Iims Detectives (P) Ltd. New Delhi vs Union Of India
2022 Latest Caselaw 1681 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                  WP(C) NO. 17368 OF 2012
PETITIONER/S:

          IIMS DETECTIVES (P) LTD. NEW DELHI
          27 FF SEWA NAGAR MARKET (NEAR RAILWAY CROSSING),
          NEW DELHI-110003, REPRESENTED BY ITS MANAGER,K.
          BABU.
          BY ADV SRI.MILLU DANDAPANI


RESPONDENT/S:

    1     UNION OF INDIA
          REPRESENTED BY MINISTYR OF INDUSTRY, DEPARTMENT
          OF PUBLIC ENTERPRISES, PUBLIC ENTERPRISES
          BHAVAN, BLOCK NO.14, CGO COMPLEX, LODHI ROAD,
          NEW DELHI-110001.
    2     THE DIRECTORATE GENERAL RE-SETTEMENT
          DEPARTMENT OF EX-SERVICEMEN WELFARE, MINISTRY OF
          DEFENCE, GOVERNMENT OF INDIA, WEST BLOCK 4,
          R.K.PURAM, NEW DELHI-110066.
    3     MS. HLL LIFE CARE LIMITED
          INFRASTRUCTURE DEVELOPMENT DIVISION, AVDESH, TC
          6/1718 (1) VETTAMUKKU, THIRUMALA.P.O.,
          THIRUVANANTHAPURAM-695006, REPRESENTED BY THE
          DEPUTY GENERAL MANAGER (TECHNICAL).
    4     JAWAHARLAL INSTITUTE OF POST GRADUATE MEDICAL
          EDUCATION AND RESEARCH
          (JIMPMER), DHANWANTHI NAGAR, GORIMEDU,
          PUDUCHERRY-605006.
          BY ADV ASSISTANT SOLICITOR GENERAL


OTHER PRESENT:
                                         -2-
W.P.(C). No. 17368 of 2012



               SRI.S.MANU, ASGI



        THIS      WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION         ON    15.02.2022,     THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -3-
W.P.(C). No. 17368 of 2012



                             P.V.KUNHIKRISHNAN, J.
                              =================================================

                             W.P. (C) No. 17368 of 2012
                       =============================================================

                 Dated this the 15th day of February, 2022

                                        JUDGMENT

The learned counsel for the petitioner submitted that the

matter has become infructuous. Therefore, this writ petition is

dismissed as infructous. sd/-

P.V.KUNHIKRISHNAN JUDGE das