Sajeev P. Thomas vs Suresh Kumar K.K
2022 Latest Caselaw 8109 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MR. JUSTICE SATHISH NINAN
   WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                   CON.CASE(C) NO. 1050 OF 2022
 AGAINST THE     NON COMPLIANCE OF JUDGMENT DATED 20-12-2021 IN
          WP(C) 29427/2021 OF HIGH COURT OF KERALA.


PETITIONER/PETITIONER    :

          SAJEEV P. THOMAS,
          S/O T.P. THOMAS, THAVALAM,
          EDAYAR STREET, MANKAVU,
          PALAKKAD, PIN - 678 001.

          BY ADV G.CHITRA.


RESPONDENT/RESPONDENT     :

          SURESH KUMAR K.K, FATHER'S NAME NOT KNOWN TO THE
          PETITIONER, AGED 54 YEARS,
          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,
          MALAPPURAM, CIVIL STATION,
          UP HILL POST, MALAPPURAM, PIN - 676 505.




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.1050 of 2022
            in                        2
  WP(C) No.29427 of 2021




                      SATHISH NINAN, J.
          ====================================
                 Con.Case (C) No.1050 of 2022
                                  in
                    WP(C) No.29427 of 2021
          =====================================
                Dated this the 29th day of June, 2022


                               JUDGMENT

It is reported that the directions in the judgment has since been

complied with. Accordingly, the Contempt of Court Case is closed.

Sd/-

SATHISH NINAN, JUDGE

amk Con.Case (C) No.1050 of 2022

WP(C) No.29427 of 2021

APPENDIX OF CON.CASE(C) 1050/2022

PETITIONER'S ANNEXURES :

AnnexureA1 ANNEXURE. A1:- CERTIFIED COPY OF THE JUDGMENT IN W.P.(C). NO: 29427 OF 2021 DATED 20.12.2021