Unni P.T vs Anjana.S
2024 Latest Caselaw 30947 Ker

Kerala High Court

Unni P.T vs Anjana.S on 23 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 23RD DAY OF OCTOBER 2024 / 1ST KARTHIKA, 1946

                         CON.CASE(C) NO. 951 OF 2024

     AGAINST THE JUDGMENT DATED 11.10.2022 IN WP(C) NO.24070 OF

2022 OF HIGH COURT OF KERALA

PETITIONER:

             UNNI P.T
             AGED 76 YEARS
             S/O THANKAPPAN, MURALIKA, KALARKODE,SANATHANAPURAM
             P.O., ALAPPUZHA, PIN - 688003


             BY ADVS.
             P.N.MOHANAN
             C.P.SABARI
             AMRUTHA SURESH
             GILROY ROZARIO



RESPONDENT:

             ANJANA.S
             AGED 51 YEARS
             (FATHER'S NAME NOT KNOWN TO THE PETITIONER) THE
             SECRETARY, KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
             BOARD, P.B. NO. 85, KALA NIVAS, T.C. 27/156, 157,
             CHINMAYA LANE, KUNNUMPURAM, NEAR AYURVEDA COLLEGE,
             THIRUVANANTHAPURAM RESIDING AT THIRUVANANTHAPURAM., PIN
             - 695001


             SRI M SASINDRAN-SC


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING    BEEN   FINALLY
HEARDON   23.10.2024,     THE   COURT    ON     THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                                2024:KER:79960
CON.CASE(C) NO. 951 OF 2024
                                    2

                             JUDGMENT

When this matter was called today,

Sri.M.Sasindran - learned Standing Counsel for

the respondent, submitted that his client has

already issued Ext.R1(a) order dated 12.12.2023 in

full and final compliance of directions in this

judgment.

2. Sri.C.P.Sabari - learned counsel for

the petitioner, submitted that Ext.R1a is illegal

and unlawful and that his client intends to

challenge the same as per law.

In the afore circumstances, with full

liberty being reserved to the petitioner to deal

with Ext.R1(a) in any manner that he is advised, I

close this contempt case clarifying that none of

the rival contentions have been looked into or

decide.

Sd/-

DEVAN RAMACHANDRAN SAS JUDGE 2024:KER:79960 CON.CASE(C) NO. 951 OF 2024

APPENDIX OF CON.CASE(C) 951/2024

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 11.10.2022 IN W.P.(C).NO.24070/2022

Annexure A2 TRUE COPY OF THE ORDER DATED 02.02.2023 OF THE RESPONDENT

Annexure A3 TRUE COPY OF THE ORDER NO.G.O. (RT).NO.433/2023/CO.OP DATED 20.07.2023

Annexure A4 TRUE COPY OF THE ORDER DATED 29.03.2023 OF THE RESPONDENT

RESPONDENTS' EXHIBITS

Exhibit R1(a) A true copy of the order No. PB/LO/8792/2023 dated 12/12/2023