Kerala High Court
Paragon Steels Pvt Ltd Unit-Ii vs Daisamma Varghese on 18 July, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
Thursday, the 18th day of July 2024 / 27th Ashadha, 1946
CONTEMPT CASE(C) NO. 472 OF 2024(S) IN WP(C) 37775/2023
PETITIONER/PETITIONER:
PARAGON STEELS PVT LTD UNIT-II, 336/2, NEAR NIDA PARA ROAD,
KANJIKODE, PALAKKAD - 678 621, REPRESENTED BY ITS
GENERAL MANAGER, MUHAMMED SALIM,
S/O. MUTHU RAWTHAR (LATE), MULLAKKAL HOUSE,
GREEN VALLEY COLONY, KANJIKKODE WEST, PALAKKAD,
PIN - 678 623.
BY ADVOCATES M/S. S.SUJIN, NITA.N.S., T.N.GIRIJA, N.BHARAT,
B.BILWIN & KEERTHI M.
RESPONDENT/1ST RESPONDENT:
DAISAMMA VARGHESE, SPECIAL OFFICER (REVENUE),
KERALA STATE ELECTRICITY BOARD, VYDUTHIBHAVANAM,
PATTOM, TRIVANDRUM, PIN - 695 004.
BY ADVOCATES M/S. NOEL JACOB, M.S.AMAL DHARSAN & THUSHARA JAMES
This Contempt of court case (civil) having come up for orders on
18.07.2024, the court on the same day passed the following:
P.T.O.
BASANT BALAJI, J
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Con. Case (C) No.472 of 2024
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Dated: 18th July, 2024
ORDER
Learned senior counsel appearing for the petitioner as well as the counsel appearing for the respondent submits that an amicable settlement is possible if the parties are sent for Mediation.
The parties are directed to appear before the Nodal Officer, attached to the High Court Mediation Centre, Ernakulam, on 24.07.2024 at 11.00 a.m. The Nodal Officer shall file the report after the mediation is over.
Sd/-
BASANT BALAJI, JUDGE ss 18-07-2024 /True Copy/ Assistant Registrar