P.A.Skaria vs Muvattuppuzha Rubber Marketing ...
2021 Latest Caselaw 11552 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

    THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                       WP(C).No.519 OF 2013(L)


PETITIONER:

               P.A.SKARIA
               S/O.VARKEY, ELAMANAPUTHENPURA HOUSE,
               P.O.PEZHAYKKAPPILLY, MUVATTUPPUZHA,
               ERNAKULAM DISTRICT - 686 661.

               BY ADVS.
               SRI.P.V.BABY
               SRI.A.N.SANTHOSH

RESPONDENTS:

      1        MUVATTUPPUZHA RUBBER MARKETING CO-OPERATIVE SOCIETIES
               LTD.3094
               REPRESENTED BY ITS SECRETARY, MUVATTUPPUZHA,
               ERNAKULAM DISTRICT - 686 661.

      2        FACTORY MANAGER -IN - CHARGE
               MRM CRUMB RUBBER FACTORY, SOUTH MARADY P.O.,
               MUVATTUPPUZHA, ERNAKULAM DISTRICT - 686 676.

               BY ADV. SRI.ABRAHAM K.JOHN
               BY ADV. SMT.C.G.ARUNDHATHI

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.519 OF 2013(L)

                                2

                            JUDGMENT

Dated this the 8th day of April 2021

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL

JUDGE nak