Rajan O.P vs Biju Prabhakar
2021 Latest Caselaw 6518 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

   TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

          Con.Case(C).No.2173 OF 2020 IN WP(C). 16900/2020

 AGAINST THE JUDGMENT IN WP(C) NO.16900/2020(J) OF HIGH COURT OF
                             KERALA


PETITIONER/S:

      1         RAJAN O.P.,
                AGED 56 YEARS,
                S/O O.K.PERUMAL PILLAI, (RETIRED INSPECTOR, KSRTC,
                THODUPUZHA) AND RESIDING AT OMALLOOR HOUSE,
                UDUMBANNOOR P.O., 685 595,
                THODUPUZHA, IDUKKI DIST, PF A/C NO.42296.
                MOB NO.9446622976.

      2         RAJU K.P.,
                AGED 56 YEARS,
                S/O K.PRABHAKARAN NAIR, (RETIRED VEHICLE SUPERVISOR,
                KSRTC, THODUPUZHA) AND RESIDING AT KUROOR HOUSE,
                PERUMBILLICHIRA P.O.-685 605, THODUPUZHA,
                IDUKKI DIST, PF A/C NO.43844.
                MOB.NO.8547561186.

                BY ADVS.
                SRI.T.P.PRADEEP
                SRI.P.K.SATHEESH KUMAR

RESPONDENT/2ND RESPONDENT IN W.P.(C) NO.16900/2020 :

                BIJU PRABHAKAR,
                (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
                MANAGING DIRECTOR, KSRTC, CHIEF OFFICE,
                TRANSPORT BHAVAN, THIRUVANANTHAPURAM 695 023.



                SRI TP SAJAN, STANDING COUNSEL

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.2173 OF 2020

IN WP(C). 16900/2020                      2




                               JUDGMENT

When this matter was taken up, Sri.T.P.Pradeep, the learned counsel

appearing for the petitioners, submits that the directions in judgment dated

19.08.2020 in W.P.(C)No.16900 of 2020 has been complied with.

In that view of the matter, this Contempt Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE DSV Con.Case(C).No.2173 OF 2020

APPENDIX

PETITIONER'S/S ANNEXURES :

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT IN WPC NO.

16900/2020 DTD. 19.8.2020.

RESPONDENT'S/S ANNEXURES : NIL

/TRUE COPY/

P.A. TO JUDGE