Ramesh M.B vs Joyson
2021 Latest Caselaw 23209 Ker

CON.CASE(C) NO. 1784 OF 2021               1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                        CON.CASE(C) NO. 1784 OF 2021
AGAINST THE JUDGMENT IN WP(C) 16371/2020 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):

             RAMESH M.B.,
             AGED 33 YEARS,
             S/O. BOSE, MALIYIL HOUSE, PALLIPPURAM, CHERAI P.O.,
             NORTH PARUR, ERNAKULAM DISTRICT.

             BY ADV O.D.SIVADAS



RESPONDENT/2ND RESPONDENT IN WP(C):

             JOYSON,
             (NAME OF THE FATHER AND AGE OF THE RESPONDENT ARE NOT
             KNOWN TO THE PETITIONER), WORKING AS THE JOINT REGIONAL
             TRANSPORT OFFICER, NORTH PARUR, ERNAKULAM, PIN-683 512.




             SMT NISHA BOSE, SR GP




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1784 OF 2021              2

                                  JUDGMENT

This contempt case is preferred alleging non-compliance of the directions

issued by this Court.

2. A copy of the order dated 01.11.2021 passed by the Additional

Registering Authority, North Paravoor, in compliance with the directions issued by

this Court has been produced before this Court along with a memo. In that view

of the matter, nothing survives in this Contempt Case. If the petitioner is in any

way aggrieved, he may challenge the same in appropriate proceedings.

The Contempt Case is closed.

SD/-

RAJA VIJAYARAGHAVAN V JUDGE

DSV

APPENDIX OF CON.CASE(C) 1784/2021

PETITIONER (S) ANNEXURES:

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 10.11.2020 IN WPC NO.16371 OF 2020 ON THE FILE OF THIS HON'BLE COURT.

RESPONDENT (S) ANNEXURES: NIL