Jagadeesh Rai.P.A vs Prabhavathi
2024 Latest Caselaw 15087 Ker

Kerala High Court

Jagadeesh Rai.P.A vs Prabhavathi on 4 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        TUESDAY, THE 4TH DAY OF JUNE 2024 / 14TH JYAISHTA, 1946
                     CON.CASE(C) NO. 648 OF 2024
                      JUDGMENT DATED 21.07.2022
                ARISING FROM : WP(C) NO.12195 OF 2020
PETITIONER/PETITIONER IN WP(C):

            JAGADEESH RAI.P.A, AGED 62 YEARS
            S/O LATE AITHAPPA RAI, LAKSHMI NIVAS, PUTHIGE P.O,
            MANJESWARAM, KASARAGOD DISTRICT, PIN - 671321.

            BY ADVS.P.N.MOHANAN
            C.P.SABARI
            AMRUTHA SURESH
            GILROY ROZARIO
RESPONDENT/RESPONDENTS 1 TO 3 IN THE WP(C):

    1       PRABHAVATHI, AGED 56 YEARS
            W/O BALAKRISHNA SHETTY, SECRETARY,
            THE KUMBALA SERVICE CO-OPERATIVE BANK LTD.NO.C 324,
            KUMBALA P.O, KASARAGOD DISTRICT
            RESIDING AT PELIKUDAMOGAR HOUSE, HEROR POST,
            MANJESWARAM, KASARAGOD., PIN - 671321.

    2       SADANANDA KAMMATH, AGED 56 YEARS,
            S/O NARAYANA KAMMATH, PRESIDENT,
            THE MANAGING COMMITTEE OF THE KUMBALA SERVICE
            COOPERATIVE BANK LTD. NO.C 324, KUMBALA P.O,
            KASARAGOD DISTRICT, RESIDING AT NEAR S.G.K TEMPLE,
            KUMBALA, KASARAGOD., PIN - 671321.

    3       ANJANA.S, AGED 51 YEARS,
            (FATHER'S NAME NOT KNOWN TO THE PETITIONER)
            THE SECRETARY, KERALA STATE COOPERATIVE 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 - 695001.

            BY ADV M.SASINDRAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 648 OF 2024
                                   -2-

                             JUDGMENT

When this matter was called today, the

learned counsel for the respondents submitted

that, though the Tribunal passed an order in

terms of the directions of this Court, the same

was challenged by the Society in W.P(C)No.

13714/2024, in which an order of stay against it

has been issued.

2. Obviously, therefore, this contempt case

cannot be prosecuted now.

I, therefore, close this contempt case;

however, leaving liberty to the petitioner to

seek a rehearing, depending upon the decision to

be taken by this Court in the aforementioned

Writ Petition.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 648 OF 2024

APPENDIX OF CON.CASE(C) 648/2024

PETITIONER ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 21.07.2022 IN W.P.(C).NO.12195/2020

ANNEXURE A2 TRUE COPY OF THE ORDER DATED 30.12.2023 IN R.P.NO.32/2021 OF THE KERALA CO-OPERATIVE TRIBUNAL, THIRUVANANTHAPURAM