P.Ibrahim vs K.M.Shaji
2024 Latest Caselaw 16310 Ker

Kerala High Court

P.Ibrahim vs K.M.Shaji on 10 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
               CON.CASE(C) NO. 2210 OF 2016
 AGAINST THE JUDGMENT DATED 26.10.2016 IN WPC NO.34271 OF
               2016 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         P.IBRAHIM
         S/O.ALAVI, POOZHIKKUTH HOUSE, MUTTIPPALAM,
         ANAKKAYM P.O, MALAPPURAM.
         BY ADV SRI.PRASAD CHANDRAN
RESPONDENT/RESPONDENT:

         K.M.SHAJI
         AGED ABOUT 54 YEARS, FATHER'S NAME NOT KNOWN TO
         THE PETITIONER, SECRETARY, REGIONAL TRANSPORT
         AUTHORITY, MALAPPURAM PIN - 671121.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C)NO.2210 OF 2016                 2




                           P.B.SURESH KUMAR, J.
                   -----------------------------------------------
                  Contempt Case (C) No.2210 of 2016
                   -----------------------------------------------
                  Dated this the 10th day of June, 2024


                                JUDGMENT

The learned counsel for the petitioner submits that the

contempt case has become infructuous.

In the light of the submission made by the learned

counsel for the petitioner, this Contempt of Court Case is dismissed

as infructuous.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX

PETITIONER ANNEXURES ANNEXURE A CERTIFIED COPY OF THE JUDGMENT IN WPCNO.34271 OF 2016 DATED 26.10.2016 .