Gopinthan Pillai vs Shaji George
2024 Latest Caselaw 4333 Ker

Kerala High Court

Gopinthan Pillai vs Shaji George on 1 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
                         CON.CASE(C) NO. 1168 OF 2017
AGAINST THE ORDER/JUDGMENT WPC 15281/2017 OF HIGH COURT OF KERALA
PETITIONER:

             GOPINTHAN PILLAI
             AGED 61 YEARS, SON OF GOPALA PILLAI, G.S.BHAVAN,
             ERUVA EAST, KAYAMKULAM, ALLEPPEY DISTRICT.
             BY ADVS.
             SRI.V.M.KURIAN
             SRI.MATHEW B. KURIAN
             SRI.K.T.THOMAS
RESPONDENT:

             SHAJI GEORGE
             AGED 54 YEARS, S/O GEORGE,
             JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
             CO-OPERATION DEPARTMENT, ALAPPUZHA, PIN-688007.
             SRI.SAIGY JACOB PALATTY-SR.GP
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1168 OF 2017

                                    2




                               JUDGMENT

Dated this the 1st day of February, 2024

It is submitted by the learned Government Pleader that the

directions contained in the judgment have been complied with and the

amounts due under the Fixed Deposit have been released to the

petitioner.

The said submission is recorded. This contempt of court case is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

NP CON.CASE(C) NO. 1168 OF 2017

APPENDIX OF CON.CASE(C) 1168/2017

PETITIONER'S ANNEXURES ANNEXURE A1 CERTIFIED COPY OF JUDGMENT DATED 05.05.2014

ANNEXURE A2 TRUE COPY OF THE ORDER DATED 18.05.2017 ISSUED BY THE 3RD RESPONDENT. RESPONDENT'S ANNEXURES: NIL