A.Alice vs State Of Kerala
2021 Latest Caselaw 4551 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

 MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                   WP(C).No.13469 OF 2013(G)


PETITIONER:
               A.ALICE
               SUPERIVSOR (PRODUCTION), MEAT PRODUCTS OF INDIA
               LIMITED, EDAYAR, KUTHATTUKULAM, ERNAKULAM
               DISTRICT.

               BY ADVS.
               SRI.GEORGE POONTHOTTAM (SR.)
               SRI.ARUN CHANDRAN

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               DEPARTMENT OF ANIMAL HUSBANDRY, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM - 695001.

      2        MEAT PRODUCTS OF INDIA LIMITED
               EDAYAR, KUTHATTUKULAM, ERNAKULAM DISTRICT,
               REPRESENTED BY ITS MANAGING DIRECTOR - 686 662.

      3        P.G. RAJAN
               ASSISTANT (COMMERCE), MEAT PRODUCTS OF INDIA
               LIMITED, EDAYAR, KOTTHATTUKULAM, ERNAKULAM
               DISTRICT - 686 662. (THE NAME OF THE THIRD
               RESPONDENT IS CORRECTED AS "V.T.RAJAN" AS PER
               ORDER DATED 31.05.2013 IN IA 7246/2013)

               R1, R3 BY ADV. SMT.V.RENJU
               R1-2 BY SRI.MILLU DANDAPANI, SC, MEAT PRODUCTS
               OF INDIA LTD.
               R1 BY ADV. SMT.K.I.LEKSHMI RANI, SC, MEAT
               PRODUCTS OF INDIA LTD.
               R1 BY ADV. SRI.VAKKOM N.VIJAYAN
               SRI.P.M.MANOJ,SR.G.P.

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.13469 OF 2013(G)        2




                        JUDGMENT

The learned counsel for the petitioner submits that the

matter has become infructuous. Accordingly, this writ petition

is dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

LEK