E.K.Sulaiman vs Biju Prabhakar Ias
2021 Latest Caselaw 18221 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
        CONTEMPT CASE(CIVIL) NO. 1432 OF 2021(S) IN WP(C) 24594/2020
PETITIONER/PETITIONER IN WP(C)

     E.K.SULAIMAN,AGED 70 YEARS,S/O ALIKUTTY, ERNIYANKUNNATH
     HOUSE,THEKKUMURI, MELEPATTAMBI P.O,PALAKKAD-679306.

    BY ADVS.P.K.IBRAHIM,SREEJI K.B. AND FATHIMA FIDHA
RESPONDENT/2ND RESPONDENT IN WP(C)

     BIJU PRABHAKAR IAS, THE MANAGING DIRECTOR,KERALA STATE ROAD
     TRANSPORT CORPORATION,
     TRANSPORT BHAVAN,THIRUVANANTHAPURAM,PIN-695035.

     ADVOCATE SRI.DEEPU THANKAN FOR RESPONDENT

     This Contempt of court case (civil) having come up for orders on
03.09.2021, the court on the same day passed the following:
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                             Cont.Case (C)No.1432 of 2021
                                             in
                              W.P.(C) No. 24594 of 2020
                           --------------------------------------
                       Dated this the 3rd day of September, 2021

                                          ORDER

Sri.Deepu Thankan appears for the respondent and seeks adjournment by a

period of three weeks to ensure that the directions in the judgment are complied

with. If the directions in the judgment are not complied with on or before

27.09.2021, the respondent shall appear in person before this Court on 29.09.2021

at 1.45 p.m.

Post on 29.09.2021.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE DSV/3.9.21

03-09-2021 /True Copy/ Assistant Registrar