Jaimon T.J vs Pramod B
2021 Latest Caselaw 21370 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                        CON.CASE(C) NO. 1683 OF 2021
  (VIOLATION OF DIRECTION CONTAINED IN ANNEXURE 1 JUDGMENT DATED
   17/02/2021 OF THIS HONOURABLE COURT IN W.P.(C) NO.3532/2020)
PETITIONERS/PETITIONERS:

     1       JAIMON T.J.,
             AGED 37 YEARS,
             S/O.JOY, PERMANENT WORKER (PF NO.1118) ,
             PERAMBRA ESTATE, PLANTATION CORPORATION OF KERALA LTD.,
             RESIDING AT THAYYIL HOUSE, MUTHUKAD P.O,
             PERUVANNAMUZHI, KOYILANDI TALUK, KOZHIKODE DISTRICT,
             PIN 673 528.
     2       BINU P.K.,
             AGED 39 YEARS,
             S/O.KUNJIKANNAN, PERMANENT WORKER (PF NO.997) ,
             PERAMBRA ESTATE, PLANTATION CORPORATION OF KERALA LTD.,
             RESIDING AT PARAKKAMEETHAL HOUSE, MUTHUKAD P.O,
             PERUVANNAMUZHI, KOYILANDI TALUK, KOZHIKODE DISTRICT,
             PIN 673 528
             BY ADVS.
             SANTHARAM.P
             REKHA ARAVIND
             P.G.GOKULNATH


RESPONDENT/1ST RESPONDENT:

             PRAMOD B.,
             MANAGING DIRECTOR,
             PLANTATION CORPORATION OF KERALA LIMITED,
             REGISTERED OFFICE, MUTTAM, KOTTAYAM 686 001.
     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C).No.1683 OF 2021

                                       2




                           JUDGMENT

Dated this the 29th day of October 2021

It is submitted by the learned counsel

appearing for the respondent that pursuant to a hearing

conducted on 24.03.2021, final orders have been

passed in the appeal on 06.10.2021 and it was

despatched to the petitioner on 08.10.2021. A further

copy of the order shall be served on the learned counsel

appearing for the petitioner.

The said submission is recorded and the

contempt of court case is accordingly closed without

prejudice to the contentions of the parties.

Sd/-

ANU SIVARAMAN JUDGE SSK/29/10 CON.CASE(C).No.1683 OF 2021

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF THE JUDGMENT DATED 17.2.2021 OF Annexure 1 THIS HON'BLE COURT IN W.P.(C) NO.3532/2021. TRUE COPY OF THE APPEAL FILED BY THE Annexure 2 PETITIONERS BEFORE THE RESPONDENT DATED 28.07.2020.

TRUE COPY OF THE STATEMENT FILED BY THE 1ST Annexure 3 PETITIONER ON 24/3/2021 BEFORE THE RESPONDENT. TRUE COPY OF THE STATEMENT FILED BY THE 2ND Annexure 3(A) PETITIONER ON 24.3.2021 BEFORE THE RESPONDENT.

RESPONDENTS' EXHIBITS: NIL

SSK //TRUE COPY// PA TO JUDGE