Rejimon P.K vs V.P.Subramanian
2021 Latest Caselaw 1719 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

          Con.Case(C).No.2123 OF 2020 IN WP(C). 1984/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 1984/2020(W) OF HIGH COURT OF
                             KERALA


PETITIONER/S:

                REJIMON P.K
                AGED 49 YEARS
                S/O. KUNJUKUNJU, PADAPPACKAL HOUSE, THEKKEPURAM,
                RANNI P.O., PATHANAMTHITTA DISTRICT-689 672

                BY ADVS.
                SRI.JOSEPH GEORGE
                SRI.P.A.REJIMON

RESPONDENT/S:

      1         V.P.SUBRAMANIAN
                MANAGING DIRECTOR, THE KERALA STATE FINANCIAL
                ENTERPRISES LIMITED, REGD OFFICE, 'BHADRATHA', MUSEUM
                ROAD, THRISSUR,PIN-680 020

      2         N.NEPOLIAN,
                BRANCH MANAGER, KSFE, RANNI-PERUNAD BRANCH,
                PATHANAMTHITTA, PIN-689 6711


OTHER PRESENT:

                T. RAJASEKHARAN NAIR SR GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2123 OF 2020

                               2


                         JUDGMENT

It is submitted by the learned Standing Counsel appearing

for the KSFE submits that appropriate steps for recovery have

been taken against the principal debtor as well. The submission

is recorded. The Contempt of Court Case is closed.

Sd/-

ANU SIVARAMAN

JUDGE Bng/15.01.2021 Con.Case(C).No.2123 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT DATED 11.02.2020 IN WP(C) 1984/2020 OF THIS HON'BLE COURT