Unipulp Agro Industries vs Mr.Tomin J.Thachankary
2021 Latest Caselaw 8761 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

         Con.Case(C).No.529 OF 2021 IN WP(C). 26549/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 26549/2020(P) OF HIGH COURT OF
                              KERALA


PETITIONERS:

               UNIPULP AGRO INDUSTRIES
               PLOT NO.72, KINFRA FOOD PARK, SPECIAL ECONOMIC ZONE,
               KAKKANCHERRY, CALICUT UNIVERSITY P.O., MALAPPURAM
               DISTRICT, PIN-673635, REPRESENTED BY ITS MANAGING
               PARTNER N.V.KUNHABDULLA, AGED 47 YEARS, S/O.MOIDU,
               RESIDING AT NAYARVEETTIL HOUSE, VANIMEL P.O.,
               VADAKARA TALUK, KOZHIKODE DISTRICT.

               BY ADV. SRI.BABU CHERUKARA

RESPONDENTS:

               MR.TOMIN J.THACHANKARY
               AGED 57 YEARS
               S/O.JOSEPH THOMAS, MANAGING DIRECTOR, THE KERALA
               FINANCIAL CORPORATION, VELLAYAMBALAM,
               THIRUVANANTHAPURAM, PIN-695033.


OTHER PRESENT:

               SRIM.R.VENUGOPAL, SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.529 OF 2021 IN WP(C). 26549/2020

                                 2




                             JUDGMENT

Dated this the 16th day of March 2021

JUDGMENT

The learned Standing Counsel submits that the petitioner did not

approach the respondent. According to the learned counsel for the

petitioner, respondent is insisting for executing an agreement with

onerous conditions. It is already made clear in Annexture-A1

judgment that any agreement can only be in tune with the directions

contained in the judgment. The petitioner would be free to approach

the respondent.

The Contempt Case is hence closed.

Sd/-

(P.V.ASHA, JUDGE)

rps/ Con.Case(C).No.529 OF 2021 IN WP(C). 26549/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.

(C)NO.26549/2020 DATED 22.02.2021 OF THIS HON'BLE COURT.

//true copy//              PA TO JUDGE