C.K. Unnikrishnan Thampan vs Sri. Biju Prabhakar
2021 Latest Caselaw 4983 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

          Con.Case(C).No.165 OF 2021 IN WP(C). 9579/2017

AGAINST THE ORDER/JUDGMENT IN WP(C) 9579/2017(V) OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER IN THE W.P.(C):

             C.K. UNNIKRISHNAN THAMPAN,
             AGED 60 YEARS
             S/O KRISHNAN NAMBOOTHIRI (INSPECTOR, KSRTC, THRISSUR
             DEPOT, RETIRED ON 31.5.2016), RESIDING AT HARISREE,
             THIRUPAD ROAD, OLLUR, THRISSUR.

             BY ADVS.
             SHRI.K.P.RAJEEVAN
             SMT.LEKSHMI S.R
             SMT.MEERA S RAJAN

RESPONDENT/1ST RESPONDENT IN W.P.(C):

             SRI. BIJU PRABHAKAR
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
             MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
             CORPORATION, TRANSPORT BHAVAN, FORT,
             THIRUVANANTHAPURAM, PIN-695 023.


OTHER PRESENT:

             T.P. SAJAN SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.165 OF 2021

                              2

                        JUDGMENT

Dated this the 10th day of February 2021

It is submitted by the learned counsel for the petitioner

that the directions contained in the judgment have been

complied with. The Contempt of Court Case is, accordingly,

closed.

Sd/-

ANU SIVARAMAN

JUDGE Bng/10.02.2021 Con.Case(C).No.165 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.9579/2017 DATED 16.11.2020