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Antony Unni. V.J vs Sri. Biju Prabhakar, Ias
2023 Latest Caselaw 5138 Ker

Citation : 2023 Latest Caselaw 5138 Ker
Judgement Date : 13 April, 2023

Kerala High Court
Antony Unni. V.J vs Sri. Biju Prabhakar, Ias on 13 April, 2023
CON.CASE(C) NO. 676 OF 2023
                              1


    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                        PRESENT
     THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA,
                          1945
              CON.CASE(C) NO. 676 OF 2023
 AGAINST THE JUDGMENT IN WP(C) 16251/2022 OF HIGH COURT
                       OF KERALA
PETITIONER/PETITIONER IN WP(C):

         ANTONY UNNI. V.J.
         AGED 44 YEARS
         S/O.LATE JOSEPH, CONDUCTOR, KERALA STATE ROAD
         TRANSPORT CORPORATION, ERNAKULAM DEPOT,
         (RESIDING AT VALIYAPARAMBIL HOUSE, KUMBALANGHY
         SOUTH.P.O., PIN - 682007
         BY ADVS.
         K.P.JUSTINE (KARIPAT)
         A.JOSEPH GEORGE (AZHIKKAKATH)


RESPONDENT/RESPONDENT NO.2 IN WP(C):

         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, PIN - 695023
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 13.04.2023, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 676 OF 2023
                                   2




                            JUDGMENT

When this matter was called today, Sri.Deepu Thankan

- learned counsel for the respondent submitted that

thedirections of this Court in the judgment dated have been

complied with and order dated 05.04.2023 had been issued,

In the afore circumstances and since there is no

appearance for the petitioner, I close this Contempt Case;

however leaving liberty to him to seek a rehearing if the

afore is found to be incorrect or if any other orders are

necessary.

Sd/-DEVAN RAMACHANDRAN, JUDGE

lsn

 
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