Abdul Nazer M vs E.Mohandas
2021 Latest Caselaw 3186 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

         Con.Case(C).No.2108 OF 2020 IN WP(C). 18953/2020

 AGAINST THE JUDGMENT IN WP(C) NO.18953/2020(T) DATED 15.09.2020

                     OF HIGH COURT OF KERALA


PETITIONER/PETITIONER :

             ABDUL NAZER M.,
             AGED 52 YEARS,
             S/O. MAYIN KUTTY, MULLAPPILLY HOUSE,
             PALAZHI, G.A. COLLEGE, KOZHIKODE.

             BY ADV. SMT.P.ASHA

RESPONDENT/RESPONDENT :

             E.MOHANDAS,AGED 50 YEARS,
             S/O. LATE UKKANDAN, THE REGIONAL TRANSPORT
             OFFICER CUM SECRETARY, REGIONAL TRANSPORT AUTHORITY,
             KOZHIKODE-673 020.




             SMT MABLE C KURIAN, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2108 OF 2020           2




                               JUDGMENT

Today, when the matter was taken up, the learned counsel

appearing for the petitioner submits that the judgment dated 15.9.2020

has been complied with. The submission is recorded and this Contempt

Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 15.9.2020 IN W.P.C NO.18953/2020.

ANNEXURE A2 TRUE COPY OF THE LAWYER NOTICE DATED 20.11.2020.

ANNEXURE A3 TRUE COPY OF THE REPLY ISSUED BY THE SECRETARY, RTA DATED 25.11.2020.

RESPONDENT'S/S EXHIBITS: NIL

/TRUE COPY/

P.A. TO JUDGE