P.B.Dileepkumar vs Biju Prabhakar
2021 Latest Caselaw 18011 Ker

Con.Case(C) No.1411/2021                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR. JUSTICE SUNIL THOMAS
           Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
             CONTEMPT CASE(C) NO. 1411 OF 2021(S) IN WP(C) 28811/2020
   PETITIONER/PETITIONER:

           P.B. DILEEPKUMAR, S/O. LATE BHASKARAN NAIR, AGED 44 YEARS,
           PUTHENVEETTIL HOUSE, THENGODE P.O, NAVODAYA JUNCTION,
           ERNAKULAM DISTRICT, PIN-682 030.

         BY ADV. SRI.SAJEEV KUMAR K.GOPAL
   RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

           BIJU PRABHAKAR,
           THE CHAIRMAN AND MANAGING DIRECTOR,
           THE KERALA STATE ROAD TRANSPORT CORPORATION,
           TRANSPORT BHAVAN, FORT P.O, THIRUVANANTHAPURAM-695 023.

           STANDING COUNSEL FOR RESPONDENT.

        This Contempt of court case (civil) having come up for orders on
   01.09.2021, the court on the same day passed the following:
                                      ORDER

Learned standing counsel for K.S.R.T.C. takes notice on admission.

Implement the judgment and report compliance on 15/09/2021.

Post on 15/09/2021.

Sd/- SUNIL THOMAS, JUDGE

01-09-2021 /True Copy/ Assistant Registrar