Kerala High Court
Sarasan J.S vs Anne Soumya on 28 March, 2025
Author: Murali Purushothaman
Bench: Murali Purushothaman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Friday, the 28th day of March 2025 / 7th Chaithra, 1947
CONTEMPT CASE(C) NO. 2006 OF 2024(S) IN IA 1/2021 IN WP(C) 28507/2020
PETITIONER/PETITIONER/1ST RESPONDENT:
SARASAN J.S, AGED 58 YEARS, AINIKKAD HOUSE,
PANAMBUKKAD, VALLARPADAM P.O., ERNAKULAM,
PIN - 682 504.
BY ADVOCATES M/S. B. ASHOK SHENOY, P.S. GIREESH, SALIH P.A.,
THEJALAKSHMI R.S. & UMASANKER U.U.
RESPONDENTS/1ST RESPONDENT/PETITIONER:
1. ANNE SOUMYA, AGED 45 YEARS, HUMAN RESOURCE DIRECTOR, ADECCO INDIA
PVT. LTD., BRIGADE METROPOLIS, B-9. 13TH FLOOR, ITPL MAIN ROAD
GARUDACHAR PALYA, MAHADEVPURA, BENGALURU, PIN - 560 048, RESIDING
AT FLAT NO. 3A2, CONDOR, DAFFODILS, KURAVANKONAM,
THIRUVANANTHAPURAM - 695 003.
ADDITIONAL R2 TO R5 IMPLEADED
2. JING LI, DIRECTOR, ADECCO INDIA PVT. LTD., BRIGADE METROPOLIS,
B-9. 13TH FLOOR, ITPL MAIN ROAD GARUDACHAR PALYA, MAHADEVPURA,
BENGALURU 560 048.
3. ADARSHANAND SUDHAKAR, DIRECTOR, ADECCO INDIA PVT. LTD., BRIGADE
METROPOLIS, B- 9. 13TH FLOOR, ITPL MAIN ROAD GARUDACHAR PALYA,
MAHADEVPURA, BENGALURU 560 048.
4. ARYA MATHEW, DIRECTOR, ADECCO INDIA PVT. LTD., BRIGADE
METROPOLIS, B-9. 13TH FLOOR, ITPL MAIN ROAD GARUDACHAR PALYA,
MAHADEVPURA, BENGALURU 560 048.
5. SUNIL CHEMMANKOTIL, ADDITIONAL DIRECTOR, ADECCO INDIA PVT. LTD.,
BRIGADE METROPOLIS, B-9. 13TH FLOOR, ITPL MAIN ROAD GARUDACHAR
PALYA, MAHADEVPURA, BENGALURU 560 048.
ADDL.R2 TO R5 ARE IMPLEADED AS PER ORDER DATED 28/03/2025 IN IA
1/2024 IN COC.
ADVOCATE SMT. A.K. PREETHA FOR R1
This Contempt of court case (civil) having come up for orders on
28.03.2025, the court on the same day passed the following:
P.T.O.
MURALI PURUSHOTHAMAN, J.
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Con.Case. (C) No.2006 of 2024
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Dated this the 28th day of March, 2025
ORDER
I.A No.1 of 2024 Heard. Allowed.
I.A No.1 of 2025 This is an application for declaring the service of notice on additional respondents 2 and 4 in I.A No.1 of 2024.
On going through the affidavit filed in support of the Interlocutory Application and the endorsement made by the Registry, the I.A is allowed. Service of notice to respondents 2 and 4 is declared as complete. Con.Case. (C) The learned counsel for the additional 3rd respondent seeks time.
Post for hearing on 09.04.2025.
Sd/-
MURALI PURUSHOTHAMAN JUDGE SPR 28-03-2025 /True Copy/ Assistant Registrar