For Information Purpose Only vs N.S.Sreekumar
2021 Latest Caselaw 7471 Ker

Con.Case(C) 1280/2017                        1/2



                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          Present:

                         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

              Wednesday,the 3rd day of March 2021/12th Phalguna, 1942

            Contempt Case(Civil) No.1280/2017(S) in WP(C) No.26322/2015

PETITIONER/PETITIONER IN WP(C):-
     For information purpose only
       K.J.JOY,    KARIKKAD HOUSE,
       NADUBHAGAM, CHAMPAKULAM P.O.,
       ALAPPUZHA DISTRICT - 688 505.

      BY ADVOCATES       T.R.HARIKUMAR.
RESPONDENTS/ADMINISTRATIVE COMMITTEE MEMBERS WHO ARE APPOINTED IN THE PLACE

OF THE 2ND RESPONDENT BOARD IN WP(C):-
1.     N.S.SREEKUMAR, RESIDING AT NATTUKARATHIL,
       NADUBHAGOM, CHAMBAKULAM, ALAPPUZHA,
       CONVENER,        ADMINISTRATIVE COMMITTEE,
      NEDUMUDY VILLAGE SERVICE CO-OPERATIVE SOCIETY LTD.NO. 2331,
       NEDUMUDY P.O., ALAPPUZHA DISTRICT. - 688 508.
2.     M.C. ANIYAPPAN,RESIDING AT MUNNUTTIANPATHIL CHIRA,
       VAISYAM BHAGOM P.O., ALAPPUZHA, MEMBER,
       ADMINISTRATIVE COMMITTEE,
       NEDUMUDY VILLAGE SERVICE CO-OPERATIVE SOCIETY LTD.NO. 2331,
       NEDUMUDY P.O., ALAPPUZHA DISTRICT. - 688 508.
3.     JAMES MATHEW,RESIDING AT VALIYAKULAM,
       CHAMBAKULAM P.O., ALAPPUZHA,MEMBER,
       ADMINISTRATIVE COMMITTEE,
      NEDUMUDY VILLAGE SERVICE CO-OPERATIVE SOCIETY LTD.NO. 2331,
       NEDUMUDY P.O., ALAPPUZHA DISTRICT. - 688 508.
4.     N.K.REGHUNATHAN,AGED 59 YEARS,S/O. KUNJOLA,PRESIDENT,
     MANAGING COMMITTEE OF THE NEDUMUDY VILLAGE SERVICE
       CO-OPERATIVE SOCIETY LTD. NO.2331,
      NEDUMUDY P.O.,ALAPPUZHA 688508.
      IS IMPLEADED AS PER ORDER DATED 06/02/2019 IN I.A 2/2019.

      SRI. K.J.KURIACHAN, FOR RESPONDENTS.


     This    Contempt Of Court Case (civil) having come up for orders on

03/03/2021, th eCourt on the same day passed the following:
                                                                          P.T.O
 Con.Case(C) 1280/2017                    2/2




                             SHAJI P.CHALY, J.
                                 -----------------
                       Con.Case(C) No.1280 of 2017
      For information purpose only
                                 -----------------
                    Dated this the 3rd day of March 2021

                                   ORDER

Learned counsel appearing for the respondents seeks time. The contempt

petition is pending before this Court for the post more than three years. In fact the personal appearance was dispensed with only for a short period, that was expired

within a period of one month from 23.09.2019. Obviously the respondents have not

secured extended orders from this Court on personal appearance. Therefore, if the

respondents are not complying with the directions contained in the judgment, the

respondents shall be present before this Court on 12.03.2021.

Sd/-

SHAJI P.CHALY, JUDGE

hmh

/true copy/ Sd/-

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