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Prajeesh M P vs K. Gopalakrishnan
2021 Latest Caselaw 23234 Ker

Citation : 2021 Latest Caselaw 23234 Ker
Judgement Date : 24 November, 2021

Kerala High Court
Prajeesh M P vs K. Gopalakrishnan on 24 November, 2021
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE GOPINATH P.
   WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                     CON.CASE(C) NO. 1594 OF 2021
  AGAINST THE JUDGMENT DATED 09-06-2021 IN WP(C) 10723/2021 OF HIGH
                      COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

           PRAJEESH M P
           AGED 35 YEARS
           S/O. PREMANANDAN M.P, MANIPRAMBIL HOUSE, PURATHUR P.O,
           KAVILAKKAD, TIRUR, MALAPPURAM DISTRICT.

           BY ADV I.DINESH MENON


RESPONDENTS/RESPONDENTS:

     1     K. GOPALAKRISHNAN
           DISTRICT COLLECTOR AND CHAIRMAN, REGIONAL TRANSPORT
           AUTHORITY, MALAPPURAM, REGIONAL TRANSPORT OFFICE,
           CIVIL STATION P.O UP HILL, MALAPPURAM 676 505.

     2     R. RAJEEV
           DEPUTY TRANSPORT COMMISSIONER, NORTH ZONE, KOZHIKODE,
           MEMBER, REGIONAL TRANSPORT AUTHORITY,
           CIVIL STATION P.O, MALAPPURAM 676 505.

     3     SUJITH DAS S,IPS
           DISTRICT POLICE CHIEF, MALAPPURAM, MEMBER, REGIONAL
           TRANSPORT AUTHORITY, CIVIL STATION P.O,
           MALAPPURAM 676 505.

     4     V.A SAHADEVAN,
           SECRETARY, REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
           CIVIL STATION P.O, UP HILL, MALAPPURAM 676 505.
OTHER PRESENT:

           SMT. SEETHA .S. (SR.PP)


     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.1594/2021               -2-


                                  JUDGMENT

It is reported that the judgment stands complied with.

Accordingly this contempt of court case is closed.

Sd/-

GOPINATH P.

JUDGE

AMG

APPENDIX OF CON.CASE(C) 1594/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF THE JUDGMENT IN WP(C) NO 10723/2021 DATE 09-06-2021

 
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