Shaffek vs K.Gopalakrishnan
2021 Latest Caselaw 16077 Ker

CON.CASE(C) NO.923 OF 2021    1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                   CON.CASE(C) NO. 923 OF 2021
 AGAINST THE JUDGMENT DATED 11.12.2020 IN WP(C) 26041/2020 OF
                 HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

          SHAFFEK,
          AGED 32 YEARS,
          S/O MUHAMMED, CHULLIYIL HOUSE, KADALUNDI NAGARAM.P.O,
          TIRURANGADI, MALAPPURAM.

          BY ADV STALIN PETER DAVIS



RESPONDENTS/RESPONDENTS:

    1     K.GOPALAKRISHNAN,
          FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
          DISTRICT COLLECTOR/CHAIRMAN, REGIONAL TRANSPORT
          AUTHORITY, MALAPPURAM, COLLECTORATE,
          MALAPPURAM-676505.

    2     JOSHY.K,
          FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
          REGIONAL TRANSPORT OFFICER/SECRETARY, REGIONAL
          TRANSPORT OFFICE, CIVIL STATION, DOWN HILL,
          MALAPPURAM-676505.




          SMT K AMMINIKUTTY, SR GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.08.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.923 OF 2021           2

                                  JUDGMENT

The learned Government Pleader, on instructions, submitted that the

directions in the judgment have been complied with and the order has been

communicated to the party on 22.07.2021 itself.

The learned counsel appearing for the petitioner submitted that he has

not received any such order.

The learned Government Pleader shall forward a copy of the order to the

learned counsel appearing for the petitioner as well.

This Contempt Case (Civil) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF CON.CASE(C) 923/2021

PETITIONER(S) ANNEXURES:

Annexure A1 A CERTIFIED COPY OF JUDGMENT IN W.P.

(C)NO.26041 OF 2020 DATED 11/12/2020.

RESPONDENT(S) ANNEXURES: NIL