K.Balakrishnan Nair vs P.K.Vinodkumar
2021 Latest Caselaw 22757 Ker

Con.Case(C) No.370/2021                       1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
            Friday, the 19th day of November 2021 / 28th Karthika, 1943
      IA.NO.2/2021 IN CONTEMPT CASE(C) NO. 370 OF 2021(S) IN WP(C) 14944/2013

   PETITIONER/PETITIONER:

           K.BALAKRISHNAN NAIR, S/O.LATE E.KRISHNAN NAIR,

           AGED 61 YEARS, MOOVANGOLE HOUSE,

           P.O.KARADKKA, KASARGOD DISTRICT.

   RESPONDENT/RESPONDENT

           P.K. VINODKUMAR, S/O.NARAYANAN MASTER, SECRETARY,

           KASARGOD CO-OPERATIVE MARKETING AND PROCESSING SOCIETY, NO.F-104,

           P.O.VIDYA NAGAR, KASARGOD DISTRICT- 671 121.


        Application praying inter alia that in the circumstances stated in
   the affidavit filed therein the High Court be pleased to accept the
   annexures produced along with this affidavit.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of T.V.JAYAKUMAR NAMBOODIRI, Advocates for the petitioner in IA/COC and of
   M/S. SURESH KUMAR KODOTH &K.P.ANTONY BINU, Advocates for the respondent in
   IA/COC, the court passed the following:

                                                                     P.T.O.
 Con.Case(C) No.370/2021                      2/2




                                        ORDER

Learned counsel for the contempt petitioner has produced two

documents along with this IA to establish that the amounts due under leave

surrender is paid to the other employees. I also find that such documents

are produced by the contempt petitioner for the reason that the learned

counsel for the respondent has advanced an argument that the society has

not released the amount due under the leave surrender of any of its

employees.

Post the matter on 26/11/2021, as a last chance, to comply with the

directions contained in the judgment, failing which, I make it clear that,

I will proceed against the respondent under the provisions of the contempt

of Courts Act, 1971.

                                                   Sd/- SHAJI P.CHALY JUDGE




19-11-2021                     /True Copy/                               Assistant Registrar