Eldhose K.P vs Ani P.N
2022 Latest Caselaw 101 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
      MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                        CON.CASE(C) NO. 2052 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 18368/2021 OF HIGH COURT OF
                                      KERALA
PETITIONER/PETITIONER:

             ABDUL KHADER, AGED 57 YEARS
             S/O,MUHAMMED HAJI, THAROL HOUSE, KAYALAM P.O.,
             PERUVAYAL, KOZHIKODE.
             BY ADV I.DINESH MENON


RESPONDENT/RESPONDENT NO.1 IN WP(C):

             V.A SAHADEVAN,
             SECRETARY, REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
             CIVIL STATION P.O. UPHILL, MALAPPURAM-676 505,
             [FATHER'S NAME AND AGE IS NOT KNOWN TO THE PETITIONER]


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2052 OF 2021        2




                               JUDGMENT

It is reported that the directions in the

judgment dated 28.09.2021 in W.P.(C)No.18368 of

2021 have since been complied with.

Recording the above submission, the Contempt

of Court Case is closed.

Sd/-

SATHISH NINAN JUDGE sd

APPENDIX OF CON.CASE(C) 2052/2021

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE JUDGMENT IN WPC NO.18368/2021 DATED 28.09.2021. Annexure A2 TRUE COPY OF THE JUDGMENT IN WPC NO.18351/2021 DATED 16.09.2021.