Leela Velayudhan vs Biju Prabhakar Ias
2023 Latest Caselaw 1877 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944

                  CON.CASE(C) NO. 2477 OF 2022
  AGAINST THE ORDER/JUDGMENT WP(C) 18509/2018 OF HIGH COURT OF
                             KERALA
PETITIONER:

          LEELA VELAYUDHAN
          AGED 58 YEARS
          W/O LATE VELAYUDHAN,VALIYAPARAMBIL
          HOUSE,RAMAVARMAPURAM P.O,THRISSUR DISTRICT, PIN -
          680009

          BY ADV C.V.MILTON


RESPONDENT:

          BIJU PRABHAKAR IAS
          (AGE AND FATHER'S NAME IS NOT KNOWN TO THIS
          PETITIONER),MANAGING DIRECTOR,KERALA STATE ROAD
          TRANSPORT CORPORATION,TRANSPORT BHAVAN,FORT
          P.O,THIRUVANANTHAPURAM, PIN - 695023



          SRI DEEPU THANKAN SC



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2477 OF 2022

                                        2


                                     JUDGMENT

When the matter was taken up for consideration, The learned

Standing Counsel submits that in terms of the directions, the amount due to

the petitioner has been disbursed.

This contempt case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

saap CON.CASE(C) NO. 2477 OF 2022

APPENDIX OF CON.CASE(C) 2477/2022

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGEMENT IN W.P. (C) NO. 18509/2022 DATED 15.02.2022 OF THIS HON'BLE COURT

Annexure A2 TRUE COPY OF THE ADVOCATE'S LETTER DATED 15.03.2022

RESPONDENT ANNEXURES

Annexure R-1(a) Letter dated 16/06/2022

ANNEXURE R-1 (b) MEMORANDUM DATED 14/01/1998