Ajit A. Moopan vs Salim Vijayakumar
2021 Latest Caselaw 22766 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
       THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
    FRIDAY, THE 19TH DAY OF NOVEMBER 2021/28TH KARTHIKA, 1943
                   CON.CASE(C).NO.1528 OF 2021
   AGAINST THE ORDER IN W.P(C).NO.22868/2020 OF HIGH COURT OF
                        KERALA, ERNAKULAM
PETITIONER (PETITIONER IN THE WRIT PETITION):

          AJIT A. MOOPAN,
          AGED 54 YEARS, MANAGING PARTNER M.A. MOOPAN AND
          BROTHERS, III/642, NH-47, THAIKATTUKARA ALUVA ,
          ERNAKULAM - 683 106.

          BY ADVS.SRI.TONY THOMAS (INCHIPARAMBIL)
          P.THOMAS GEEVERGHESE


RESPONDENTS (1ST RESPONDENT IN W.P.(C):

          SALIM VIJAYAKUMAR,
          AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          SUB REGIONAL TRANSPORT OFFICER, PERIYAR NAGAR,
          ALUVA, KERALA - 683 101.

          BY SRI.A.J. VARGHESE, GOVT. PLEADER

           THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
     FOR ADMISSION ON 19.11.2021, THE COURT ON THE SAME DAY
     DELIVERED THE FOLLOWING:
 Cont. Case (C).No.1528/2021       :: 2 ::




                              JUDGMENT

It is submitted by the learned counsel for the petitioner

that the directions in the interim order dated 27.10.2020 in W.P.

(C).No.22868/2020 have been complied. Taking note of the said

submission, the Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/19/11/21 Cont. Case (C).No.1528/2021 :: 3 ::

APPENDIX OF CON.CASE(C).NO.1528 OF 2021

PETITIONER'S ANNEXURE:

ANNEXURE A1 CERTIFIED COPY OF INTERIM ORDER DATED 27TH OCTOBER 2020 IN WP(C).NO.22868/2020.

ANNEXURE A2 TRUE COPY OF THE REPLY GIVEN BY THE RESPONDENT.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE