Citation : 2021 Latest Caselaw 5651 Ker
Judgement Date : 16 February, 2021
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.1384 OF 2017(S) IN WP(C). 22817/2017
AGAINST THE ORDER/JUDGMENT IN WPC 22817/2017 DATED 11-07-2017 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER IN THE WPC
U.N.ANIL KUMAR
AGED 56 YEARS, S/O NARAYANAN,(DRIVER, KSRTC,
MOOVATTUPUZHA DEPOT,RETIRED ON 30.4.2017),
UTHIKKAMATTATHIL,RAKKAD, MEKKADAMPU PO,
MOOVATTUPUZHA,ERNAKULAM , PIN.682314.
BY ADV. SHRI.K.P.RAJEEVAN
RESPONDENT/1ST RESPONDENT IN THE WPC
SRI. M.G.RAJAMANICKAM .IAS
(AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER)MANAGING DIRECTOR,
KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, FORT,THIRUVANANTHAPURAM.PIN.695023.
SRI.T.P.SAJAN
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.1384 OF 2017(S) IN WP(C). 22817/2017
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.22817/2017 dated 11.07.2017 are not
complied with.
2. However, today when the matter is taken up,
learned counsel for the petitioner submitted that
the directions are 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.1384 OF 2017(S) IN WP(C). 22817/2017
APPENDIX
PETITIONER'S EXHIBITS ANNEXURE A1 JUDGMENT IN WPC NO.22817/2017 DATED 11.07.2017
RESPONDENT'S EXHIBITS NIL
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