Shaji M.A vs Biju Prabhakar
2021 Latest Caselaw 7939 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

          Con.Case(C).No.2188 OF 2020 IN WP(C). 16689/2020

 AGAINST THE JUDGMENT IN WP(C) NO.16689/2020(I) OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONERS IN W.P.(c) NO.16689/2020 :

      1      SHAJI M.A.,
             AGED 56 YEARS,
             S/O ABDUL KAREEM,
             (RETD. VEHICLE SUPERVISOR, KSRTC, THODUPUZHA DEPOT
             AND RESIDING AT) MUNDACKAL HOUSE, MANGATTUKAVALA,
             THODUPUZHA, IDUKKI DISTRICT,
             PIN-685585,
             PF NO.49280.
             MOB NO.9447484786.

      2      SADAVISAVAN PILLAI K. R.,
             AGED 56 YEARS,
             S/O RAMAN PILLAI, (RETIRED DRIVER, KSRTC, THODUPUZHA)
             AND RESIDING AT KIZHAKKANATTU HOUSE, ARIKUZHA P.O.,
             PIN-685608, THODUPUZHA, IDUKKI DISTRICT,
             PF A/C NO.55112 ,
             MOB-9995989585.

      3      SANJEEV K.N.
             AGED 56 YEARS,
             S/O SRI, NARAYANAN NAIR, (RETIRED DRIVER, KSRTC,
             THODUPUZHA) AND RESIDING AT KULTHINANICKAL HOUSE,
             MANACAD P O,PIN -685608, THODUPUZHA,
             IDUKKI DISTRICT,
             P F A/C NO.50107.
             MOB-9495254093.

             BY ADV. SRI.T.P.PRADEEP
 Con.Case(C).2188/20

IN WP(C).16689/20                2




RESPONDENT/2ND RESPONDENT IN W.P.(C) NO.16689/2020:

             BIJU PRABHAKAR,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             MANAGING DIRECTOR, KSRTC,
             CHIEF OFFICE, TRANSPORT BHAVAN,
             THIRUVANANTHAPURAM-695023.




             SRI. T.P. SAJAN, STANDING COUNSEL

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).2188/20

IN WP(C).16689/20                        3




                                 JUDGMENT

When this matter was taken up, the learned counsel appearing for

the petitioners submitted that the direction in judgment dated 24.08.2020 in

W.P.(C) No.16689 of 2020 has been complied with and that the petitioners

have no further grievance.

This Contempt Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE DSV/8.3.21 Con.Case(C).2188/20

APPENDIX

PETITIONER'S/S ANNEXURES :

ANNEXURE-A CERTIFIED COPY OF THE JUDGMENT IN WPC NO.16689/2020 DATED 24.08.2020.

RESPONDENT'S/S ANNEXURES : NIL

//TRUE COPY//

P.A. TO JUDGE