Contempt Case(C) ... vs By Advocates M/S M.R.Hariraj
2021 Latest Caselaw 6903 Ker

Con.Case(C) 1946/2017                        1/3



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          Present:

                        THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

                              th                        th
            Friday,the 26          day of February 2021/7    Phalguna, 1942

           Contempt Case(C) No.1946/2017(S) in WP(C) No.27449/2017

PETITIONER/PETITIONERS NO.2 IN WPC
     For     information
      M.V.JANARDHANAN PILLAI, purpose only
      S/O.K.NARAYANAN NAIR,AGED 74 YEARS,
      RESIDING AT AISWARYA MALLASSERIL,THAZHAKKARA.P.O,
      MAVELIKKARA-690102.

BY ADVOCATES M/S M.R.HARIRAJ, G.BINDU, K.RAJAGOPAL,
                                          M.V.BALAGOPAL, P.A.KUMARAN


RESPONDENTS/RESPONDENTS NO.2 AND 3

1.                      ANNAMMA MATHEW, SECRETARY,
                        MAVELIKKARA TALUK COOPERATIVE BANK LTD.NO.707,
                        HEAD OFFICE,PULIMOOD JUNCTION,MAVELIKKARA-690101.

2.                      RASHMI NARAYANAN, BRANCH MANAGER,
                        MAVELIKKARA TALUK COOPERATIVE BANK,
                        THAZHAKKARA BRANCH, THAZHAKKARA-690102.

ADDL R3.                K.J.SUMAYAMMAL, THE ADMINISTRATOR
                        MAVELIKKARA TALUK CO OPERATIVE BANK LTD NO.707,
                        HEAD OFFICE, PULIMOODU JUNCTION, MAVELIKARA 690101

      IS IMPLEADED VIDE ORDER DATED 01/02/2018 IN IA 74/2018.

ADDL. R4.                ADEESH CHANDRAN, THE ADMINISTRATOR
                         MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO.707,
                         HEAD OFFICE, PULIMOOD JUNCITON,
                         MAVELIKKARA - 690101.

      IS IMPLEADED VIDE ORDER DATED 18.03.2019 IN IA NO.1/2019.

ADDL.R5.                SANTHOSH .S.,THE ADMINISTRATOR,
                        MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO.707,
                        HEAD OFFICE, PULIMOOD JUNCTION,
                        MAVELIKKARA-690 101.

      IS IMPLEADED VIDE ORDER DATED 18/10/2019 IN IA.3/2019.

ADDL.R6.                 SMT.ASHA SURESH, SECRETARY IN-CHARGE,
                         MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO.707,
                         HEAD OFFICE, PULIMOOD JUNCTION, MAVELIKKARA-690 101
 Con.Case(C) 1946/2017                    2/3

ADDL.R7.                SRI.K. GOPAN, PRESIDENT
                        MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO.707,
                        HEAD OFFICE, PULIMOOD JUNCTION, MAVELIKKARA-690 101.

      ADDITIONAL R6 AND R7 ARE IMPLEADED VIDE ORDER DATED 19/02/2021 IN
      IA.2/2020.

ADVOCATE SRI. T.R.HARIKUMAR, FOR R1 TO R3



   For     information
      This contempt                  purpose
                    of Court Case (Civil) having come uponly
                                                         for orders on
26/02/2021, the Court on the same day passed the following:-


                                                       P.T.O.
 Con.Case(C) 1946/2017                           3/3




                                     SHAJI P. CHALY, J.
                                   ------------------------------
                             Cont.Case (C) No.1940 of 2017
                                                 &
                             Cont.Case (C) No.1946 of 2017
                         --------------------------------------------------
                        Dated this the 26th day of February, 2021
      For information  purpose only
                    ORDER

The Contempt Petitions are directed against the respondents on the basis of

the imperative directions in the judgments rendered by this Court in WP(C)

Nos.27448 of 2017 and 27449 of 2017. Learned counsel appearing for the

respondents submitted that various cases in regard to the fixed deposit receipts

are under the consideration of the bank and consequent to the misappropriation committed by the erstwhile managing committee the bank is facing severe

financial crisis and difficulties. However, the bank is making various efforts in

order to settle the transactions and formulate a scheme for payment of money to

the creditors.

In that view of the matter, post the Contempt Petitions after a month.

However, this will not stand in the way of the contempt petitioners approaching

the bank seeking appropriate reliefs by making suitable representations also. The bank will be at liberty to pass appropriate orders in this regard.

Sd/ SHAJI P. CHALY, JUDGE

scs

/true copy/ Sd/-

ASSISTANT REGISTRAR