Vincent Rodrigex vs M.P.Dinesh Ips
2021 Latest Caselaw 3017 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

     Con.Case(C).No.677 OF 2020 IN WP(C). 30138/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 30138/2019(N) OF HIGH
                     COURT OF KERALA


PETITIONER:

              VINCENT RODRIGEX, AGED 56 YEARS, S/O. ALBY,
              KOLLAM VELIAKATH HOUSE, KADUKUTTY P.O.,
              THRISSUR-680 309 ( VEHICLE SUPERVISOR, KERALA
              STATE ROAD TRANSPORT CORPORATION , POOVAR
              DEPOT-RETIRED ON 31.01.2019)

              BY ADV. SRI.C.V.MILTON

RESPONDENT:

              M.P.DINESH IPS, MANAGING DIRECTOR, KERALA
              STATE ROAD TRANSPORT CORPORATION, TRANSPORT
              BHAVAN , FORT P.O., THIRUVANANTHAPURAM-695 023


               T.P. SAJAN SC FOR K.S.R.T.C


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 27.01.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.677 OF 2020 IN WP(C). 30138/2019

                                ..2..




                           JUDGMENT

Dated this the 27th day of January 2021

The direction in the judgment dated 08.11.2019 in W.P.

(C)No.30138 of 2019 is complied with. Accordingly, the

contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.677 OF 2020 IN WP(C). 30138/2019

..3..

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.30138/2019 DATED 08.11.2019 OF THE HON'BLE HIGH COURT OF KERALA

ANNEXURE 2 TRUE COPY OF ADVOCATE'S LETTER DATED 22.11.2019 SENT TO THE RESPONDENT WITH ACKNOWLEDGMENT CARD