Amritha Raj K.V vs Bharath Sanchar Nigam Ltd
2022 Latest Caselaw 11037 Ker

Citation : 2022 Latest Caselaw 11037 Ker
Judgement Date : 3 November, 2022

Kerala High Court

Amritha Raj K.V vs Bharath Sanchar Nigam Ltd on 3 November, 2022

WP(C) NO. 18256 OF 2017            1



             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                     WP(C) NO. 18256 OF 2017


PETITIONER/S:

           AMRITH RAJ K.V.
           PROPRIETOR, AHLAD TRADERS, KARIYATTUPARAMBIL,
           KANNANKULANGARA P.O., TRICHUR 680007.

           BY ADVS.
           SRI.N.N.SUGUNAPALAN (SR.)
           SRI.S.SUJIN


RESPONDENT/S:

    1      BHARATH SANCHAR NIGAM LTD
           STATUE JUNCTION, THIRUVANANTHAPURAM,
           REP.BY ITS CHIEF GENERAL MANAGER-695001.

    2      DEPUTY GENERAL MANAGER
           BHARAT SANCHAR NIGAM LTD.,STATUE JUNCTION,
           THIRUVANANTHAPURAM-695001.

    3      ASSISTANT GENERAL MANAGER (SH & MARKETING)
           BSNL SANCHAR BHAVAN, TUDAR ROAD,
           KOVILAKATHUMPADAM, THIRUVAMBADI P.O.,
           TRICHUR-680022.

   * 4     JACOB GEORGE
           TRADE LINKS,KANJIRAPPALLY,
           KOTTAYAM DISTRICT-686507

           * [ADDRESS OF R4 CORRECTED AS

           'JACOB K, KANJIRAPPILLY TRADE LINKS,
            KANJIRAPPILLY, KOTTAYAM-686507'
 WP(C) NO. 18256 OF 2017           2




          * [ADDRESS OF R4 CORRECTED AS PER ORDER DATED
          07/12/2017 IN IA.19637/2017.]

          BY ADV SRI.PREMJIT NAGENDRAN, SC, BHARATH SANCHAR
          NIGAM LTD.
          SRI. MATHEWS K. PHILIP, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18256 OF 2017                      3




                                  JUDGMENT

When this writ petition was taken up for consideration, Sri. S.Sujin, the

learned counsel appearing for the petitioner, submitted that the prayers sought

in the writ petition have become infructuous.

This writ petition is closed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS