Binoy T.M vs M.T.Sukumaran
2021 Latest Caselaw 15224 Ker

Con.Case(C) No.997/2021                       1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
              Tuesday, the 20th day of July 2021 / 29th Ashadha, 1943
             CONTEMPT CASE(C) NO. 997 OF 2021(S) IN WP(C) 28066/2020
   PETITIONER/PETITIONER IN THE WPC:

           BINOY T.M., S/O. MATHAI, AGED 42 YEARS,
           RESIDING AT THACHAMPURATH HOUSE, PULICKAMALI P.O.,
           MULAMTHURUTHY, ERNAKULAM DISTRICT-682 314,
           (MECHANIC, KSRTC, CHALAKUDY DEPOT).

         BY ADV SRI.N.SASIDHARAN UNNITHAN
   RESPONDENT/2ND RESPONDENT IN THE WPC:

           M.T. SUKUMARAN, EXECUTIVE DIRECTOR (VIGILANCE),
           KERALA STATE ROAD TRANSPORT CORPORATION,
           TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM-695 023.


        This Contempt of court case (civil) having come up for orders on
   20.07.2021, the court on the same day passed the following:

                                                             P.T.O.
 Con.Case(C) No.997/2021                           2/2




                                RAJA VIJAYARAGHAVAN V, J.
                               -------------------------------------
                                Cont. Case (C) No.997 of 2021
                                                in
                                 W.P.(C) No.28066 of 2020
                              --------------------------------------
                            Dated this the 20th day of July, 2021

                                           ORDER

If the directions issued in the judgment dated 17.12.2020 are not

complied with, within a period of two weeks from today, the respondent

shall appear before this Court at 1.45 p.m. on 4.8.2021.

Post on 4.8.2021.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE NS

20-07-2021 /True Copy/ Assistant Registrar