Sadajjathulla O.C vs Sahadevan V.A
2022 Latest Caselaw 2586 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
      FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                        CON.CASE(C) NO. 360 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 25291/2021 OF HIGH COURT OF
                                     KERALA
PETITIONER/PETITIONER:

             SADAJJATHULLA O.C.,AGED 60 YEARS
             S/O. MUHAMMED OC, CHELAPURATH HOUSE, CHERUVADI P.O,
             KODIYATHUR, KOZHIKODE.
             BY ADV STALIN PETER DAVIS


RESPONDENT/RESPONDENT:

             SAHADEVAN V.A,
             FATHER NAME AND AGE NOT KNOWN TO THE PETITIONER, THE
             REGIONAL TRANSPORT OFFICER, REGIONAL TRANSPORT OFFICE
             CIVIL STATION, DOWN HILL, MALAPPURAM-676 505
     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 360 OF 2022          2



                              JUDGMENT

It is reported that the directions in the

judgment dated 25.11.2021 in W.P.(C)No.25291 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) 360/2022

PETITIONER ANNEXURES Annexure A1 A TRUE COPY OF JUDGMENT IN W.P.C NO. 25291 OF 2021 DATED 25.11.2021.