Citation : 2023 Latest Caselaw 11852 Ker
Judgement Date : 16 November, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Thursday, the 16th day of November 2023 / 25th Karthika, 1945
CON.CASE(C) NO. 2191 OF 2023(S) IN WP(C) 25510/2017
PETITIONER/PETITIONER IN WP(C):
K.R. DILEEP, S/O REGHUNATHAN, AGED 61 YEARS, DRIVER GR.II (RETD.),
K.S.R.T.C., ATTINGAL DEPOT AND RESIDING AT T.C. NO. 41/1466,
M.S.K.NAGAR, MANACADU-P.O., THIRUVANANTHAPURAM - 695 009.
BY ADVS. M/S.N.UNNIKRISHNAN & JAYACHANDRAN C.
RESPONDENT/RESPONDENT NO.2 IN WP(C):
SHRI BIJU PRABHAKAR, IAS, CHAIRMAN AND MANAGING DIRECTOR,
KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN,
EAST FORT, THIRUVANANTHAPURAM - 695 023.
BY GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
16.11.2023, the court on the same day passed the following:
P.T.O.
RAJA VIJAYARAGHAVAN V, J.
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Cont.Case (C) No.2191 of 2023
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Dated this the 16th day of November, 2023
ORDER
The order dated 10.10.2023 is recalled.
It appears that the Contempt Case is preferred on 26.09.2023, alleging
non-compliance of the directions issued by this Court in the judgment dated
2.8.2017.
The petitioner shall apprise this Court as to how this Contempt Case is
maintainable.
Post next week.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE sru
16-11-2023 /True Copy/ Assistant Registrar
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