Paulson Joseph vs Sri. Pradeepkumar. N
2021 Latest Caselaw 5801 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

    WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

          Con.Case(C).No.173 OF 2021 IN WP(C). 8243/2020

            WP(C) 8243/2020(E) OF HIGH COURT OF KERALA

PETITIONERS / PETITIONERS 1,2,3,5 & 6:

      1      PAULSON JOSEPH
             AGED 59 YEARS
             S/O.JOSEPH, VALIATHARAYIL, CHEMMANATHUKARA P.O.,
             VAIKOM, KOTTAYAM

      2      MADHAVANKUTTY
             AGED 53 YEARS
             S/O.SIVARAMAN NAIR, KARUKAYIL, KIZHAKKENADA, KOTTAYAM

      3      K.S. BIJUMON
             AGED 48 YEARS
             S/O.K.S.SANKARAN PILLAI, NANDANAM, MARAVANTHURUTHU
             P.O., VAIKOM, KOTTAYAM.
      4      BIJUMON M.K.
             AGED 45 YEARS
             S/O.KUNJUKUTTAN, MOOZHIYIL HOUSE, IRUMBAYAM P.O.,
             KOTTAYAM

      5      THANKAMMA VARGHESE
             AGED 65 YEARS
             D/O.OUSEPH, ARAKKAL HOUSE, IRUMBAYAM P.O., KOTTAYAM

             BY ADV. SRI.P.N.MOHANAN

RESPONDENT/FIRST RESPONDENT:

             SRI. PRADEEPKUMAR. N
             S/O.G.NARAYANAN PILLAI, AGED 56 YEARS, THE JOINT
             REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), OFFICE
             OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
             COLLECTORATE POST, KOTTAYAM 686 001, RESIDING AT
             MADHAVAMANGALAM, THIRUNAKKARA P.O., NEAR BHARATH
             HOSPTIAL, KOTTAYAM 686 001

             BY GOVERNMENT PLEADER:SRI.RAVI.KRISHNAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                 2
Con.Case(C).No.173 OF 2021 IN WP(C). 8243/2020




                          JUDGMENT

It is submitted by the learned Government Pleader

that Annexure A4 order has already been withdrawn on

11/02/2021. The submission is recorded.

In view of the above, the contempt case is closed.

Sd/-

SATHISH NINAN

JUDGE

rsr

Con.Case(C).No.173 OF 2021 IN WP(C). 8243/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 28.10.2020 IN W.P.(C) NO.8243/2020

ANNEXURE A2 A TRUE COPY OF THE COMMUNICATION DATED 21.12.2020 OF THE JOINT REGISTRAR ADDRESSED TO MANAGING DIRECTOR

ANNEXURE A3 A TRUE COPY OF THE LETTER DATED 6.1.2021 OF THE CONSULTEE BANK

ANNEXURE A4 A TRUE COPY OF THE ORDER DATED 13.1.2021 OF THE RESPONDENT

ANNEXURE A5 A TRUE COPY OF THE ORDER DATED 8.1.2021 OF THE ELECTION COMMISSION RESPONDENT''S EXHIBITS

ANNEXURE R1(a) A TRUE COPY OF THE COMMUNICATION DATED 21.12.2020 ISSUED BY THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G) KOTTAYAM TO THE MANAGING DIRECTOR

ANNEXURE R1(b) A TRUE COPY OF THE REMAINDER SENT TO THE FINANING BANK DATED 01.01.2021.

ANNEXURE R1(c) A TRUE COPY OF THE DECISION DATED 24.12.2020 ISSUED BY THE CIRCLE CO-OPERATIVE UNION, VAIKOM