Paulson.P.L vs P.P.Muraleedharan
2022 Latest Caselaw 5513 Ker

Con.Case(C) No.300/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
            CONTEMPT CASE(C) NO. 300 OF 2022(S) IN WP(C) IN 15283/2017
   PETITIONER/PETITIONER

           PAULSON.P.L,AGED 59 YEARS,S/O. LONAPPAN, PUNNELIPARAMBIL HOUSE,
           KALLETTUMKARA P.O., TRISSUR PIN-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, THEN CHAIRMAN AND MANAGING DIRECTOR, PRESENTLY
          THE CHAIRMAN, KERALA SMALL INDUSTRIES DEVELOPMENT CORPORATION,
          HOUSING BOARD BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM,PIN-695
          001.
       2. SANTHOSH KOSHY THOMAS,THE PRESENT MANAGING DIRECTOR, KERALA SMALL
          INDUSTRIES DEVELOPMENT CORPORATION, HOUSING BOARD BUILDING, SANTHI
          NAGAR, THIRUVANANTHAPURAM 695 001.

         BY ADV BIJU G., SC, SIDCO
        This Contempt of court case (civil) having come up for orders on
   20.05.2022, the court on the same day passed the following:

                                              ORDER

Since it is submitted by the respondent that appeals have been filed against connected judgments,I deem it appropriate to adjourn this matter and await further proceedings of the learned Division Bench.

List,therefore,on 7th of June,2022.

Sd/- DEVAN RAMACHANDRAN,JUDGE

20-05-2022 /True Copy/ Assistant Registrar