The Managing Committee vs Smt.Mini Antony
2021 Latest Caselaw 2308 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

          Con.Case(C).No.1769 OF 2020 IN WP(C). 9828/2019

   AGAINST THE JUDGMENT IN WP(C) 9828/2019(C) DATED 29.03.2019


PETITIONER:

               THE MANAGING COMMITTEE
               RAMAPURAM REGIONAL SERVICE CO-OPERATIVE BANK
               LTD.NO.4111, RAMAPURAM BAZAR P.O., KOTTAYAM,
               REPRESENTED BY ITS PRESIDENT.

               BY ADV. SRI.P.C.SASIDHARAN

RESPONDENTS:

      1        SMT.MINI ANTONY
               (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
               SECRETARY TO GOVERNMENT CO-OPERATIVE DEPARTMENT,
               THIRUVANANTHAPURAM-695001.

      2        SRI.P.K.GOPAKUMAR,
               (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
               DEPUTY SECRETARY, CO-OPERATIVE DEPARTMENT,
               SECRETARIAT, THIRUVANANTHAPURAM-695001.


               SRI. MATHEW GEORGE VADAKKEL - SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 COC 1769/20
                                     2



                              JUDGMENT

Sri.P.C.Sasidharan - learned Standing

Counsel for the petitioner submitted that

since the learned Senior Government Pleader

has now produced on record an order issued by

the respondent in compliance with the

directions in the judgment, his client intends

to challenge the same. He, therefore, prayed

that this COC be closed reserving his client

liberty to do so.

In the afore circumstances, this COC is

closed with full liberty to the petitioner to

challenge the order issued by the respondent

as they are advised.

Sd/-

                                         DEVAN RAMACHANDRAN
      RR                                        JUDGE
 COC 1769/20



                           APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE ORDER IMPUGNED IN THE WRIT PETITION DATED 13.02.2019.

ANNEXURE A2 TRUE COPY OF THE APPEAL PETITION FILED BEFORE THE GOVERNMENT DATED 05.03.2019.

ANNEXURE A3 TRUE COPY OF THE JUDGMENT IN W.P.

(C)9828 OF 2019 DATED 29.03.2019.

ANNEXURE A4 TRUE COPY OF THE ORDER DATED 14.09.2020.