Against The Judgment In Wp(C) ... vs By Adv. Sri.I.Dinesh Menon
2021 Latest Caselaw 6186 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

         Con.Case(C).No.2286 OF 2018 IN WP(C). 24676/2017

   AGAINST THE JUDGMENT IN WP(C) 24676/2017(H) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER

             P.A.SHAMSUDHEEN
             AGED 55 YEARS
             S/O MAMMED KOYA,
             PULLAT HOUSE, 4/125-B, MEENCHANDA, P.O. NALLALAM,
             KOZHIKODE.

             BY ADV. SRI.I.DINESH MENON

RESPONDENT/RESPONDENT

             SASIKUMAR
             SECRETARY, REGIONAL TRANSPORT AUTHORITY,
             KOZHIKODE-673001.
             (FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER)


             SRI.SURIN GEORGE IPE, SR.GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                               2

Con.Case(C).No.2286 OF 2018 IN WP(C). 24676/2017




                                    JUDGMENT

Dated this the 19th day of February 2021

This contempt petition is filed complaining

that the directives contained in the judgment dated

26.07.2017 in W.P.(C)No.24676/2017 are not complied

with.

2. However, today when the matter is taken up,

learned counsel for the petitioner submitted that

the directions are complied with. Therefore, I do

not find any reason to pursue the contempt case any

further.

The Contempt of Court case is closed,

accordingly.

Sd/-

SHAJI P.CHALY JUDGE hmh

Con.Case(C).No.2286 OF 2018 IN WP(C). 24676/2017

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE ORDER IN WP(C) NO.

24676/2017 DATED 26.7.2017

RESPONDENT'S/S EXHIBITS: NIL