R. Pradeep Kumar vs Dr. Sanil S.K
2024 Latest Caselaw 29262 Ker

Kerala High Court

R. Pradeep Kumar vs Dr. Sanil S.K on 10 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

Con.Case(C) No.2605/2024                            1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                Thursday, the 10th day of October 2024 / 18th Aswina, 1946
                 CONTEMPT CASE(C) NO. 2605 OF 2024(S) IN WP(C) 19566/2024

   PETITIONER/PETITIONER IN WP(C):


           R. PRADEEP KUMAR, AGED 46 YEARS, S/O C N RAVEENDRAN PILLAI, REGIONAL
           MANAGER, KERALA STATE CO-OPERATIVE CONSUMER'S FEDERATION LTD.
           (CONSUMERFED), V K COMPLEX, FORT ROAD, KANNUR - 670 001, RESIDING AT
           CHERUKARA AYYATHU PUTHAN VEEDU, VENGAI P.O, SASTHANCOTTA, KOLLAM,
           PIN - 690 521.

        BY ADVOCATES M/S. ALINA ANNA KOSE, P.I. RAHEENA, KARTHIKA GANESH, VISHNU
        PRASAD N.K. & SANDHRA MARIA SEBASTIAN.

   RESPONDENT/RESPONDENT NO.3 IN WP(C):


           DR. SANIL S.K., MANAGING DIRECTOR, KERALA STATE CO-OPERATIVE
           CONSUMERS FEDERATION LIMITED (CONSUMER FED), GANDHI NAGAR, KOCHI,
           PIN - 682 020.

        BY SRI. M. SASINDRAN, STANDING COUNSEL

        This Contempt of court case (civil) having come up for orders on
   10.10.2024, the court on the same day passed the following:


                                                ORDER

It is submitted by the learned Standing Counsel that pursuant to the directions in Annexure A1 Judgment, a hearing is slated on 26/10/2024 and orders will be passed shortly.

Post on 29/10/2024.

Sd/- MURALI PURUSHOTHAMAN JUDGE

10-10-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2605/2024

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 10.07.2024 IN W.P.(C) NO. 19566/2024.