N.Lalu vs Manju
2021 Latest Caselaw 15865 Ker

Con.Case(C) No.2230/2016                       1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                   Friday, the 30th day of July 2021 / 8th Sravana, 1943
                  CONTEMPT CASE(C) NO. 2230 OF 2016(S) IN WPC 14780/2016

   PETITIONER/PETITIONER:
         LALU,AGED 59 YEARS,S/O.NARAYANAN,NEDUMPARAMBIL,
         PARAYAKKAD P.O.,THURAVOOR,CHERTHALA,ALAPPUZHA DISTRICT-688 340.

            BY ADVS.SRI.JOSEPH KURIAN VALLAMATTAMSRI.LAL K.JOSEPHSRI.V.S.SHIRAZ BAVA


   RESPONDENTS/RESPONDENT 4 & 5:
   1     MANJU,SECRETARY,PARAYAKKAD COIR VYAVASAYA CO-OPERATIVE SOCIETY LTD.
         NO.559,PARAYAKKAD P.O., THURAVOOR,CHERTHALA,ALAPPUZHA DISTRICT-687 016.
   2     MOHANAN,PRESIDENT,PARAYAKKAD COIR VYAVASAYA CO-OPERATIVE SOCIETY LTD.
         NO.559,PARAYAKKAD P.O., THURAVOOR,CHERTHALA,ALAPPUZHA DISTRICT-687 016.

            ADVOCATE SMT.P.I.SHAMLATH FOR RESPONDENTS.


        This Contempt of court case (civil) having come up for orders on
   30.07.2021, the court on the same day passed the following:




                                                                      P.T.O.
 Con.Case(C) No.2230/2016                        2/2




                                           ORDER

Adv. Shamlath, learned counsel appearing for the respondent

submitted that, there is a change of vakalath and some more time is

required to understand the implications of the directions contained in the

judgment and file a suitable affidavit before this Court. In fact learned

counsel for the petitioner submitted that, some amounts were paid to the

petitioner in accordance with the directions contained in the judgment.

However, inspite of earnest efforts made by the petitioner, the rest of

the amounts are not paid. Therefore, there will be a direction to the

respondent to comply with the directions without fail and report the

compliance of the judgment before this Court.

Post on 13/08/2021.

                                                                  Sd/-SHAJI P.CHALY,JUDGE




30-07-2021                        /True Copy/                                  Assistant Registrar