C.B.Unnikrishnan vs Cochin Port Trust
2021 Latest Caselaw 6505 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                       WP(C).No.1788 OF 2013(W)

PETITIONER:

               C.B.UNNIKRISHNAN, ASST. FOREMAN FITTER,
               STAFF NO6248, DRY DOCK, COCHIN PORT TRUST,
               COCHIN PORT TRUST, COCHIN-9.

               BY ADVS.
               SRI.GEORGE THOMAS (MEVADA)(SR.)
               SRI.MANU GEORGE KURUVILLA
               SMT.RINU JOSE

RESPONDENTS:

      1        COCHIN PORT TRUST, W.ISLND, COCHIN-9,
               REPRESENTED BY ITS SECRETARY.

      2        THE DEPUTY CHAIRMAN
               COCHIN PORT TRUST, COCHIN-9.

      3        THE CHIEF MECHANICAL ENGINEER
               MECHANICAL ENGINEERING DEPARTMENT,
               COCHIN PORT TRUST, COCHIN-9.

      4        P.C.VIJAYAN, ASST. FOREMAN FITTER,
               DRY DOCK, COCHIN PORT TRUST,
               COCHIN PORT TRUST, COCHIN-9.

               BY ADVS.
               SRI.V.ABRAHAM MARKOS
               SRI.ABRAHAM JOSEPH MARKOS
               SRI.BINU MATHEW
               SRI.ISAAC THOMAS
               SRI.TOM THOMAS KAKKUZHIYIL

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 1788/13
                             2




                             JUDGMENT

The learned counsel for the petitioner submits

that he has been instructed not to press this writ

petition. Consequently, this writ petition is

dismissed as being not pressed.

Sd/-

                                     DEVAN RAMACHANDRAN
       RR                                   JUDGE