Sebastian Jose vs R.Raheesh Kumar
2022 Latest Caselaw 4007 Ker

Con.Case(C) No.851/2019                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Tuesday, the 5th day of April 2022 / 15th Chaithra, 1944
     IA.NO.1/2021 IN CONTEMPT CASE(C) NO. 851 OF 2019(S) IN WP(C) 16790/2015
   PETITIONER/PETITIONER

           SEBASTIAN JOSE, AGED 46 YEARS,SON OF K.S.JOSE, KIZHAKKEKARA HOUSE,
           26/2409-B, THEVARA FERRY, KOCHI - 682 013.

   RESPONDENTS/RESPONDENT & ADDL RESPONDENT SOUGHT TO BE IMPLEADED

       1. R.RAHEESH KUMAR,FORMER SECRETARY, COCHIN CORPORATION, PARK AVENUE,
          KOCHI - 682 011.
       2. A.S.NAISAM,SECRETARY,PRESENT SECRETARY,COCHIN CORPORATION,PARK
          AVENUE,KOCHI-682011

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to reopen and rehear
   Contempt Case(Civil) no.851/2019 and pass emergent orders.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof,and this Court's judgment dated
   14/06/2019 in COC 851/2019 and upon hearing the arguments of
   SRI.ROSHEN.D.ALEXANDER, SRI.THOMAS J.ANAKKALLUNKAL, SMT.TINA ALEX THOMAS,
   SMT.MARIA PAUL, SHRI.HARIMOHAN, Advocates for the petitioner in IA/COC and
   of SRI.K.JANARDHANA SHENOY ,Standing counsel for the respondents in
   IA/respondent in COC, the court passed the following:

                                              ORDER

By the consent of both sides and since I noticed that some directions in the judgment not being complied with,I allow this IA consequent with this Contempt Case is stand restored.

Sd/- DEVAN RAMACHANDRAN,JUDGE

05-04-2022 /True Copy/ Assistant Registrar