Sadhik K.M vs Biju Prabhakar
2022 Latest Caselaw 8686 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
      WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                     CON.CASE(C) NO. 991 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 22965/2021 OF HIGH COURT OF
                               KERALA
PETITIONER/PETITIONER IN THE WRIT PETITION:

           SADHIK K.M
           AGED 41 YEARS
           S/O. MUHAMMED, KEEYADOM HOUSE, VENGOLA PO,
           PERUMBAVOOR, ERNAKULAM DISTRICT, PIN - 683556

           BY ADVS.
           BIJU .C. ABRAHAM
           JOSEPH M.P.


RESPONDENT/RESPONDENT IN THE WRIT PETITION:

           BIJU PRABHAKAR
           (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER),
           THE MANAGING DIRECTOR,
           KERALA STATE ROAD TRANSPORT CORPORATION,
           THIRUVANANTHAPURAM , PIN - 695023

           BY ADV DEEPU THANKAN -KSRTC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 991 OF 2022
                                 2


                            JUDGMENT

It is submitted that the judgment dated 27.10.2021 has been

complied with. No cause of action survives in this contempt

petition. Accordingly, closed.

Sd/-

AMIT RAWAL JUDGE nak CON.CASE(C) NO. 991 OF 2022

APPENDIX OF CON.CASE(C) 991/2022

PETITIONER ANNEXURES

Annexure1 MEMO OF CHARGES