Manjusha,S, Aged 40, Years,W/O. ... vs Biju Prabhakar, Aged 55 Years, ...
2022 Latest Caselaw 6020 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
           Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
          CONTEMPT CASE(C) NO. 941 OF 2022(S) IN WP(C) 23486/2021
PETITIONER/PETITIONER IN WPC:

     MANJUSHA. S, AGED 40, W/O. SREEKUMAR. C.,
     CONDUCTOR, KERALA STATE ROAD TRANSPORT CORPORATION (KSRTC),
     PUNALUR UNIT, KOLLAM DISTRICT, PIN - 691 305.

    BY ADVS. M/S. V.PREMCHAND, SURYA MOHAN P.

RESPONDENT/RESPONDENT NO.2 IN WPC:


     BIJU PRABHAKAR, S/O.PRABHAKARAN,
     CHAIRMAN AND MANGING DIRTECTOR,
     KERALA STATE ROAD TRANSPORT CORPORATION,
     TRANSPORT BHAVAN, FORT P.O.,
     THIRUVANANTHAPURAM-695 023.

    BY SRI.DEEPU THANKAN, STANDING COUNSEL

     This Contempt of court case (civil) having come up for orders on
31.05.2022, the court on the same day passed the following:


                                                     P.T.O.
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                           Cont.Case(C) No.941 of 2022
                          -------------------------------------------
                         Dated this the 31st day of May, 2022



                                             ORDER

The learned Standing Counsel appearing for the respondent shall get

instructions and submit as to whether the directions in the judgment dated

08.03.2022 have been complied with in its letter and spirit.

Post after two weeks.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

IAP

31-05-2022 /True Copy/ Assistant Registrar