Thrissur Jilla Motor Transport ... vs Akash M. S
2022 Latest Caselaw 495 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
  THURSDAY, THE 13TH DAY OF JANUARY 2022/23RD POUSHA, 1943
                CON.CASE(C) NO. 1849 OF 2021
                JUDGMENT DATED 29.09.2021 IN
          WP(C) 24992/2020 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WPC:

         THRISSUR JILLA MOTOR TRANSPORT OPERATORS
         ASSOCIATION REG.NO.TSR/TC/167/2019,
         PEE JAY COMPLEX, NEAR SOUTH PRIVATE BUS STAND,
         NIRMALA COLLEGE ROAD, SOUTH CHALAKUDY-680 308,
         REPRESENTED BY ITS PRESIDENT P J JOSHY,
         AGED 52, S/O. JACOB, RESIDING AT
         PAZHYIL HOUSE, KORATTY-680 308.

         BY ADV STALIN PETER DAVIS


RESPONDENTS/RESPONDENTS 1 AND 2 IN WPC:

    1    AKASH M.S., FATHER NAME AND AGE
         NOT KNOWN TO THE PETITIONER,
         SECRETARY, CHALAKUDY MUNICIPALITY,
         MUNICIPAL BUILDING, RAILWAY STATION ROAD,
         CHALAKUDY-680 307.

    2    SUNIL C.S., FATHER NAME AND AGE
         NOT KNWON TO THE PETITIONER,
         EXECUTIVE ENGINEER,
         KERALA STATE ELECTRICITY BOARD,
         CHALAKUDY, RAILWAY STATION ROAD,
         CHALAKUDY-680 307.

         R1 BY ADV. SHRI.SHEEJO CHACKO, SC
         R2 BY ADV.SRI.SUDHEER GANESH KUMAR, SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.01.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 COC No.1849/2021 in WP(C)No.24992/2020

                                    2




                              JUDGMENT

Dated this the 13th day of January, 2022

The learned counsel for the petitioner submits that a

writ appeal has been filed against the judgment in WP(C)

No.24992/2020 and an interim order has been granted by

the Division Bench. In such circumstances, the Contempt

of Court case is closed with liberty to re-open the Contempt

case again, if it is so warranted.

Sd/-

N. NAGARESH JUDGE ncd/15.01.2022 COC No.1849/2021 in WP(C)No.24992/2020

APPENDIX OF CON.CASE(C) 1849/2021

PETITIONER'S ANNEXURES

Annexure A1 A TRUE COPY OF JUDGMENT IN WPC NO.24992 OF 2020 DATED 29.9.2021.