T. Amminikutty vs Sasikala
2021 Latest Caselaw 5563 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

        Con.Case(C).No.195 OF 2017(S) IN WP(C). 25913/2016

 AGAINST THE JUDGMENT IN WPC 25913/2016 DATED 05-09-2016 OF HIGH
                         COURT OF KERALA


PETITIONER/PETITIONER IN W.P.(C):

             T. AMMINIKUTTY
             AGED 57 YEARS, W/O.LATE SRI.G.BALISON, RESIDING AT
             WALGI HOUSE, KANAKA NAGAR, KOWDIAR,
             THIRUVANANTHAPURAM.

             BY ADV. SRI.T.G.KRISHNAN (THRISSUR)

RESPONDENT/1ST RESPONDENT IN W.P.(C):

             SASIKALA
             GENERAL MANAGER IN CHARGE, THE THIRUVANANTHAPURAM
             DISTRICT CO-OPERATIVE BANK LTD.,
             HEAD OFFICE, THIRUVANANTHAPURAM-695001.

             R1 BY SRI.THOMAS ABRAHAM STANDING COUNSEL,
             THIRUVANANTHAPURAM DIST. CO-OP BANK

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.195 OF 2017(S)               2

IN WP(C). 25913/2016




                                 JUDGMENT

Dated this the 16th day of February 2021

This contempt petition is filed by the petitioner complaining that the

directives contained in the judgment dated 5.9.2016 is not complied with.

2. On 12.2.2021 when the matter was posted before this Court, there

was no representation for the petitioner. However, learned counsel appearing

for respondent was directed to take instructions in the matter. Today also there

is no representation for the petitioner. But learned standing counsel appearing

for the respondent bank submitted that pursuant to the attachment order

passed by the Arbitrator in the ARC proceedings of the Co-operative Society,

the property in question is under attachment and further that the petitioner

has not approached the bank for return of the title documents in the bank.

3. In that view of the matter and since the petitioner has not appeared

before this Court in two consecutive occasions, I do not think petitioner is

interested in pursuing the matter any further.

Contempt petition is closed accordingly.

Sd/-

                                                   SHAJI P.CHALY

smv                                                     JUDGE


IN WP(C). 25913/2016



                                APPENDIX

PETITIONER'S ANNEXURES:

ANNEXURE-A: THE CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.29513/2016, DATED 5.9.2016, PASSED BY THIS HONOURABLE COURT.

ANNEXURE-B: A TRUE PHOTOCOPY OF THE JUDGMENT PASSED BY THIS COURT IN CONTEMPT OF COURT CASE(C) NO.1986/16