Kerala High Court
Friday vs For Information Purpose Only on 26 February, 2021
Con.Case(C) 1940/2017 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
Friday,the 26th day of February 2021/7th Phalguna, 1942
Contempt Case(C) No.1940/2017(S) in WP(C) No.27448/2017
PETITIONER/PETITIONER NO.1 IN WPC
For information purpose only
N. PARAMESWARAN, AGED 77 YEARS, S/O.K.NARAYANAN NAIR,
RESIDING AT PRASHANTH MALLASSERIL,
THAZHAKKARA P.O., MAVELIKKARA- 690102.
BY ADVOCATES M/S M.R.HARIRAJ, G.BINDU,
M.K.LEELA MUKUNDAN,
M.V.BALAGOPAL & P.A.KUMARAN.
RESPONDENTS/RESPONDENTS NO.2 AND 3 IN WPC
1. ANNAMMA MATHEW, SECRETARY,
MAVELIKKARA TALUK CO-OPERATIVE BANK LTD NO.707,
HEAD OFFICE, PULIMOOD JUNCTION, MAVELIKKARA- 690101.
2. RASHMI NARAYANAN, BRANCH MANAGER,
MAVELIKKARA TALUK CO-OPERATIVE BANK,
THAZHAKKARA BRANCH, THAZHAKKARA -690102.
ADDL. R3 IMPLEADED
3. SMT.K.J. SUMAYAMMAL, THE ADMINISTRATOR,
MAVELIKKARA TALUK CO OPERATIVE BANK LTD NO.707,
HEAD OFFICE, PULIMOOD JUNCTION, MAVELIKARA- 690101
IS IMPLEADED VIDE ORDER DATED 01/02/2018 IN IA 73/2018.
ADDL. R4 IMPLEADED
4. ADEESH CHANDRAN, THE ADMINISTRATOR,
MAVELIKKARA TALUK COOPERATIVE BANK LTD NO. 707,
HEAD OFFICE, PULIMOOD JUNCTION, MAVELIKKARA-690101.
IS IMPLEADED VIDE ORDER DATED 18/03/2019 IN IA 1/2019.
ADDL. R5 IMPLEADED
5. 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.2/2019.
ADDL. R6 & R7 IMPLEADED
Con.Case(C) 1940/2017 2/3
6. SMT.ASHA SURESH, SECRETARY IN-CHARGE,
MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO.707,
HEAD OFFICE, PULIMOOD JUNCTION, MAVELIKKARA-690101.
7. SRI.K. GOPAN, PRESIDENT,
MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO.707,
HEAD OFFICE, PULIMOOD JUNCTION, MAVELIKKARA-690101.
ARE IMPLEADED VIDE ORDER DATED 19/02/2021 IN IA.2/2020.
ADVOCATE SRI.T.R.HARIKUMAR FOR R3.
For information purpose only
ADVOCATES M/S B.ASHOK SHENOY, ANILKUMAR C.R.,
P.S.GIREESH & RIYAL DEVASSY FOR R6 & R7.
This contempt of Court Case (Civil) having come up for orders on
26/02/2021, the Court on the same day passed the following:-
p.t.o
Con.Case(C) 1940/2017 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
