Thomas Daniel vs The State Farming Corporation Of ...
2021 Latest Caselaw 6157 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE SMT. JUSTICE P.V.ASHA

    FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                      WP(C).No.3195 OF 2016(Y)


PETITIONER:

              THOMAS DANIEL,
              AGED 52 YEARS,
              S/O.ES.DANIEL, ELLIRICKAL HOUSE, KONNI,
              PATHANAMTHITTA DISTRICT.

              BY ADVS.
              SRI.PHILIP T.VARGHESE
              SMT.ACHU SUBHA ABRAHAM
              KUM.CHITHRA CHANDRASEKHARAN
              SRI.THOMAS T.VARGHESE

RESPONDENT:

              THE STATE FARMING CORPORATION OF KERALA LIMITED,
              REPRESENTED BY ITS MANAGING DIRECTOR, FARM HOUSE,
              PB NO.13, VETTITHITTA PO, ALIMUKKU, PUNALUR,
              KOLLAM - 689696

              BY ADVS. SMT.LATHA ANAND, SC
                       SRI.DENIZEN KOMATH, SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3195 OF 2016(Y)

                                2




                           JUDGMENT

The learned counsel for the

petitioner submits that the matter has become

infructuous.

In view of the above submission, this

writ petition is dismissed as infructuous.

Sd/-

P.V.ASHA, JUDGE.

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