Haridasan P.K vs The Kerala Financial Enterprises ...
2021 Latest Caselaw 4411 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                    WP(C).No.14245 OF 2018(E)


PETITIONER/PETITIONER:

             HARIDASAN P.K,
             S/O. KUTTAN, AGED 52 YEARS, PUTHANPURA VEEDU,
             KINAVALLUR P.O., PARALI, PALAKKAD DIST.

             BY ADV. SMT.E.V.MOLY

RESPONDENT/RESPONDENT:

             THE KERALA FINANCIAL ENTERPRISES LTD.
             'BHADHRATHA' MUSEUM ROAD, THRISSUR - 680 020. REP.BY
             ITS ASSET. GENERAL MANAGER.

             BY ADVS. SRI.P.C.ANIL KUMAR, SC, KSFE LTD.

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD             ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14245 OF 2018(E)

                               2




                            JUDGMENT

When the writ petition came up for

admission on 24.04.2018, it was posted to

27.04.2018. Thereafter, the petitioner has

not moved the writ petition. When the matter

came up for consideration on 02.02.2021,

there was no appearance and it was posted

for orders today. Today also, there was no

appearance.

Accordingly, the writ petition is

dismissed for non prosecution.

Sd/-

P.V.ASHA, JUDGE.

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