Remya Varman L.J vs A. Hemachandran Ips
2024 Latest Caselaw 17485 Ker

Kerala High Court

Remya Varman L.J vs A. Hemachandran Ips on 21 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
               CON.CASE(C) NO. 863 OF 2018
 AGAINST THE JUDGMENT DATED 17.02.2017 IN WPC NO.5463 OF
               2017 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN THE W.P(C):
         REMYA VARMAN L.J.
         D/O. JNANAVARNAN, AGED 33 YEARS, JUNIOR
         ASSISTANT, KERALA STATE ROAD TRANSPORT
         CORPORATION, POOVAR DEPOT, RESIDING AT
         VARNALAYAM, PULINKUDI, MULLOOR P.O.,
         THIRUVANANTHAPURAM - 695 521.
         BY ADVS.
         SHRI.ANANDA RAJAN.N
         SRI.C.V.MILTON
RESPONDENTS/RESPONDENTS IN W.P.(C):
    1     A. HEMACHANDRAN IPS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER) MANAGING DIRECTOR, KERALA STATE ROAD
          TRANSPORT CORPORATION, TRANSPORT BHAVAN, FORT
          P.O., THIRUVANANTHAPURAM - 695 023.
    2     K.M. SREEKUMAR
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER) EXECUTIVE DIRECTOR (ADMINISTRATION),
          KERALA STATE ROAD TRANSPORT CORPORATION,
          TRANSPORT BHAVAN, FORT P.O., THIRUVANANTHAPURAM
          - 695 023.
    3     C.P.PRASAD
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER) DISTRICT TRANSPORT OFFICER, KERALA
          STATE ROAD TRANSPORT CORPORATION, VIZHINJAM-695
          521.
    4     D.AJITHKUMAR
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER) DISTRICT TRANSPORT OFFICER, KERALA
          STATE ROAD TRANSPORT CORPORATION, POOVAR - 695
          525.
          BY ADV.SRI.E.C.BINEESH, GOVERNMENT PLEADER
      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 863 OF 2018            2




                       P.B.SURESH KUMAR, J.
               -----------------------------------------------
               Contempt Case (C) No.863 of 2018
               -----------------------------------------------
              Dated this the 21st day of June, 2024


                            JUDGMENT

The learned counsel for the petitioner submits that the

direction contained in the judgment has been complied with.

In the light of the submission made by the learned

counsel for the petitioner, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 863/2018

PETITIONER ANNEXURES ANNEXURE I TRUE COPY OF THE JUDGMENT DATED 17-2- 2017 IN W.P.(C) NO.5463/17 (G) OF THE HON'BLE HIGH COURT OF KERALA ANNEXURE II TRUE COPY OF LETTER SENT BY THE COUNSEL FOR THE PETITIONER ON 23-3-2017 TO THE RESPONDENTS ANNEXURE III TRUE COPY OF MEMORANDUM NO.PL11/004821/17 DATED 17-4-2017 OF THE 1ST RESPONDENT.