M.R.S.Roadways vs Vijayakumar Yadav
2021 Latest Caselaw 5638 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

          Con.Case(C).No.339 OF 2021 IN WP(C). 22658/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 22658/2020(F) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             M.R.S.ROADWAYS
             T.C.31/123, CHACKAI,
             THIRUVANANTHAPURAM - 24,
             REPRESENTED BY ITS PARTNER, SHIRAZ RAHIM,
             S/O. M. RAHIM, AGED 36,
             TC 31/123(1), CHACKAI P.O.,
             THIRUVANANTHAPURAM- 695 024.

             BY ADV. SRI.M.SREEKUMAR

RESPONDENTS/RESPONDENT 2 & 3:

      1      VIJAYAKUMAR YADAV
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             GENERAL MANAGER, FOOD CORPORATION OF INDIA,
             REGIONAL OFFICE, KESAVADASAPURAM,
             PATTOM P.O., THIRUVANANTHAPURAM - 695 004.

      2      VIJAYA SINGH
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             DIVISIONAL MANAGER, FOOD CORPORATION OF INDIA,
             DIVISIONAL OFFICE, KAZHAKUTTOM P.O.,
             THIRUVANANTHAPURAM - 695 582.
             (FORMERLY KNOWN AS AREA MANAGER,
             FOOD CORPORATION OF INDIA,
             DISTRICT OFFICE, THIRUVANANTHAPURAM AND
             PRESENTLY RE-DESIGNATED AS ABOVE).

             SRI.M.R.ANISON,SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.339 OF 2021 IN WP(C). 22658/2020

                                  2




                            JUDGMENT

Dated this the 16th day of February 2021

The learned counsel for the petitioner submits that the direction

contained in the judgment dated 17.11.2020 in WP(C) No.22658 of

2020 has already been complied with.

Hence, the Contempt case (Civil) is closed.

Sd/-

P.V.ASHA JUDGE

Sn Con.Case(C).No.339 OF 2021 IN WP(C). 22658/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF ORDER OF THIS HON'BLE COURT IN WP(C) NO.22658/2020 DATED 17.11.2020.

ANNEXURE B TRUE COPY OF LETTER NO.RTC/KZM-VTA/2018-20 DATED 19.11.2020 FROM THE PETITIONER TO THE 2ND RESPONDENT.

ANNEXURE C TRUE COPY OF NO DEMAND CERTIFICATE SUBMITTED BY THE PETITIONER.

ANNEXURE D TRUE COPY OF THE RECEIPT DATED 20.11.2020.

ANNEXURE E TRUE COPY OF LETTER NO.S&C/15(2)/RTC/GENL/2019 DATED 28.11.2020 FROM THE 2ND RESPONDENT TO THE 1ST RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL

Sn

//TRUE COPY// PA TO JUDGE