The President, (Thomas Samuel, ... vs Registrar, Kerala State Consumer ...
2022 Latest Caselaw 2245 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                         WP(C) NO. 2642 OF 2018


PETITIONER:

          THE PRESIDENT, (THOMAS SAMUEL, FORMER PRESIDENT),
          THIRUVANANTHAPURAM JILLA PUBLIC SERVICE SOCIETY
          VALIYOTTUKONAM, PERUKAVU P.O., THIRUVANANTHAPURAM.
          BY ADV SRI.T.K.ANANDA KRISHNAN


RESPONDENTS:

    1     REGISTRAR, KERALA STATE CONSUMER DISPUTES REDRESSAL
          COMMISSION
          VAZHUTHACAUD, THIRUVANANTHAPURAM-695610.
    2     R.RADHAMMA
          KUZHIVILA PUTHEN VEEDU, KURISUMUTTOM, PEYAD P.O.,
          THIRUVANANTHAPURAM - 695 104.
    3     THE SECRETARY,
          THIRUVANANTHAPURAM JILLA PUBLIC SERVICE SOCIETY
          VALIYOTTUKONAM, PERUKAVU P.O.,
          THIRUVANANTHAPURAM - 695 108.



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2642 OF 2018
                              2




                  P.V.KUNHIKRISHNAN, J
                -------------------------------
                 W.P.(C)No. 2642 of 2018
               --------------------------------
     Dated this the 24th day of February, 2022

                       JUDGMENT

The learned counsel appearing for the petitioner

submitted that there is no instruction from the party.

Therefore, this writ petition is dismissed for non

prosecution.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM