Sudhir Antony Joseph vs Anil Kumar
2021 Latest Caselaw 18428 Ker

C.O(C).1134/2021
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               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR. JUSTICE SUNIL THOMAS
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                        CON.CASE(C) NO. 1134 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 40772/2017 OF HIGH COURT OF
                              KERALA, ERNAKULAM
PETITIONER/PETITIONER:

             SUDHIR ANTONY JOSEPH, AGED 62 YEARS
             S/O IVAN JOSEPH,RESIDING AT 9/326(3),"VARAMBASSERIL
             PEACE LODGE",CRA-913-C,PLAVILA,PVT
             ROAD,CHENTHI,MEDICAL COLLEGE.P.O, THIRUVANANTHAPURAM-
             695011,(RETIRED AS SENIOR MANAGER FROM AUTOKAST LTD).

             BY ADVS.
             P.RAMAKRISHNAN
             PREETHI RAMAKRISHNAN (P-212)
             T.C.KRISHNA
             C.ANIL KUMAR
             ASHA K.SHENOY
             PRATAP ABRAHAM VARGHESE




RESPONDENT IN CP/RESPONDENT IN WPC:

             ANIL KUMAR
             (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER)MANAGING DIRECTOR,
             AUTOKAST LIMITED,S.N.PURAM POST,SALEM,STATE HIGHWAY
             66,
             CHERTHALA SOUTH,ALAPPUZHA-688530.


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 C.O(C).1134/2021
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                             JUDGMENT

When the matter was taken up, learned counsel for the petitioner

submitted that, as submitted on the last occasion, Rs.One lakh has

been paid and received by the petitioner. This is recorded.

2. Learned counsel for the respondent submitted that, a

further sum of Rs.2,58,629/- is due, which will be paid in three

installments of Rs.One lakh each for two succeeding months and the

balance amount in the third month. First installment of Rs.One Lakh

shall be paid on or before 27.09.2021 and the remaining amount shall

be paid on or before 27 th of succeeding month without default. This

undertaking is recorded and the contempt case is closed, reserving the

right of the petitioner to file a memo in this contempt case to revive

the contempt case in case of default. If such memo is filed, Registry

shall put up the contempt case for further instruction.

Accordingly, contempt case is closed.

Sd/-

SUNIL THOMAS JUDGE Sbna/