Dinil Dinesh vs Biju James
2021 Latest Caselaw 3853 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

         Con.Case(C).No.139 OF 2021 IN WP(C). 12334/2020

   AGAINST THE JUDGMENT IN WP(C) 12334/2020(N) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             DINIL DINESH
             THOPPIL VEEDU,
             SUMANGALI, CHITTARAM P.O
             THRISSUR-680026.
             (REPRESENTED BY POWER OF ATTORNEY HOLDER T S SALISH,
             40 YEARS, S/O SIVASANKARAN, THARAYIL HOUSE,
             P.O VADOOKARA, THRISSUR).

             BY ADV. SRI.P.DEEPAK

RESPONDENT/2ND RESPONDENT:

             BIJU JAMES
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             REGIONAL TRANSPORT OFFICER,
             REGIONAL TRANSPORT OFFICE, THRISSUR-680003.


             SMT MABLE C KURIAN, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.139 OF 2021

IN WP(C). 12334/2020               2




                              JUDGMENT

When the matter was taken up, the learned counsel appearing for

the petitioner submits that the directions in the judgment has been

complied with. The submission is recorded and the Contempt Case is

closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru Con.Case(C).No.139 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT DATED 24/11/2020 IN WPC NO. 25819 OF 2020

ANNEXURE-A2 TRUE COPY OF THE JUDGMENT DATED 24/11/2020 IN WPC NO.25819 OF 2020.

RESPONDENT'S EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE