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Pavan Enterprises vs The Managing Director
2021 Latest Caselaw 1162 Ker

Citation : 2021 Latest Caselaw 1162 Ker
Judgement Date : 12 January, 2021

Kerala High Court
Pavan Enterprises vs The Managing Director on 12 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                    THE HONOURABLE MR.JUSTICE N.NAGARESH

     TUESDAY, THE 12TH DAY OF JANUARY 2021/22TH POUSHA, 1942

                          WP(C).No.28472 OF 2019(H)


PETITIONER:

               PAVAN ENTERPRISES,EP V/67 A,
               EPPIKKAD P.O., EDAPATTA,
               MALAPPURAM DISTRICT - 679 326,
               REPRESENTED BY ITS PROPRIETOR VARGHESE,
               AGED 42 YEARS, EDAYADIL HOUSE,
               P.O.EDAPATTA, MALAPPURAM DISTRICT.

               BY ADVS.
               SRI.K.MOHANAKANNAN
               SRI.H.PRAVEEN (KOTTARAKARA)

RESPONDENTS:

      1        THE MANAGING DIRECTOR, KERALA STATE
               CIVIL SUPPLIES CORPORATION LIMITED,
               MAVELIBHAVAN,GANDHINAGAR,KOCHI - 682 020.

      2        THE MANGER, M/S ROYALE EDIBLE COMPANY,
               ERAVATHOOR ROAD, PALISSERY, ANNAMANADA P.O., THRISSUR
               - 680 741.

      3        THE MANAGER, M/S. K.M.OIL INDUSTRIES,
               MEENPATTY, KARUVANCHAL,
               KANNUR DISTRICT - 670 571.

      4        THE MANAGER, THREE STAR CREATIONS,
               NEAR ERUMATHALA INDUSTRIAL ESTATE,
               V/277E, AMBUNAD, MALAYIDUMTHURUTH P.O.,
               ERNAKULAM - 682 021.

               R1   BY   SMT.MOLLY JACOB,SC,SUPPLYCO
               R2   BY   ADV. SRI.O.D.SIVADAS
               R3   BY   ADV. SRI.GEORGE MECHERIL
               R4   BY   ADV. SRI.P.S.ABDUL KAREEM
               R4   BY   ADV. SRI.R.ABDUL AHAD

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.28472/2019

                                 2




                          JUDGMENT

Dated this the 12th day of January, 2021

The learned counsel for the petitioner submits that the

writ petition has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

Sd/-

N. NAGARESH JUDGE ncd

 
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