Boban vs Corporation Of Cochin
2021 Latest Caselaw 8581 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                       WP(C).No.19367 OF 2016(U)


PETITIONER/S:

                BOBAN, S/O.JOHN,
                KADUVAKKUZHIYIL HOUSE,
                ST. ANTONY BUILDING,
                NEAR VADUTHALA CHURCH,
                CHITTOOR ROAD, VADUTHALA PO,
                COCHIN 682023

                BY ADVS.
                SRI.T.M.SUNIL
                SMT.S.CHITHRA
                SRI.GEORGE KURUVILLA(ALAPPUZHA)

RESPONDENT/S:

      1         CORPORATION OF COCHIN
                REPRESENTD BY SECRETARY,
                COCHIN 682011

      2         HEALTH OFFICER
                CORPORATION OF COCHIN,
                COCHIN 682011

      *ADDL. K.C.SEBASTAIN
      R3     S/O K.T.CHANDY,
             KOLARICKAL HOUSE,
             VADUTHALA, KOCHI-680023.
             (*ADDL.R3 IS IMPLEADED AS PER ORDER DATED 9.9.16 IN
             IA 11090/2016)

                R1 BY SRI.V.E.ABDUL GAFOOR,SC,COCHIN CORPORAT
                R3 BY ADV. SRI.YASH THOMAS MANNULLY

OTHER PRESENT:

                SRI K.JANARDHANA SHENOY SC FOR R1 AND R2

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
     WP(C).No.19367 OF 2016(U)      ..2..




                                JUDGMENT

Dated this the 15th day of March 2021

Adv.Sumitha S., learned Counsel appearing for

the petitioner submits that the writ petition is not

pressed. Accordingly, the writ petition is dismissed as

not pressed.

Sd/-

MURALI PURUSHOTHAMAN SB/15/03/2016 JUDGE

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