Geethamma vs Anila Abraham
2023 Latest Caselaw 13299 Ker

Kerala High Court

Geethamma vs Anila Abraham on 15 December, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.1332/2022                              1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Friday, the 15th day of December 2023 / 24th Agrahayana, 1945

                  CONTEMPT CASE(C) NO. 1332 OF 2022(S) IN WP(C) 31931/2016


    PETITIONER/PETITIONER IN WP


             GEETHAMMA, AGED 64 YEARS, W/O OMANAKUTTAN,

             GEETHANJALI, PUTHENPEEDIKA, OMALLOOR,

             PATHANAMTHITTA DISTRICT - 689 647.

            BY ADVOCATES M/S. K.JAGADEESH & V.RENJU.

    RESPONDENTS/RESPONDENTS 1 TO 5 IN WP:


        1. ANILA ABRAHAM, AGED 48 YEARS, D/O KOSHY ABRAHAM, SECRETARY OF
           KOZHENCHERY TALUK EDUCATIONAL CO-OPERATIVE SOCIETY LTD NO.PT 23,
           PATHANAMTHITTA DISTRICT - 689 645.
        2. ADV.K.SANKARAN, S/O KRISHNA KURUP, THE PRESIDENT, KOZHENCHERY TALUK
           EDUCATIONAL CO-OPERATIVE SOCIETY LTD NO.PT 23, PATHANAMTHITTA,
           PATHANAMTHITTA DISTRICT - 689 645.
        3. SYAMKUMAR D, ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
           (GENERAL), PATHANAMTHITTA, PATHANAMTHITTA DISTRICT - 689 645.
        4. HIRAN M.P, THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
           PATHANAMTHITTA, PATHANAMTHITTA DISTRICT - 689 645.
        5. ANJANA S, SECRETARY OF THE KERALA STATE CO-OPERATIVE EMPLOYEES
           PENSION BOARD, P.B.NO.85, KALA NIVAS, CHINMAYA LANE, KUNNUMPURAM,
           THIRUVANANTHAPURAM - 695001

            ADVOCATE SRI.P.C.SASIDHARAN FOR R1 & R2
            GOVERNMENT PLEADER FOR R3 & R4

        This Contempt of court case (civil) having come up for orders on
   15.12.2023, the court on the same day passed the following:

                                               ORDER

The learned Government Pleader submitted that an order of amalgamation of the Society with another has been passed; and that further action will be taken subsequently.

List in the 2nd week of January, 2024, for compliance with the directions in the judgment.

Sd/- DEVAN RAMACHANDRAN JUDGE

15-12-2023 /True Copy/ Deputy Registrar