Samuel C.P vs P.M Shabeer
2024 Latest Caselaw 16109 Ker

Kerala High Court

Samuel C.P vs P.M Shabeer on 7 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                       CON.CASE(C) NO. 506 OF 2024
AGAINST THE JUDGMENT DATED IN WP(C) NO.4372 OF 2024 OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER:

              SAMUEL C.P
              AGED 50 YEARS
              S/O PAPPACHAN, CHAMBAKOTTUKUDY HOUSE,
              THRIKKARIYOOR P.O AYAKKAD,
              KOTHAMANGALAM, ERNAKULAM DISTRICT,
              PIN - 686692

              BY ADV K.V.GOPINATHAN NAIR


RESPONDENT:

              P.M SHABEER
              AGED 53 YEARS
              FATHER'S NAME IS NOT KNOWN TO THE PETITIONER,
              SECRETARY REGIONAL TRANSPORT AUTHORITY,
              IDUKKI, CIVIL STATION,
              KUYILIMALA, PAINAVU P.O.,
              IDUKKI, PIN - 685603

              SRI.V.S.SREEJITH-GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C) No.506 Of 2024
                              2




                        JUDGMENT

Dated this the 7th day of June, 2024

Government Pleader submits that directions contained

in the judgment dated 06.02.2024 in W.P.(C) No.4372 of

2024 stand complied with and an order has been passed on

30.05.2024. A memo to that effect has been filed.

In view of the above, there is substantial compliance of

the directions of this Court. Personal appearance is

dispensed with and the Contempt of Court Case is closed.

Sd/-

N.NAGARESH JUDGE hmh Con.Case(C) No.506 Of 2024

APPENDIX OF CON.CASE(C) 506/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P(C) NO: 4372 OF 2024 DATED 06.02.2024