Bharat Sanchar Nigam Limited vs Nidhimon Mathew
2021 Latest Caselaw 18012 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
   WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                        FAO NO. 44 OF 2019
 AGAINST THE ORDER/JUDGMENT IN I.A.619/2018 IN AS 37/2018 OF SUB
                      COURT, SULTHAN BATHERY
APPELLANT/RESPONDENT/DEFENDANT:

          BHARAT SANCHAR NIGAM LIMITED,
          KALPATTA OFFICE, FISHMARKET ROAD, REPRESENTED BY THE
          SUB DIVISIONAL ENGINEER, KALPATTA AMSOM, VYTHIRI TALUK,
          WAYANADU DISTRICT.

          BY ADV SRI.MATHEWS K.PHILIP,SC, BSNL


RESPONDENT/PETITIONER/PLAINTIFF:

          NIDHIMON MATHEW,
          S/O.THOMAS MATHEW, RESIDING AT KATTIVEETTIL HOUSE,
          MUZHAKKUNNU AMSOM, AVILAMVILAKODE DESOM, THALASSERY
          TALUK, KANNUR DISTRICT-670001.

          BY ADVS.
          SRI.K.R.AVINASH (KUNNATH)
          SRI.ABDUL RAOOF PALLIPATH


     THIS FIRST APPEAL FROM ORDERS HAVING COME UP FOR ADMISSION ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 FAO NO. 44 OF 2019         2



                         JUDGMENT

The learned counsel for the appellant fairly

submitted that the FAO has become infructuous.

The submission is recorded. Hence, the FAO is

dismissed as infructuous.

Sd/-

P.SOMARAJAN JUDGE msp