Kerala High Court
Mohanan Nair.P.G vs M.P.Hariprasad on 12 January, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
CON.CASE(C) NO. 1961 OF 2022
AGAINST THE JUDGMENT DATED 5.5.2022 IN W.A.NO.297/2020
CONTEMPT PETITIONER/APPELLANT/PETITIONER:
MOHANAN NAIR P.G., AGED 62 YEARS,
S/O.P.G.GOPALAN NAIR, NANDANAM, NELLIMUKAL P.O., ADOOR,
PATHANAMTHITTA- 691551.
BY ADVS. M/S. P.N.MOHANAN, C.P.SABARI & AMRUTHA SURESH
RESPONDENTS 1 & 2/RESPONDENTS 1 & 2/RESPONDENTS 1 & 2:
1 M.P.HARIPRASAD, AGED 56 YEARS, S/O.PONNAPPAN,
RESIDING AT MELUTEPULITHITTA, IMALI,
OMALLUR P.O., PATHANAMTHITTA
THE SECRETARY, OMALLUR SERVICE CO-OPERATIVE BANK
LTD.NO.Q 228, OMALLUR P.O., PATHANAMTHITTA - 689647.
2 OMALLUR SANKARAN, AGED 70 YEARS,
RESIDING AT KADUVINAL HOUSE, MANJANIKKARA, OMALLUR,
PATHANAMTHITTA, THE PRESIDENT, OMALLUR SERVICE CO-
OPERATIVE BANK LTD.NO.Q 228, OMALLUR P.O.,
PATHANAMTHITTA - 689647.
SRI. SAIGI JACOB PALATTY- SR. G.P.,
SRI.P.C.SASIDHARAN, STANDING COUNSEL FOR R1 & R2
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ALEXANDER THOMAS & MURALI PURUSHOTHAMAN, JJ.
============================================
Cont. Case (C) No. 1961 of 2022
(arising out of the impugned judgment dated 5.5.2022 in W.A.No.297/2020)
=============================================
Dated this the 12th day of January, 2023
JUDGMENT
ALEXANDER THOMAS, J.
The above Contempt of Court case has been filed alleging non
compliance of the specific directions and orders passed by this Court,
as per Anx. A1 judgment dated 5.5.2022 in W.A.No.297/2020 (arising
out of the impugned judgment dated 21.1.2020 in WP(C).No.24570/2019).
2. Heard Sri.P.N.Mohanan, learned counsel appearing for the
petitioner, Sri.P.C.Sasidharan, learned counsel appearing for the
respondents and Sri.Saigi Jacob Palatty, learned Senior Government
Pleader appearing for the Joint Registrar of Co-operative Societies
(as requested by this Court).
3. Today when the matter has been taken up for
consideration, it is submitted by the respondents that the entire due
amounts, covered by Anx. A1 judgment, have now been paid to the
petitioner.
4. Sri.P.N.Mohanan, learned counsel appearing for the
petitioner, would confirm the correctness of the abovesaid factual
Cont. Case (C) No. 1961/2022
submission.
5. Accordingly, recording the submissions of both sides,
the above Contempt of Court case will stand disposed of.
Sd/-
ALEXANDER THOMAS,
JUDGE
Sd/-
MURALI PURUSHOTHAMAN,
JUDGE
MMG
APPENDIX OF CON.CASE(C).NO.1961/2022
PETITIONER'S ANNEXURES:
ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED
05.05.2022 IN W.A. NO.297/2020
ANNEXURE A2 A TRUE COPY OF THE PETITION DATED 14.06.2022
ACKNOWLEDGED BY THE SECRETARY
ANNEXURE A3 A TRUE COPY OF THE PETITION SUBMITTED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT
ANNEXURE A4 A TRUE COPY OF THE ORDER DATED 04.08.2022 OF
THE JOINT REGISTRAR
ANNEXURE A5 A TRUE COPY OF THE LETTER DATED 19.08.2021
OF THE LIC
ANNEXURE A7 A TRUE COPY OF THE NOTICE ISSUED BY THE BANK
ANNEXURE A8 A TRUE COPY OF THE INTERIM ORDER DATED
13.12.2022 IN CON. CASE (C) NO. 1961/2022
ANNEXURE A9 A TRUE COPY OF THE COVERING LETTER ALONG
WITH THE ACKNOWLEDGEMENT ISSUED BY THE FIRST
RESPONDENT
ANNEXURE A10 A TRUE COPY OF THE DETAILS OF THE PASS BOOK
OF REMITTANCE DATED 16.12.2022 OF SMT. ABI
SURESH
ANNEXURE A 11 A TRUE COPY OF THE DETAILS OF THE PASS BOOK
OF REMITTANCE DATED 16.12.2022 OF SRI.
SURESH. S
ANNEXURE A 12 A TRUE COPY OF THE DETAILS OF THE PASS BOOK
OF REMITTANCE DATED 16.12.2022 OF SMT.
SHEELA SURESH
ANNEXURE A 13 A TRUE COPY OF THE ORDER DATED 16.12.2022 OF
THE JOINT REGISTRAR
ANNEXURE A 14 A TRUE COPY OF THE COMPLAINT DATED
02.01.2023 SUBMITTED BY THE PETITIONER TO
THE JOINT REGISTRAR.
RESPONDENTS'
ANNEXURES:
ANNEXURE R1(A) TRUE COPY OF THE AUDITED BALANCE SHEET FOR
THE FINANCIAL YEAR 2020-21 OF THE SOCIETY
