N.Vijayan vs Biju Prabhakar
2023 Latest Caselaw 1076 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                        CON.CASE(C) NO. 2410 OF 2022
  AGAINST THE JUDGMENT WP(C) 20292/2020 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):

             N.VIJAYAN
             AGED 61 YEARS, S/O NESAN,
             (DRIVER, KSRTC, KATTAKADA DEPOT,
             RETIRED ON 31.5.2017),
             RESIDING AT VIJAY BHAVAN, CHEMPOORU,
             OTTASEKHARAMANGALAM.P.O, THIRUVANANTHAPURAM,, PIN -
             695125

             BY ADV K.P.RAJEEVAN



RESPONDENT/1ST RESPONDENT IN WP(C):

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

             BY ADV DEEPU THANKAN         SC




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2410 OF 2022
                                   2




                               JUDGMENT

The learned counsel for the petitioner

submits that the directions in the judgment

have been complied with.

In the afore circumstances, I close this

contempt case without any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS CON.CASE(C) NO. 2410 OF 2022

APPENDIX OF CON.CASE(C) 2410/2022

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 14.6.2022 IN W.P(C) NO.20292 OF 2020.