For Information Purpose Only vs By Advocate Sri.P.Deepak
2021 Latest Caselaw 7349 Ker

Con.Case(C) 292/2021                     1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
           THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

         Tuesday,the 2nd day of March 2021/11th Phalguna, 1942
   Contempt Case(Civil) No.292/2021(S) in WP(C) No.24112/2020

    For information purpose only
PETITIONER/1ST PETITIONER
      BINSON,AGED 35 YEARS,
      S/O. THOMAS, 11/507,OLICKAL HOUSE,
      ASSARIKKAD P.O,THRISSUR

BY ADVOCATE            SRI.P.DEEPAK

RESPONDENT/RESPONDENT
      BIJU JAMES
      REGIONAL TRANSPORT OFFICER,
      REGIONAL TRANSPORT OFFICE,THRISSUR- 680 003

GOVERNMENT PLEADER FOR RESPONDENT

    This Contempt of Court Case(Civil) having come up for
orders on 02/03/2021, the Court on the same day passed the
following:



                                                                 PTO
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                           RAJA VIJAYARAGHAVAN V, J.
                                  -------------------------
                            Con.Case(C) No.292 of 2021
                                  -------------------------
                        Dated this the 2nd day of March 2021


    For information purpose only
                 ORDER

It is submitted by the learned Government Pleader that though the

judgment was challenged in appeal, the challenge was repelled.

It is submitted that the respondent is unable to endorse the

transfer of registration as the petitioner had failed to remit the fees.

The learned counsel appearing for the petitioner would refute the

submission and it was pointed out that the petitioner had approached

the respondent with a request as early as on 28.09.2020 but he was

not prepared to accept the fees. However, the learned counsel

contends that he shall remit the fees before 2 pm today.

If the petitioner approaches the respondent and remits the

fees, the needful shall be done.

Post on 04.03.2021.

Sd/-RAJA VIJAYARAGHAVAN V JUDGE

IAP

/true copy/ Sd/-

ASSISTANT REGISTRAR