Sikha Prasad vs Maya K Nair
2021 Latest Caselaw 7511 Ker

Con.Case(C) 387/2020                        1/1



                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         Present:
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

              Wednesday,the 3rd day of March 2021/12th Phalguna, 1942
           Contempt Case(Civil) No.387/2020(S) in WP(C) No.23498/2019
PETITIONER/PETITIONER:
      SIKHA PRASAD,AGED 59 YEARS,
     For information purpose only
      W/O. PRASAD, SHILPA HOUSE, THAZHAKKARA P.O,
      MAVELIKKARA, ALAPPUZHA DISTRICT 690 102


        BY ADVOCATES       M/S K.SASIKUMAR, P.S.RAGHUKUMAR, S.ARAVIND.
RESPONDENTS/RESPONDENTS 2 & 3:
1.    MAYA K NAIR,SECRETARY,
      MAVELIKKARA TALUK CO-OPERATIVE BANK LTD,
      NO. 707, PULIMOOD JUNCTION, MAVELIKKARA 690 101
2.    RESHMI, BRANCH MANAGER,
      MAVELIKKARA TALUK CO-OPERATIVE BANK LTD,
      NO. 707 THAZHAKKARA BRANCH, THAZHAKKARA,
      MAVELIKKARA 690 102


      M/S B.ASHOK SHENOY, P.S.GIREESH, RIYAL DEVASSY FOR RESPONDENTS.


            This       Contempt Of Court Case (civil) having come up for orders on
03/03/2021, the Court on the same day passed the following:
                                                                            P.T.O
                                        O R D E R

Learned Counsel for the respondent seeks further time. Post on 17/03/2021; within which time, if the directions in the judgment are not complied with, the respondent shall remain present before this Court personally to explain why.

03-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR