Kerala State Handloom Weavers ... vs K.Muralikumar
2024 Latest Caselaw 29015 Ker

Kerala High Court

Kerala State Handloom Weavers ... vs K.Muralikumar on 4 October, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

WA No.2209/2023                             1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                        &
                   THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
              Friday, the 4th day of October 2024 / 12th Aswina, 1946
                        IA.NO.1/2024 IN WA NO. 2209 OF 2023
       AGAINST JUDGMENT DATED 13.11.2023 IN WP(C) 25900/2023 OF THIS COURT
   APPLICANTS/APPELLANTS IN THE W.A.:

      1. KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE SOCIETY LTD.
         (HANTEX), OOTTUKUZHY, THIRUVANANTHAPURAM, REPRESENTED BY ITS
         MANAGING DIRECTOR, PIN - 695001
      2. MANAGING DIRECTOR, KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE
         SOCIETY LTD., (HANTEX), OOTTUKUZHY,THIRUVANANTHAPURAM, REPRESENTED
         BY ITS MANAGING DIRECTOR, PIN - 695001

   RESPONDENTS/RESPONDENTS IN THE W.A.:

      1. K.MURALIKUMAR, AGED 60 YEARS, S/O. KRISHNA PANICKER BHARGAVAN,
         KRISHNAVILASAM, ELAMANOORKONAM, MUKKAM PALAMOODU, NARUVAMOODU P.O.,
         THIRUVANANTHAPURAM, PIN - 695528
      2. STATE OF KERALA, REPRESENTED ITS SECRETARY , INDUSTRIES AND COMMERCE
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant 9 months'
   time more from 11.06.2024 to comply with the directions in the judgment
   dated 22.12.2023 in W.A.No.2209 of 2023.


        This Application coming on for orders on 04/10/2024 upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of ADVS.M/S.N.RAGHURAJ & VIVEK MENON, Advocates for
   the applicants, and GOVERNMENT PLEADER for Respondent 2, the court on the
   same day passed the following:

                                       ORDER

In the light of the judgment dated 04.10.2024 in Contempt Case(C)No.1592 of 2024, this interlocutory application is closed.

Sd/- P.B.SURESH KUMAR, JUDGE

Sd/- C.PRATHEEP KUMAR, JUDGE

04-10-2024 /True Copy/ Assistant Registrar