Balaraj .P vs Anoop V L (Corrected)
2024 Latest Caselaw 30408 Ker

Kerala High Court

Balaraj .P vs Anoop V L (Corrected) on 25 October, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

                                                        2024:KER:79762

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

 FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                   CON.CASE(C) NO. 1235 OF 2024

 AGAINST THE JUDGMENT DATED 18.09.2023 IN WP(C) NO.22642 OF

                   2023 OF HIGH COURT OF KERALA

PETITIONER:

            BALARAJ .P., AGED 63 YEARS
            S/O. PONNAYYAN NADAR RESIDING AT JAYA COTTAGE,
            VENKAVILA, VATTAVILA P.O., NEYYATTINKARA
            THIRUVANANTHAPURAM, PIN - 695123
            BY ADV S.SOUMYA ISSAC
RESPONDENT:

            ANOOP V L (CORRECTED)
            AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
            MANAGING DIRECTOR, KERALA AUTOMOBILES LIMITED,
            ARALUMOODU P.O , THIRUVANANTHAPURAM - 695123
            THE NAME OF THE RESPONDENT IS CORRECTED AS
            "V.S.RAJEEV, MANAGING DIRECTOR, KERALA AUTOMOBILES
            LIMITED - 695 123" AS PER ORDER DATED 12/06/2024
            IN IA 1/2024 IN COC 1235/2024., PIN - 695123

            BY ADV Thomas Abraham
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION     ON   25.10.2024,     THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                              2024:KER:79762


                   SATHISH NINAN, J.
          = = = = = = = = = = = = = = = = = =
             Cont.Case (C) No.1235 of 2024
          = = = = = = = = = = = = = = = = = =
        Dated this the 25th day of October, 2024

                           JUDGMENT

In the light of the averments in the affidavit

expressing the willingness to pay the amount, and taking

note of the financial constraints pointed, this contempt

case is closed for the present, without prejudice to the

right of the petitioner.

Sd/-

SATHISH NINAN JUDGE yd 2024:KER:79762

APPENDIX OF CON.CASE(C) 1235/2024

PETITIONER ANNEXURES

Annexure A 1 CERTIFIED COPY OF THE JUDGMENT OF KERALA HIGH COURT DATED ON 18.09.2023 IN W.P. (C) NO. 22642/2023.

Annexure A 2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER ON 23.3.2024 BEFORE 1ST RESPONDENT .

RESPONDENT ANNEXURES

Annexure R1(a) The true copy of the minutes of the proceedings of the Board held on 19/7/2024