Anto John A S vs Muhammed Anzari
2023 Latest Caselaw 4301 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
  FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                   CON.CASE(C) NO. 724 OF 2023
 AGAINST THE     JUDGMENT IN WP(C) 2657/2023 OF HIGH COURT OF
                             KERALA
PETITIONER:

         ANTO JOHN A S, AGED 44 YEARS,
         S/O K. J. ALOSIUS, V.M. COTTAGE,
         KAMUKINCODE, KODANGAVILA P.O., HIRUVANANTHAPURAM
         DISTRICT, PIN - 695123
         BY ADV K.G.PRAMOD KUMAR


RESPONDENT:

         MUHAMMED ANZARI,
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER), EXECUTIVE DIRECTOR (ADMINISTRATION),
         KERALA STATE ROAD TRANSPORT CORPORATION,
         K.S.R.T.C. CHIEF OFFICE,TRANSPORT BHAVAN,
         THIRUVANANTHAPURAM, PIN - 695023

         BY ADV SHRI.DEEPU THANKAN, SC, KSRTC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 31.03.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                      Sathish Ninan, J.
              ==============================
            Contempt Case (C) No.724 of 2023
                            in
                  WP (C) No.2657 of 2023
                ==========================
          Dated this the 31st day of March, 2023


                             JUDGMENT

A statement has been filed by the learned

Standing counsel for the Kerala State Road

Transport Corporation to the effect that the

directions in the judgment dated 02-03-2023 in

WP(C) No.2657 of 2023 have been complied with.

Recording the statement, the contempt of court

case is closed.

Sd/-Sathish Ninan, Judge

amk APPENDIX OF CON.CASE(C) 724/2023

PETITIONER'S ANNEXURES :

Annexure-A1 E- CERTIFIED COPY OF THE JUDGMENT IN WP (C) 2657/2023 DATED 02-03-2023 Annexure-A2 TRUE PHOTOCOPY OF THE REPRESENTATION DATED 04-03-2023 BY WHICH THE JUDGMENT WAS SUBMITTED TO THE RESPONDENT

RESPONDENT'S ANNEXURES ANNEXURE R-1 (a) A true copy of the Memorandum dated 22/03/2023 issued by the Corporation PETITIONER ANNEXURES Annexure-A3 TRUE PHOTOCOPY OF THE POSTAL RECEIPT AND 'ACKNOWLEDGMENT OF RECEIVING ANNEXURE-A1 JUDGMENT AND ANNEXURE-A2 REPRESENTATION'