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Syamala K.S vs Latha Pilla
2024 Latest Caselaw 22972 Ker

Citation : 2024 Latest Caselaw 22972 Ker
Judgement Date : 31 July, 2024

Kerala High Court

Syamala K.S vs Latha Pilla on 31 July, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.2851/2023                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Wednesday, the 31st day of July 2024 / 9th Sravana, 1946
                 CONTEMPT CASE(C) NO. 2851 OF 2023(S) IN WP(C) 4457/2020

      PETITIONER/1ST RESPONDENT IN THE WP(C):


                SYAMALA K.S, AGED 68 YEARS,         W/O VIMALAKSHAN,

                KOTTACHIRAYIL HOUSE, MEVADA P.O, PALA,

                KOTTAYAM, PIN - 686 573.

            BY ADVOCATES M/S. P.N.MOHANAN, C.P.SABARI, AMRUTHA SURESH & GILROY
            ROZARIO.

      RESPONDENTS/PETITIONER/THIRD RESPONDENT IN THE WP(C):


          1. LATHA PILLA, AGED 55 YEARS, THE GENERAL MANAGER, THE KERALA STATE
             CO-OPERATIVE BANK LTD. KOTTAYAM, (THE ERSTWHILE KOTTAYAM DISTRICT
             CO-OPERATIVE BANK LTD) KOTTAYAM,RESIDING AT KOTTAYAM, PIN - 686
             001.
          2. ANJANA.S, THE SECRETARY, KERALA STATE CO-OPERATIVE EMPLOYEES'
             PENSION BOARD, P.B. NO. 85, KALA NIVAS, T.C. 27/156, 157, CHINMAYA
             LANE, KUNNUMPURAM, NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM.
             RESIDING AT THIRUVANANTHAPURAM, PIN - 695 001.

            ADV.SRI.ATHUL SHAJI FOR R1
            SRI.M.SASINDRAN, STANDING COUNSEL FOR R2

        This Contempt of court case (civil) having come up for orders on
   31.07.2024, the court on the same day passed the following:


                                               ORDER

List on 07.08.2024 at the request of Sri.M.Sasindran to report

compliance of the directions in the judgment.

Sd/- DEVAN RAMACHANDRAN JUDGE

31-07-2024 /True Copy/ Assistant Registrar

 
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