Paulson.P.L vs P.P.Muraleedharan
2022 Latest Caselaw 7455 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                        CON.CASE(C) NO. 300 OF 2022
         (JUDGMENT IN W.P.(C)NO.15283/2017 DATED 22.09.2021
                   THE HON'BLE HIGH COURT OF KERALA)
PETITIONER/PETITIONER:

             PAULSON.P.L., AGED 59, S/O. LONAPPAN,
             PUNNELIPARAMBIL HOUSE, KALLETTUMKARA P.O.,
             TRISSUR 680 683, REPRESENTED BY HIS POWER OF ATTORNEY
             HOLDER - JOSE PUNNELI, AGED 62, S/O. LONAPPAN,
             PUNNELIPARAMBIL HOUSE, KALLETTUMKARA P.O.,
             TRISSUR - 680 683.

             BY ADVS.K.S.MADHUSOODANAN
             M.M.VINOD KUMAR
             P.K.RAKESH KUMAR
             K.S.MIZVER
             M.J.KIRAN KUMAR



RESPONDENTS/1ST RESPONDENT & ANR:

    1        P.P.MURALEEDHARAN,
             AGED AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THEN CHAIRMAN AND MANAGING DIRECTOR,
             PRESENTLY THE CHAIRMAN, KERALA SMALL INDUSTRIES
             DEVELOPMENT CORPORATION, HOUSING BOARD BUILDING,
             SANTHINAGAR, THIRUVANANTHAPURAM, PIN-695 001.

    2        SANTHOSH KOSHY THOMAS,
             AGED AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE PRESENT MANAGING DIRECTOR, KERALA SMALL INDUSTRIES
             DEVELOPMENT CORPORATION, HOUSING BOARD BUILDING,
             SANTHINAGAR, THIRUVANANTHAPURAM, PIN 695 001.

             BY ADV.SRI.BIJU G., SC, SIDCO


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 300 OF 2022
                                  -2-

                             JUDGMENT

This contempt case has been filed on the

allegation that respondents have violated the

directions of this Court in the judgment dated

22.09.2021, in W.P.(C)No.15283/2017.

2. However, Sri.G.Biju - learned counsel for

the respondents, submitted that a hearing - as

ordered by this Court, has been completed and a

communication issued to the petitioner, wherein,

they have also agreed to produce the new "Business

Plan".

3. Sri.K.S.Madhusoodanan - learned counsel

for the petitioner, submitted that he was not

aware of the aforementioned development; and that

if the afore communication has been issued to his

client, they will certainly submit a fresh

"Business Plan" on its terms. He, however, prayed

that respondents be directed to complete CON.CASE(C) NO. 300 OF 2022

proceedings on the same without any further delay.

Resultantly and recording the afore

submissions of Sri.G.Biju, I close this contempt

case; however, directing the respondents to

complete proceedings on the new "Business Plan" to

be preferred before him by the petitioner, if it

is done within 31.07.2022 - as has been offered to

him through the aforementioned letter - as early

as possible, but not later than two months

thereafter.

I, however, clarify that petitioner will be at

liberty to approach this Court again with a fresh

one, in case the afore directions are also not

complied with.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 300 OF 2022

APPENDIX OF CON.CASE(C) 300/2022

PETITIONER ANNEXURES

ANNEXURE 1 COPY OF THE JUDGMENT IN WPC 15283/2017 DATED 22.9.2021 OF THE HONBLE HIGH COURT.

ANNEXURE II PHOTO COPY OF THE LAWYER NOTICE AND 17.1.2022 TO THE PRESENT CHAIRMAN.

ANNEXURE II (A) PHOTO COPY OF THE LAWYER NOTICE DATED 17.1.2201 TO THE PRESENT MANAGING DIRECTOR.

ANNEXURE III PHOTO COPY OF THE REPLY DATED 28.1.2022 BEARING NO. IE(2)/KLR/19832/96.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE