V.Suresh vs Santhosh Koshy Thomas
2022 Latest Caselaw 4174 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                        CON.CASE(C) NO. 250 OF 2022
 AGAINST THE JUDGMENT DATED 2-11-2021 IN WP(C) 22741/2020 OF HIGH
                              COURT OF KERALA
PETITIONERS/PETITIONERS IN WPC:

    1        V.SURESH,
             AGED 60 YEARS. S/O. M.VIJAYAMITRAN THAMPI,
             (RTD. MANAGER ACCOUNTS, KERALA SIDCO), RESIDING AT
             MIDHILA, MANALOOR, NEYYATTINKARA,
             THIRUVANANTHAPURAM, PIN-695 121.

    2        R.SOMANATHAN ACHARY,
             AGED 61 YEARS, S/O. LATE G.RAMAKRISHNAN
             (RTD.CHARGEHAND, SIDCO), RESIDING AT ATTERI HOUSE,
             CHERUSSERY, THAIKATTUSSERY P.O., THRISSUR, PIN-680 322.

             BY ADVS.
             AYSHA YOUSEFF
             MOLLY JACOB
             RABIA BEEGAM T.K.
             JOBI.A.THAMPI
             M.KABANI DINESH
             C.M.EBRAHIM
             SHOUKATH HUSAIN


RESPONDENT/RESPONDENT IN WPC:

    1        SANTHOSH KOSHY THOMAS,
             (AGE AND FATHER'S NAME IS NOT KNOWN TO THE PETITIONER)
             MANAGING DIRECTOR, KERALA SMALL INDUSTRIES DEVELOPMENT
             CORPORATION, HOUSING BOARD BUILDING, SANTHI NAGAR,
             THIRUVANANTHAPURAM, PIN-695 001.

             BY ADV BIJU G., SC, SIDCO


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con. Case(C.) No.250 of 2022
                                      2




                               JUDGMENT

Dated this the 07th day of April, 2022

Additional affidavit filed by the respondent.

Perused. I am satisfied with the explanation offered.

Since, full compliance is submitted by the learned

Counsel for the petitioners, which is recorded, The

Contempt Case is closed.

Sd/-

SUNIL THOMAS

JUDGE SKP/7-4 Con. Case(C.) No.250 of 2022

APPENDIX OF CON.CASE(C) 250/2022

PETITIONERS' ANNEXURES:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT DATED 02.11.2021 IN WPC NO.22741/2020. ANNEXURE II COPY OF THE LAWYER NOTICE SENT TO THE RESPONDENT DATED 06.01.2022. ANNEXURE II A ACKNOWLEDGEMENT DATED 10.01.2022. ANNEXURE III GRATUITY CALCULATION STATEMENT ISSUED BY THE MARKETING DIVISION OF THE RESPONDENT DATED 23.12.2021.

ANNEXURE IV COPY OF THE REPLY SUBMITTED BY THE PETITIONERS DATED 17.01.2022. ANNEXURE V COPY OF THE LAWYER NOTICE DATED 18.01.2022. ANNEXURE VI COPY OF THE TRACKING RESULT OBTAINED FROM THE WEBSITE OF INDIA POST.

RESPONDENT'S EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE