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Suresh Kumar K. vs Biju Prabhakar Ias
2021 Latest Caselaw 6366 Ker

Citation : 2021 Latest Caselaw 6366 Ker
Judgement Date : 22 February, 2021

Kerala High Court
Suresh Kumar K. vs Biju Prabhakar Ias on 22 February, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

    MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

          Con.Case(C).No.1916 OF 2020 IN WP(C). 1097/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 1097/2020(J) OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER IN THE WP(C):

             SURESH KUMAR K.,AGED 45 YEARS
             S/O.KUNJURAMAN ACHARY, RESIDING AT CHARUVILA VEEDU,
             MANJAKKALA P.O., KUNNIKODE, KOLLAM DIST. - 691 508.
             (EX-CONDUCTOR,KSRTC, PATHANAPURAM DEPOT).

             BY ADV. SHRI.N.SASIDHARAN UNNITHAN


RESPONDENTS/RESPONDENTS 2&3 IN THE WP(C):

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

      2      M.PRATAP DEV
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
             EXECUTIVE DIRECTOR (ADMINISTRATION), KERALA STATE
             ROAD TRANSPORT CORPORATION, FORT, THIRUVANANTHAPURAM
             - 695 023.

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

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1916 OF 2020
IN WP(C). 1097/2020                 2




                              JUDGMENT

It is submitted by learned counsel Sri.T.P.Sajan, on behalf of the

respondents, that the directions in the judgment dated 05.08.2020 in W.P.

(C) No.1097 of 2020 has since been complied with.

Recording the above submission, the Contempt of Court Case is

closed.

Sd/-

SATHISH NINAN JUDGE

sd Con.Case(C).No.1916 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 5/8/2020 IN WP(C) NO.1097/2020.

ANNEXURE A2 TRUE COPY OF THE REPRESENTATION DATED 16/11/2020 OF THE PETITIONER SENT TO THE 2ND RESPONDENT.

 
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