Benny Thomas vs K. Gopakumar
2024 Latest Caselaw 32865 Ker

Kerala High Court

Benny Thomas vs K. Gopakumar on 13 November, 2024

Author: Amit Rawal

Bench: Amit Rawal

Con.Case(C) No.2789/2023                       1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                             THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                               &
                           THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
             Wednesday, the 13th day of November 2024 / 22nd Karthika, 1946
                  CONTEMPT CASE(C) NO. 2789 OF 2023(S) IN WA 1538/2022

   PETITIONER/RESPONDENT NO.1 IN W.A:


           BENNY THOMAS, AGED 58 YEARS, ANCHANICKAL,
           ANICKAD, PALLIKKATHODE, ANICKAD POST OFFICE,
           KOTTAYAM DISTRICT, PIN - 686 503.

        BY SRI.GEORGE POONTHOTTAM (SENIOR ADVOCATE) ALONG WITH ADVOCATES M/S.
        ARUN CHANDRAN, HARIMOHAN, ANJALY T.A, GOPAKUMAR P.K. & ASWATHY S MENON

   RESPONDENTS/APPELLANTS IN W.A:


       1. K. GOPAKUMAR, AGED 80 YEARS, S/O. KESAVAN NAIR, THE PRESIDENT,
          ANICKAD REGIONAL FARMER'S SERVICE COOPERATIVE BANK LIMITED NO. 3867,
          PALLIKKATHODE, ANICKAD POST OFFICE, KOTTAYAM DISTRICT, PIN - 686
          503.
       2. REJIMOL PHILIP, AGED 55 YEARS, W/O. JOY K. MATHEW, THE SECRETARY
          (RE-DESIGNATED AS MANAGING DIRECTOR), ANICKAD REGIONAL FARMER'S
          SERVICE COOPERATIVE BANK LIMITED NO. 3867, PALLIKKATHODE, ANICKAD
          POST OFFICE, KOTTAYAM DISTRICT, PIN - 686 503.

        BY ADVOCATES M/S. P.RAMAKRISHNAN, PREETHI RAMAKRISHNAN, C.ANIL KUMAR,
        ASHA K.SHENOY, PRATAP ABRAHAM VARGHESE & GOKUL KRISHNA FOR R2

        This Contempt of court case (civil) having come up for orders on
   13.11.2024, the court on the same day passed the following:

                                                                       P.T.O.
 Con.Case(C) No.2789/2023                           2/2




                                              ORDER

Learned counsel appearing on behalf of the respondent, alleged

contemnor prays two weeks time to file the counter.

Learned counsel for the petitioner opposes the prayer and submits

that the notice of contempt was issued in February whereas judgment was

rendered on 07/07/2023. In the interest of justice, we grant two weeks

time subject to cost of Rs.10,000/- (Rupees ten thousand) to be paid to

the petitioner. Post on 06/12/2024.

Sd/- AMIT RAWAL JUDGE

Sd/- C. JAYACHANDRAN JUDGE

13-11-2024 /True Copy/ Assistant Registrar