Venugopal V.G vs K.K. Sureshkumar
2024 Latest Caselaw 9399 Ker

Kerala High Court

Venugopal V.G vs K.K. Sureshkumar on 3 April, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
               CON.CASE(C) NO. 2316 OF 2023
AGAINST THE JUDGMENT DATED 20.07.2023 IN WP(C) NO.23523 OF
               2023 OF HIGH COURT OF KERALA
PETITIONER:

         VENUGOPAL V.G.
         AGED 61 YEARS
         S/O. GOPALAN NAIR, SANTHI NIVAS,
         PALISSERY, ANNAMANADA P.O.,
         KALLUR THEKKUMURI, THRISSUR,
         PIN - 680 741.

         BY ADV. RENU


RESPONDENT:

         K.K. SURESHKUMAR
         SECRETARY, REGIONAL TRANSPORT AUTHORITY,
         REGIONAL TRANSPORT OFFICE,
         CIVIL STATION P.O., THRISSUR,
         FATHERS NAME AND AGE IS NOT KNOWN TO THE
         PETITIONER.,
         PIN - 680 003.

         SRI. DHEERAJ - GP



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 03.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE (C) NO.2316 OF 2023
                                 2




                               JUDGMENT

The learned Government Pleader submits that

the direction in Annexure A1 judgment has been

complied with. Recording the said submission, the

Contempt of Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR CON.CASE (C) NO.2316 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:-

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT IN WP[C] NO.23523/2023 DATED 20.07.2023.

RESPONDENTS EXHIBITS: NIL.