Bose M.P. vs Biju Prabhakar
2021 Latest Caselaw 2335 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

 WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA,
                          1942

    Con.Case(C).No.2125 OF 2020 IN WP(C). 32604/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 32604/2019(A) OF HIGH
                     COURT OF KERALA


PETITIONER:

              BOSE M.P., AGED 50 YEARS, S/O.PRAKASAN.M.P.,
              DRIVER, KERALA STATE ROAD TRANSPORT
              CORPORATION, KODUNGALLOOR DEPOT (UNDER THE
              CONTROL OF ATO, KSRTC, MALA) (RESIDING AT
              MANAYATH HOUSE, PARAYAKAD P.O., PIN-683 513,
              NORTH PARAVOOR).

              BY ADV. SRI.K.P.JUSTINE (KARIPAT)

RESPONDENT:

              BIJU PRABHAKAR, IAS
              MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
              CORPORATION, TRANSPORT BHAVAN, EAST FORT,
              THIRUVANANTHAPURAM-695 023.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 20.01.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.2125 OF 2020 IN WP(C). 32604/2019

                                ..2..




                          JUDGMENT

Dated this the 20th day of January 2021

The direction in the judgment dated 16.12.2019 in

W.P.(C)No. 32604/2019 is complied with. With liberty

to challenge the consequential order, the contempt case

is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.2125 OF 2020 IN WP(C). 32604/2019

..3..

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 16.12.2019 IN WPC NO.32604/2019.

ANNEXURE A2 TRUE COPY OF THE REPRESENTATION DATED 05.07.2019.