Citation : 2021 Latest Caselaw 11244 Ker
Judgement Date : 7 April, 2021
Con.Case(C) 631/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
Wednesday,the 7th day of April 2021/17th Chaithra, 1943
Contempt Case(C) No.631/2021 (S) in WP(C) No.122/2021
PETITIONER/WRIT PETITIONER
For information purpose only
ELAYEDATH HAMEED (HAMEED E), AGED 53,
S/O. MOIDEEN, ELAYEDATH HOUSE, KOLATHARA P.O.,
KOZHIKODE DISTRICT, PIN- 673 655.
BY ADVOCATES M/S JOSEPH GEORGE & P.A.REJIMON.
RESPONDENT/1ST RESPONDENT IN WPC
E. MOHANDAS,
THE SECRETARY OF REGIONAL TRANSPORT AUTHORITY
KOZHIKODE, REGIONAL TRANSPORT OFFICE,
KOZHIKODE P.O., PIN- 673 001.
SENIOR GOVERNMENT PLEADER FOR RESPONDENT.
This Contempt of Court Case (Civil) having come up for orders on
07/04/2021, the Court on the same day passed the following:-
O R D E R
Respondent shall comply with Annexure A1 judgment within three weeks from today and report compliance, failing which he will be directed to appear in person and to explain.
Post on 19/05/2021 for reporting compliance.
07-04-2021 Sd/-
SUNIL THOMAS,JUDGE
/true copy/ Sd/-
ASSISTANT REGISTRAR
ANNEXURE A1: CERTIFIED COPY OF THE JUDGMENT DATED 15/01/2021 IN WPC 122/2021 OF THIS HONOURABLE COURT.
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