K.K.Sugadhan vs G.C.Yadhav
2021 Latest Caselaw 6107 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

         Con.Case(C).No.2034 OF 2019 IN WP(C). 5375/2019

 AGAINST THE INTERIM ORDER DATED 08.04.2019 IN WP(C) 5375/2019(V)
                     OF HIGH COURT OF KERALA


PETITIONER/2ND PETITIONER IN WP(C):

             K.K.SUGADHAN,
             AGED 65 YEARS
             S/O.LATE KUMARAN, KOLLAMPARAMBIL HOUSE,
             POST KOTTANELLUR, THRISSUR, PIN - 680 672.

             BY ADVS.
             SRI.S.RENJITH
             SRI.K.R.PRATHISH

RESPONDENT/RESPONDENT NO.2 IN WP(C):

G.C.YADHAV, AGED 50 YEARS S/O.NOT KNOWN TO THE PETITIONER, REGISTRAR OF COMPANIES, ERNAKULAM, COMPANY LAW BHAWAN, BMC ROAD, THRIKKAKARA, KOCHI - 682 021.

R1 BY SRI.K.SHRI HARI RAO, CGC SRI.K.SHRI HARI RAO

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 19.02.2021, ALONG WITH Con.Case(C).1980/2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: Con.Case(C).No.2034/2019 IN WP(C). 5375/2019 Con.Case(C).No1980 OF 2019 IN WP(C).5442/2019

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

Con.Case(C).No.1980 OF 2019 IN WP(C). 5442/2019

AGAINST THE INTERIM ORDER DATED 08.04.2019 IN WP(C) 5442/2019(E) OF HIGH COURT OF KERALA

PETITIONER/2ND PETITIONER IN WP(C):

K.K.SUGADHAN AGED 65 YEARS S/O.LATE KUMARAN, KOLLAMPARAMBIL HOUSE, POST KOTTANELLUR, THRISSUR-680 672.

BY ADVS.

SRI.S.RENJITH SRI.K.R.PRATHISH

RESPONDENT/2ND RESPONDENT NO.2 IN WP(C):

G.C.YADHAV, AGED ABOUT 50, S/O NOT KNOWN TO THE PETITIONER, REGISTRAR OF COMPANIES, ERNAKULAM, COMPANY LAW BHAWAN, BMC ROAD, THRIKKAKARA, KOCHI-682 021.

R1 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA R1 BY SRI.K.SHRI HARI RAO, CGC

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 19.02.2021, ALONG WITH Con.Case(C).2034/2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: Con.Case(C).No.2034/2019 IN WP(C). 5375/2019 Con.Case(C).No1980 OF 2019 IN WP(C).5442/2019

COMMON JUDGMENT Dated this the 19th day of February 2021

These contempt cases are filed complaining that the interim

order passed by this Court dated 08.04.2019 in W.P.

(C).Nos.5375/2019 and 5442/2019 is not complied with by the

respondent - Registrar of Companies, Ernakulam.

2. However, along with the affidavit, order passed by the

Registrar dated 16.04.2019 is produced. In that view of matter, I

am satisfied that the directives are complied with and there are no

reasons to pursue the contempt proceedings any further.

Therefore, the Contempt of Court cases are closed,

accordingly.

Sd/-

SHAJI P. CHALY JUDGE VPK Con.Case(C).No.2034/2019 IN WP(C). 5375/2019 Con.Case(C).No1980 OF 2019 IN WP(C).5442/2019

APPENDIX OF Con.Case(C) 2034/2019

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE NOTICE DATED 15/06/19 ISSUED BY THE RESPONDENT.

ANNEXURE A2 TRUE COPY OF THE REPRESENTATION DATED 23/09/2019 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENTS'S/S EXHIBITS:

ANNEXURE R(a) TRUE COPY OF THE LETTER DATED 16.04.2019 ADDRESSED TO THE COMPANY Con.Case(C).No.2034/2019 IN WP(C). 5375/2019 Con.Case(C).No1980 OF 2019 IN WP(C).5442/2019

APPENDIX OF Con.Case(C) 1980/2019

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE NOTICE DATED 15.06.2019 ISSUED BY THE RESPONDENT.

ANNEXURE A2 TRUE COPY OF THE NOTICE DATED 18.09.2019 ISSUED BY MR.O.P.ACHUTHANKUTTY.

ANNEXURE A3 TRUE COPY OF THE REPRESENTATION DATED 23.09.2019 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENT'S/S EXHIBITS:

ANNEXURE R(a) TRUE COPY OF THE LETTER DATED 16.04.2019 ADDRESSED TO THE COMPANY