Prameela Anandhan @ Prameela Sam vs P.B. Nooh
2022 Latest Caselaw 6008 Ker

Con.Case(C) No.467/2021                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                  Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                  CONTEMPT CASE(C) NO. 467 OF 2021(S) IN WP(C)14005/2019

   PETITIONER/PETITIONER:


           PRAMEELA ANANDHAN @ PRAMEELA SAM, W/O.SAM SUJENDRA KUMAR,AGED 47
           YEARS, RESIDING AT SP COTTAGE, RAMESWARAM WARD, AMARAVILA P.O.,
           THIRUVANANTHAPURAM.

         BY ADVS.P.R.VENKATESH,SRI.G.KEERTHIVAS,
   RESPONDENT/RESPONDENTS:

       1. P.B. NOOH, IAS, REGISTRAR, COOPERATIVE SOCIETIES, RAJAJI NAGAR,
          MARKET ROAD, STATUE, THYCAUD, THIRUVANANTHAPURAM-695001.
       2. SRI.PADMAKUMAR, PRESIDENT, PERINGAMMALA LABOUR CONTRACT COOPERATIVE
          SOCIETY LTD.NO.T.1640, KAMAL BUILDINGS, THAKARAPARAMBU ROAD,
          PZHAVANGADI, THIRUVANANTHAPURAM-23.

        BY SRI.BAIJU RAJ,SENIOR GOVERNMENT PLEADER FOR R1 AND
        ADVS.M/S.K.V.JAYADEEP MENON,T.P.RAMESH
        (THENGUMPILLIL),P.KRISHNAPRIYA,JINS.P.JOHN FOR R2.
        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

The learned Senior Government Pleader Sri.Baiju Raj seeks time to obtain instructions from the 1st respondent as to what action can be taken to ensure that the directions in the judgment have been complied with.

List on 07.06.2022.

Sd/- DEVAN RAMACHANDRAN JUDGE

31-05-2022 /True Copy/ Assistant Registrar