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Sunandakumari.R vs Corporation Of Cochin
2021 Latest Caselaw 5988 Ker

Citation : 2021 Latest Caselaw 5988 Ker
Judgement Date : 18 February, 2021

Kerala High Court
Sunandakumari.R vs Corporation Of Cochin on 18 February, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

    THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

                       WP(C).No.25401 OF 2020(A)


PETITIONER/S:

                SUNANDAKUMARI.R,
                W/O.R.ANIL KMAR,
                'NAIVEDYA', LOURD MATHA CHURCH ROAD, PUTHUKALAVATTOM,
                ELAMAKKARA P.O., COCHIN - 682026.

                BY ADVS.
                SRI.PHILIP T.VARGHESE
                SRI.THOMAS T.VARGHESE
                SRI.RAJESH VIJAYENDRAN
                SMT.ACHU SUBHA ABRAHAM
                SMT.V.T.LITHA
                SMT.K.R.MONISHA
                SMT.SHRUTHI SARA JACOB

RESPONDENT/S:

      1         CORPORATION OF COCHIN,
                REPRESENTED BY ITS SECRETARY,
                CORPORATION OFFICE,
                PARK AVENUE,
                ERNAKULAM - 682011.

      2         THE SUPERINTENDING ENGINEER,
                CORPORATION OF COCHIN,
                PARK AVENUE,
                ERNAKULAM - 682011.

      3         THE EXECUTIVE ENGINEER,
                CORPORATION OF COCHIN,
                PARK AVENUE,
                ERNAKULAM - 682011.

      4         THE ASSISTANT EXECUTIVE ENGINEER,
                CORPORATION OF COCHIN,
                PARK AVENUE,
                ERNAKULAM - 682011.

                R1-R4 BY SRI.R.HARISHANKAR, STANDING COUNSEL

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
18.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25401 OF 2020
                                      2




                      W.P.(C) No.25401 of 2020
                  ------------------------------------------

                                JUDGMENT

The learned counsel for the petitioner submits that the

writ petition has become infructuous. In the light of the

submission made by the learned counsel for the petitioner, this

writ petition is dismissed as infructuous.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj

 
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