Raj Mohan Nambiar vs Instrumentation Ltd. ...
2021 Latest Caselaw 3629 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                      WP(C).No.33728 OF 2011(M)


PETITIONER:

               RAJ MOHAN NAMBIAR,
               AGED 65 YEARS,
               S/O.KUNHI KANNAN NAMBIAR, RESIDING AT REMYA,,
               VIVEKANANDA COLONY, PALAKKAD-678 013.

               BY ADVS.
               SHRI.HARISH R. MENON
               SRI.K.T.SHYAMKUMAR

RESPONDENTS:

      1        INSTRUMENTATION LTD. REPRESENTED BY ITS
               CHAIRMAN-CUM-MANAGING DIRECTOR, KOTA,
               RAJASTHAN - 624002.

      2        INSTRUMENTATION LTD. REPRESENTED BY ITS
               EXECUTIVE DIREOCTOR, KANJIKODE WEST,
               PALAKKAD-678 023.

      3        THE GENERAL MANAGER
               INSTRUMENTATION LTD, KANJIKODE WEST,
               PALAKKAD-678 023.

               R1-2 BY ADV. SRI.V.KRISHNA MENON
               R1 BY ADV. SRI.E.K.MADHAVAN
               R1 BY ADV. SMT.J.SURYA
               R1 BY ADV. SMT.UMA GOPINATH

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.33728 OF 2011          2

                            JUDGMENT

It is submitted by the learned counsel

for the petitioner that the writ petition

has become infructuous by efflux of time and

that he is not pressing the same.

This writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/3.2.2021