Venugopalan Nair C.P vs Biju Prabhakar
2021 Latest Caselaw 254 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

         Con.Case(C).No.2168 OF 2020 IN WP(C). 18510/2020

 AGAINST THE JUDGMENT DATED 09.09.2020 IN WP(C) 18510/2020(K) OF
                      HIGH COURT OF KERALA


PETITIONER/3RD PETITIONER IN THE WP(C):

             VENUGOPALAN NAIR C.P.,
             AGED 56 YEARS,
             S/O.PARAMESWARAN NAIR, (DRIVER, KSRTC, CHANGANASSERY
             DEPOT, RETIRED ON 31/05/2020), RESIDING AT
             CHERUKATTIL, THIRUVANCHIYOOR (PO), KOTTAYAM DISTRICT,
             PIN - 686 019.

             BY ADV. SRI.K.P.RAJEEVAN

RESPONDENT/1ST RESPONDENT IN THE WP(C):

             BIJU PRABHAKAR,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
             CORPORATION, TRANSPORT BHAVAN, FORT,
             THIRUVANANTHAPURAM, PIN - 695 023.




             SRI T P SAJAN, STANDING COUNSEL, KSRTC



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2168 OF 2020

IN WP(C). 18510/2020               2




                                 JUDGMENT

When the matter was taken up, the learned counsel appearing for the

petitioner submitted that the judgment has been complied with and he has no

further grievance.

This Contempt Case is closed.

SD/-

RAJA VIJAYARAGHAVAN V

JUDGE DSV Con.Case(C).No.2168 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P(C) NO.18510/2020 DATED 09/09/2020.

RESPONDENT'S/S EXHIBITS: NIL

//TRUE COPY// P.A.TO JUDGE