Nedumpillil Financial Company Limited vs Prakash Apte
2024 Latest Caselaw 16271 Ker

Kerala High Court

Nedumpillil Financial Company Limited vs Prakash Apte on 10 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
                 CON.CASE(C) NO. 2104 OF 2021
 AGAINST THE JUDGMENT DATED 20.07.2021 IN WP(C) NO.14462
                OF 2021 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS:

    1       NEDUMPILLIL FINANCIAL COMPANY LIMITED
            A COMPANY INCORPORATED AND REGISTERED UNDER THE
            COMPANIES ACT, 1956, HAVING ITS REGISTERED
            OFFICE AT , 2ND FLOOR, CARMEL CENTRE, BANERJI
            ROAD, ERNAKULAM-682018, REPRESENTED BY ITS
            AUTHORISED OFFICER FRANCLY FRANCIS, S/O K P
            FRANCIS, AGED 39 YEARS, HEAD
            SALES/OPERATIONS/ADMN OF THE NEDUMPILLIL
            FINANCIAL COMPANY LTD.
    2       FRANCLY FRANCIS
            S/O K P FRANCIS, AGED 39 YEARS, AUTHORIZED
            OFFICER AND HEAD-SALES/OPERATIONS/ADMN,
            NEDUMPILLIL FINANCIAL COMPANY LTD., 2ND FLOOR,
            CARMEL CENTRE, BANERJI ROAD, ERNAKULAM - 682 018
            RESIDING AT KUTTIKATTU HOUSE, CHIRAKKAKAM,
            VARAPUZHA P O, ERNAKULAM-683517.
            BY ADV BIJU ABRAHAM
RESPONDENT/7TH RESPONDENT:

            PRAKASH APTE
            FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
            AGED ABOUT 55 YEARS, MANAGING DIRECTOR,
            KOTAK MAHINDRA BANK, HEAD OFFICE, 27 BKC, C 27,
            G BLOCK, BANDRA KURLA COMPLEX, BANDRA (E)
            MUMBAI-400051.
            SRI.E.C.BINEESH GP


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                            2
CON.CASE(C) NO. 2104 OF 2021




                           P.B.SURESH KUMAR, J.
                   -----------------------------------------------
                  Contempt Case (C) No.2104 of 2021
                   -----------------------------------------------
                  Dated this the 10th day of June, 2024


                                JUDGMENT

The learned counsel for the petitioners submits that the

contempt case is not pressed.

In the light of the submission made by the learned

counsel for the petitioners, the Contempt of Court Case is dismissed

as not pressed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn