Thomas P.M vs Biju Prabhakar Ias
2021 Latest Caselaw 4212 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                              &

         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

  THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

         Con.Case(C).No.1626 OF 2020 IN WA. 513/2012

  AGAINST THE ORDER/JUDGMENT IN WA 516/2012 OF HIGH COURT OF
                            KERALA


PETITIONER/S:

            THOMAS P.M.
            AGED 70 YEARS
            S/O.MATHEW, RESIDING AT PREMADIKUZHIYIL, ANICADU
            P.O., MALLAPPALLY, PATHANAMTHITTA DISTRICT, PIN-
            689 585

            BY ADV. SRI.M.NARENDRA KUMAR

RESPONDENT/S:

            BIJU PRABHAKAR IAS
            AGE NOT KNOWN, FATHER'S NAME NOT KNOWN, CHAIRMAN
            AND MANAGING DIRECTOR, THE KERALA STATE ROAD
            TRANSPORT CORPORATION, THIRUVANANTHAPURAM, PIN-
            695 023


OTHER PRESENT:

            SRI.T.P.SAJAN, SC,KSRTC

    THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.02.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Cont. Case (C) No. 1626/2020

                                             2




          K. VINOD CHANDRAN & P.V.KUNHIKRISHNAN, JJ
                  - - - - - - - - - - - - -
               Cont. Case (C) No.1626 of 2020
                              in
                      W.A No.516 of 2012
                 - - - - - - -- - - - - - -
          Dated this the 04th day of February, 2021

                                J U D G M E N T

Vinod Chandran, J

The learned Standing Counsel appearing for

the KSRTC submits that Cheque No.871523 dated

03.02.2021 has been issued for an amount of

Rs.1,57,678/-. In such circumstance, the contempt

case is closed with liberty to move for restoration

if the amounts are not received.

Sd/-

K. Vinod Chandran, Judge

Sd/-

P.V.Kunhikrishnan, Judge

jma Cont. Case (C) No. 1626/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 13.3.2020 IN W.A.NO.516/2012 ON THE FILE OF THIS HON'BLE HIGH COURT OF KERALA.

ANNEXURE THE TRUE COPY OF THE REPRESENTATION DATED 16.5.2020 PREFERRED BY THE PETITIONER TO THE RESPONDENT/CONTEMNOR