Abdul Basheer vs Sheeba A.C
2021 Latest Caselaw 2711 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

         FRIDAY, THE 22ND DAY OF JANUARY 2021/2ND MAGHA, 1942

           Con.Case(C).NO.1803/2020 IN W.P(C).NO.22017/2020

AGAINST THE ORDER IN W.P(C).NO.22017/2020(B) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

              ABDUL BASHEER
              AGED 47 YEARS, S/O.GULAM AHAMMED, ASARINTEVIDA HOUSE,
              PANOOR, KANNUR DISTRICT

              BY ADV. SRI.BABU S. NAIR

RESPONDENT/RESPONDENT:

              SHEEBA A.C
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              JOINT REGIONAL TRANSPORT OFFICER/REGISTERING AUTHORITY,
              THALASSERY, KANNUR DISTRICT, PIN-670 101

              BY SRI.P.RAVINDRANATH, SPL. GOVT. PLEADER

          THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
     HEARD ON 22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
     FOLLOWING:
 Cont.Case ©.No.1803/2020       :: 2 ::




                           JUDGMENT

It is submitted by the learned Govt. Pleader, on

instructions, that the direction in the order dated 16.10.2020

in W.P.(C).No.22017/2020 have been complied. Taking note of

the said submission, the Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/22/1/2021 Cont.Case ©.No.1803/2020 :: 3 ::

APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.22017/2020 DT, 16.10.2020

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE