E.J.Peely vs N.Shankar Reddy, K.S.R.T.C
2024 Latest Caselaw 26447 Ker

Kerala High Court

E.J.Peely vs N.Shankar Reddy, K.S.R.T.C on 3 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

CON.CASE(C) NO. 1163 OF 2010      : 1 :



                                                2024:KER:66553

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946
                CON.CASE(C) NO. 1163 OF 2010


 AGAINST THE JUDGMENT DATED 25.02.2008 IN WPC NO.5946 OF 2008


PETITIONER/PETITIONER IN WPC :

          E.J.PEELY, DRIVER (RETIRED)
          KSRTC KANNUR DEPOT ILLIKKAL HOUSE,,
          CHAPPARAPADAVU POST, ODUVALLY THATTU,,
          THALIPARAMBA, KANNUR DISTRICT.


          BY ADVS.
          SRI.SUNIL NAIR PALAKKAT
          SRI.K.N.ABHILASH
          SMT.R.LEELA




RESPONDENT/RESPONDENT IN WPC:

          N.SHANKAR REDDY, K.S.R.T.C.
          NAME NOT KNOWN TO THE PETITIONER,
          MANAGING, DIRECTOR,
          KERALA STATE ROAD TRANSPORT CORPORATION,,
          TRIVANDRUM.



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1163 OF 2010   : 2 :



                                          2024:KER:66553




                      JUDGMENT

This contempt of court case is of the year

2010. By efflux of time, nothing survives to be

considered in this contempt of court case and

accordingly, it is closed with liberty to the petitioner

to move for re-hearing, if required.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

2024:KER:66553

APPENDIX

PETITIONER ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 25.02.2008 IN W.P.(C).NO.5946/2008