K.Viswanathan Thambi vs Sajeer.S
2024 Latest Caselaw 30976 Ker

Kerala High Court

K.Viswanathan Thambi vs Sajeer.S on 23 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.2339/2024                            1/1

                              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
                 CONTEMPT CASE(C) NO. 2339 OF 2024(S) IN WP(C) 41516/2022

   PETITIONER/WRIT PETITIONER:


           K.VISWANATHAN THAMBI, AGED 62 YEARS, S/O N.KRISHNA KURUP,
           ANAKKOTTU KIZHAKATHIL, AMBALATHUMBHAGOM P.O, PORUVAZHY,
           KOLLAM DISTRICT, PIN - 690 520.

        BY ADVOCATES M/S. K.SIJU, S.ABHILASH, ANJANA KANNATH & MARIYA JOSE

   RESPONDENT/1ST RESPONDENT:


           SAJEER.S, SECRETARY,
           THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD,
           JAWAHAR SAHAKARANA BHAVAN
           7TH FLOOR, DPI JUNCTION, THYCAUD,
           THIRUVANANTHAPURAM, PIN - 695 014.

         BY ADVOCATE SRI.M.SASINDRAN

        This Contempt of court case (civil) having come up for orders on
   23.10.2024, the court on the same day passed the following:

                                               ORDER

Sri.M.Sasindran says that action in terms of the judgment will be

completed within three or four days.

List therefore on 06/11/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

23-10-2024 /True Copy/ Assistant Registrar