Babu Thomas.T vs Biju Prabhakar
2022 Latest Caselaw 8088 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Wednesday, the 29th day of June 2022 / 8th Ashadha, 1944
          CONTEMPT CASE(C) NO. 1224 OF 2022(S) IN WP(C) 8537/2022
PETITIONER/PETITIONER IN THE W.P(C):

     BABU THOMAS.T, AGED 57 YEARS,S/O THOMAS
     (DRIVER, KSRTC, CHENGANNUR DEPOT, RETIRED ON 31.5.2021), RESIDING AT
     THANDASSERIL HOUSE, THIRUVANCHOOR.P.O, KOTTAYAM DISTRICT., PIN - 686
     019

    BY ADVOCATE SRI. K.P. RAJEEVAN
RESPONDENT/1ST RESPONDENT IN THE W.P(C):

     BIJU PRABHAKAR, MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
     CORPORATION, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM, PIN - 695
     023.

    ADVOCATE SRI.DEEPU THANKAN, STANDING COUNSEL, KSRTC FOR RESPONDENT
    ADVOCATE SRI. ALEX ANTONY SEBASTIAN
     This Contempt of court case (civil) having come up for orders on
29.06.2022, the court on the same day passed the following:

                                                           P.T.O.
                            RAJA VIJAYARAGHAVAN V, J.
                          -------------------------------------
                        Cont. Case (C) No.1224 of 2022
                         -------------------------------------------
                       Dated this the 29th day of June, 2022


                                         ORDER

The learned Standing Counsel appearing for the respondent shall get

instructions and submit as to whether the direction in the judgment in W.P.(C)

No.8537 of 2022 dated 15.03.2022 has been complied with.

Show the name of Sri. Alex Antony Sebastian, the learned counsel in

the cause list.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

NS

29-06-2022 /True Copy/ Assistant Registrar