Arun P vs Syamsundar Ips
2022 Latest Caselaw 2127 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

      THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943

                      CON.CASE(C) NO. 99 OF 2022

 AGAINST THE ORDER/JUDGMENT IN WP(C) 5459/2021 OF HIGH COURT OF KERALA



PETITIONERS/PETITIONERS IN WP(C) 5459/2021:

     1     ARUN P.
           AGED 37 YEARS
           S/O PONNAN D, CHAITHANNYA, NAMBARUVIKALA, ALUMKADAVU P O,
           KARUNAGAPPALLY P O, KOLLAM-690573.

     2     PRAJEESH KUMAR T.
           AGED 37 YEARS
           S/O THULASEEDHARAN PILLAI, THULASIBHAVANAM,       VENDAR P O,
           KOTTARAKARA, KOLLAM-691507.

     3     DARVIN T K.
           AGED 50 YEARS
           S/O KUTTAPPAN, THEEKALATHIL HOUSE, PALISSERYL, ANNAMANADA P
           O, THRISSUR-680741.

     4     ANOOP T V.
           AGED 37 YEARS
           S/O THANKAPPAN PILLAI, KUDAVATOOR P O, ODANAVATTOM,
           KOTTARAKKARA, KOLLAM-691512.

     5     JIJESH U.
           AGED 37 YEARS
           S/O UNNIKRISHAN, THOTINGAL HOUSE, CHEMBALODE, CHANDIYA
           NAGAR P O, PALAKKAD-678007.

     6     SHIJU H.
           AGED 39 YEARS
           S/O HAMSA, AYAAN, TBGRI ROAD, KARIMANCODE P O, PACHA
           PALODE, THIRUVANANTHAPURAM-695562.

     7     SABARINATH C.
           AGED 42 YEARS
           S/O ACHUTHAN, CHEMBARA HOUSE, BRAHMAKULAM P O, GURUVAYOOR,
           THRISSUR-680104.

     8     KISHORE BABU P V.
           AGED 38 YEARS
           S/O VISWANATHAN VADAKKEY, CHERUPALACODE, KARUVILAPUTHVEEDU,
                                      2



CoC.No. 99 of 2022




              KOTTACKAL, THIRUVANANTHAPURAM-695124.

              BY ADVS.
              K.S.HARIHARAPUTHRAN
              S.R.PRASANTH
              BHANU THILAK



RESPONDENTS/RESPONDENTS 3 & 4 IN WP(C)5459/2021:

      1       SYAMSUNDAR IPS

              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS
              THE MANAGING DIRECTOR, KERALA STATE BEVERAGES (M &
              M), CORPORATION LTD, SASTHAKRIPA OFFICE COMPLEX,
              SASTHAMANGALAM. THIRUVANANTHAPURAM-695010.

      2       T K VISWANATHAN

              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS.
              GENERAL MANAGER (ADMINISTRATION), KERALA STATE
              BEVERAGES (M & M), CORPORATION LTD, SASTHAKRIPA
              OFFICE COMPLEX, SASTHAMANGALAM, THIRUVANANTHAPURAM-
              695010.




              SRI.T.NAVEEN. SC.



          THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR

ADMISSION ON 24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                    3



CoC.No. 99 of 2022




                           JUDGMENT

Dated this the 24th day of February, 2022.

When this matter was called today, Sri.T.Naveen -

learned Standing Counsel for the respondents, conceded

that Annexure A2 order issued by his clients do not take

into account all the limbs of the directions of this Court.

He submitted that, therefore, Annexure A2 will be

withdrawn and a fresh comprehensive order issued in

terms of judgment within two weeks.

Recording the afore submissions, I close this

contempt case, leaving liberty to the petitioners to

approach this Court after three weeks from the date of

receipt of a copy of this judgment, in the event a fresh

CoC.No. 99 of 2022

order, as undertaken above, is not issued by the

respondents.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/24.02.2022.

CoC.No. 99 of 2022

APPENDIX OF CON.CASE(C) 99/2022

PETITIONER ANNEXURES Annexure A1 ONLINE CERTIFIED COPY OF THE JUDGMENT DATED 10.08.2021 IN WPC NO.5459/2021. Annexure A2 TRUE COPY OF THE ORDER DATED 08.11.2021 OF THE 1ST RESPONDENT. Annexure A3 TRUE COPY OF THE REPRESENTATION DATED 18.12.2021 SUBMITTED BY THE PETITIONERS BEFORE 1ST RESPONDENT.