Sudheer Ram S vs Biju Prabhakar
2022 Latest Caselaw 3747 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
      THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                       CON.CASE(C) NO. 344 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 26925/2021 OF HIGH COURT OF
                                  KERALA
PETITIONER/S:

           SUDHEER RAM S.,
           WORKS MANAGER, REGIONAL WORKSHOP, KERALA STATE ROAD
           TRANSPORT CORPORATION, KOZHIKODE, KOZHIKODE DISTRICT, PIN
           673 006

           BY ADVS.
           V.PREMCHAND
           SURYA MOHAN P.



RESPONDENT/S:

           BIJU PRABHAKAR
           AGED 55 YEARS
           S/O. PRABHAKARAN, CHAIRMAN AND MANAGING DIRECTOR, KERALA
           STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN, FORT
           P.O., THIRUVANANTHAPURAM 695 023


OTHER PRESENT:

           SRI DEEPU THANKAN SC KSRTC




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 344 OF 2022
                              2




                         JUDGMENT

The learned counsel for the petitioner submits that this

contempt petition is not pressed. Recording the submission,

the contempt petition is dismissed as not pressed.

Sd/-

sab                                         AMIT RAWAL

                                              JUDGE

CON.CASE(C) NO. 344 OF 2022

APPENDIX OF CON.CASE(C) 344/2022

PETITIONER ANNEXURES

Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 16-

12-2021 IN W.P9C) NO. 26925/2021 BY HONOURABLE HIGH COURT OF KERALA.