Krishna Kumar S vs The Kerala Minerals And Metals Ltd
2021 Latest Caselaw 8954 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                       WP(C).No.1836 OF 2021(D)


PETITIONER:

               KRISHNA KUMAR S.
               AGED 33 YEARS
               S/O. SETHURAJAN PILLAI, AMBADI, CHERUSSRIBHAGOM,
               CHAVARA P.O., KOLLAM, KERALA, PIN-691583.

               BY ADVS.
               SRI.C.UNNIKRISHNAN (KOLLAM)
               SHRI.ANANDA PADMANABHAN
               SHRI.MAHESH CHANDRAN
               SMT.UTHARA A.S
               SHRI.GAJENDRA SINGH RAJPUROHIT
               SHRI VIJAYKRISHNAN S. MENON
               SHRI.JOHN GOMEZ

RESPONDENTS:

      1        THE KERALA MINERALS AND METALS LTD.
               PB NO.4, SANKARAMANGALAM, CHAVARA, KOLLAM, KERALA,
               PIN-691583, REPRESENTED BY ITS MANAGING DIRECTOR.

      2        THE GENERAL MANAGER (P AND A/EDP),
               KERALA MINERALS AND METALS LTD., PB NO.4,
               SANKARAMANGALAM, CHAVARA, KOLLAM, KERALA,
               PIN-691583.

               R1-2 BY ADV. SMT.LATHA ANAND

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1836 OF 2021             2

                               JUDGMENT

It is submitted by the learned counsel

for the petitioner that the writ petition

has become infructuous by efflux of time and

that he is not pressing the same.

This writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/17.3.2021