Sureshkumar K Puthuruthy vs Joji
2022 Latest Caselaw 1994 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
               CON.CASE(C) NO. 1932 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 18602/2021 DATED
            10.09.2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

          SURESHKUMAR K PUTHURUTHY,
          AGED 44 YEARS, S/O NARAYANAN KUTTY,
          KANJANKAT HOUSE, KARIKKAD.P.O, THRISSUR,
          KERALA, PIN-680519.
          BY ADVS.
          C.P.UDAYABHANU
          NAVANEETH.N.NATH
RESPONDENTS/RESPONDENTS:

    1     JOJI
          MANAGER, HDFC BANK LTD, KECHERY BRANCH,
          AYSHA COMPLEX, KECHERY,
          THRISSUR,KERALA, PIN-680501.
    2     SREEKANTH,
          MANAGER, HDFC BANK LTD, RETAIL LOAN SERVICE
          CENTRE, 1ST FLOOR, VATTEKKAT ARCADE,
          THRISSUR, KERALA,PIN-680 001.
          BY ADVS.
          PREMCHAND M.
          VINAYA V.NAIR


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 18.02.2022, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Contempt Case (C) No.1932 of 2021     2




                      P.B.SURESH KUMAR, J.
              -----------------------------------------------
             Contempt Case (C) No.1932 of 2021
              -----------------------------------------------
          Dated this the 18th day of February, 2022.


                              JUDGMENT

The learned counsel for the respondents submits

that the direction issued by this court has already been

complied with.

2. In the light of the submission made by the

learned counsel for the respondents, the contempt case is

closed.

The counsel for the respondents, however, is

directed to serve a copy of the order passed pursuant to the

direction issued by this court to the learned counsel for the

petitioner today itself.

Sd/-

P.B.SURESH KUMAR, JUDGE YKB

APPENDIX

PETITIONER ANNEXURES Annexure A1 A CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P(C)NO.18602/2021 DATED 10/09/2021.