K.Sasidharan vs Biju Prabhakar
2021 Latest Caselaw 451 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

         Con.Case(C).No.2044 OF 2020 IN WP(C). 28323/2019

 IN RESPECT OF JUDGMENT IN WP(C) 28323/2019(M), DATED 24.10.2019,
                     OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

              K.SASIDHARAN, S/O.MADHAVA MENON, KALLIKAT HOUSE,
              KOTTAPURAM P.O., KODUNGALLUR, THRISSUR - 680 667,
              (DRIVER-KERALA STATE ROAD TRANSPORT CORPORATION,
              MALA DEPOT - RETIRED ON 31/05/2019).

              BY ADV. SRI.C.V.MILTON

RESPONDENT:

              BIJU PRABHAKAR, I.A.S, MANAGING DIRECTOR,
              KERALA STATE ROAD TRANSPORT CORPORATION,
              TRANSPORT BHAVAN, FORT P.O.,
              THIRUVANANTHAPURAM - 695 023.

              BY ADV.SRI.T.P.SAJAN, SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2044 OF 2020

                              -2-

                          JUDGMENT

Dated this the 6th day of January 2021

The learned Standing Counsel submits that

the directions contained in the judgment in

W.P.(C) No.28323/2019, dated 24.10.2019, have

been complied with. The said submission is

recorded.

Accordingly, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE akv Con.Case(C).No.2044 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXUREA1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.28323 OF 2019 DATED 24/10/2019.

ANNEXURE A2 TRUE COPY OF THE NOTICE DATED 7/07/2020 SENT TO THE 1ST RESPONDENT.

RESPONDENT'S/S EXHIBITS : NIL.

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