Abdul Thahir T P vs C V M Sharief
2024 Latest Caselaw 28969 Ker

Kerala High Court

Abdul Thahir T P vs C V M Sharief on 3 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                                   2024:KER:73552
                                         1
CON.CASE(C) NO. 1907 OF 2024


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                        CON.CASE(C) NO. 1907 OF 2024

     AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.17148 OF 2024 OF

HIGH COURT OF KERALA

PETITIONER/S:

             ABDUL THAHIR T P
             AGED 41 YEARS
             S/O AYISHABI, THENAMPULAKKAL HOUSE, EDARIKODE PO,
             THIRUR, MALAPPURAM, PIN - 676501


             BY ADV STALIN PETER DAVIS


RESPONDENT/S:

             C V M SHARIEF
             FATHER NAME AND AGE NOT KNOWN TO THE PETITIONER , THE
             SECRETARY, REGIONAL TRANSPORT AUTHORITY CIVIL STATION,
             DOWN HILL, MALAPPURAM, PIN - 676505

              BY G.P. SRI. RIYAL DEVASSY



     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                        2024:KER:73552
                                  2
CON.CASE(C) NO. 1907 OF 2024




                           JUDGMENT

It is submitted by the learned Government

Pleader that pursuant to the direction in Annexure A1

Order, the respondent has passed an order on

24.08.2024. Accordingly, the Contempt of Court Case is

closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:73552

CON.CASE(C) NO. 1907 OF 2024

APPENDIX OF CON.CASE(C) 1907/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF ORDER IN W.P.(C) NO. 17148 OF 2024 DATED 10/5/24