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Kerala High Court

Kerala State Hantex Employees ... vs Sri.S.Abdul Haleem on 7 March, 2014

Author: K. Vinod Chandran

Bench: K.Vinod Chandran

       

  

   

 
 
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT:

             THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

        MONDAY, THE 2ND DAY OF MARCH 2015/11TH PHALGUNA, 1936

       Con.Case(C).No. 1310 of 2013 (S)  IN WP(C).26515/2007
       ------------------------------------------------------


        JUDGMENT IN WP(C) 26515/2007 of HIGH COURT OF KERALA

PETITIONER:
----------

       KERALA STATE HANTEX EMPLOYEES ASSOCIATION
       REGISTER NO. 50/58, THIRUVANANTHAPURAM
       REPRESENTED BY ITS GENERAL SECRETARY
       P.RAMACHANDRAN NAIR,,AGED 61.

       BY ADVS.SRI.N.SUKUMARAN (SR.)
                        SRI.S.SHYAM
                        SRI.N.K.KARNIS

RESPONDENTS:
------------

     1.SRI.S.ABDUL HALEEM, AGED 53 YEARS
       S/O. A.M.SHERIEF, MANAGING DIRECTOR
       THE KERALA STATE HANDLOOM WEAVERS
       CO-OPERATIVE SOCIETY LIMITED, REGISTER NO. H.232
       THIRUVANANTHAPURAM.

     **Addl.R2. SRI.S.PRAKASH, AGED ABOUT 55 YEARS
       FATHER'S NAME NOT KNOWN TO THE PETITIONER
       MARKETING MANAGER IN FULL CHARGE OF MANAGING DIRECTOR
       HANTEX, THIRUVANANTHAPURAM - 695 001.
        ADDL. R2 IS IMPLEADED AS PER ORDER DATED 07/03/2014 IN IA
       89/2014.
       BY ADV. SRI.JOSEPH RONY JOSE
       BY SRI.T.M.RAMAN KARTHA, SC, HANTEX

       THIS CONTEMPT OF COURT CASE (CIVIL)  HAVING BEEN FINALLY
HEARD  ON  02-03-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:

Con.Case(C).No. 1310 of 2013

                              APPENDIX


PETITIONER'S ANNEXURES:

ANNEXURE A1 :  ATTESTED COPY OF THE JUDGMENT DATED 12.6.2012 IN
W.P.(C) NO.26515 OF 2007 ON THE FILE OF THE HONOURABLE HIGH COURT OF
KERALA.

RESPONDENTS' ANNEXURES :  NIL



                       //TRUE COPY//                 P.A. TO JUDGE


smv



                 K. VINOD CHANDRAN, J.
                   -------------------------------
                   COC No.1310 of 2013
            ----------------------------------------------
           Dated this the 2nd day of March, 2015


                           JUDGMENT

Respondent appears and submits that the judgment has been complied with. There is no appearance for the petitioner. Hence the contempt case is closed.

Sd/-

K. VINOD CHANDRAN, JUDGE smv //true copy// P.A. To Judge