Citation : 2021 Latest Caselaw 11938 Ker
Judgement Date : 9 April, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943
Con.Case(C).No.323 OF 2021 IN WP(C). 20185/2020
AGAINST THE JUDGMENT IN WP(C) 20185/2020(W) OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER:
PRAJEESH M.P.
AGED 33 YEARS
S/O.PREMANANDAN, MANIPARAMBIL HOUSE, PURATHUR,
KAVILAKKAD, MALAPPURAM-676 102.
BY ADV. SRI.I.DINESH MENON
RESPONDENT/RESPONDENT:
ANANDAKRISHNAN.G
SECRETARY, REGIONAL TRANSPORT AUTHORITY,
MALAPPURAM, CIVIL STATION P.O.,
UPHILL, MALAPPURAM-676 505.
(FATHR'S NAME AND AGE IS NOT KNOWN TO THE PETITIONER)
SMT SHEEJA CS SR GP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con.Case(C).No.323 OF 2021 2
JUDGMENT
It is submitted by the learned Government Pleader that the timing conference
was held on 8.4.2021 and proceedings have been issued as ordered. In that view of
the matter, this Contempt Case is closed.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE sru
APPENDIX PETITIONER'S ANNEXURES:
ANNEXURE A1 TRUE COPY OF THE JUDGMENT IN WP(C) NO.20185/2020 DATED 29.09.2020.
RESPONDENTS ANNEXURES:NIL
//TRUE COPY//
P.A TP JUDGE
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