Tp Kaladharan vs P.S .Sabimol, Secretary,Pattanakkad ...
2024 Latest Caselaw 32481 Ker

Kerala High Court

Tp Kaladharan vs P.S .Sabimol, Secretary,Pattanakkad ... on 8 November, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

Con.Case(C) No.404/2024                     1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR.JUSTICE N.NAGARESH
                Friday, the 8th day of November 2024 / 17th Karthika, 1946
                   CONTEMPT CASE(C) NO. 404 OF 2024(S) IN WP(C) 4539/2021

     PETITIONERS/PETITIONERS:


         1. T.P. KALADHARAN, AGED 67 YEARS, S/O PURUSHOTHAMAN, KODUVELITHARA
            HOUSE, PATTANAKKAD P O, CHERTHALA, ALAPPUZHA, PIN - 688 531.
         2. K.P. BEENA, AGED 62 YEARS, W/O T P KALADHARAN, KODUVELITHARA HOUSE,
            PATTANAKKAD P O, CHERTHALA, ALAPPUZHA, PIN - 688 531.

             BY ADVOCATES M/S. C.R. SANISH, KARTHIK S. ACHARYA & ANJANA K.P.

     RESPONDENT/3RD RESPONDENT:


               P.S.SABIMOL, SECRETARY, PATTANAKKAD SERVICE

               CO-OPERATIVE BANK LTD.NO.1144S, PATTANAKKAD PO,

               CHERTHALA, ALAPPUZHA DISTRICT, PIN - 688 531.

             BY ADVOCATES M/S. T.R. HARIKUMAR & ARJUN RAGHAVAN


          This Contempt of court case (civil) having come up for orders on
   08.11.2024, the court on the same day passed the following:

                                                               P.T.O.
 Con.Case(C) No.404/2024                            2/3




                                          N. NAGARESH, J.
                                 --------------------------------------------
                                   Con.Case (C) No.404 of 2024
                            -----------------------------------------------------
                           Dated this the 8th day of November, 2024


                                                ORDER

Judgment was delivered in W.P.(C) No.4539 of 2021 on

12.03.2021. The writ petition was disposed of directing that

the entire amount covered by Exts.P1 and P2 series shall be

paid to the petitioner with accrued interest in eight equal

monthly instalments commencing from 20.04.2021.

2. The respondent shall file a report of compliance

on or before 06.12.2024, failing which the respondent shall

appear before this Court in person.

Post on 06.12.2024.

Sd/-

N. NAGARESH JUDGE ams

08-11-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 404/2024 Exhibit P1 of WP(C) TRUE COPY OF THE STATEMENT IN SAVINGS BANK ACCOUNT 4539/2021 NO.7979 OF THE IST PETITIONER. Exhibit P2 of WP(C) TRUE COPY OF THE FIXED DEPOSIT RECEIPT NO.22472 DATED 4539/2021 25.7.2011 OF THE 2ND PETITIONER.

08-11-2024 /True Copy/ Assistant Registrar