Jasvanth vs The Managing Director
2021 Latest Caselaw 5644 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                      WP(C).No.18603 OF 2012(A)


PETITIONER:

               JASVANTH
               AGED 28 YEARS,
               PANIKKOTTIL HOUSE, S/O.SURENDRAN P., KAKKODI-POST,
               CALICUT, PIN - 673 611.

               BY ADV. SRI.NIRMAL. S

RESPONDENTS:

      1        THE MANAGING DIRECTOR,
               KERALA SMALL INDUSTRIES DEVELOPMENT CORPORATION
               LIMITED, (SIDCO),
               P.B.NO.50, HOUSING BOARD BUILDING, SANTHI NAGAR,
               THIRUVANANTHAPURAM, PIN - 685 001.

      2        STATE OF KERALA
               REP. BY SECRETARY, INDUSTRIES DEPARTMENT,
               TRIVANDRUM, PIN - 695 001.

      3        THE SECRETARY
               PUBLIC SECTOR RESTRUCTURING & INTERNAL AUDIT BOARD
               (RIAB), INDUSTRIES & COMMERCE DEPARTMENT,
               GOVERNMENT OF KERALA - 695001.

               R1 BY ADV. SRI.R.T.PRADEEP
               R1 BY ADV. SMT.K.K.RAZIYA, SC, SMALL INDUSTRIES DEVP.
               CORPN. SIDCO
               R1 BY ADV. BIJU G., SC, SIDCO



               SRI. SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.18603 OF 2012          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/16.2.2021