The Karassery Service Co-Operative ... vs Smt. Jasitha P. J
2024 Latest Caselaw 6425 Ker

Kerala High Court

The Karassery Service Co-Operative ... vs Smt. Jasitha P. J on 6 March, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 6TH DAY OF MARCH 2024 / 16TH PHALGUNA, 1945
                        CON.CASE(C) NO. 305 OF 2024
AGAINST THE JUDGMENT/ORDER IN WP(C) NO.11497 OF 2023 OF HIGH COURT
OF KERALA
PETITIONER/PETITIONER:

             THE KARASSERY SERVICE CO-OPERATIVE BANK LTD
             NO. D 2628, HEAD OFFICE MUKKAM - MARANCHATTY ROAD,
             MUKKAM P.O., KOZHIKODE
             REPRESENTED BY ITS GENERAL MANAGER., PIN - 673 602

             BY ADV LEO LUKOSE


RESPONDENT/3RD RESPONDENT:

             SMT. JASITHA P. J.
             AGE NOT KNOWN TO THE PETITIONER,
             FATHERS NAME NOT KNOWN TO THE PETITIONER
             THE SECRETARY, MUKKAM MUNICIPALITY, MUKKAM P.O.,
             KOZHIKODE, PIN - 673 602

             BY ADVS.
             SURESH KUMAR KODOTH
             SUKARNAN(K/001572/2021)

             SMT.SYLAJA S.L., G P


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 06.03.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 305 OF 2024
IN WP(C) NO.11497 OF 2023
                                         2

                                   T.R.RAVI.J
                -------------------------------------------------------
                    Contempt Case (C) No.305 of 2024
                                         in
                        WP(C).No.11497 of 2023
           --------------------------------------------------------
              Dated this the 06th day of March, 2024
                                   JUDGMENT

The respondent has filed an affidavit producing

Annexure R1 dated 05.02.2024 which is a letter written

to the petitioner stating that the demand notice was

issued by way of a mistake and further action has

already been dropped.

In view of the above stand taken by the

respondent, no further orders are required in this

contempt application. The contempt case is hence closed.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 305 OF 2024 IN WP(C) NO.11497 OF 2023

APPENDIX OF CON.CASE(C) 305/2024

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE INTERIM ORDER DATED 04.04.2023 IN W.P. (C) NO. 11497 OF 2023 ON THE FILES OF THIS HON'BLE COURT.

Annexure A2 TRUE COPY OF THE LETTER DATED 05.04.2023 ALONG WITH THE RECEIPT DATED 12.04.2023 ISSUED TO THE PETITIONER BY THE OFFICE OF THE CONTEMNOR.

Annexure A3 A TRUE COPY OF THE DEMAND NOTICE DATED 08.06.2023 NUMBERED RRC NO. 2023/4131/11.

Annexure A4 A TRUE COPY OF THE DEMAND NOTICE DATED 14.06.2023 NUMBERED RRC NO. 2023/4131/11 ISSUED UNDER SECTION 34 OF THE KERALA REVENUE RECOVERY ACT, 1968.

Annexure A5 AA TRUE COPY OF THE JUDGEMENT DATED 22.11.2023 IN CON. CASE (C) NO. 1910 OF 2023 ON THE FILES OF THIS HON'BLE COURT.

Annexure A6 A TRUE COPY OF THE ARREAR DEMAND NOTICE DATED 18.12.2023 ISSUED BY THE CONTEMNOR .

RESPONDENT'S ANNEXURES

Annexure R1           TRUE COPY OF THE LETTER DATED 5/2/2024




          //TRUE COPY//          PA TO JUDGE