Muhammed Ali vs V.A. Sahadevan
2023 Latest Caselaw 7938 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     WEDNESDAY, THE 26TH DAY OF JULY 2023 / 4TH SRAVANA, 1945
                        CON.CASE(C) NO. 977 OF 2023
   AGAINST THE ORDER/JUDGMENT WP(C) 15633/2022 OF HIGH COURT OF
                                     KERALA
PETITIONER/S:

             MUHAMMED ALI
             AGED 40 YEARS
             CHUNDAYIL HOUSE, MUDAVANTHERI, TUNERI, VADAKARA,
             KOZHIKODE., PIN - 673505
             BY ADV I.DINESH MENON


RESPONDENT/S:

             V.A. SAHADEVAN
             AGE AND NAME OF THE FATHER NOT KNOWN TO THE PETITIONER,
             THE REGIONAL TRANSPORT OFFICER/TAXATION VADAKARA
             OFFICER, CIVIL STATION P.O., VADAKARA, PIN - 673101
             BY ADV ADVOCATE GENERAL OFFICE KERALA


OTHER PRESENT:

             SRI.C.N.PRABHAKARAN-SR.PP


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 26.07.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                   BECHU KURIAN THOMAS, J.
            ========================
                 Con.Case(C)No.977 of 2023
            ------------------------------------------------
                      Dated this the 26th day of July, 2023

                                JUDGMENT

Learned Counsel for the petitioner submitted that directions

in Annexure A1 judgment have been complied with.

In view of the above submission, nothing further

survives to be considered in this Contempt case.

Accordingly, this contempt case is closed.

sd/

BECHU KURIAN THOMAS JUDGE jm/ APPENDIX OF CON.CASE(C) 977/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WP[C] NO.15633/2022 DATED 20.5.2022.