T.D.Poulose vs Benedict William John
2024 Latest Caselaw 27994 Ker

Kerala High Court

T.D.Poulose vs Benedict William John on 23 September, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         Monday, the 23rd day of September 2024 / 1st Aswina, 1946
 IA.NO.1/2024 IN CONTEMPT CASE(C) NO. 1643 OF 2024(S) IN WP(C) 29698/2021

APPLICANT/PETITIONER IN THE CON.CASE (C):


     T.D.POULOSE, AGED 63 YEARS, S/0. DEVASSY,
     THETTAYIL HOUSE, ANKAMALY SOUTH P.O,
     ERNAKULAM DISTRICT, PIN - 683 573.
     (DEPOT WORKER, RETIRED ON 31/12/2018,
     KERALA STATE BAMBOO CORPORATION LTD)

RESPONDENT/RESPONDENT NO.1 IN THE CON.CASE(C):

  1. BENEDICT WILLIAM JOHN, MANAGING DIRECTOR, KERALA STATE BAMBOO
     CORPORATION LTD. P.B N0.20, ANKAMALY, ERNAKULAM DISTRICT, PIN - 683
     573.
     ADDITIONAL RESPONDENT NO.2 TO BE IMPLEADED
  2. CDR. SURESH PUILANIKAT (RETD), MANAGING DIRECTOR, KERALA STATE
     BAMBOO CORPORATION LTD. P.B. NO.20, ANKAMALY, ERNAKULAM DISTRICT,
     PIN - 683 573.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to permit to implead
CDR. Suresh Pullanikat (Retd), Managing Director, Kerala State Bamboo
Corporation Ltd., Ankamaly - 683 573, as additional respondent No.2 in the
party array, in the above Contempt petition (C) and render justice to the
petitioner.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.C.V.MILTON, Advocate for the applicant in IA/petitioner in COC and
of STANDING COUNSEL for the respondents in IA/COC, the court passed the
following:



                                                            P.T.O.
                         N. NAGARESH, J.
                       ----------------------------
                          I.A No.1 of 2024
                                    in
     Con.Case (C) Nos.1635, 1637, 1643, 1660, 1682 and
                            1760 of 2024
            --------------------------------------------------
            Dated this the 23rd day of September, 2024

                           ORDER

Standing Counsel representing the respondent

submits that the direction in the judgment dated 03.04.2023

in W.P.(C) No.9139 of 2021 and connected cases has been

partly complied with.

2. Counsel appearing for the petitioners submits that

though an amount of Rs.5 lakhs is due, only a meager

amount of Rs.20,000/- has been paid.

3. It is stated by either side that the Managing

Director representing the Company has been changed. The

petitioners have filed I.A No.1 of 2024 to implead the present

Managing Director as additional 2 nd respondent in the party

array.

4. The 2nd respondent in the I.A is impleaded as

additional 2nd respondent in the Contempt of Court Case.

I.A No.1 of 2024 in Con.Case(C) No.1635 of 2024 and Conn.Cases

5. Standing Counsel takes notice for the additional

2nd respondent.

6. The additional 2nd respondent to file a compliance

report within a period of one month, failing which the

additional 2nd respondent shall appear in person before this

Court.

Post the Contempt of Court Cases on 24.10.2024.

Sd/-

N. NAGARESH JUDGE AMR

23-09-2024 /True Copy/ Assistant Registrar