Against The Judgment In Wpc ... vs By Adv. Sri.P.N.Mohanan
2021 Latest Caselaw 7426 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

          Con.Case(C).No.2033 OF 2016(S) IN WP(C). 6974/2014

  AGAINST THE JUDGMENT IN WPC 6974/2014 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER

              BABY SAROJAM
              AGED 62 YEARS
              RTD.SECRETARY,
              OLARIKKARA KSHEERA VYAVASAYA SAHAKARANA SANGHAM,
              LTD.NO.R.55(D), P.O.PULLAZHI-680012, THRISSUR-12,
              RESIDING AT THEKKATHUVALAPPIL HOUSE,
              KAREEKKAD P.O., 680519, THRISSUR.

              BY ADV. SRI.P.N.MOHANAN

RESPONDENT/RESPONDENTS 1 AND 2

      1       K.K.SUBRAMANYAN
              S/O.KARUPPAN, AGED 80 YEARS, PRESIDENT,
              OLIKKARA KSHEERA VYVASAYA SAHAKARANA SANGHAM, LTD.
              NO.R 55 (D), P.O.PULLAZHI 680 012, THRISSUR 12,
              RESIDING AT KUTTATHARA HOUSE, PULLAZHI PO, OLIKKARA.

      2       C.V.SASIDHARAN
              S/O.S.VELAYUDHAN, AGE NOT KNOWN TO THE PETITIONER,
              SECRETARY/REGISTRAR,
              KERALA STATE CO-OPERATIVE EMPLOYHEES PENSION BOAD,
              P.B.NO.85, KALA NIVAS, T.C.27/156, 157, CHINMAYA
              LANE, KUNNUMPURAM, NEAR AYURVEDA COLLEGE,
              THIRUVANANTHAPURAM-695 001.

              R1 BY ADV. SRI.V.G.ARUN
              R1 BY ADV. SRI.T.R.HARIKUMAR

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                          2

Con.Case(C).No.2033 OF 2016(S) IN WP(C). 6974/2014




                                   JUDGMENT

Dated this the 3rd day of March 2021

This Contempt Petition is filed complaining

that the directives contained in the judgment dated

24.06.2016 in W.P.(C) No.6974/2014 is not complied

with.

2. However, today when the matter is taken

up, learned counsel appearing for the respondent

has produced a judgment of a learned Division Bench

of this Court in W.A.No.489 of 2017, from where it

is evident that, the judgment of this Court was

reversed in the appeal.

In that view of the matter, I do not think

anything survives to be considered in the contempt

petition, it is closed accordingly, however at that

point of time, the learned counsel appearing for

the contempt petitioner submitted that, against the

judgment a review is pending before this Court. In

Con.Case(C).No.2033 OF 2016(S) IN WP(C). 6974/2014

that view of the matter liberty is granted to the

contempt petitioner to re-open the proceedings, if

situation warrants.

Sd/-

SHAJI P.CHALY JUDGE Hmh

Con.Case(C).No.2033 OF 2016(S) IN WP(C). 6974/2014

APPENDIX PETITIONER'S EXHIBITS ANNEXURE A1 A TRUE COPY OF THE JUDGMENT DATED 24.06.2016 IN WP(C)NO.6974/2014

RESPONDENT'S EXHIBITS NIL