Shajahan P.A vs Pramod Shankar P.S
2024 Latest Caselaw 26462 Ker

Kerala High Court

Shajahan P.A vs Pramod Shankar P.S on 3 September, 2024

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CON.CASE(C) NO.2277 OF 2024




                                                            2024:KER:66587

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE MR.JUSTICE BASANT BALAJI

       TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                         CON.CASE(C) NO.2277 OF 2024

        AGAINST THE JUDGMENT DATED 18.6.2024 IN WP(C) NO.20817 OF 2024
                      OF THE HIGH COURT OF KERALA
PETITIONER/PETITIONER:

            SHAJAHAN P.A, AGED 47 YEARS,
            S/O AKBAR, MELETHUNDIYIL HOUSE, CHITTAR P.O.,
            PATHANAMTHITTA, PIN - 689 663


            BY ADV C.S.MANILAL


RESPONDENT/2ND RESPONDENT:

            PRAMOD SHANKAR P.S,
            S/O AND AGE NOT KNOWN TO THE PETITIONER,
            NOW WORKING AS MANAGING DIRECTOR,
            KERALA STATE ROAD TRANSPORT CORPORATION,
            TRANSPORT BHAVAN, FORT, TRIVANDRUM, PIN - 695 023


            SRI. DEEPU THANKAN, SC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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CON.CASE(C) NO.2277 OF 2024




                                                                 2024:KER:66587

                                 JUDGMENT

(Dated: 3rd September, 2024)

Learned counsel for the respondent submits that pursuant to the

judgment dated 18.06.2024, an order has been passed on 31.08.2024

by the Kerala State Road Transport Corporation, which is made

available to this court.

Considering the above circumstances, this Con. Case (C) is

closed.

Sd/-

BASANT BALAJI JUDGE ss