P.S.Anilkumar vs Biju Prabhakar
2021 Latest Caselaw 2844 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

      MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

         Con.Case(C).No.2078 OF 2020 IN WP(C). 21414/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 21414/2020(B) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN WPC:

             P.S.ANILKUMAR
             AGED 59 YEARS
             S/O.SREEDHARAN, (VEHICLE SUPERVISOR, KSRTC,
             KOTTARAKKARA DEPOT RETIRED ON 31/5/2017), RESIDING AT
             PADMA MANDIRAM, SOORANADU P.O., KOLLAM,
             PIN - 690 522.

             BY ADV. SHRI.K.P.RAJEEVAN

RESPONDENT/1ST RESPONDENT IN THE WPC:

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


             SRI TP SAJAN, SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.2078 OF 2020

IN WP(C).21414/2020                   2




                             JUDGMENT

It is submitted by the learned Standing Counsel appearing for

the respondents that the order passed by this Court was taken up in

appeal and the same has been set aside. The matter has been

remitted back with directions. In that view of the matter, this Contempt

Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE NS Con.Case(C).No.2078 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE INTERIM ORDER IN W.P.(C) NO.21414/2020 DATED 12/10/2020.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE