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C.O.T.Ummer vs The Bar Council Of Kerala
2021 Latest Caselaw 7691 Ker

Citation : 2021 Latest Caselaw 7691 Ker
Judgement Date : 4 March, 2021

Kerala High Court
C.O.T.Ummer vs The Bar Council Of Kerala on 4 March, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                      WP(C).No.13228 OF 2020(C)


PETITIONER:

               C.O.T.UMMER
               AGED 85 YEARS
               ADVOCATE,S/O.KOYAKUNNI, SHAAN, CHETENCOON,
               TELLICHERRY - 670 101, KANNUR DISTRICT.

               BY ADVS.
               SRI.C.KHALID
               SRI.T.P.SAJID
               SMT.SHIFA LATHEEF

RESPONDENTS:

      1        THE BAR COUNCIL OF KERALA
               REPRESENTED BY ITS SECRETARY, BAR COUNCIL BHAVAN,
               HIGH COURT CAMPUS, ERNAKULAM - 682 031.

      2        THE KERALA ADVOCATES WELFARE FUND TRUST COMMITTEE
               REPRESENTED BY ITS SECRETARY, BAR COUNCIL BHAVAN,
               HIGH COURT CAMPUS, ERNAKULAM - 682 031.

      3        THE DISTRICT COURT BAR ASSOCIATION
               DISTRICT COURT COMPLEX, THALASSERY, KANNUR - 670101
               REPRESENTED BY ITS SECRETARY.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.13228 OF 2020(C)

                                2




                            JUDGMENT

Dated this the 4th day of March 2021

The learned counsel for the petitioner

submits that the Writ petition is not pressed.

Hence, the Writ petition (Civil) is dismissed as

not pressed.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.13228 OF 2020(C)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE ISSUED BY THE BAR COUNCIL OF KERALA.

EXHIBIT P2 TRUE COPY OF THE LETTER DATED 1/3/2020 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

EXHIBIT P3 TRUE COPIES OF THE ACKNOWLEDGMENT RECEIPTS.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE

 
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