K.S.Janardhanan vs Sabimol
2022 Latest Caselaw 8090 Ker

CON.CASE(C) NO. 1607 OF 2021                1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                        CON.CASE(C) NO. 1607 OF 2021
 AGAINST THE JUDGMENT IN WP(C) NO.10924/2020 DATED 08.02.2021 OF
                              HIGH COURT OF KERALA
PETITIONERS/PETITIONERS :

    1        K.S.JANARDHANAN
             AGED 60 YEARS
             S/O.SREENIVASAN EMBRAN, SWASTI, PATTANAKKAD P.O.,
             CHERTHALA, ALAPPUZHA, PIN 688 524

    2        KAVERI
             AGED 54 YEARS
             W/O. K.S.JANARDHANAN, SWASTI, PATTANAKKAD P.O.,
             CHERTHALA, ALAPPUZHA, PIN-688 524.

    3        KAVYA J.
             AGED 25 YEARS
             D/O. K.S.JANARDHANAN, SWASTI, PATTANAKKAD P.O.,
             CHERTHALA, ALAPPUZHA, PIN-688 524.

    4        SURESH
             AGED 47 YEARS
             S/O. BALAKRISHNA BHATT, SOUPARNIKA,
             PATTANAKKAD P.O., CHERTHALA,
             ALAPPUZHA, PIN-688 524.

             BY ADVS.
             B.PRAMOD
             NAMITHA JYOTHISH
RESPONDENT/1ST RESPONDENT :

             SABIMOL
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
             THE SECRETARY, PATTANAKKAD SERVICE CO-OPERATIVE BANK
             LTD.NO.1144, PATTANAKKAD P.O., CHERTHALA,
             ALAPPUZHA DISTRICT-688 524.

             BY ADVS.
             T.R.HARIKUMAR
             ARJUN RAGHAVAN
    THIS     CONTEMPT    OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1607 OF 2021               2




                                  JUDGMENT

The learned counsel appearing for the petitioners as well as the

respondent submitted that the balance amount due to the petitioners have been

paid and that the directions in the judgment dated 08.02.2021 in W.P.(C)

No.10924 of 2020 have been complied with.

The said submission is recorded and this Contempt Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF CON.CASE(C) 1607/2021

PETITIONER(S) ANNEXURES :

Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 8.2.2021 IN W.P.(C) NO.10924/2020

RESPONDENT(S) ANNEXURES : NIL