George M.Mathew vs Rajendra
2024 Latest Caselaw 28541 Ker

Kerala High Court

George M.Mathew vs Rajendra on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.587/2021                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Wednesday, the 25th day of September 2024 / 3rd Aswina, 1946
                 CONTEMPT CASE(C) NO. 587 OF 2021(S) IN WP(C) 31149/2015

  PETITIONERS/RESPONDENTS 5,6 & 8 TO 10 :

     1. GEORGE M.MATHEW, S/O. MATHEW, MUNDIYANIKKAL, KARTHIKAPURAM P.O.,
        KANNUR DISTRICT.
     2. JOHN T.V., S/O.VARKEY, THEKKEKKARA, KARIPPAL P.O., CHAPPARAPPADAVU,
        KANNUR.
     3. T.V.ASHOKAN, S/O.NARAYANAN NAIR, THRICHAMBARAM P.O., TALIPARAMBA,
        KANNUR DISTRICT.
     4. PADMAJA PRABHAKARAN, W/O. T.V.PRABHAKARAN (LATE), 'AISHWARYA',
        PALAKULANGARA, TALIPARAMBA, KANNUR DISTRICT.
     5. AISHWARYA NAMBIAR, D/O. T.V.PRABHAKARAN (LATE), 'AISHWARYA',
        PALAKULANGARA, TALIPARAMBA, KANNUR DISTRICT.

          BY ADVOCATES M/S. P.U.SHAILAJAN,V.SREEJITH,VIDYA KURIAKOSE,NIDHEESH
          T.P.

  RESPONDENT/4TH RESPONDENT:


           SRI. RAJENDRA, JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,

           KANNUR-670 001.

           BY SRI. P.P THAJUDHEEN, SPECIAL GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   25.09.2024, the court on the same day passed the following:


                                              ORDER

The learned Government Pleader seeks three weeks time to file action taken report pursuant to the directions in the judgment.

List on 16/10/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

25-09-2024 /True Copy/ Assistant Registrar