K.Sukumaran vs Rajitha S
2022 Latest Caselaw 6007 Ker

Con.Case(C) No.571/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SATHISH NINAN
               Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
              CONTEMPT CASE(C) NO. 571 OF 2022(S) IN WP(C) 19018/2021
      PETITIONER/2ND PETITIONER

       K.SUKUMARAN,AGED 60 YEARS,S/O. KUTTAN PILLAI, EDAMANAKUZHI, ANTHIYOOR,
       BALARAMAPURAM P. O., THIRUVANANTHAPURAM DISTRICT.

            BY ADVOCATES M/S. ASWIN JOE PICHAPPILLY,REMYA RAVINDRAN.
      RESPONDENTS/RESPONDENTS 3 & 4

          1. RAJITHA S, AGED 35 YEARS, SECRETARY, BALARAMAPURAM PANCHAYAT
             RESIDENT WELFARE CO-OPERATIVE SOCIETY LTD, BALARAMAPURAM P. O.,
             NEYYATTINKARA, THIRUVANANTHAPURAM - 695 501.
          2. SHAJI KUMAR C.S, AGED 38 YEARS, CONVENER, ADMINISTRATIVE
             COMMITTEE, BALARAMAPURAM PANCHAYAT RESIDENT WELFARE CO-OPERATIVE
             SOCIETY LTD., BALARAMAPURAM P. O., NEYYATTINKARA,
             THIRUVANANTHAPURAM - 695 501.

        This Contempt of court case (civil) having come up for orders on
   31.05.2022, the court on the same day passed the following:

                                            ORDER

It is submitted by the learned counsel for the respondent that the directions in the judgment have since been complied with and orders passed. Let the same be placed on record. Personal appearance dispensed with until further orders.

Post on 07/06/2022.

Sd/- SATHISH NINAN JUDGE

31-05-2022 /True Copy/ Assistant Registrar