Thomas Muthoot vs Sudha Unnikrishnan And Another
2021 Latest Caselaw 17062 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                        WP(C) NO. 4004 OF 2010


PETITIONER:

          THOMAS MUTHOOT
          MUTHOOT HOUSE
          KOZHENCHERRY
          PATHANAMTHITTA DISTRICT.

          BY ADV SRI.C.M.STEPHEN



RESPONDENTS:

    1     SUDHA UNNIKRISHNAN
          MADHU NIVAS
          AROOR, CHERTHALA, ALLEPPEY DISTRICT.

    2     THE PRESIDING OFFICER,
          INDUSTRIAL TRIBUNAL,
          ALLEPPEY.

          BY ADVS.
          R1 BY SRI.B.ASHOK SHENOY
          SRI.ABU MATHEW
          SRI.K.V.GEORGE
          SMT.LAKSHMI B.SHENOY
          SRI.H.B.SHENOY
          SRI.SOBHAN GEORGE
          R2 BY SRI. JUSTIN, SR. GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4004 OF 2010
                                 2



                            JUDGMENT

When this writ petition was taken up, none appears for the

petitioner. From the proceedings, it appears that on several earlier

occasions, there was no representation for the petitioner and the

writ petition was once dismissed for default and it was later

restored.

Today also when the matter was taken up for consideration,

none appears for the petitioner. Hence, the writ petition is

dismissed for default.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

DK