V.V Titus vs Pramoj Sankar
2024 Latest Caselaw 26016 Ker

Kerala High Court

V.V Titus vs Pramoj Sankar on 30 September, 2024

                                                      2024:KER:72593
CON.CASE(C) NO. 2021 OF 2024

                                -1-
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR.JUSTICE BASANT BALAJI

    MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946

                      CON.CASE(C) NO. 2021 OF 2024

       AGAINST THE JUDGMENT DATED 20.03.2024 IN WP(C) NO.11465 OF

                     2024 OF HIGH COURT OF KERALA


PETITIONER/S:

             V.V TITUS
             AGED 50 YEARS
             S/O. V.D. VARGHESE, VADAKKEDATHU HOUSE, MANJAPPRA
             PO, MANJAPPRA, ERNAKULAM DISTRICT, PIN - 683581



             BY ADV JOSEPH M.P.


RESPONDENT/S:

             PRAMOJ SANKAR
             S/O. (FATHER'S NAME AND AGE NOT KNOWN TO THE
             PETITIONER),
             THE CHAIRMAN AND MANAGING DIRECTOR,
             KERALA STATE ROAD TRANSPORT CORPORATION,
             THIRUVANANTHAPURAM, PIN - 695001



             BY ADV DEEPU THANKAN
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                            2024:KER:72593
CON.CASE(C) NO. 2021 OF 2024

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                               JUDGMENT

(Dated this the 30th day of September 2024)

The counsel for the petitioner submits that the directions in

the judgment dated 20.03.2024 have been complied with.

Therefore, the contempt case is closed.

Sd/-

BASANT BALAJI JUDGE

JS