Jijo Antony vs Biju Prabhakar
2022 Latest Caselaw 10542 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                    CON.CASE(C) NO. 1483 OF 2022
AGAINST THE JUDGMENT IN WP(C) 2579/2021 OF HIGH COURT OF KERALA
PETITIONER:

          JIJO ANTONY
          AGED 40 YEARS
          S/O K.C.ANTONY, KUNNATHUPARAMBIL HOUSE,
          MUTTUCHIRA P.O, MYLADUMPARA,
          KOTTAYAM DIST- 686613, PIN - 686613
          BY ADVS.
          JINU JOSEPH
          ANU PHILIPOSE


RESPONDENT:

          BIJU PRABHAKAR
          AGED 57 YEARS
          S/O. T.PRABHAKARAN,
          THE CHAIRMAN CUM MANAGING DIRECTOR,
          KERALA STATE ROAD TRANSPORT CORPORATION
          TRANSPORT BHAVAN, EAST FORT P.O,
          PAZHAVANGADI, THIRUVANANTHAPURAM - 695 023.


          SRI.DEEPU THANKAN-SC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.10.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C)NO.1483 OF 2022         2

                             JUDGMENT

When this matter was called today, the learned counsel for the

petitioner submitted that the directions in the judgment have been

complied with and consequently that this contempt case is not being

pressed.

This contempt case is thus closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/7.10

APPENDIX OF CON.CASE(C) 1483/2022

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGEMENT DATED 03-

03-2021 IN W.P.(C).NO. 2579/2021 Annexure A2 TRUE COPY OF THE ACKNOWLDGEMENT CARD DATED 08-03-2021