Rajesh .R vs Ajith Kumar.S
2023 Latest Caselaw 11310 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                 CON.CASE(C) NO. 2151 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 35509/2022 OF HIGH COURT OF
                            KERALA
PETITIONER/PETITIONER IN W.P.(C):

          RAJESH .R
          AGED 48 YEARS
          S/O P. RAJU 'SANDHYA HOUSE' THONDANKULANGARA WARD
          ALAPPUZHA (MANAGING DIRECTOR UNDER SUSPENSION
          KERALA STATE CASHEW WORKERS APEX INDUSTRIAL CO-
          OPERATIVE SOCIETY LIMITED (CAPEX)), PIN - 688006
          BY ADVS.
          S.SHANAVAS KHAN
          S.INDU
          KALA G.NAMBIAR

RESPONDENT/RESPONDENT NO.2 IN W.P.(C):

          AJITH KUMAR.S
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER) PRINCIPAL SECRETARY,
          INDUSTRIES (COIR, HANDLOOM AND CASHEW)
          IIND FLOOR, SOUTH BLOCK GOVERNMENT
          SECRETARIAT THIRUVANANTHAPURAM - 695001
          BY ADV.
          SRI.SUNIL KUMAR KURIAKOSE - GP.



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.10.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.2151 of 2023
                                :2:




                      DEVAN RAMACHANDRAN, J.
                  =========================
                     Con.Case (C) No.2151 of 2023
                 ==========================
                Dated this the 27th day of October, 2023

                               JUDGMENT

This Court has already extended the time period for the

respondents to act in terms of the directions of this Court in the

judgment dated 09.06.2023, until 17.12.2023.

In the afore circumstances, this Contempt of Court Case is

closed; however, with liberty to the petitioner to seek a rehearing, if

the judgment is not fully complied with by the afore date.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm Con.Case (C) No.2151 of 2023

APPENDIX OF CON.CASE(C) 2151/2023

PETITIONER ANNEXURES Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 09/06/2023 IN W.P. (C) NO. 35509/2022 OF THIS HON'BLE COURT.

Annexure B TRUE COPY OF THE LETTER DATED 14/06/2023 SUBMITTED BY PETITIONER BEFORE THE RESPONDENT.

Annexure C TRUE COPY OF THE TRACK CONSIGNMENT DATED 16/06/2023 EVIDENCING THE ACCEPTANCE OF ANNEXURES A AND B

RESPONDENT ANNEXURES : NIL.