Poabs Granites Private Limited vs S B Goutham
2024 Latest Caselaw 26965 Ker

Kerala High Court

Poabs Granites Private Limited vs S B Goutham on 6 September, 2024

Author: Amit Rawal

Bench: Amit Rawal

                                                         2024:KER:69006


             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
     FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946
                      CON.CASE(C) NO. 912 OF 2024
     AGAINST THE ORDER/JUDGMENT IN WP(C) NO.20172 OF 2012 OF HIGH
COURT OF KERALA



PETITIONER(S):

          POABS GRANITES PRIVATE LIMITED
          REPRESENTED BY ITS DIRECTOR,
          THOMAS JACOB,
          AGED 48 YEARS,
          SON OF LATE P.A. JACOB,
          REGISTERED OFFICE, KP 4/136,
          KUTTOOR P.O., THIRUVALLA P.O.,
          PATHANAMTHITTA,
          RESIDING AT PANACHAYIL HOUSE,
          KUTTOOR P.O., THIRUVALLA,
          PATHANAMTHITTA, PIN - 689106


          BY ADVS.
          B.ASHOK SHENOY
          THOMAS P.MAKIL
          P.S.GIREESH
          ARJUN R NAIK
          THEJALAKSHMI R.S.
          UMASANKER U.U.




RESPONDENT(S)/respondent no.1:

          S B GOUTHAM
          AGE AND FATHER NAME NOT KNOWN TO PETITIONER,
          REGIONAL DIRECTOR (SR),
          MINISTRY OF CORPORATE AFFAIRS,
          SOUTHERN REGION, 5TH FLOOR,
                                                   2024:KER:69006

CON.CASE(C) NO. 912 OF 2024
                                 2

            SHASTRI BHAVAN, 26 HADDOWS ROAD,
            CHENNAI, PIN - 600006


            BY ADV KRISHNA T C


     THIS    CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING   BEEN
FINALLY HEARD ON 06.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                2024:KER:69006

CON.CASE(C) NO. 912 OF 2024
                                3


                          JUDGMENT

It is submitted that the judgment dated 25.05.2023 has

been complied with. No cause of action survives in this

contempt petition. Accordingly, closed.

Sd/-

AMIT RAWAL JUDGE nak 2024:KER:69006

CON.CASE(C) NO. 912 OF 2024

APPENDIX OF CON.CASE(C) 912/2024

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF CERTIFICATION OF REGISTRATION OF TRADE MARK BEARING NO.1273573 DATED 08.12.2005 ISSUED BY THE REGISTRAR OF TRADE MARKS, MUMBAI, IN FAVOUR OF THE PETITIONER

Annexure A2 TRUE COPY OF PETITION DATED 27.02.2012 SUBMITTED BY PETITIONER BEFORE THE REGIONAL DIRECTOR (SOUTHERN REGION) OF MINISTRY OF CORPORATE AFFAIRS AT CHENNAI

Annexure A3 TRUE COPY OF ORDER NO.4/22/K-1/2012 DATED 17.07.2012 OF THE REGIONAL DIRECTOR (SOUTHERN REGION) OF MINISTRY OF CORPORATE AFFAIRS AT CHENNAI

Annexure A4 CERTIFIED COPY OF JUDGMENT DATED 25.05.2023 PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.20172 OF 2012

Annexure A5 TRUE COPY OF LETTER NO.SLA/F-102/2023 DATED 07.06.2023 ISSUED BY COUNSEL FOR PETITIONER TO THE REGIONAL DIRECTOR (SOUTHERN REGION) OF MINISTRY OF CORPORATE AFFAIRS AT CHENNAI

Annexure A6 TRUE COPY OF POSTAL ACKNOWLEDGMENT CARD ACKNOWLEDGED BY RESPONDENT'S OFFICE ON 03.07.2023 BEARING THE SEAL OF THE RESPONDENT'S OFFICE