Sunil Peter vs Biju Prabhakar I A S
2024 Latest Caselaw 5671 Ker

Kerala High Court

Sunil Peter vs Biju Prabhakar I A S on 16 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.1536/2023                              1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Friday, the 16th day of February 2024 / 27th Magha, 1945
                  CONTEMPT CASE(C) NO. 1536 OF 2023(S) IN WP(C) 34108/2019

      PETITIONER/PETITIONER:


                SUNIL PETER, AGED 50, S/O. P.P. PETER,

                PAREPARAMBIL HOUSE, VADAVATHOOR P.O, KOTTAYAM - 686 010

                (COACH BUILDER, KERALA ROAD TRANSPORT CORPORATION,

                REGIONAL WORKSHOP, MAVELIKKARA).

            BY ADVOCATES M/S. K.S. MADHUSOODANAN, M.M. VINOD KUMAR, P.K. RAKESH
            KUMAR, K.S. MIZVER & M.J. KIRANKUMAR.

      RESPONDENT/1ST RESPONDENT:


                BIJU PRABHAKAR I A S, CHAIRMAN AND MANAGING DIRECTOR,

                KERALA STATE ROAD TRANSPORT CORPORATION,

                TRANSPORT BHAVAN, THIRUVANANTHAPURAM - 695 023.

                BY SRI. DEEPU THANKAN, STANDING COUNSEL


        This Contempt of court case (civil) having come up for orders on
   16.02.2024, the court on the same day passed the following:

                                               ORDER

The respondent seeks ten days time to file a fresh order on record,

in compliance with the directions in the judgment of this Court.

List on 26/02/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

16-02-2024 /True Copy/ Deputy Registrar