Annamma (Ppo No. 24255) vs Biju Prabhakar
2021 Latest Caselaw 19340 Ker

CON.CASE(C) NO. 1461 OF 2021   1

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                 CON.CASE(C) NO. 1461 OF 2021
    JUDGMENT IN WP(C) 19308/2020 OF HIGH COURT OF KERALA,
                          ERNAKULAM
PETITIONER/PETITIONER IN W.P.(C):

          ANNAMMA (PPO NO.24255)
          AGED 66 YEARS
          W/O. LATE JACOB P KURIAKOSE, (INSPECTOR EXPIRED ON
          17-08-2000 WHILE WORKING AT PERUMBAVOOR DEPOT)
          RESIDING AT PARAMURICKAL HOUSE, NEAR KSRTC,
          PERUMBAVOOR, PIN-683542

          BY ADV K.P.JUSTINE (KARIPAT)



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

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




          SRI DEEPU THANKAN, SC




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1461 OF 2021           2

                                  JUDGMENT

When this matter was taken up, Sri.Justine K.P, the learned counsel for

the petitioner submits that the directions have been complied with and the

petitioner has no further grievance.

The said submission is recorded and this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

APPENDIX OF CON.CASE(C) 1461/2021

PETITIONER'S ANNEXURES:

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 09.12.2020 IN WPC NO.19308/2020.

Annexure A2 TRUE COPY OF THE REPRESENTATION DATED 29/07/2020.