/CO-OP.

TVM, DATED 16.4.2015.

ANNEXURE 4 A TRUE COPY OF THE LETTER NO.G(1)465/19 TVM DATED 26.3.2019.

ANNEXURE 5 A TRUE COPY OF THE LETTER NO.G(1)465/19 TVM DATED 30.4.2019.

ANNEXURE 6 A TRUE COPY OF THE LETTER NO.CO-OP.

C2/104/2019-CO-OP. DEP./TVM DATED 17.5.2019.

ANNEXURE 7 A TRUE COPY OF THE LETTER NO.PIO 310/2019 HIGH COURT OF KERALA, DATED 18.6.2019.

ANNEXURE 8 A TRUE COPY OF THE LETTER NO.G(1)465/19 TVM, DATED 4.10.2019.