Safeer P.A vs V.A. Sahadevan
2022 Latest Caselaw 8951 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
      THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                        CON.CASE(C) NO. 872 OF 2022
  JUDGMENT IN WP(C) 10191/2021 DATED 22.06.2021 OF HIGH COURT OF
                                     KERALA
PETITIONER/PETITIONER:

             SAFEER P.A.
             AGED 50 YEARS
             SON OF KUNHAHAMMED, PANDARA ARAKKAL HOUSE,
             WEST KODUR, KODUR P.O.,
             MALAPPURAM DISTRICT, PIN - 676504

             BY ADV SAJU J.VALLYARA



RESPONDENT/RESPONDENT:

             V.A.SAHADEVAN
             AGED 51 YEARS
             FATHER'S NOT KNOWN TO THE PETITIONER, SECRETARY,
             REGIONAL TRANSPORT AUTHORITY, MALAPPURAM,
             CIVIL STATION, MALAPPURAM P O,
             MALAPPURAM DISTRICT, PIN - 676505

             SRI V K SUNIL, SR.GOVERNMENT PLEADER




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CO(C) No.872/2022                      2




                             JUDGMENT

It is submitted that the directions contained in the judgment

dated 22.6.2021 in WP(C) No.10191/2021 have been complied

with. Accordingly, the Contempt Case is closed.

Sd/-

AMIT RAWAL JUDGE csl

APPENDIX OF CON.CASE(C) 872/2022

PETITIONER'S ANNEXURES

Annexure I CERTIFIED COPY OF JUDGMENT DATED 22.06.2021 IN W.P.(C) NO.10191/2021 OF THIS COURT.