Citation : 2024 Latest Caselaw 5669 Ker
Judgement Date : 16 February, 2024
Con.Case(C) No.479/2024 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Friday, the 16th day of February 2024 / 27th Magha, 1945
CONTEMPT CASE(C) NO. 479 OF 2024(S) IN WP(C) 28268/2023
PETITIONERS/PETITIONER:
1. MS MIDAS LIFE CARE, REPRESENTED BY DEEPU MATHEW, MANAGING PARTNER,
TC1/2032(3), KUMARAPURAM MEDICAL COLLEGE PO, THIRUVANANTHAPURAM, PIN
- 695 011.
2. K.K.MATHEW, AGED 71 YEARS, 60/1099, KACHAPPILLY HOUSE, CENTERNARY
ROAD, CRRA-6, KALOOR, ERNAKULAM, PIN - 682 017.
3. DEEPU MATHEW, AGED 44 YEARS, 60/1099, KACHAPPILLY HOUSE, CENTERNARY
ROAD, CRRA-6, KALOOR, ERNAKULAM, PIN - 682 017.
4. MRS ANNIE MATHEW, AGED 62 YEARS, 60/1099, KACHAPPILLY HOUSE,
CENTERNARY ROAD, CRRA-6, KALOOR, ERNAKULAM, PIN - 682 017.
5. MRS SREEJA K.R, AGED 43 YEARS, 60/1099, KACHAPPILLY HOUSE,
CENTERNARY ROAD, CRRA-6, KALOOR, ERNAKULAM, PIN - 682 017.
BY ADVOCATE SRI.S.EASWARAN
RESPONDENT/1ST RESPONDENT:
ARUN, REGIONAL MANAGER, M/S DHANALAKSHMI BANK LTD,
ERNAKULAM REGION, DHANALXMI BUILDING, 1ST FLOOR,
NEAR AR CAMP, MARINE DRIVE, ERNAKULAM, PIN - 682 031.
BY STANDING COUNSEL
This Contempt of court case (civil) having come up for orders on
16.02.2024, the court on the same day passed the following:
ORDER
Standing Counsel representing the Bank submits that the respondent
do not intend to violate the directions contained in Annexure A1 judgment
to the effect that the stay will continue to the benefit of the petitioner
till the DRAT passes orders on the stay petition.
Post on 23/02/2024.
Sd/- N.NAGARESH JUDGE
16-02-2024 /True Copy/ Deputy Registrar
APPENDIX OF CON.CASE(C) 479/2024 Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 25TH OCTOBER,2023 IN WP(C)NO.28268 OF 2023
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