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Yonachan.T.D vs Sri.Biju Prabhakar
2021 Latest Caselaw 2710 Ker

Citation : 2021 Latest Caselaw 2710 Ker
Judgement Date : 22 January, 2021

Kerala High Court
Yonachan.T.D vs Sri.Biju Prabhakar on 22 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

         FRIDAY, THE 22ND DAY OF JANUARY 2021/2ND MAGHA, 1942

           Con.Case(C).No.1830/2020 IN W.P(C).NO.8336/2020

          AGAINST THE JUDGMENT IN W.P(C).NO.8336/2020(N) OF
                        HIGH COURT OF KERALA


PETITIONER/PETITIONER IN W.P.(C):

              YONACHAN.T.D.,
              AGED 56 YEARS
              S/O. DEVASSIA, RESIDING AT THEKKUMMURIYIL HOUSE,
              ERUMELY P.O, KOTTAYAM DISTRICT,(DRIVER , KERALA STATE
              ROAD TRANSPORT CORPORATION, RETIRED ON 31.01.2020 FROM
              PONKUNNAM DEPOT)

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

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

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

              BY SRI.T.P.SAJAN, SC

           THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
      FINALLY HEARD ON 22.01.2021, THE COURT ON THE SAME DAY
      DELIVERED THE FOLLOWING:
 Cont. Case (C).No.1830/2020             :: 2 ::




                                JUDGMENT

It is submitted by the learned counsel for the petitioner that

the directions in the judgment dated 17.3.2020 in W.P.

(C).N.8336/2020 have been complied with by passing an order.

Taking note of the said submission, the Contempt of Court Case is

closed, without prejudice to the right of the petitioner to impugn

the order now passed in appropriate proceedings, if so advised.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/22/1/2021 Cont. Case (C).No.1830/2020 :: 3 ::

APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE-A1 TRUE COPY OF THE JUDGMENT DATED 17.3.2020 IN WP(C).NO.8336/2020.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE

 
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