Hilaludheen Thekkil Abdulrahman vs Rahees.M
2021 Latest Caselaw 8969 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE MR.JUSTICE N.NAGARESH

   WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

         Con.Case(C).No.2025 OF 2020 IN WP(C). 20236/2020

 AGAINST THE JUDGMENT DATED 19.11.2020 IN WP(C) 20236/2020(D) OF
                      HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             HILALUDHEEN THEKKIL ABDULRAHMAN,
             AGED 31 YEARS,
             S/O. ABDUL RAHMAN THEKKIL ANDUNHI,
             K.P.A. MANZIL, KIZHUR,
             P.O.CHANDRAGIRI, KASARAGOD-671 317

             BY ADVS.
             SRI.M.RAMESH CHANDER (SR.)
             SMT.K.A.SANJEETHA
             SRI.BALU TOM

RESPONDENT/2ND RESPONDENT:

             RAHEES.M.,
             (AGE AND FATHER'S NAME KNOWN TO THE PETITIONER),
             REGIONAL PASSPORT OFFICER,
             REGIONAL PASSPORT OFFICE,
             KOZHIKODE-673 006

             R1 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.2025/2020

                                 2




                           JUDGMENT

Dated this the 17th day of March, 2021

The learned counsel for the petitioner submits that

the authorities have issued fresh passport and hence the

petitioner may be permitted to withdraw the Contempt of Court

Case. Permission is granted, the Contempt of Court case is

dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE SR