A. Ramani Anandhan vs Padmakumar
2021 Latest Caselaw 2991 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

        WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

             Con.Case(C).No.1572 OF 2020 IN WP(C). 14005/2019

    AGAINST THE JUDGMENT IN WP(C) 14005/2019(A) OF HIGH COURT OF
                               KERALA


PETITIONERS:

         1      A. RAMANI ANANDHAN
                MUTHOOT BUILDING, PEARL HEAVEN, 3C, VAZHUTHACAUD,
                THIRUVANANTHAPURAM.

Addl.    2      PRAMEELA ANANDHAN @ PRAMEELA SAM, W/o.SAM SUJENDRA
                KUMAR, AGED 47 YEARS, RESIDING AT SP COTTAGE,
                RAMESWARAM WARD, AMARAVILA P.O., THIRUVANANTHAPURAM.
                (IMPLEADED AS PER ORDER DTD 27.01.2021 IN
                I.A.NO.1/2021)

                BY ADVS.
                SRI.P.R.VENKATESH
                SRI.G.KEERTHIVAS

RESPONDENT:

                PADMAKUMAR
                FATHER'S NAME AND AGE IS NOT KNOWN, PRESIDENT,
                PERINGAMMALA LABOUR CONTRACT CO-OPERATIVE SOCIETY
                LTD. NO.T.1640, KAMAL BUILDINGS, THAKARAPARAMBU ROAD,
                PAZHAVANGADI, THIRUVANANTHAPURAM-695023.

                SRI.K.V.JAYADEEP MENON
                SRI.T.P.RAMESH (THENGUMPILLIL)
                SMT.P.KRISHNAPRIYA


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1572 OF 2020

                                         2


                                 JUDGMENT

Dated this the 27th day of January 2021

The petitioner alleges that, in spite of the directions in the

judgment dated 31.05.2019 in W.P.(C) No.14005/2019, the

respondent herein has not honoured the payment as ordered

therein. She says that she has, therefore, approached the

Registrar of Co-operative Societies, as permitted by this Court

but that no action has been taken by the said Authority either.

2. Even when I hear the learned counsel for the petitioner

on the afore lines, the fact remains that the Registrar of Co-

operative Societies is not a party in this case. I cannot,

therefore, take any action against the said Authority.

Perhaps discerning my mind as afore, Sri.Venkatesh, the

learned counsel for the petitioner, prayed that this contempt

case be permitted to be withdrawn, with liberty to file a fresh

one arraying the Registrar also in the party array.

In the afore circumstances, I close this contempt case as

having been withdrawn, leaving full liberty to the petitioner to

approach this Court again with a fresh one arraying

appropriate parties.

Sd/- DEVAN RAMACHANDRAN

Stu JUDGE Con.Case(C).No.1572 OF 2020

APPENDIX PETITIONER'SS EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE NOTICE DATED 25.6.2019 ISSUED BY ADVOCATE S.RAKESH.

ANNEXURE 2 TRUE COPY OF THE CHEQUE DATED 12.7.2019 ISSUED BY THE THIRUVANANTHAPURAM DISTRICT CO- OPERATIVE BANK.

ANNEXURE 3 TRUE COPY OF THE DISHONOR MEMO.

ANNEXURE 4 TRUE COPY OF THE NOTICE DATED 23.7.2019 ISSUED TO SRI.PADMAKUMAR BY ADVOCATE S.RAKESH.

ANNEXURE 5 TRUE COPY OF RETURN OF THE POSTAL ARTICLE WITH THE ENDORSEMENT.

ANNEXURE 6 TRUE COPY OF THE JUDGMENT DATED 1.11.2019 IN COC 1917/2019 IN WP(C) NO.14005/2019 OF THIS HON'BLE COURT.

ANNEXURE 7 TRUE COPY OF THE LETTER DATED 10.12.2019 FROM COUNSEL S.RAKESH.

ANNEXURE 8 TRUE COPY OF THE IA NO.1/2020 IN COC 1917/2019.

ANNEXURE 9 TRUE COPY OF THE ORDER DATED 26.2.2020 IN IA.1/2020 IN CONT. CASE NO.1917/2019 OF THIS HON'BLE COURT.

ANNEXURE 10 TRUE COPY OF THE DEATH CERTIFICATE OF LATE RAMANI ANANDHAN

ANNEXURE 11 TRUE COPY OF THE REPRESENTATION ALONG WITH ORDER DATED 15.10.2020