Safeer P.A vs V.A. Sahadevan
2022 Latest Caselaw 6003 Ker

Con.Case(C) No.872/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE AMIT RAWAL
                 Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                 CONTEMPT CASE(C) NO. 872 OF 2022(S) IN WP(C) 10191/2021

   PETITIONER/PETITIONER:

           SAFEER P.A., AGED 50 YEARS, SON OF KUNHAHAMMED, PANDARA ARAKKAL
           HOUSE, WEST KODUR, KODUR P.O., PIN - 676 504, MALAPPURAM DISTRICT.

         BY ADVOCATE SRI. SAJU J.VALLYARA
   RESPONDENT/RESPONDENT:

           SRI. V.A. SAHADEVAN, AGED 51 YEARS, SECRETARY, REGIONAL TRANSPORT
           AUTHORITY, MALAPPURAM, CIVIL STATION, MALAPPURAM P O, PIN - 676 505,
           MALAPPURAM DISTRICT.

            Sri. Sunil V.K., Government Pleader

        This Contempt of court case (civil) having come up for orders on
   31.05.2022, the court on the same day passed the following:

                                            ORDER

Issue notice before admission. Mr. Sunil V.K., learned Government Pleader accepts notice on behalf of the respondent and seeks time to file counter affidavit and ensures the compliance of the judgment of this Court.

Hearing of the Contempt petition is deferred to 30.06.2022.

Sd/- AMIT RAWAL JUDGE

31-05-2022 /True Copy/ Assistant Registrar