Jasmin K vs Col. Shaji M. Varghese (Retd.)
2023 Latest Caselaw 12957 Ker

Kerala High Court

Jasmin K vs Col. Shaji M. Varghese (Retd.) on 8 December, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.2396/2023                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Friday, the 8th day of December 2023 / 17th Agrahayana, 1945
                 CONTEMPT CASE(C) NO. 2396 OF 2023(S) IN WP(C) 29491/2022

   PETITIONER/PETITIONER:


           JASMIN K, AGED 59 YEARS, RETIRED SENIOR MANAGER,
           TRACO CABLE COMPANY LIMITED, THIRUVALLA UNIT,
           CHUMATHRA P.O., PATHANAMTHITTA - 689 103,
           RESIDING AT MADATHIL HOUSE, PAIKUZHI,
           OACHIRA P.O., KOLLAM, PIN - 690 526.

        BY ADVOCATES M/S. B. ASHOK SHENOY, UMASANKER U.U., ARJUN R NAIK,
        THEJALAKSHMI R.S., P.S. GIREESH & SALIH P.A.

   RESPONDENT/1ST RESPONDENT:


           COL. SHAJI M. VARGHESE (RETD.), MANAGING DIRECTOR,
           TRACO CABLE COMPANY LIMITED, REGISTERED OFFICE,
           SEA PORT - AIRPORT ROAD, IRIMPANAM P.O.,
           TRIPUNITHURA, PIN - 682 309.

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

        This Contempt of court case (civil) having come up for orders on
   08.12.2023, the court on the same day passed the following:

                                               ORDER

The learned counsel for the respondent submits that every measure to

comply with the directions in the judgment is being taken forward, and

that even negotiation with the petitioner is going on.

List, therefore, in the first week of January 2024, within which

time, if the directions in the judgment are not fully complied with, the

respondent shall remain present in person to explain why.

I clarify that, if, in the meanwhile, an affidavit is filed before

this Court explaining that the judgment has been settled, the appearance

will not be insisted.

                                                     Sd/- DEVAN RAMACHANDRAN JUDGE




08-12-2023                            /True Copy/                            Assistant Registrar