R. K. Pankajakshan vs Indulekha D
2024 Latest Caselaw 16486 Ker

Kerala High Court

R. K. Pankajakshan vs Indulekha D on 11 June, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
  TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                  CON.CASE(C) NO. 1206 OF 2024
AGAINST THE JUDGMENT DATED 06/10/2023 IN WP(C) NO.21735 OF
2023 OF HIGH COURT OF KERALA
PETITIONERS/ PETITIONERS:

    1       R. K. PANKAJAKSHAN
            AGED 69 YEARS
            MEMBER NO. 2854, KOLIYOOR SERVICE CO-OPERATIVE
            SOCIETY LTD. NO, 2665 KOLIYOOR, MUTTACAUDU P.O.,
            THIRUVANANTHAPURAM. RESIDING AT R.K. SADANAM,
            POOMKULAM, VELLAYANI P.0., THIRUVANANTHAPURAM,
            PIN - 695522
    2       CHANDRAN.K
            AGED 62 YEARS
            MEMBER NO. 4106, KOLIYOOR SERVICE CO-OPERATIVE
            SOCIETY LTD. NO, 2665 KOLIYOOR, MUTTACAUDU P.O.,
            THIRUVANANTHAPURAM. RESIDING AT VILAYILVILAKOM,
            KOLIYOOR, MUTTACAUDU P.O., THIRUVANANTHAPURAM,
            PIN - 695523
            BY ADV C.P.SABARI


RESPONDENT/FIRST RESPONDENT:

            INDULEKHA D
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), PRESIDING OFFICER, CO-OPERATIVE
            ARBITRATION COURT, CO-OPERATIVE ARBITRATION COURT
            (SOUTHERN) JAWAHAR SAHAKARANA BHAVAN, 9H FLOOR,
            DPI JUNCTION, THYCAUD P.O, THIRUVANANTHAPURAM,
            PIN - 695014
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   11.06.2024,     THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                          Sathish Ninan, J.
                      ----------------------
                   Con.Case(C) No.1206 of 2024
                 -------------------------------
              Dated this the 11th day of June, 2024

                            JUDGMENT

This Court, as per judgment dated 06/10/2023, had

directed disposal of I.A.No.1/2023 within two weeks.

2. It is reported that, the I.A was disposed of

as was ordered.

3. In the judgment, this Court had observed that,

being an election dispute, the disposal of ARC should be

expedited. It is reported that, proceedings are being

expedited and that pre-trial steps are going on.

4. I am sure that the Arbitration Court will make

every endeavor for an early disposal of the ARC, having

due regard to the fact that the issue involved is an

election dispute.

The Contempt Case is closed.

Sd/-

Sathish Ninan, Judge rsr

Con.Case(C) NO.1206 OF 2024

APPENDIX OF CON.CASE(C) 1206/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 06.10.2023 IN W.P (C) NO. 21735 / 2023