Muhammed Ismail vs Kerala State Financial ...
2021 Latest Caselaw 19718 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                          WP(C) NO. 12963 OF 2011
PETITIONER:

            MUHAMMED ISMAIL, AGED 54 YEARS,
            PUTHUPARAMBIL HOUSE,, PALOORKKAVU KARA,
            THEKKEMALA, KANNAMALA, IDUKKI DISTRICT.

            BY ADVS.
            SRI.P.VIJAYA BHANU (SR.)
            SRI.UNNI SEBASTIAN KAPPEN



RESPONDENTS:

    1       KERALA STATE FINANCIAL ENTERPRISES LTD.,
            L.U BRANCH, KOTTAYAM, REPRESENTED,
            BY ITS MANAGER.686123

    2       THE SPECIAL DEPUTY TAHSILDAR RR
            K.S.F.E LTD., KOTTAYAM - 686123

            BY ADVS.
            SRI.ANTONY M. AMBAT
            SRI.T.NAVEEN, SC, K.S.F.E. LTD.
            SRI.ANOOP P.V., SC, KSFE LTD.
            SRI.THOMAS J.ANAKKALLUNKAL

            R BY ADV.ANTONY M.AMBAT,SC




     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
17.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12963 OF 2011         ..2..




                     JUDGMENT

The learned Counsel for the petitioner submits

that the matter has become infructuous. Accordingly,

the writ petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/17/09/2021