Citation : 2024 Latest Caselaw 4981 Ker
Judgement Date : 12 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Monday, the 12th day of February 2024 / 23rd Magha, 1945
CON.CASE(C) NO. 132 OF 2024(S) IN WP(C) 30810/2023
PETITIONER/PETITIONER:
M.SARASWATHI AMMA, AGED 56 YEARS, W/O. SATHEESH KUMAR,
KUNNAMPALLY THARAYIL, PADA NORTH, KARUNAGAPPALLY P.O,
KOLLAM DIST., PIN - 690 518.
BY ADV. SRI.C.V.MILTON
RESPONDENT/1ST RESPONDENT:
BIJU PRABHAKAR I.A.S, MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
CORPORATION, TRANSPORT BHAVAN, FORT.P.O.,THIRUVANANTHAPURAM,
PIN - 695 023.
BY STANDING COUNSEL
This Contempt of court case (civil) having come up for orders on
12.02.2024, the court on the same day passed the following:
P.T.O.
RAJA VIJAYARAGHAVAN V, J.
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Cont.Case(C) No.132 of 2024
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Dated this the 12th day of February 2024
ORDER
The learned counsel appearing for the petitioner submits that the
judgment rendered by this Court on 25.10.2023 has not been stayed by the
Division Bench. He states that the petitioner is facing SARFAESI proceedings,
and she is also a cardiac patient. According to the learned counsel, in view of
the observations made by the Division Bench in W.A No.522 of 2009, the
petitioner is entitled to out-of-turn payment.
The learned Standing counsel appearing for the respondent seeks an
adjournment.
Post on 13.2.2024.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE sru
12-02-2024 /True Copy/ Deputy Registrar
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