For Information Purpose Only vs By Advocate Sri. P.P.Jacob
2021 Latest Caselaw 6714 Ker

Con.Case(C) 2094/2020                        1/2



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          Present:

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                               th                        th
           Thursday,the 25          day of February 2021/6    Phalguna, 1942

           Contempt Case(C) No.2094/2020(S) in WP(C) No.14211/2019


    For information purpose only
PETITIONER/PETITIONER IN WPC NO. 14211/2019
      N.N.PAVANAN,
      NEDUMCHIRA HOUSE, ULLALA, THALAYAZHAM VAIKOM, SECRETARY (RETIRED),
      PARAKKATTUKULANGARA COIR, VYAVASAYA SAHAKARANA SANGHAM LTD. NO. K
      675, T.V.PURAM P.O, VAIKOM.

BY ADVOCATE SRI.          P.P.JACOB


RESPONDENT/1ST RESPONDENT IN WPC NO.14211/2019
      1.                E.N.SALIMON,S/O. NARAYANAN, AGED 53 YEARS,
                        PRESIDENT, PARAKKATTUKULANGARA COIR VYAVASAYA
                        SAHAKARANA SANGHAM LTD. NO. K 675, T.V. PURAM P.O,
                        VAIKOM-686 606, RESIDING AT MANKAVI,
                        T.V. PURAM P.O, VAIKOM-686 606

*ADDL.R2.                JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
                        OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE
                        SOCIETIES, KOTTAYAM, PIN 686001

      *IS SUO MOTU IMPLEADED AS ADDITIONAL R2 AS PER ORDER DATED
      25-02-2021 IN COC 2094 OF 2020,

ADVOCATE SRI. S.RAJMOHAN FOR R1


    This Contempt of Court Case (Civil) having come up for orders on

25/02/2021, the court on the same day passed the following:-
 Con.Case(C) 2094/2020                      2/2




                             DEVAN RAMACHANDRAN, J.

----------------------

Con.Case(C) No.2094 of 2020

----------------------

Dated this the 25th day of February 2021

For information purpose ORDE R only Sri.Raj Mohan, learned counsel for the respondent, submitted that the

directions in the judgment have not been complied with because the Society is

now in a state of extreme financial crisis and unable to garner resources to

honour the petitioner's retirement claims.

I, therefore, suo motu implead the Joint Registrar (General) of Co-operative Societies, Office of the Joint Registrar of Co-operative Societies, Kottayam, Pin -

686 001, as an additional respondent.

The Registry is directed to make consequential incorporations in the cause

title.

The petitioner is directed to serve a copy of this COC and the learned counsel

for the Society is directed to serve copy of the counter pleadings to the learned

Senior Government Pleader - Sri.Mathew Vadakkel, within two days and he will obtain instructions from the additional respondent as to what can be done in this

case to honour the commitments of the Society.

List this case for further consideration on 17.03.2021.

Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR