Girija Pai vs P.S.Sabimol
2024 Latest Caselaw 19034 Ker

Kerala High Court

Girija Pai vs P.S.Sabimol on 28 June, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

        THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

   FRIDAY, THE 28TH DAY OF JUNE    2024 / 7TH ASHADHA, 1946

               CON.CASE(C) NO. 2450 OF 2018

AGAINST THE JUDGMENT DATED 19.12.2017 IN WP(C) NO.31231 OF
               2017 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER NO.2:

        GIRIJA PAI,
        AGED 60 YEARS
        W/O LATE GOVINDARAJA PAI,RESIDING AT
        SUDHEERAM,THIRUMALABHAGAM,THURAVOOR-683 586

        BY ADV S.R.DAYANANDA PRABHU

CONTEMNOR/RESPONDENT:

        P.S.SABIMOL,
        AGED 49 YEARS
        W/O K.B.PRABASH,SECRETARY INCHARGE,THE
        PATTANAKKAD SERVICE CO-OPERATIVE BANK LTD
        NO.1144,PATTANAKKAD,CHERTHALA,PIN 688 531.

        BY ADVS.
        SRI.T.R.HARIKUMAR
        SRI.ARJUN RAGHAVAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                    2
Cont.Case (C)No.2450 of 2018



                               JUDGMENT

The petitioner has filed this contempt case alleging wilful

disobedience of the directions contained in the judgment dated

19.12.2017 of this Court in W.P.(C)No.31231 of 2017. By that

judgment, the W.P.(C)Nos.31231 of 2017 and 31702 of 2017

were disposed of with the following directions.

"In view of the aforesaid submission made by the learned counsel for the respondent Bank, these writ petitions are disposed of by directing the respondent Bank to disburse the amounts payable under Exts.P1 to P27 Fixed Deposit receipts in W.P.(C)No.31231/2017 and Exts.P1 to P21 Fixed Deposit receipts in W.P.(C)No.31702/2017 together with interest to the respective petitioners, within a period of 5 months from this date, if there is no other legal impediments standing in the way."

2. In this contempt case, this Court has passed various

orders.

3. Today, when this matter is taken up for consideration,

the learned counsel for the petitioner would submit that the

petitioner has already received the entire amount payable by the

Pattanakkad Service Co-operative Bank Ltd. No.1144 and

therefore, this contempt case may be closed.

4. The learned counsel for the respondent Bank would

also submit that the entire amount payable to the petitioner has

already been paid.

In such circumstances, recording the aforesaid submissions

made by the learned counsel on both sides, this contempt case is

closed.

Sd/-

ANIL K. NARENDRAN, JUDGE

rp/28/6

APPENDIX OF CON.CASE(C) 2450/2018

PETITIONER ANNEXURES

ANNEXURE CERTIFIED COPY OF JUDGMENT DATED 19.12.2017 IN A1 WPC NO 31231/2017 OF THIS HON'BLE COURT.

ANNEXURE TRUE COPY OF THE NOTICE DATED 10.10.2018 ISSUED 2 TO THE CONTEMNOR

ANNEXURE TRUE COPY OF POSTAL ACKNOWLEDGEMENT DATED A3 12.10.2019 SIGNED BY THE CONTEMNOR

RESPONDENT'S EXHIBITS:

ANNEXURE A TRUE COPY OF THE COMMON JUDGMENT DATED R1(A) 26.08.2016 IN WPC.NO.22530 OF 2016