Mathew M.J vs Baby.A.T.S, President, Kelakam ...
2023 Latest Caselaw 6102 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 9TH DAY OF JUNE 2023 / 19TH JYAISHTA, 1945
                        CON.CASE(C) NO. 598 OF 2023
 AGAINST THE JUDGMENT IN WP(C) 15956/2022 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             MATHEW M.J., AGED 60 YEARS, S/O.JOSEPH,
             MADAPPALLIKKUNNEL HOUSE, KELAKAM P.O, KANNUR - 670674

             P.N.MOHANAN
             C.P.SABARI
             AMRUTHA SURESH
             GILROY ROZARIO


RESPONDENTS/RESPONDENTS 1 TO 3:

    1        BABY.A.T.S, AGED 65 YEARS, S/O SCARIA, PRESIDENT,
             KELAKAM MILK PRODUCERS' CO-OPERATIVE SOCIETY LTD NO. C.
             180(D), KELAKAM P.O, KANNUR RESIDING AT ELAPARAYIL
             HOUSE, KELAKAM, KANNUR, PIN - 670674

    2        BINOY.V.A, AGED 47 YEARS, S/O ESTAPPAN, SECRETARY,
             KELAKAM MILK PRODUCERS' CO-OPERATIVE SOCIETY LTD NO. C.
             180(D), KELAKAM P.O, KANNUR RESIDING AT VATTODIYIL,
             KELAKAM, KANNUR, PIN - 670674

    3        ANJANA.S, AGED 51 YEARS, (FATHER'S NAME NOT KNOWN TO
             THE PETITIONER), THE SECRETARY, KERALA STATE CO-
             OPERATIVE EMPLOYEES' PENSION BOARD
              P.B. NO. 85, KALA NIVAS, T.C. 27/156, 157, CHINMAYA
             LANE, KUNNUMPURAM, NEAR AYURVEDA COLLEGE,
             THIRUVANANTHAPURAM, RESIDING AT THIRUVANANTHAPURAM, PIN
             - 695001

             ANOOP JOSEPH
             K B ARUNKUMAR
             M.SASINDRAN
             POOJA K.S.(K/000244/2021)


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 09.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 598 OF 2023
                                 2


                              JUDGMENT

When this matter was heard on 08.06.2023, the learned

counsel for the respondents submitted that the amounts

mentioned in Annexure R2(d) had been paid to the petitioner.

This contempt case was thus listed today for the learned

counsel for the petitioner to obtain confirmation of the same.

Today, Smt.Amrutha Suresh - learned counsel for the

petitioner, conceded that some amounts have been received

by her client and therefore, prayed that this contempt case

may be closed, however with liberty to her client to approach

this Court again, if so required in future.

In the afore circumstances, this contempt case is closed,

with the afore requested liberty being reserved to the

petitioner.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 598 OF 2023

APPENDIX OF CON.CASE(C) 598/2023

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 23.06.2022 IN W.P.(C).NO. 15956/2022

Annexure A2 A TRUE COPY OF THE ORDER DATED 31.08.2022 ISSUED BY THE DEPUTY DIRECTOR OF DAIRY DEVELOPMENT DEPARTMENT TO THE FIRST AND SECOND RESPONDENTS

Annexure A3 A TRUE COPY OF THE FIXATION ORDER / STATEMENT DATED 01.12.2022 OF THE DEPUTY DIRECTOR

RESPONDENT ANNEXURES

Annexure R-2(a) The true copy of the order No. DDKNR/852/2022-C dated 25.11.2022

Annexure R-2 (b) The true copy of the Due Drawn Statement verified by the Diary Extension Officer, Peravoor

Annexure R-2 (c) The true copy of the letter dated 28.02.2023 submitted by the 2nd respondent before the Deputy Director, Dairy Development, Kannur

Annexure R-2 (d) The true copy of the receipt evidencing the transfer of amount to the petitioner