M.P.Prasanna Kumar @ Prasannan vs The Kerala Financial Corporation
2021 Latest Caselaw 18828 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA,
                                   1943
                        WP(C) NO.7145 OF 2021
PETITIONER/S:
          M.P.PRASANNA KUMAR @ PRASANNAN,
          AGED 54 YEARS,
          S/O. PRABHAKARAN, PROPRIETOR, HOTEL KALAI, 2ND
          MILE, KUTTITHERUVU, MAVELIKKARA ROAD,
          KAYAMKULAM, ALAPPUZHA DISTRICT 690 502.
               BY ADVS.
               DINESH R.SHENOY
               SRI.EBIN MATHEW
               SRI.P.ROHIT PREMANANDAN SHENOY

RESPONDENT/S:
    1     THE KERALA FINANCIAL CORPORATION
          REPRESENTED BY ITS CHIEF MANAGER,
          KERALA FINANCIAL CORPORATION,
          PAZHAMANNIL, JESSY TOWERS,
          COLLEGE ROAD, PATHANAMTHITTA - 689 645.
    2          THE KERALA FINANCIAL CORPORATION,
               VELLAYAMBALAM, THIRUVANANTHAPURAM,
               PIN-695 010,
               REPRESENTED BY ITS CHAIRMAN AND MANAGING
               DIRECTOR.
               BY SRI.BASANTH BALAJI, STANDING COUNSEL

        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   09.09.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.7145 of 2021                     2




                            W.P.(C)No.7145 of 2021
                  ----------------------------------------------------

                                 JUDGMENT

The writ petition is dismissed without prejudice to

the right of the petitioner to file a fresh writ petition on the

same cause of action, if circumstances warrant in future.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj