P.P. Rajeev vs Arunachalam Sukumar
2024 Latest Caselaw 12576 Ker

Kerala High Court

P.P. Rajeev vs Arunachalam Sukumar on 21 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.202/2024                              1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                  Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                   CONTEMPT CASE(C) NO. 202 OF 2024(S) IN WP(C) 39651/2022

         PETITIONERS/PETITIONERS:


             1. P.P. RAJEEV, AGED 59 YEARS, S/O PARAMESWARAN, PULINTHANATHU
                HOUSE, KANJIRAMATTOM POST, CHENGALAM, KOTTAYAM DISTRICT, PIN -
                686 585.
             2. SURENDRAN T, AGED 59 YEARS, S/O THANKAPPAN, RESIDING AT
                "CHAITHRAM", PARAKKUZHI, THALAYAL, RUSSELPURAM POST,
                BALARAMAPURAM, THIRUVANANTHAPURAM DISTRICT, PIN - 695 501.
             3. JAYAKUMAR N, AGED 59 YEARS, S/O E.K. KARUVAN, ARAKKALA VALAPPIL
                HOUSE, EACHUR POST, KANNUR DISTRICT, PIN - 670 591.
             4. LATHEEFA BEEVI, AGED 59 YEARS, D/O SHAHUL HAMEED, TC 43/125,
                KRA 6, KAMALESWARAM HOUSE, MANACAUD POST, THIRUVANANTHAPURAM
                DISTRICT, PIN - 685 009.
             5. HAFSA BEEVI P, AGED 58 YEARS, D/O V.K. SUBAIR KUNJU, RESIDING
                AT "SHAJU MANZIL", THODIVETTIPPARA, CHEKKAKONAM POST, KARAKULAM,
                THIRUVANANTHAPURAM DISTRICT, PIN - 695 564.

               BY ADVOCATE SRI.P.K.RAVISANKAR

         RESPONDENT/2ND RESPONDENT:


                   ARUNACHALAM SUKUMAR, AGED 55 YEARS,

                   MANAGING DIRECTOR, KERALA STATE HANDLOOM DEVELOPMENT

                   CORPORATION LIMITED, THILLERI ROAD, KANNUR, PIN - 670 001.

            BY ADVOCATES M/S. GOPIKRISHNAN NAMBIAR M, K.JOHN MATHAI, JOSON
            MANAVALAN, KURYAN THOMAS, PAULOSE C. ABRAHAM & RAJA KANNAN

        This Contempt of court case (civil) having come up for orders on
   21.05.2024, the court on the same day passed the following:

                                              ORDER

Adverting to the submissions of Smt.Pooja Menon as also the

affidavit dated 25/03/2024, I deem it appropriate to grant some more time

to the respondent to comply with the directions in the judgment. In fact,

this is the prayer made before this Court also today.

List, therefore, on 04/06/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

21-05-2024 /True Copy/ Deputy Registrar