Rajan P. Paulraj vs Rajendra Nath
2022 Latest Caselaw 8390 Ker

Con.Case(C) No.993/2022                         1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
               Friday, the 1st day of July 2022 / 10th Ashadha, 1944
              CONTEMPT CASE(C) NO. 993 OF 2022(S) IN WP(C) 1919/2022
   PETITIONERS/PETITIONERS IN THE WRIT PETITION:

       1. RAJAN P.PAULRAJ, AGED 50 YEARS, S/O. PAULRAJ, PLAVILA HOUSE,
          ELAPPARA P.O, ELAPPARA, IDUKKI DISTRICT- 685 501.
       2. MARY RAJAN, AGED 49 YEARS, W/O.RAJAN P.PAULRAJ, PLAVILA HOUSE,
          ELAPPARA P.O, ELAPPARA, IDUKKI DISTRICT- 685 501.

         BY ADV. SRI.SIBI THOMAS JACOB

   RESPONDENTS/RESPONDENTS IN THE WRIT PETITION.:


       1. RAJENDRA NATH, THE AUTHORIZED OFFICER, M/S. INDUSIND BANK LTD., 1ST
          FLOOR, JAIN TOWER II, NEAR RAILWAY OVER BRIDGE, NH BYEPASS,
          EDAPPALY, KOCHI - 682 024.
       2. STEBUMON BABY, BRANCH MANAGER, M/S. INDUSIND BANK LTD., GOURYA
          NARAYAN BUILDING, OPPOSITE TO JAYALAKSHMI SILKS, M.G. ROAD,
          ERNAKULAM - 682 011.


        This Contempt of court case (civil) having come up for orders on
   01.07.2022, the court on the same day passed the following:

                                            ORDER

Learned counsel for the petitioner is relying upon Annexure 2 order

passed by this Court after the judgment. But, Annexure 2 order is not seen attached to the contempt petition.

Learned counsel for the petitioner to produce Annexure 2 order.

Respondent seeks time for filing counter affidavit.

Post the matter on 08/07/2022.

                                                      Sd/- SHAJI P.CHALY JUDGE




01-07-2022                        /True Copy/                            Assistant Registrar
 Con.Case(C) No.993/2022                 2/2

                          APPENDIX OF CON.CASE(C) 993/2022
Annexure 2                CERTIFIED COPY OF THE ORDER DATED 18/03/2022 IN I.A.

NO.2/2022 IN W.P.(C). NO. 1919 OF 2022 (L)