Shanthikrishna M.R vs T.V Subhash Ias
2023 Latest Caselaw 7935 Ker

Con.Case(C) No.1429/2023                           1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Wednesday, the 26th day of July 2023 / 4th Sravana, 1945
                 CONTEMPT CASE(C) NO. 1429 OF 2023(S) IN WP(C) 29955/2019

   PETITIONERS/PETITIONERS & ADDITIONAL RESPONDENTS 7 TO 9:


       1. SHANTHIKRISHNA M.R, D/O. RAMAKRISHNAN PILLAI, AGED
          41, VALIYAPARAMBIL HOUSE, KARTHIKAPURAM P.O., ALAKODE (VIA), KANNUR
          DISTRICT - 670 571.
       2. INDIRAMANI T, D/O. P.RAGHAVA VARIER, AGED 48, KRISHNAKRIPA, P.O.
          KANNADIPARAMBA, KANNUR - 670 604.
       3. THRIVENI P, D/O. M.P.SOMANATHAN, AGED 44, CHIRAMMAL HOUSE, MANAL,
          CHALAD P.O., KANNUR - 670 014.
       4. JEENA GANGAN T, D/O. GANGADHARAN, AGED 42, KUNDATHIL HOUSE,
          THANNADA, CHALA EAST P.O., KANNUR - 670 621.
       5. SAJOSH K, AGED 37 YEARS, S/O. CHANDRAN, KAYATTIYAL HOUSE, PALIYATH
          VALAPPU, P.O. MORAZHA, KANNUR DISTRICT - 670 331.
       6. MANOJ KUMAR B, AGED 48 YEARS, S/O. K.BALAN NAMBIAR, POTHERA HOUSE,
          KOKKANISSERY, PAYYANNUR P.O, KANNUR - 670 307.
       7. BYJU P, S/O. K.BHASKARAN, AGED 41 YEARS, KALATHIL HOUSE, ANDALLUR,
          PALAYAD P.O, THALASSERY, KANNUR - 670 661.

        BY ADVOCATES M/S. O.V.MANIPRASAD, JOSE ANTONY & HARIKRISHNAN P.

   RESPONDENT/4TH RESPONDENT:


           T.V SUBHASH IAS, THE REGISTRAR OF CO- OPERATIVE SOCIETIES,
           KERALA STATE, OFFICE OF THE REGISTRAR OF CO- OPERATIVE SOCIETIES,
           THIRUVANANTHAPURAM, PIN - 695 001.

            BY SENIOR GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   26.07.2023, the court on the same day passed the following:
                                      ORDER

The learned Senior Government Pleader will obtain instructions whether the respondent still affirms Annexure A5 or whether he would like to withdraw it in view of the specific fact that appeals are pending against the judgment in question.

List on 01/08/2023.

                                                         Sd/- DEVAN RAMACHANDRAN JUDGE



26-07-2023                           /True Copy/                               Assistant Registrar
 Con.Case(C) No.1429/2023                  2/2

APPENDIX OF CON.CASE(C) 1429/2023 Annexure A5 A TRUE COPY OF THE ORDER DATED 08.06.2023 OF THE RESPONDENT.