Anas.S vs K.Saseendran
2024 Latest Caselaw 16298 Ker

Kerala High Court

Anas.S vs K.Saseendran 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. 1228 OF 2017
 AGAINST THE JUDGMENT DATED 15.11.2016 IN WPC NO.38591 OF
               2015 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN THE JUDGMENT:

         ANAS.S
         AGED 39 YEARS, S/O K.M.SULAIMAN KUNJU,
         ELECTRICAL SUPERVISOR, THE MALABAR CO-OPERATIVE
         TEXTILES LTD., P.O.KARTHALA, CHUNGAM,
         MALAPPURAM DIST. 679 571.
         BY ADVS.
         SRI.S.PRASANTH (AYYAPPANKAVU)
         SRI.JYOTHISH D.MONY
         SMT.VARSHA BHASKAR
RESPONDENT/2ND RESPONDNET IN THE JUDGMENT:

         K.SASEENDRAN
         AGED 57, S/O.K.KUTTAPPAN, THE MANAGING DIRECTOR,
         THE MALABAR CO-OPERATIVE TEXTILES LTD. P.O.
         KARTHALA, CHUNGAM, MALAPPURAM DIST.679 571.
         SRI.K.ANAND (SR.)
         SMT.LATHA ANAND
         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:
 CON.CASE(C)NO.1228 OF 2017                  2




                            P.B.SURESH KUMAR, J.
                    -----------------------------------------------
                   Contempt Case (C) No.1228 of 2017
                    -----------------------------------------------
                   Dated this the 10th day of June, 2024


                                 JUDGMENT

There is no representation for the petitioner.

The contempt case, in the circumstances, is dismissed

for default.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX

PETITIONER ANNEXURES ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 15.11.2016 IN WPCNO.38591 OF 2015.