Kerala High Court
For Information Purpose Only vs By Advocate Sri.B. Krishna Mani on 4 March, 2021
Con.Case(C) 1665/2017 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
Thursday,the 4th day of March 2021/13th Phalguna, 1942
Contempt Case(C) No.1665/2017(S) in WP(C) No.36592/2015
For information purpose only
PETITIONER/PETITIONER IN THE WRIT PETITION
C.C. GEORGE, S/O.CHERIAN, AGED 78,
CHEMPAKAMATTATHIL, PALAKKATTUMALA.P.O, KOTTAYAM.
BY ADVOCATE SRI.B. KRISHNA MANI.
RESPONDENTS/RESPONDENTS 3 AND 4 IN THE WRIT PETITION
1. K.G. SHAJI, THE MANAGING DIRECTOR,
THE MEENACHIL RUBBER MARKETING AND PROCESSING
CO-OPERATIVE SOCIETY LTD.NO.K-118, PALA, KOTTAYAM-686 575.
2. JOY ABRAHAM. M.P., THE PRESIDENT,
THE MEENACHIL RUBBER MARKETING AND PROCESSING
CO-OPERATIVE SOCIETY LTD NO.K-118, PALA, KOTTAYAM-686 575.
ADDL. R3 IMPLEADED
3. JOYICE MATHEW, ADMINISTRATOR,
MEENACHIL RUBBER MARKETING AND PROCESSING CO-OPERATIVE SOCIETY LTD.,
JUNIOR INSPECTOR, BHARANAGANAM UNIT, PALA, BHARANAGANAM,
P.O. KOTTAYAM DISTRICT-686 578.
ADDL. R3 IS IMPLEADED AS PER ORDER DATED 04/03/2021 IN IA.1/2021.
ADVOCATES M/S JEN JAISON, RAHANA JOSE,
SHAJI THOMAS, SHARATH NARAYAN NAMBIAR FOR R1 & R2.
This Contempt of Court Case (Civil) having come up for orders on
04/03/2021, the Court on the same day passed the following:-
P.T.O.
Con.Case(C) 1665/2017 2/3
SHAJI P. CHALY, J.
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Cont. Case (C).Nos.395 & 1665 of 2017
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Dated this the 4th day of March, 2021
For information purpose only
ORDER
Issue urgent notice by speed post to the 3rd additional respondent
returnable within two weeks.
2. Pursuant to the directions contained in the common judgment
passed by this Court in W.P.(C).Nos.36500 of 2015 & 36592 of 2015,
payments were effected to the petitioners belatedly after the filing of the
contempt petitions. But fact remains at one point of time payments
became impossible due to various factors as is stated in the affidavit filed
by the respondents. Any how, it is evident that the Society in question is
now under the administration of the Administrator appointed by the State
Government.
In order to have an appreciation of the entire aspects, I direct the
respondents to file an affidavit showing the developments that have taken
place, during the pendency of these contempt petitions. The said affidavit
shall also state the amounts that were paid by the respondents to the
contempt petitioners.
Post on 19.03.2021.
Sd/-
SHAJI P.CHALY, JUDGE
/true copy/
Sd/-
Con.Case(C) 1665/2017 3/3
ASSISTANT REGISTRAR
For information purpose only
