Murali P.C vs Sri.Biju Prabhakar
2021 Latest Caselaw 3187 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

         Con.Case(C).No.1852 OF 2020 IN WP(C). 12849/2020

   AGAINST THE JUDGMENT IN WP(C) 12849/2020(E) OF HIGH COURT OF
                              KERALA


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

             MURALI P.C.,
             AGED 56 YEARS,
             S/O. CHANDRAN, (DRIVER, KSRTC, ALUVA DEPOT, INVALID
             PENSION W.E.F 1-4-2018),
             RESIDING AT PANACHIKKAL HOUSE, THOTTUMUGHAM P.O,
             MAHILALAYAM, ALUVA P.O, ERNAKULAM DISTRICT,
             PIN 683 105.

             BY ADV. SHRI.K.P.RAJEEVAN

RESPONDENT/1ST RESPONDENT IN THE W.P.(C):

             SRI.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


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1852 OF 2020        2




                            JUDGMENT

Today, when the matter was taken up, the learned counsel

appearing for the petitioner submits that the judgment has been

complied with. Recording the submission, this Contempt Case is

closed.

SD/-

                                       RAJA VIJAYARAGHAVAN V
sru                                             JUDGE





                           APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P(C) NO. 12849/2020 DATED 16-07-2020

RESPONDENT'S/S EXHIBITS: NIL

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