S.MOHAMMED SALIM Vs. A.K.SASIKUMAR

JUDGEMENT

(1.) "Material on record discloses that earlier while disposing of W.P.(C) Nos.25532/2019 and 26617/2019, by common judgment dated 16th December, 2019, learned Single Judge at paragraphs 13 to 15 ordered thus:

(2.) Being aggrieved, Mr.R.Krishnadas, respondent No.3 in W.P.(C) No.25532/2019, has filed Contempt petition Con.APP(C).No.2 OF 2020 No.641/2020 against the Regional Transport Officer-cum- Secretary, Regional Transport Authority, Palakkad alleging disobedience. Taking note of the consequential proceedings, th a learned Single Judge on 8 June, 2020 in Contempt Petition No.641/2020 in W.P.(C) No.25532/2019 has passed the following order:

(3.) Being aggrieved by the order made in contempt petition No.641/2020, instant Un-numbered Contempt Appeal(C) of 2020 is filed and the Registry has taken an objection that as no punishment was given, the appeal is not maintainable.