Shri. Sreeprakash A.P vs Mr. Paulson
2024 Latest Caselaw 12577 Ker

Kerala High Court

Shri. Sreeprakash A.P vs Mr. Paulson on 21 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

Cont. Case (C)No.881 of 2024
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             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                   &
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
   TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                     CON.CASE(C) NO. 881 OF 2024
AGAINST THE ORDER DATED 24.01.2024 IN WA NO.1984 OF 2023 OF
                          HIGH COURT OF KERALA
PETITIONERS/RESPONDENTS:

     1       SHRI. SREEPRAKASH A.P
             AGED 54 YEARS, PROPRIETOR, BUIL -TECH ENGINEERS &
             M/S. BUIL-TECH COLOURS, T.C. 53/1476, SREE
             PADMAM, PADMA NAGAR, MANKULAM ROAD, PAPPANAMCODE
             P.O., THIRUVANANTHAPURAM., PIN - 695018

     2       MINI SREEPRAKASH
             AGED 52 YEARS
             W/O. SREEPRAKASH A.P., SREE PADMAM,
             PADMANAGAR,MANKULAM ROAD, PAPPANAMCODE P.O.,
             THIRUVANANTHAPURAM., PIN - 695018

            BY ADVS.
            DINESH R.SHENOY
            SILESH S. PRABHU
            JOMOL PIUS
            VISHAKHA J.


RESPONDENT/S:

     1      MR. PAULSON
            AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER, THE ASSISTANT GENERAL MANAGER,THE
            STATE BANK OF INDIA, STRESSED ASSETS
            RECOVERYBRANCH, THIRUVANANTHAPURAM,NOW AT LMS
            COMPOUND, OPP. MUSEUM WESTGATE, VIKASHAVAN P.O,
            THIRUVANANTHAPURAM., PIN - 695033
 Cont. Case (C)No.881 of 2024
                                  2

     2      MR. GOPAKUMAR
            AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER, THE BRANCH MANAGER,THE STATE BANK OF
            INDIA, POOJAPPPURA BRANCH, OPP. PAREEKSHA BHAVAN,
            THIRUVANANTHAPURAM., PIN - 695012


OTHER PRESENT:

            SR.ADV.K.K.CHANDRAN PILLAI FOR SBI




      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION     ON    21.05.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Cont. Case (C)No.881 of 2024
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                               JUDGMENT

A.J.Desai, C.J.

The learned counsel for the petitioners submitted that the

directions issued by this court have been complied with and,

therefore, this contempt case would not survive.

Hence, the contempt case is closed. However, all the

contentions raised in the appeal shall be dealt with accordingly.

Sd/-

A.J. Desai Chief Justice

Sd/-

V.G. Arun Judge vpv

APPENDIX OF CON.CASE(C) 881/2024

PETITIONER ANNEXURES

Annexure A1 TRUE PHOTOCOPY OF JUDGMENT DATED 14.9.2023 IN WP(C)NO.12474/2021

Annexure A2 TRUE PHOTOCOPY OF REPRESENTATION DATED 21.10.2023, TOGETHER WITH THE ENCLOSURES.

Annexure A3 CERTIFIED COPY OF ORDER DATED 24.1.2024

Annexure A4 TRUE PHOTOCOPY OF LETTER DATED 25.1.2024 ISSUED BY THE 1ST PETITIONER TO RESPONDENT.

Annexure A5 TRUE PHOTOCOPY OF LETTER DATED 21/2/2024 ISSUED BY THE RESPONDENTS TO THE PETITIONERS.