Shanavas V. A vs Biju Prabhakar, Ias
2021 Latest Caselaw 19165 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE SUNIL THOMAS
         Monday, the 13th day of September 2021 / 22nd Bhadra, 1943
          CONTEMPT CASE(C) NO. 948 OF 2021(S) IN WP(C) 23392/2018
PETITIONER/PETITIONER IN WPC:

     SHANAVAS V.A., AGED 45 YEARS, S/O. ABDUL AZEEZ,
     DRIVER, KERALA STATE ROAD TRANSPORT CORPORATION,
     KOTTAYAM DEPOT, (RESIDING AT VADAKKEDAM,
     ATHIRAMPPUZHA P.O., KOTTAYAM - 686 562).

    BY ADV. SRI.K.P.JUSTINE (KARIPAT).
RESPONDENT/2ND RESPONDENT IN WPC:

     SRI.BIJU PRABHAKAR, IAS, MANAGING DIRECTOR,
     KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN,
     EAST FORT, THIRUVANANTHAPURAM - 695 027.

    SRI.DEEPU THANKAN, STANDING COUNSEL FOR RESPONDENT.

     This Contempt of court case (civil) having come up for orders on
13.09.2021, the court on the same day passed the following:

                                                             P.T.O.
                             SUNIL THOMAS, J.
                 --------------------------------------------
                   Cont. Case (C.) No. 948 of 2021 in
                       W.P.(C) No. 23392 of 2018
                 --------------------------------------------
               Dated this the 13th day of September, 2021

                                   ORDER

In the light of allowing of Review Petition No. 590 of

2021, the petitioner shall produce a certified copy of the

amended order. I am not inclined to close the Contempt

Petition, essentially since the judgment remains the

same. The respondent shall report compliance on

01.10.2021.

Sd/-

SUNIL THOMAS

JUDGE SKP13-9

13-09-2021 /True Copy/ Assistant Registrar