Shahulhameed A vs Mr.P.R.Sumesh
2023 Latest Caselaw 2657 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                         CON.CASE(C) NO. 1673 OF 2022
    AGAINST THE JUDGMENT IN WP(C) 18953/2022 DATED 10.06.2022
PETITIONER:

             SHAHULHAMEED A
             AGED 43 YEARS
             C/ O.BAVA A, PURAKKATTHOUSE,
             KURUMBADI PARAMBA
             MATHOTTAM VILLAS-76, MATHOITAM, VTC. ARAKINAR, PO:
             ARAKINAR, KOZHIKODE, PIN - 673028

             BY ADV E.NARAYANAN



RESPONDENT/R3D RESPONDENT IN W.P.C NO.18953 OF 2022:

             MR.P.R.SUMESH
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
             THE REGIONALTRANSPORT OFFICER,
             KOZHIKODE,REGIONALTRANSPORT OFFICE,
             CIVIL STATION P.O.,KOZHIKODE, PIN - 673020

             BY ADVS.
             SR.GOVERNMENT PLEADER SRI.JOBY JOSEPH
             ADVOCATE GENERAL OFFICE KERALA




     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.02.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1673 OF 2022     ..2..




                        JUDGMENT

When this matter came up for further

consideration today, it is submitted by the learned

Counsel for the petitioner, as well as the learned

Government Pleader that the directions in Annexure-A1

judgment dated 10.06.2022 has been complied with.

Accordingly, the contempt of court case (civil) is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/24/02/2023 CON.CASE(C) NO. 1673 OF 2022 ..3..

APPENDIX

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 10/06/2022 IN WP(C) NO.18953/22

Annexure A2 TRUE COPY OF THE REPLY DATED 14-07-

2022 ISSUED BY THE RESPONDENT