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Biju.Y vs Sri. Biju Prabhakar, Ias
2022 Latest Caselaw 2590 Ker

Citation : 2022 Latest Caselaw 2590 Ker
Judgement Date : 4 March, 2022

Kerala High Court
Biju.Y vs Sri. Biju Prabhakar, Ias on 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. 301 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 24193/2021 OF HIGH COURT OF
                            KERALA
PETITIONER/PETITIONER IN WPC:

          BIJU.Y.
          AGED 47 YEARS
          S/O. LATE K. YOHANNAN, CONDUCTOR,
          KERALA STATE ROAD TRANSPORT CORPORATION,
          KAYAMKULAM DEPOT 690 502,
          (RESIDING AT KOTTACKATTU VADAKETHIL,
          NADUVILEMURI, PADANILAM P.O., NOORANADU 690 529).

          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 KNOW 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.301 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.301 of 2022

APPENDIX OF CON.CASE(C) 301/2022

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 5.11.2021 IN WPC NO. 24193/2021.

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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