K.Balakrishnan Nair vs P.K.Vinodkumar
2022 Latest Caselaw 5520 Ker

Con.Case(C) No.370/2021                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                  Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                  CONTEMPT CASE(C) NO. 370 OF 2021(S) IN WP(C)14944/2013

   PETITIONER/PETITIONER:


           K.BALAKRISHNAN NAIR, AGED 61 YEARS, S/O.LATE E.KRISHNAN NAIR,
           MOOVANGOLE HOUSE, P.O.KARADKKA, KASARGOD DISTRICT.

         BY ADV T.V.JAYAKUMAR NAMBOODIRI
   RESPONDENT/1ST RESPONDENT:

           P.K.VINODKUMAR, S/O.NARAYANAN MASTER, SECRETARY, KASARGOD CO-
           OPERATIVE MARKETING AND PROCESSING SOCIETY, NO.F-104, P.O.VIDYA
           NAGAR, KASARGOD DISTRICT.

        BY ADVS.SHRI.SURESH KUMAR KODOTH AND SRI.K.P.ANTONY BINU,
        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

This Contempt case was adjourned on 14/01/2022, since the learned counsel for the respondent submitted that an appeal is preferred against the judgment in the writ petition.

Today, when the matter is taken up, the learned Counsel for the respondent submitted that even though an appeal is filed, it is dismissed.

Learned Counsel for the petitioner submitted that judgment of the appellate court is produced before this Court.

Anyhow, the learned counsel for the respondent submitted that he seeks only the indulgence of this Court to pay the remaining amount in a reasonable equated monthly instalments and he seeks time to file an affidavit to that effect.

Post the matter on 03/06/2022.

Sd/- SHAJI P.CHALY JUDGE

20-05-2022 /True Copy/ Assistant Registrar