Prathapan.P.C vs Raghu
2022 Latest Caselaw 6424 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
      FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                        CON.CASE(C) NO. 531 OF 2022
     AGAINST THE ORDER IN RP 145/2022 OF HIGH COURT OF KERALA


PETITIONER :

             PRATHAPAN.P.C.,
             AGED 57 YEARS,
             S/O. BHASKARAN, PANIKKAPARAMBIL HOUSE,
             ARYAMPADAM, MUNDATHIKODE, THRISSUR DISTRICT,
             PIN - 680 602

             BY ADV O.D.SIVADAS



RESPONDENT :

             SRI.RAGHU,
             THE SUB REGIONAL TRANSPORT OFFICER,
             SUB REGIONAL TRANSPORT OFFICE, VADAKKANCHERRY,
             THRISSUR, PIN - 680 582

             BY SRI.SAYED M.THANGAL, GOVT.PLEADER


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 531 OF 2022
                                  2

                  BECHU KURIAN THOMAS, J.
                 =-=-=-=-=-=-=-=-=-=-=-=-=-
              Contempt Case (C).No.531 of 2022
             =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
              Dated this the 3rd day of June, 2022


                                JUDGMENT

This contempt case is filed seeking to initiate contempt

against failure to implement the order dated 14.02.2022 in

RP.No.145 of 2022.

2. In view of the judgment dated 03.06.2022 in WP(C)

No.14075/2022, the learned counsel for the petitioner seeks

permission to withdraw this contempt petition.

Accordingly, this contempt case is dismissed as

withdrawn.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM