Against The Judgment In Wpc ... vs By Adv. Sri.Sajeev Kumar K.Gopal
2021 Latest Caselaw 5637 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

          Con.Case(C).No.193 OF 2017(S) IN WP(C). 17205/2016

 AGAINST THE JUDGMENT IN WPC 17205/2016 DATED 14-06-2016 OF HIGH
                         COURT OF KERALA


PETITIONER/3RD PETITIONER

              SUPEESH KIM GOPINATH
              S/O GOPI, AGED:38 YEARRS, RIYADH BNHAVAN,
              THELLAKOM PO, KOTTAYAM (DRIVER KSRTC),
              THIRUVANANTHAPURAM CITY DEPOT0

              BY ADV. SRI.SAJEEV KUMAR K.GOPAL

RESPONDENTS/RESPONDENTS

      1       M G RAJAMANIKYAM
              AGED AND FATHERS NAME NOT KNOWN TO THE PETITIONER
              CHAIRMAN AND MANAGING DIRECTOR,
              KERALA STATE ROAD TRANSPORT CORPORATION,
              TRANSPORT BHAVAN, FORT PO,
              THIRUVANANTHAPURAM-695023

      2       UDAYAKUMAR
              AGED AND FATHERS NAME NOT KNOWN TO THE PETITIONER THE
              DIRSTRICT TRANSPORT OFFICER,
              KERALA STATE ROAD TRANSPORT CORPORATION,
              TRANSPORT BHAVAN, FORT PO,
              THIRUVANANTHAPURAM-695023

              R1 BY SRI.T.P SAJAN, SC, KERALA STATE ROAD TRANSPORT
              CORPORATION



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      2

Con.Case(C).No.193 OF 2017(S) IN WP(C). 17205/2016




                                JUDGMENT

Dated this the 16th day of February 2021

This contempt petition is filed complaining

that the directives contained in the judgment in

W.P.(C)No.17205/2016 dated 14.06.2016 are not

complied with.

2. However, today when the matter is taken up,

learned Standing Counsel for the Kerala State Road

Transport Corporation submitted that orders are

already complied with. Therefore, I do not find any

reason to pursue the contempt case any further.

The Contempt of Court case is closed,

accordingly.

Sd/-

SHAJI P.CHALY JUDGE Hmh

Con.Case(C).No.193 OF 2017(S) IN WP(C). 17205/2016

APPENDIX

PETITIONER'S EXHIBITS ANNEXURE A1 TRUE CERTIFIED COPY OF THE JUDGMENT IN WPC 17205/2016

ANNEXURE A2 TRUE COPY OF THE INTERIM ORDER DATED 14.10.2016 IN WPC NO.32876 OF 2016

RESPONDENT'S EXHIBITS NIL