Citation : 2022 Latest Caselaw 2587 Ker
Judgement Date : 4 March, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
CON.CASE(C) NO. 304 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 24116/2021 OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER IN WPC:
BIJU M.C.,
AGED 46 YEARS
S/O. CHOTHI, DRIVER,
KERALA STATE ROAD TRANSPORT CORPORATION,
KOOTHATTUKULAM DEPOT 686 662,
(RESIDING AT MANAKKAPARAMBIL HOUSE, KARIMPANA P.O.,
KOOTHATTUKULAM, ERNAKULAM DISTRICT 686 662.)
BY ADVS.
K.P.JUSTINE (KARIPAT)
A.JOSEPH GEORGE (AZHIKKAKATH)
RESPONDENT/RESPONDENT NO.2 IN WPC:
SRI. BIJU PRABHAKAR, IAS
(AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONERS),
MANAGING DIRECTOR,
KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, EAST FORT,
THIRUVANANTHAPURAM 695 023.
BY ADV SHRI.DEEPU THANKAN, SC, KSRTC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.03.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Cont.Case (Civil) No.304 of 2022
2
JUDGMENT
Dated this the 4th day of March, 2022
The learned Standing Counsel for the Kerala State Road
Transport Corporation has filed a statement. It is stated that
pursuant to Annexure A1 judgment, order has been passed,
which has been produced as Annexure R-1(a).
Recording the statement filed on behalf of the respondent,
the Contempt of Court Case is closed.
Sd/-
MURALI PURUSHOTHAMAN JUDGE spk Cont.Case (Civil) No.304 of 2022
APPENDIX OF CON.CASE(C) 304/2022
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE JUDGMENT DATED 3.11.2021 IN WPC NO. 24116/2021.
Annexure A2 TRUE COPY OF THE REPRESENTATION DATED 15.10.2021.
RESPONDENT'S/S ANNEXURES EXHIBIT R-1(A) TRUE COPY OF THE ORDER DATED 02.03.2022.
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