Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Dileepkumar K.M vs Sri.Biju Prabhakar
2021 Latest Caselaw 9389 Ker

Citation : 2021 Latest Caselaw 9389 Ker
Judgement Date : 19 March, 2021

Kerala High Court
Dileepkumar K.M vs Sri.Biju Prabhakar on 19 March, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

        FRIDAY, THE 19TH DAY OF MARCH 2021/28TH PHALGUNA, 1942

         Con.Case(C).No.247 OF 2021 IN W.P(C).No.8366 OF 2020

   AGAINST THE JUDGMENT DATED 17.03.2020 IN W.P(C).NO.8366/2020(U)
                       OF HIGH COURT OF KERALA


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

              DILEEPKUMAR K.M.
              AGED 52 YEARS
              S/O.MADHAVAN, DRIVER, KERALA STATE ROAD TRANSPORT
              CORPORATION, CHERTHALA DEPOT,(RESIDING AT KUNNUMPURATH
              MADAI, KANNANKARA P.O, THANEERMUKKAM,
              ALAPPUZHA - 688 527)

              BY ADV. SRI.K.P.JUSTINE (KARIPAT)

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

              SRI.BIJU PRABHAKAR, IAS
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS)
              MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
              CORPORATION, TRANSPORT BHAVAN, EAST FORT,
              THIRUVANANTHAPURAM - 695 023.

              BY SRI.T.P.SAJAN, SC

           THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
      ADMISSION ON 19.03.2021, THE COURT ON THE SAME DAY
      DELIVERED THE FOLLOWING:
 Cont. Case (C).No.247/2021       :: 2 ::




                             JUDGMENT

It is submitted by Sri.T.P.Sajan, the learned Standing

Counsel for the respondent that the directions in the judgment

dated 17.03.2020 in W.P.(C).No.8366/2020 have been complied.

Taking note of the said submission, the Contempt of Court Case

is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/20/3/21 Cont. Case (C).No.247/2021 :: 3 ::

APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 17.03.2020 IN W.P(C).NO.8366/2020.

ANNEXURE A2 TRUE COPY OF THE REPRESENTATION DATED 02.03.2020.

ANNEXURE A3 TRUE COPY OF THE REMINDER DATED 17.09.2020.

ANNEXURE A4 TRUE COPY OF THE REMINDER DATED 03.11.2020.

ANNEXURE A5 TRUE COPY OF THE MEMORANDUM NO.BUD4-

008728/2020 DATED 22.12.2020.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter