K.Kesavankutty vs The Consumer Disputes Redressal ...
2022 Latest Caselaw 829 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     MONDAY, THE 17TH DAY OF JANUARY 2022 / 27TH POUSHA, 1943
                     WP(C) NO. 22394 OF 2018
PETITIONER/S:

            K.KESAVANKUTTY
            AGED 63 YEARS
            AGED 63 YEARS, S/O. K.N. CHINDAN NAMBIAR,SHREE
            SUDARSHANA, HOUSE NO.E-105 (GROUND
            FLOOR),AISWARYA LANE, DESABHIMANI ROAD,
            ELAMAKKARA P.O., KOCHI - 682 026.

            BY ADV SRI.R.PRASANTH KUMAR

RESPONDENT/S:

       1    THE CONSUMER DISPUTES REDRESSAL FORUM, ERNAKULAM
            REPRESENTED BY ITS PRESIDENT.
       2    DR. THOMAS MATHEW
            AGED ABOUT 67 YEARS, NR. CHAITHANYA EYE
            HOSPITAL,BELOW KSFE BRANCH OFFICE, RAVIPURAM
            ROAD, ERNAKULAM, KOCHI - 682 016.
       3    RINOY
            S/O. DR. THOMAS MATHEW, AGED ABOUT 28 YEARS, NR.
            CHITHANYA EYE HOSPITAL,BELOW KSFE BRANCH
            OFFICE,RAVIPURAM ROAD, ERNAKULAM, KOCHI - 682
            016.
OTHER PRESENT:

            SR GOVERNMENT PLEADER   ASHWIN SETHUMADHAVAN


        THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON     17.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 22394 OF 2018

                             -2-




                          JUDGMENT

The learned counsel for the petitioner submits that the matter has become infructuous. Accordingly, it is dismissed as infructuous.

SD/- MOHAMMED NIAS C.P, Judge

ani/17/1/

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