Thankom Jacob vs M.Damodaran
2023 Latest Caselaw 2662 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                  CON.CASE(C) NO. 1371 OF 2006
 AGAINST THE ORDER/JUDGMENTOP 15514/1994 OF HIGH COURT OF
                                KERALA
PETITIONER/PETITIONER NO.7 IN OP NO.15514/1994:

            THANKOM JACOB
            MEMBER, COCHIN STOCK EXCHANGE LTD.,,
            VEEKSHANAM ROAD, COCHIN-35,,
            PRESENTLY RESIDING AT 16/475,
            THOPPUMPADY,, COCHIN-5.
            BY ADV SRI.PINKU H.THALIATH

RESPONDENTS:

    1       M.DAMODARAN, AGED ABOUT 58,
            FATHER'S NAME UNKNOWN
            PRESENTLY WORKING AS, CHAIRMAN,
            SECURITIES AND EXCHANGE BOARD OF INDIA,,
            MITTAL COURT, B. WING, NARIMAN POINT,,
            MUMBAI-400 021.
    2       SRI. R.K.PILLAI ,AGED 51 YEARS
            S/O. LATE KUNCHI PILLAI, PRESENTLY WORKING AS,
            EXECUTIVE DIRECTOR, COCHIN STOCK EXCHANGE LTD.,,
            36/1565, 4TH FLOOR, M.E.S.BUILDING,,
            JUDGES AVENUE, KALOOR, COCHIN-17.
            BY ADV SRI.K.M.JAMALUDHEEN



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   24.02.2023,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 CO(C)No.1371 of 2006

                                    2




                     MOHAMMED NIAS. C.P.,J
                             -----------
                        CO(C)No.1371 of 2006
                        ------------------
                Dated this the 24th day of February, 2023


                             JUDGMENT

No representation for the petitioner. No steps taken. The

contempt of court case is dismissed for default.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/24.2.2023