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M/S.Glass Fibres vs M/S.Hindustan News Print Ltd
2021 Latest Caselaw 18827 Ker

Citation : 2021 Latest Caselaw 18827 Ker
Judgement Date : 9 September, 2021

Kerala High Court
M/S.Glass Fibres vs M/S.Hindustan News Print Ltd on 9 September, 2021
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                           WP(C) NO. 3795 OF 2013
PETITIONER:

              M/S.GLASS FIBRES,KRISHAN NIVAS, MEVALLOOR P.O., KOTTAYAM
              - 686 609, REPRESENTED BY ITS MANAGING PARTNER

              BY ADVS.
                     SRI.JOY THATTIL ITTOOP
                     SRI.A.G.ADITYA SHENOY
                     SRI.K.M.BIJU



RESPONDENTS:

     1        M/S.HINDUSTAN NEWSPRINT LTD
              NEWSPRINT NAGAR, MEVALLOOR, KOTTAYAM - 686 616,
              REPRESENTED BY ITS CHAIRMAN CUM MANAGING DIRECTOR.

     2        THE GENERAL MANAGER (WORKS),M/S.HINDUSTAN NEWSPRINT LTD.,
              NEWSPRINT NAGAR, MEVALLOOR, KOTTAYAM - 686 616.

    *3        K.J.MATHEW,KUNNEL HOUSE, KULAITTIKARA.P.O.,
              KANJARAMATTOM, ERNAKULAM.

    *4        SUKUMARAN NAIR.M.S.,MADATHIPARAMBIL HOUSE, VADAKARA.P.O.,
              THALAYOLAPPARAMBU, KOTTAYAM.

              *(IMPLEADED AS ADDL.RESPONDENTS 3 AND 4 AS PER ORDER
              DATED 12/02/13 IN I.A.2291/13)

               BY ADVS.
                     SRI.V.KRISHNA MENON,SC
                     SRI.K.JAJU BABU-R3
                     SRI.E.K.MADHAVAN
                     SMT.J.SURYA
                     SMT.UMA GOPINATH
                     SMT.M.U.VIJAYALAKSHMI-R3
                     SMT.P.VIJAYAMMA


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
09.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) 3795/2013                   2




                            JUDGMENT

The learned counsel for the petitioner submits that the writ

petition has become infructuous. Accordingly, the writ petition is

dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE spc/

 
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