Rajendra Kumar M vs Raji R Nair
2024 Latest Caselaw 26299 Ker

Kerala High Court

Rajendra Kumar M vs Raji R Nair on 3 September, 2024

Author: P Gopinath

Bench: P Gopinath

                                                                   2024:KER:66733
Con. Case (C) No.1954/2024             -1-

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

    TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                        CON.CASE(C) NO. 1954 OF 2024

     AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.27700 OF 2022 OF

HIGH COURT OF KERALA

PETITIONER/S:

             RAJENDRA KUMAR M.,
             AGED 58 YEARS
             S/O. V.MADHAVAN PILLA, T.C.9.2545, JANVILLA LANE,
             SASTHAMANGALAM, THIRUVANANTHAPURAM, KERALA, PIN -
             695010


             BY ADVS.
             G.RANJU MOHAN
             M.SANTHI (K/868/2011)
             PYARIN B. KURUVITHADAM
             THEERTHA NAIR A.P.
             SREEHARI M.B.
             DEV NATH A.



RESPONDENT/S:

             RAJI R NAIR,
             AUTHORIZED OFFICER, THE TRIVANDRUM CO-OPERATIVE URBAN
             BANK LTD-1959 VATTIYOORKAVU BRANCH, THIRUVANANTHAPURAM,
             KERALA, PIN - 695001

             SMT. NISHA GEORGE


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                              2024:KER:66733
Con. Case (C) No.1954/2024           -2-



                               JUDGMENT

Learned counsel for the respondent submits that the loan account of

the petitioner has been rescheduled and the same has been informed to the

petitioner. Taking into consideration of the above submission, the learned

counsel for the petitioner submits that the contempt of court case may be

closed.

Contempt of court case is therefore closed.

Sd/-

GOPINATH P. JUDGE

AMG 2024:KER:66733

APPENDIX OF CON.CASE(C) 1954/2024

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 26.08.2022 IN

Annexure A2 TRUE COPY OF THE RECEIPT DATED 29-08-2022

Annexure A3 TRUE COPY OF THE RECEIPT DATED 22-09-2022

Annexure A4 TRUE COPY OF THE REPRESENTATION DATED 20-10-2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT BANK

Annexure A5 . TRUE COPY OF THE ADVOCATE COMMISSIONER NOTICE DATED 03-07-2024

Annexure A6 TRUE COPY OF THE REPRESENTATION DATED 27-07-2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT BANK