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Dileep Kumar K.G. vs P.M.Sharaf Muhammed
2021 Latest Caselaw 1368 Ker

Citation : 2021 Latest Caselaw 1368 Ker
Judgement Date : 13 January, 2021

Kerala High Court
Dileep Kumar K.G. vs P.M.Sharaf Muhammed on 13 January, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

         Con.Case(C).No.1424 OF 2020 IN WP(C). 23138/2017

 AGAINST THE JUDGMENT IN WP(C) NO.23138/2017(N) DATED 15.10.2019
                                -------


PETITIONER/S:

                DILEEP KUMAR K.G., AGED 38 YEARS,
                S/O K.S.GOPALAKRISHNAN NAIR,
                DRIVER, GRADE -II, KERALA STATE ROAD TRANSPORT
                CORPORATION, ERANKULAM DEPOT,
                RESIDING AT KOZHAKKATTU PUTHENPURA,
                GANDHI NAGAR, MUVATTUPUZHA.P.O,
                ERNAKULAM DISTRICT-686661.

                BY ADV. SHRI.N.SASIDHARAN UNNITHAN

RESPONDENT/S:

                P.M.SHARAF MUHAMMED
                (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
                EXECUTIVE DIRECTOR(VIGILANCE),
                KERALA STATE ROAD TRANSPORT CORPORATION,
                TRANSPORT BHAVAN, THIRUVANANTHAPURAM-695023.

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


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.(C).No.1424/2020      2




                       JUDGMENT

Dated this the 13th day of January 2021

Both sides submitted that the directions in the

judgment in W.P.(C) No.23138/2017 dated 15.10.2019

have been complied with. The said submission is

recorded.

Accordingly, the Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

ms

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 15/10/2019 IN WP(C)O.23138/2017

ANNEXURE A2 TRUE COPY OF THE CHARGE MEMO NO.VLE5-

09383/17 DATED 05/07/2017 ISSUED BY THE RESPONDENT

ANNEXURE A3 TRUE COPY OF THE CHARGE MEMO NO.VLE5-

014014/17 DATED 15/2/2018 ISSUED BY THE RESPONDENT.

RESPONDENT'S EXHIBITS:NIL.

//TRUE COPY//

P.S.TO JUDGE

 
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