Oberon Trading Corporation vs Shibu V.P
2022 Latest Caselaw 10548 Ker

Con.Case(C) No.1687/2022                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                 Friday, the 7th day of October 2022 / 15th Aswina, 1944
                 CONTEMPT CASE(C) NO. 1687 OF 2022(S) IN WP(C) 8990/2012

   PETITIONER/PETITIONER IN THE WRIT PETITION:


           OBERON TRADING CORPORATION,
           HAVING ITS REGISTERED OFFICE AT 'THE ARCADE',
           KARAMANA, THIRUVANANTHAPURAM - 695 002,
           REPRESENTED BY ITS PARTNER- MR.M.M. SUFFAIR.

        BY ADVS. M/S. RAJA KANNAN, M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON
        MANAVALAN, KURYAN THOMAS, PAULOSE C. ABRAHAM.

   RESPONDENT/RESPONDENT IN THE WRIT PETITION:


           MR.SHIBU V.P., PRESENTLY FUNCTIONING AS THE SECRETARY, CORPORATION
           OF KOCHI, ERNAKULAM, KOCHI- 682 011.

        BY SRI.JANARDHANA SHENOY, STANDING COUNSEL

        This Contempt of court case (civil) having come up for orders on
   07.10.2022, the court on the same day passed the following:

                                             ORDER

Learned counsel for the petitioner submitted that in compliance with

the directions issued by this Court in the judgment, the petitioner is

already heard by the Secretary and orders are awaited.

Post the matter after two weeks.

Sd/- SHAJI P.CHALY JUDGE

07-10-2022 /True Copy/ Assistant Registrar