Dinil Dinesh vs Biju James
2021 Latest Caselaw 7156 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

         Con.Case(C).No.159 OF 2021 IN WP(C). 20963/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 20963/2020(U) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             DINIL DINESH
             THOPPIL VEEDU, SUMANGALI, CHITTARAM.P.O.,
             THRISSUR 680026. (REPRESENTED BY POWER OF ATTORNEY
             HOLDER T.S. SALISH, 40 YEARS, S/O. SIVASANKARAN,
             THARAYIL HOUSE, VADOOKARA, THRISSUR).

             BY ADV. SHRI.P.DEEPAK

RESPONDENT/2ND RESPONDENT:

             BIJU JAMES
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
             REGIONAL TRANSPORT OFFICER REGIONAL TRANSPORT OFFICE,
             THRISSUR 680 003.


             SMT. SHEEJA C.S, SR GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.159 OF 2021 IN

WP(C). 20963/2020                  2




                               JUDGMENT

This Contempt Case is filed alleging non-compliance of the direction

issued by this Court in order dated 7.10.2020 in W.P.(C) No.20963 of 2020.

By judgment dated 01.03.2021, W.P.(C) No.20963 of 2020 was dismissed and

the order passed by the STAT was upheld.

In view of the above, this Contempt Case will stand dismissed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE ps Con.Case(C).No.159 OF 2021 IN

APPENDIX OF Con.Case(C) 159/2021 PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE PROCEEDINGS OF THE RTA, THRISSUR DATED 21/01/2020.

ANNEXURE A2 CERTIFIED COPY OF THE ORDER DATED 07/10/2020 IN WPC NO. 20963/2020.

RESPONDENT'S/S EXHIBITS:NIL

//TRUE COPY//

P.S TO JUDGE