Centre For Development Of ... vs Biju Prabhakar
2022 Latest Caselaw 7086 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                 CON.CASE(C) NO. 584 OF 2022
   AGAINST THE ORDER/JUDGMENT DATED 20.10.2021 IN WP(C)
              13145/2021 OF HIGH COURT OF KERALA
PETITIONER:

         CENTRE FOR DEVELOPMENT OF ADVANCED COMPUTING
         (CDAC), (R AND D ORGANIZATION OF THE MINISTRY OF
         ELECTRONICS AND INFORMATION TECHNOLOGY,
         GOVERNMENT OF INDIA) P.B. NO. 6520,
         VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
         REPRESENTED BY ITS EXECUTIVE DIRECTOR, MAGESH
         ETHIRAJAN.
         BY ADVS.
         SAIJO HASSAN
         NAGARAJ NARAYANAN
         BENOJ C AUGUSTIN
         RAFEEK. V.K.
         P.PARVATHY


RESPONDENTS/1ST RESPONDENT:

         BIJU PRABHAKAR,
         AGED 56 YEARS, S/O LATE THACHADI PRABHAKARAN
         RESIDING AT THACHADIYIL HOUSE, THIRUMALA P.O.,
         THIRUVANANTHAPURAM PIN - 695006
         (CHAIRMAN AND MANAGING DIRECTOR, KERALA STATE
         ROAD TRANSPORT CORPORATION)


         ADV.DEEPU THANKAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 17.06.2022, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                                        2
Contempt Case (C) No.584 of 2022



                        P.B.SURESH KUMAR, J.
                -----------------------------------------------
                Contempt Case (C) No.584 of 2022
                -----------------------------------------------
            Dated this the 17th day of June, 2022.
                                 JUDGMENT

The learned counsel for the respondent submits that the

direction issued by this court has been complied with.

2. The learned counsel for the petitioner seeks time for

instructions.

Having regard to the totality of the facts and

circumstances of the case, I deem it appropriate to close the

contempt case on the basis of the submission made by the learned

counsel for the respondent, without prejudice to the right of the

petitioner to institute an application for restoration of the contempt

proceedings, if the submission aforesaid made on behalf of the

counsel for the respondent is found to be wrong. Ordered

accordingly.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB

Contempt Case (C) No.584 of 2022

APPENDIX

PETITIONER ANNEXURE Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 20.10.2021 IN W.P.(C) NO.13145 OF 2021 AND WP(C) NO.20412 OF 2021 Annexure 2 CERTIFIED COPY OF THE JUDGMENT DATED 01.12.2021 IN WA NO.1546 OF 2021 AND WA NO.1551 OF 2021