M.P.Rajan vs C.D.Suresh on 22 January, 2020

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Kerala High Court

M.P.Rajan vs C.D.Suresh on 22 January, 2020

Author: S. Manikumar

Bench: S.Manikumar, Shaji P.Chaly

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

      THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                &

         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

WEDNESDAY, THE 22ND DAY OF JANUARY 2020 / 2ND MAGHA, 1941

        Con.Case(C).No.228 OF 2019 IN WA. 183/2016

   AGAINST THE JUDGMENT IN WA 183/2016 OF HIGH COURT OF
                  KERALA DATED 24.10.2018


PETITIONER/5th RESPONDENT:

            M.P.RAJAN
            AGED 61 YEARS
            SON OF M PARAMESWARA KAIMAL,
            KIZHAKATTIL HOUSE,
            NEDUPUZHA P.O.,
            THRISSUR 680007.

            BY ADVS.
            SRI.DILEEP VARGHESE
            SMT.TESMY VARGHEESE

RESPONDENT/APPELLANT:

            C.D.SURESH
            AGED 38 YEARS, S/O. C. DAMODHARAN,
            PRESENT SECRETARY REPRESENTING
            INDIA COFFEE BOARD WORKERS CO-OPERATIVE
            SOCIETY LIMITED NO. 4227, P.B. NO. 184,
            THRISSUR 680 001.

            R1 BY ADV. SRI.V.RAJENDRAN (PERUMBAVOOR)

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 22.01.2020, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
        Cont. Case (C)No.228/2019
                                        2



                                   JUDGMENT

Dated this the 22nd day of January 2020 S. Manikumar, CJ Demand Draft to the tune of Rs.47,250/- has been paid to the petitioner. Learned counsel appearing for both parties submitted that order dated 17.1.2020 has been complied with.

Placing on record the above submission, this Contempt Case is closed.

All pending applications, if any, stand closed.

Sd/-

S. Manikumar, Chief Justice Sd/-

Shaji P. Chaly, Judge sou.

Cont. Case (C)No.228/2019 3

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 A TRUE COPY OF THE JUDGMENT DATED 24.10.2018 IN WA NO. 183/2016 OF THIS HONOURABLE COURT.

ANNEXURE 2 A TRUE COPY OF THE LETTER ISSUED BY THE RESPONDENT DATED 10.12.2018.

ANNEXURE 3 RECEIPT GIVEN BY THE PETITIONER TO THE RESPONDENT UNDER PROTEST WITH ENGISH TRANSLATION.

ANNEXURE 3 A TRUE COPY OF THE CIRCULAR CIR NO.11/15-16 DATED 14.5.2015 ANNEXURE 4 A TRUE COPY OF THE CIRCULAR CIR NO.12/15-16 DATED 14.5.2015 ANNEXURE 5 A TRUE COPY OF THE CIRCULAR CIR NO.59/15-16 DATED 10.12.2015 RESPONDENT'S EXHIBITS:

ANNEXURE R1(a) TRUE COPY OF THE MEMORANDUM OF WRIT PETITION FILED BY THE PETITIONER AGAINST THE SOCIETY ON 7.1.2019 WITHOUT EXHIBTS AS W.P(C)438/19

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