Rajagopal N vs The Rubber Board
2022 Latest Caselaw 264 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                       WP(C) NO. 28223 OF 2019
PETITIONER:

          RAJAGOPAL N.
          AGED 60 YEARS
          NANDANA, MUTTAMBALAM P. O.,
          KOTTAYAM DISTRICT - 686 004.

          BY ADVS.
          T.R.HARIKUMAR
          ARJUN RAGHAVAN


RESPONDENTS:

    1     THE RUBBER BOARD
          REPRESENTED BY ITS EXECUTIVE DIRECTOR,
          P. B. NO.1122, SUB JAIL ROAD,
          KOTTAYAM DISTRICT, PIN - 686 002.

    2     THE SECRETARY
          RUBBER BOARD, P. B. NO.1122,
          SUB JAIL ROAD,
          KOTTAYAM DISTRICT, PIN - 686 002.

          BY ADVS.
          SRI.ABRAHAM JOSEPH MARKOS
          SRI.ISAAC THOMAS
          SRI.P.G.CHANDAPILLAI ABRAHAM
          SHRI.VIPIN ANTO H.M.
          SHRI.ALEXANDER JOSEPH MARKOS
          SHRI.SHARAD JOSEPH KODANTHARA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28223 OF 2019
                                       2




                               T.R.RAVI, J.
                      ----------------------------------------
                       WP(C) NO.28223 OF 2019
                     -------------------------------------------
               Dated this the 11th day of January, 2022

                             JUDGMENT

Learned counsel for the petitioner submits that the

writ petition is not pressed. Hence, the writ petition is

dismissed as not pressed.

Sd/-

T.R.RAVI

JUDGE

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