Roopesh K vs Anita M
2022 Latest Caselaw 12287 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                         CON.CASE(C) NO. 2368 OF 2022
     AGAINST THE JUDGMENT IN WP(C) 18350/2022 DATED 19.7.2022


PETITIONER:

             ROOPESH K., AGED 48 YEARS
             S/O.BHARATHAN, KALLALATHIL HOUSE,
             P.O.CHALAD, KANNUR, PIN - 670014

             BY ADVS.
             M.SASINDRAN
             T.S.BHARATH KRISHNA


RESPONDENTS:

    1        ANITA M., AGE AND FATHER NAME NOT KNOWN TO
             THE PETITIONER , SECRETARY,
             PALLIKKUNNU SERVICE CO-OPERATIVE BANK LTD.
             CHALAD P.O., KANNUR DISTRICT., PIN - 670014

    2        RANJITH P.K., AGE AND FATHER NAME NOT KNOWN
             TO THE PETITIONER, PALLIKKUNNU SERVICE
             CO-OPERATIVE BANK LTD., CHALAD P.O.,
             KANNUR DISTRICT, PIN - 670014

             BY ADVS
             SRI.P.N.MOHANAN
             SMT.PARVATHY.K-GP


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 2368/22
                                       2




                           JUDGMENT

When this matter was called today, the learned counsel for

the petitioner submitted that his client has been readmitted to

duty.

In the afore circumstances, I close this Contempt Case;

however, leaving open all contentions of the rival parties to be

impelled, if so required, in future.

Sd/-

RR                                         DEVAN RAMACHANDRAN
                                                 JUDGE
 COC 2368/22

APPENDIX OF CON.CASE(C) 2368/2022

PETITIONER ANNEXURES Annexure AI CERTIFIED COPY OF THE JUDGMENT DATED 19.07.2022 IN W.P.(C).NO.18350/2022