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B.Jayakumar vs Ramachandran Nair
2022 Latest Caselaw 7872 Ker

Citation : 2022 Latest Caselaw 7872 Ker
Judgement Date : 28 June, 2022

Kerala High Court
B.Jayakumar vs Ramachandran Nair on 28 June, 2022
WP(C) NO. 21082 OF 2013            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                          WP(C) NO. 21082 OF 2013
PETITIONER/S:

               B.JAYAKUMAR
               S/O.N.BHARGAVAN, J.K BUILDING, NETTAYAM P.O,
               THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.MOHAN JACOB GEORGE
               SMT.P.V.PARVATHI
               SMT.REENA THOMAS



RESPONDENT/S:

      1        RAMACHANDRAN NAIR
               S/O.PADMANABHA PILLAI, CHANDRAGIRI, PADMANABHA
               NAGAR, NETTAYAM P.O, THIRUVANANTHAPURAM.

      2        SUBHA DEVI
               W/O.PADMANABHA PILLAI, CHANDRAGIRI, PADMANABHA
               NAGAR, NETTAYAM P.O, THIRUVANANTHAPURAM.

      3        SECRETARY
               CORPORATION OF THIRUVANANTHAPURAM
               THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.JELSON J.EDAMPADAM
               SRI.P.K.MANOJKUMAR
               SRI.N.NANDAKUMARA MENON SR.
               SRI.PIRAPPANCODE V.S.SUDHIR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 21082 OF 2013              2




                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                      W.P.(C) No. 21082 of 2013
                     --------------------------------------
                 Dated this the 28th day of June, 2022


                                JUDGMENT

The counsel for the petitioner submitted that the writ

petition can be closed in the light of the fact that the matter is

pending before the civil court.

Therefore, this writ petition is closed as infructuous and

the parties will follow the decision of the civil court.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

T

 
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