Shanil Salam vs T.M. Jerson
2024 Latest Caselaw 32513 Ker

Kerala High Court

Shanil Salam vs T.M. Jerson on 8 November, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                               2024:KER:83446


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

           THE HONOURABLE MR.JUSTICE N.NAGARESH

FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946

               CON.CASE(C) NO. 2531 OF 2024

      AGAINST THE ORDER/JUDGMENT IN WP(C) NO.21720 OF 2024

                  OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

         SHANIL SALAM
         AGED 28 YEARS, S/O ABDUL SALAM,
         KANHIKOTH HOUSE, CHENNARA P.O.,
         MANGALAM, MALAPPURAM, PIN - 676102.

         BY ADV LAVARAJ M.G.


RESPONDENT/RESPONDENT:

         T.M. JERSON
         SECRETARY, REGIONAL TRANSPORT AUTHORITY, REGIONAL
         TRANSPORT OFFICE, CIVIL STATION P.O.,
         MALAPPURAM PIN - 676505
         [FATHER'S NAME AND AGE IS NOT KNOWN TO
         THE PETITIONER],

         BY ADV.SMT. RESMI THOMAS, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 08.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C)No.2531 of 2024

                              :2:
                                               2024:KER:83446



                      JUDGMENT

Dated this the 8th day of November, 2024

Government Pleader submits that the direction of this

Court in the judgment dated 19.06.2024 in W.P.(C) No.21720 of

2024 stands complied with and the respondent has passed an

order dated 28.09.2024.

Recording the said submission, the Contempt of Court

Case is closed.

Sd/-

N.NAGARESH JUDGE ams