A.Damodaran Pillai vs Rajalakshmi
2023 Latest Caselaw 11038 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
        Thursday, the 26th day of October 2023 / 4th Karthika, 1945

             CONTEMPT CASE(C) NO. 1804 OF 2023 (S) IN WA 80/2022

  PETITIONER/1ST RESPONDENT IN THE WRIT APPEAL:

         A. DAMODARAN PILLAI, AGED 88 YEARS,

         S/O AYYAPPAN PILLAI, KIZHAKKUMKARA PUTHENVEEDU,

         KUNDOOR, AYOOR P.O., AYOOR, EDAMULACKAL VILLAGE,

         PUNALUR, KOLLAM DISTRICT - 691 533.

      BY ADVOCATE SRI. A.R. DILEEP

  RESPONDENT-CONTEMNOR/2ND APPELLANT IN THE WRIT APPEAL:


         RAJALAKSHMI, SECRETARY/MANAGER,

         THE EDAMULACKAL SERVICE CO-OPERATIVE BANK LTD. NO. 2047,

         EDAMULACKAL P.O., ANCHAL, KOLLAM DISTRICT - 691 306

      ADVOCATES M/S. SANTHOSHKUMAR K.C & K.K. CHANDRALEKHA FOR RESPONDENT
      GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
26.10.2023, the court on the same day passed the following:


                                                            P.T.O.
              A. MUHAMED MUSTAQUE & SHOBA ANNAMMA EAPEN, JJ.
                      ------------------------------
                 Cont. Case (C) Nos. 1804 & 1858 of 2023
                      ------------------------------
                 Dated this the 26th day of October, 2023

                                            ORDER

A. MUHAMED MUSTAQUE, J.

It is submitted by the learned counsel for the

petitioners that a portion of the amount due has

been released yesterday.

2. Respondents are present in person.

3. We need a detailed report from the Joint Registrar of Co-operative Societies as to the

status of recovery initiated under Section 68(2)

of the Kerala Co-operative Societies Act for the

dues to the Co-operative Society. The Joint

Registrar shall also state the details of the

amounts released by the Society time to time

after the judgment of this Court on 20.07.2022.

4. Personal appearance is dispensed with for the

time being.

Post on 20.11.2023.

Sd/-

A. MUHAMED MUSTAQUE JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE bka/-

26-10-2023 /True Copy/ Assistant Registrar