Silvester vs The Kerala State Consumer ...
2021 Latest Caselaw 2504 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                      WP(C).No.29104 OF 2020(K)


PETITIONER:

               SILVESTER, AGED 56 YEARS,
               S/O.A.SABARIMUTHAN, S.B.COTTAGE, MALAPPANAMKODU,
               VILAPPILSALA P.O., TRIVANDRUM DISTRICT - 695 573.

               BY ADV. SRI.PONNAN ALEX G.R.

RESPONDENTS:

      1        THE KERALA STATE CONSUMER DISPUTES REDRESSAL
               COMMISSION, SISHU VIHAR LANE, VAZHUTHACAUD,
               THIRUVANANTHAPURAM - 695 010.

      2        INSTITUTE FOR WOMEN'S HEALTH AND FAMILY RESEARCH,
               CREDENCE HOSPITAL, ULLOOR, TRIVANDRUM - 695 011,
               REP. BY ITS CHAIRMAN.

      3        DR.MRS.SANTHAMMA MATHEW, DEPARTMENT OF GYNECOLOGY,
               INSTITUTE FOR WOMEN'S HEALTH AND FAMILY RESEARCH,
               CREDENCE HOSPITAL, ULLOOR, TRIVANDRUM, PIN - 695 011.

               BY ADV. SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29104 OF 2020

                                     -2-

                                JUDGMENT

The petitioner has approached this Court on

account of delay in disposing C.C.No.126 of 2014,

pending before the Kerala State Consumer Dispute

Redressal Commission, Thiruvananthapuram.

2. The Registry of the Commission has

informed that the complainant's evidence is closed

and the matter stands posted to 03.02.2021 at the

request of the 2nd and 3rd respondents herein to

file a petition for appointment of Commission to

record evidence on their side.

In the circumstances, the writ petition is

disposed of with a direction to the first

respondent-Commission to take steps for disposal

of C.C.No.126 of 2014, within a period of three

months.

The writ petition is disposed of as above.

Sd/-

P.V.ASHA JUDGE akv