S Radhamony vs R Rameshan
2023 Latest Caselaw 13032 Ker

Kerala High Court

S Radhamony vs R Rameshan on 13 December, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 WEDNESDAY, THE 13TH DAY OF DECEMBER 2023 / 22ND AGRAHAYANA, 1945
                         CON.CASE(C) NO. 2281 OF 2023
    AGAINST THE JUDGMENT IN WP(C) 36002/2022 DATED 19.12.2022


PETITIONER:

             S RADHAMONY, AGED 60 YEARS, W/O ASOKAN,
             ASWATHY NIKUNJAM, KARIMANAL P O,
             THIRUVANANTHAPURAM., PIN - 695583

             BY ADV S.SACHITHANANDA PAI


RESPONDENTS:

    1        R RAMESHAN, AGED 70 YEARS
             S/O RAMAKRISHNAN, PRESIDENT,
             KARICHARA VYAVASAYA CO OPERATIVE
             SOCIETY LTD NO.T 530, PALLIPURAM P O,
             THIRUVANANTHAPURAM., PIN - 695316

    2        V R VINOD, AGED 51 YEARS
             S/O A RAMACHANDRAN, THE DIRECTOR OF COIR
             DEVELOPMENT, COIR BHAVAN, NANDAVANAM P O,
             THIRUVANANTHAPURAM., PIN - 695033


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 13.12.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 2281/23
                                   2

                            JUDGMENT

The Director of Coir Development has filed R.P.No.499/2023

against the judgment in question. The said petition is being

considered by this Court.

This Contempt Case is, therefore, closed; however, with

liberty to the petitioner to seek a rehearing, if the afore Review

Petition is to be dismissed.

Sd/-

RR                                     DEVAN RAMACHANDRAN
                                              JUDGE