Gracy Xavier vs Sri. Biju Prabhakar, Ias
2023 Latest Caselaw 9893 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
  WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA,
                                 1945
                  CON.CASE(C) NO. 1875 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 1975/2023 OF HIGH COURT OF
                                KERALA
PETITIONER:
          GRACY XAVIER AGED 55 YEARS(W/O.LATE S.ANSALAM,
          EX-SENIOR ASSISTANT, KERALA STATE ROAD TRANSPORT
          CORPORATION, KOTTARAKKARA DEPOT), RESIDING AT
          "PRANAVAM", ELAMANNOOR, ADOOR, PATHANAMTHITTA
          DISTRICT, PIN - 691524
          BY ADVS.
          K.P.JUSTINE (KARIPAT)
          A.JOSEPH GEORGE (AZHIKKAKATH)
RESPONDENT:
          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   13.09.2023,     THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                        Sathish Ninan, J.
                    ----------------------
                 Con.Case(C) No.1875 of 2023
               -------------------------------
          Dated this the 13th day of September, 2023

                            JUDGMENT

The directions in the judgment have since been

complied with and order dated 18/08/2023 has been

passed.

In the light thereof, the contempt case is closed.

Needless to clarify that it shall be open for the

petitioner to challenge the order, if aggrieved.

Sd/-

Sathish Ninan, Judge rsr APPENDIX OF CON.CASE(C) 1875/2023 PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 10.2.2023 IN W.P.(C) NO. 1975/2023 OF THIS HONOURABLE COURT Annexure A2 TRUE COPY FO COVERING LETTER SENT BY THE ADVOCATE FOR THE PETITIONER DATED 16.2.2023 Annexure A3 TRUE COPY OF NOTICE - CONTEMPT OF COURT CASE/REMINDER-II DATED 10.8.2023 SENT BY THE ADVOCATE FOR THE PETITIONER RESPONDENT ANNEXURES ANNEXURE R1-(a) A true copy of the order dated 18/08/2023, issued by the Chairman and Managing Director