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Anas Babu vs Biju Prabhakar Ias
2024 Latest Caselaw 28963 Ker

Citation : 2024 Latest Caselaw 28963 Ker
Judgement Date : 3 October, 2024

Kerala High Court

Anas Babu vs Biju Prabhakar Ias on 3 October, 2024

Con.Case(C) No.2391/2023                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                 Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
                  CONTEMPT CASE(C) NO. 2391 OF 2023(S) IN WP(C) 11496/2023

       PETITIONER/CONTEMPT PETITIONER:


                 ANAS BABU, AGED 55 YEARS, S/O BASHEER KOYA,

                 MANAGING PARTNER, CRESCENT CONSTRUCTION & CONTRACT, SAFA,

                 1ST FLOOR, CRESCENT MANSION, KARALLI ROAD, VALAKADAVU,

                 THIRUVANANTHAPURAM - 695 008, R/O TC 4/1936(9),

                 FIRDOUS PANDITS COLONY, MELOORKONAM LANE, KOWDIAR P.O,

                 TRIVANDRUM, PIN - 695 003.

                 BY ADV.SMT. MEERA RAMESH


       RESPONDENT/2ND RESPONDENT IN WPC:


                 BIJU PRABHAKAR IAS, REPRESENTED BY ITS MANAGING DIRECTOR,

                 KERALA STATE ROAD TRANSPORT CORPORATION, THIRUVANANTHAPURAM,

                 PIN - 695 035.

                 BY STANDING COUNSEL

        This Contempt of court case (civil) having come up for orders on
   03.10.2024, the court on the same day passed the following:

                                             ORDER

The learned counsel for the respondent submits that a decision has

been taken to pay the amount due to the petitioner as directed in the

judgment in WP(C) No. 11496/2023, the amount is not paid.

Post on 16/10/2024.

Sd/- VIJU ABRAHAM JUDGE

03-10-2024 /True Copy/ Assistant Registrar

 
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