M/S. J.S. Associates vs Vipin Chembala
2024 Latest Caselaw 5347 Ker

Kerala High Court

M/S. J.S. Associates vs Vipin Chembala on 15 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                     CON.CASE(C) NO. 448 OF 2024
AGAINST THE JUDGMENT IN WP(C) 3847/2024 OF HIGH COURT OF KERALA
PETITIONER:

             M/S.J.S. ASSOCIATES
             ROOM NO. 2/379, PALISSERY, THRISSUR REPRESENTED BY ITS
             MANAGING PARTNER SULFIKAR A.N., AGED 36 YEARS,
             S/O. NOUSHAD, 6/225/B, AMBALATH HOUSE, VATTAMAVU ROAD,
             VALLISSERY, AVINISSERY, THRISSUR DISTRICT,
             PIN - 680306
             BY ADV VISHNUPRASAD NAIR


RESPONDENTS:

             VIPIN CHEMBALA
             (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER),
             BRANCH MANAGER, IDFC FIRST BANK, GROUND FLOOR, EAST
             FORT TOWER, OPP. LOURD CHURCH, EAST FORT ROAD,
             THRISSUR DISTRICT, PIN - 680005
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C)NO.448/2024          2

                         JUDGMENT

The learned counsel for the petitioner submitted that the

Contempt Case is not pressed.

This is recorded. Consequently this Contempt Case is

dismissed as having been not pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/16.2

APPENDIX OF CON.CASE(C) 448/2024

PETITIONER ANNEXURES Memo of Charges MEMO OF CHARGES Annexure 1 CERTIFIED COPY OF THE ORDER DATED 31/1/2024 PASSED BY THIS HON'BLE COURT IN