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Dr.Ramesh Kumar vs Pukalakkat Properties Pvt. Ltd
2021 Latest Caselaw 22753 Ker

Citation : 2021 Latest Caselaw 22753 Ker
Judgement Date : 19 November, 2021

Kerala High Court
Dr.Ramesh Kumar vs Pukalakkat Properties Pvt. Ltd on 19 November, 2021
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA,
                                   1943
                       WP(C) NO. 10435 OF 2011
PETITIONER/S:

               DR.RAMESH KUMAR
               AGED 45 YEARS, RESIDING AT INDEEVARAM,, 14TH
               CROSS ROAD, MAVELINAGAR, THRIKKAKKARA, DESOM,
               COCHIN UNIVERSITY P.O.
               BY ADVS.
               SRI.M.R.HARIRAJ
               SRI.ANISH JAIN
               SRI.P.A.KUMARAN
               SRI.NIRMAL V NAIR
               SRI.K.RAJAGOPAL
               SRI.SURAJ.S
               SMT.SARITHA NANDANAN
               SMT.VINEETHA B.

RESPONDENT/S:

    1          PUKALAKKAT PROPERTIES PVT. LTD.
               REPRESENTED BY ITS MANAGING DIRECTOR,,
               P.B.GOPALAKRISHNAN, PENTA CORNER,, HIGH SCHOOL
               JUNCTION, EDAPPALLY, KOCHI - 682 024.
    2          KALAMASSERY MUNICIPALITY
               MUNICIPAL OFFICE, KALAMASSERY,, 680104,
               REPRESENTED BY ITS SECRETARY.
               BY ADVS.
               SRI.ASP.KURUP
               SRI.SADCHITH.P.KURUP

        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   19.11.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                    -2-
W.P.(C). No.10435 of 2011




                            P.V.KUNHIKRISHNAN, J.
                             =================================================

                            W.P.(C) No.10435 of 2011
                       =============================================================

               Dated this the 19th day of November, 2021

                                       JUDGMENT

The learned counsel for the petitioner submitted that the

matter is infructuous. Therefore, the writ petition is dismissed

as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

 
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