The Kerala State Financial ... vs Consumer Dispute Redressal Forum
2021 Latest Caselaw 18404 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                        WP(C) NO. 32539 OF 2009
PETITIONER:

          THE KERALA STATE FINANCIAL CORPORATION
          REPRESENTED BY GIRISH CHANDRAN,, S/O.T.S.SIVASANKARAN
          NAIR, MANAGER (LEGAL), KERALA FINANCIAL CORPORATION,
          BRANCH OFFICE, KALOOR, COCHIN.

          BY ADVS.
          SRI.M.K.CHANDRA MOHANDAS
          SRI.T.V.GEORGE, SC, KFC
          SRI.M.M.SAYED MUHAMMED, SC, KFC
          SRI.BASANT BALAJI, SC, KERALA FINANCIAL CORPORATION



RESPONDENTS:

    1     CONSUMER DISPUTE REDRESSAL FORUM
          IDUKKI, REPRESENTED BY ITS SECRETARY, IDUKKI.

    2     THE STATE CONSUMER DISPUTE REDRESSAL COMMISSION
          THIRUVANANTHAPURAM., REPRESENTED BY THE SECRETARY,
          TRIVANDRUM.

    3     M.K.JOSEPH MARIPPURATH HOUSE
          NEDUMKANDOM P.O., IDUKKI.

          BY ADVS.
          SRI.AJEESH K.SASI
          SRI.MATHEW JOHN K

          SRI.BASANT BALAJI, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 32539/2009
                           2




               P.V.KUNHIKRISHNAN, J
     --------------------------------------
             W.P.(C)No.32539 of 2009
     --------------------------------------
      Dated this the 07th day of September 2021

                       JUDGMENT

The learned counsel appearing for the

petitioner submitted that the matter has become

infructuous.

Therefore, the writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM