N.Rajeevan vs Indulekha D
2023 Latest Caselaw 2357 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

    FRIDAY, THE 10TH DAY OF FEBRUARY 2023 / 21ST MAGHA, 1944

                    CON.CASE(C) NO. 1569 OF 2020

ARISING OUT OF THE JUDGMENT DATED 29.06.2020 IN WP(C) 10841/2020

                      OF HIGH COURT OF KERALA

PETITIONERS/PETITIONERS:

    1        N.RAJEEVAN, AGED 58 YEARS
             S/O. N. NARAYANA PANICKER, BRANCH MANAGER (RETD),
             KERALA STATE CO-OPERATIVE BANK, PANDANAD BRANCH,
             RESIDING AT PITHRU SMRITHI, CMC 33, CHERTHALA P. O.,
             ALAPPUZHA DISTRICT - 688 524.


    2        C. G. RISHIKESHAN NAIR, AGED 56 YEARS
             S/O. V. CHELLAPPAN PILLAI, BRANCH MANAGER, KERALA
             STATE CO-OPERATIVE BANK,KURATHIKADU BRANCH, RESIDING
             AT CHENNATTU LAKSHMI NIVAS, VALAMANGALAM SOUTH P. O.,
             THURAVOOR, CHERTHALA, ALAPPUZHA DISTRICT - 688 532.


             BY ADVS.
             B.S.SWATHI KUMAR
             SMT.ANITHA RAVINDRAN
             SRI.HARISANKAR N UNNI
             SHRI.SARANGADHARAN P.

RESPONDENT/3RD PARTY:

             INDULEKHA D.
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             PRESIDING OFFICER, CO-OPERATIVE ARBITRATION COURT,
             KAITHAMUKKU, PETTA ROAD, NALUMUKKU, PAZHAVANGADI,
             THIRUVANANTHAPURAM - 695 024.


             BY GOVT.PLEADER SRI.P.M SHAMEER


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR

ADMISSION ON 10.02.2023, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:
                                     :2:
Con.Case (C). No.1569 of 2020




                             JUDGMENT

A.K.Jayasankaran Nambiar, J.

It is submitted by the learned counsel for the petitioners that the

directions in the judgment dated 29.06.2020 in WP(C).No.10841 of

2020 have been complied with by passing an order dated 20.01.2021.

Taking note of the said submission, the Contempt of Court Case is

closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con.Case (C). No.1569 of 2020

APPENDIX OF CON.CASE(C) 1569/2020

PETITIONER ANNEXURES

ANNEXURE A TRUE COPY OF THE JUDGMENT DATED 29.06.2020 IN WP(C) NO.10841/2020.