P.T.Thomas vs P.P.George
2022 Latest Caselaw 7590 Ker

Con.Case(C) No.2343/2018                            1/1

                              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
             CONTEMPT CASE(C) NO. 2343 OF 2018(S) IN WP(C) 6520/2017
   PETITIONER/PETITIONER IN THE WRIT PETITION:

           P.T. THOMAS, AGED 56 YEARS, S/O. PHILIP,
           SECRETARY IN-CHARGE, MUTHOLY SERVICE CO-OPERATIVE
           BANK LTD NO.1631, THEKKEMURI, PULIYANNOOR POST, KOTTAYAM.

        BY ADVS. M/S. MATHEW JOHN, MATHEW DEVASSI, ABY J AUGUSTINE.

   RESPONDENT/3RD RESPONDENT IN THE WRIT PETITION:


           P.P. GEORGE, MANAGING DIRECTOR,
           THE KERALA STATE CO-OPERATIVE RUBBER MARKETING FEDERATION,
           POST BOX NO.15, GANDHI NAGAR, COCHIN-20.

         BY ADV. SRI.JAGAN ABRAHAM M.GEORGE.

        This Contempt of court case (civil) having come up for orders on
   24.06.2022, the court on the same day passed the following:

                                               ORDER

Shri.Jagan Abraham. M.George- learned counsel for the respondent

submits that his client will attempt substantial payment soon. He

submitted that he is asking for time because the respondent is going

through extreme financial crisis even now and has other liabilities.

Whatever be the excuses that the respondent may say, the fact

remains that the judgment has to be complied with within a reasonable time

frame.

I, therefore, adjourn this matter to be called on 15th July, 2022;

within which time, if a minimum amount of Rs.50. Lakhs is not paid to the

petitioner, the respondent shall remain present before this Court to

explain.

Sd/- DEVAN RAMACHANDRAN,JUDGE

24-06-2022 /True Copy/ Assistant Registrar