Jaikishan.K vs Managing Director
2021 Latest Caselaw 6562 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                       WP(C).No.8790 OF 2014(W)


PETITIONER:

               JAIKISHAN.K
               AGED 51 YEARS
               S/O. NARAYANAN K.K., ASWATHY, MADANNADA, VADAKKEVILA
               P.O., KOLLAM, 691010, WORKING AS REGIONAL OFFICER,
               NORTHERN REGIONAL OFFICE, KERALA ARTISANS DEVELOPMENT
               CORPORATION LTD., CHEROOTTY ROAD, KOZHIKODE-6730011.

               BY ADV. SHRI.P.SREEKUMAR

RESPONDENTS:

      1        MANAGING DIRECTOR, KERALA ARTISANS DEVELOPMENT
               CORPORATION LTD.
               KERALA ARTISANS DEVELOPMENT CORPORATION LTD.,
               SWAGATH, T C 12/755, GOVERNMENT LAW COLLEGE ROAD,
               VANCHIYOOR P.O., THIRUVANANTHAPURAM-35.

      2        THE CHAIRMAN
               KERALA ARTISANS DEVELOPMENT CORPORATION LTD.,
               SWAGATH, T C 12/755, GOVERNMENT LAW COLLEGE ROAD,
               VANCHIYOOR P.O., THIRUVANANTHAPURAM-35.

      3        THE SECRETARY TO GOVERNMENT
               INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      4        THE BOARD OF DIRECTORS
               KERALA ARTISANS DEVELOPMENT CORPORATION LTD.,
               SWAGATH, T C 12/755, GOVERNMENT LAW COLLEGE ROAD,
               VANCHIYOOR P.O., THIRUVANANTHAPURAM-35.

               R1 BY SRI.P.M.MANESH, SC, KERALA ARTISANS DEV. CORPN.
               LTD.



               GP-SRI.SUNIL KUMAR KURIAKOSE

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8790 OF 2014               2

                             JUDGMENT

Even though this matter was called more

than once today, there was no representation

for the petitioner. I, therefore, suspect

that the petitioner is not interested in

prosecuting this matter any further.

Accordingly, this writ petition is

dismissed for non-prosecution.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/27.2.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 EXHIBIT P1- A TRUE COPY OF THE PROCEEDINGS OF THE 1ST RESPONDENT DATED 10-10-2011.

EXHIBIT P2 EXHIBIT P2- A TRUE COPY OF THE ORDER DATED 9-8-2012 IN I.A.NO. 8189/12 IN WPC NO. 8999/12.

EXHIBIT P3 EXHIBIT P3- A TRUE COPY OF THE REQUEST DATED 12-3-2012 SUBMITTED BEFORE THE 3RD RESPONDENT.

EXHIBIT P4 EXHIBIT P4- A TRUE COPY OF THE REQUEST DATED 21-8-2012 SUBMITTED BEFORE THE 1ST RESPONDENT.

EXHIBIT P5 EXHIBIT P5- A TRUE COPY OF THE REQUEST DATED 12-10-2012 SUBMITTED BEFORE THE 2ND RESPONDENT.

EXHIBIT P6 EXHIBIT P6- A TRUE COPY OF THE REQUEST DATED 7-1-2013 FORWARDED AS PER LETTER DATED 14-1-2013 TO THE 4TH RESPONDENT.

EXHIBIT P7 EXHIBIT P7- A TRUE COPY OF THE REPLY DATED 23-4-2013 ISSUED TO THE PETITIONER.