Rasheed K vs Joshy.K
2021 Latest Caselaw 15589 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
           THE HONOURABLE MR. JUSTICE SUNIL THOMAS
    FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                 CON.CASE(C) NO. 908 OF 2021
  AGAINST THE JUDGMENT IN WP(C) 3966/2021 OF HIGH COURT OF
                         KERALA, ERNAKULAM
PETITIONER/PETITIONER:

          RASHEED K.
          AGED 44 YEARS
          S/O.AHAMMEDKUTTY, KUZHIKKANDATHIL HOUSE, MUNDUMUZHI
          P.O., VAZHAKKAD, MALAPPURAM 673 640

          BY ADV K.V.GOPINATHAN NAIR

RESPONDENT/RESPONDENT:

          JOSHY.K
          AGED ABOUT 50 YEARS, FATHER NAME NOT KNOWN TO THE
          PETITIONER, REGIONAL TRANSPORT AUTHORITY,
          MALAPPURAM CIVIL STATION ROAD, UPHILL, MALAPPURAM
          676 505

          BY ADV.SR.GP BIMAL K NATH

    THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.07.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 908 OF 2021
                                        2




                               JUDGMENT

Dated this the 23rd day of July 2021

When the matter was taken up, it was submitted

by the learned Counsel for the petitioner that

judgment of this Court has been complied with. This

is recorded and the Contempt Case is closed.

Sd/-

SUNIL THOMAS

JUDGE SKP/23-7 CON.CASE(C) NO. 908 OF 2021

APPENDIX OF CON.CASE(C) 908/2021

PETITIONER'S ANNEXURE:

ANNEXURE AI CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(C) NO.3966 OF 2021 DATED 1.3.2021

RESPONDENTS ANNEXURE: NIL

TRUE COPY P.A. TO JUDGE