Muhammed Shanavas Khan.A vs Anoop V L *(Corrected)
2024 Latest Caselaw 30518 Ker

Kerala High Court

Muhammed Shanavas Khan.A vs Anoop V L *(Corrected) on 25 October, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

                                                2024:KER:79765

          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. 1249 OF 2024

 AGAINST THE JUDGMENT DATED 21.09.2023 IN WP(C) NO.22590 OF

                 2023 OF HIGH COURT OF KERALA

PETITIONER:

         MUHAMMED SHANAVAS KHAN.A, AGED 63 YEARS
         S/O. ABOOBAKAR RESIDING AT STARVILLA, PANACHAMOODU
         P.O NEYYATTINKARA THIRUVANANTHAPURAM, PIN - 695505

         BY ADV S.SOUMYA ISSAC
RESPONDENT:

         ANOOP V L (CORRECTED)
         AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
         MANAGING DIRECTOR, KERALA AUTOMOBILES LIMITED,
         ARALUMOODU P.O., THIRUVANANTHAPURAM, PIN - 695 123
         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 1249/2024., PIN - 695123

         BY ADV Thomas Abraham
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
HEARING ON 25.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                              2024:KER:79765




                   SATHISH NINAN, J.
          = = = = = = = = = = = = = = = = = =
             Cont.Case (C) No.1249 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:79765

APPENDIX OF CON.CASE(C) 1249/2024

PETITIONER ANNEXURES

Annexure A 1 CERTIFIED COPY OF THE JUDGMENT OF THE KERALA HIGH COURT DATED ON 21.09.2023 IN W.P.(C) NO. 22590/2023.

Annexure A 2 REPRESENTATION FILED BY THE PETITIONER TO THE 1ST RESPONDENT ON 23.03.2024.

RESPONDENT ANNEXURES

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