Suburban Chit Funds (P) Ltd vs Thrissur Corporation And Another
2022 Latest Caselaw 10271 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 22ND DAY OF SEPTEMBER 2022 / 31ST BHADRA, 1944
                     WP(C) NO. 8531 OF 2009


PETITIONERS:

    1       SUBURBAN CHIT FUNDS (P) LTD
            REP.BY ITS CHIEF EXECUTIVE OFFICER-CUM-MANAGER,
            SHRI.T.L.GEORGE,AGED 65,S/O.LATE LONAPPAN,,
            49/515,THATHRATHIL HOUSE,S.N.PARK,POOTHOLE,,
            THRISSUR,PIN-680 004.
    2       GEORGE.K.M., AGED 50
            S/O.K.G.MATHEW,, KARAVATTUVEETTIL,,
            KURIACHIRA,THRISSUR-6.
            BY ADV SRI.VARGHESE C.KURIAKOSE

RESPONDENTS:

    1       THRISSUR CORPORATION
            CORPORATION OFFICE,, THRISSUR,
            REP.BY ITS SECRETARY.
    2       THE DEPUTY SECRETARY
            THRISSUR CORPORATION,,
            CORPORATION OFFICE,, THRISSUR.
            BY ADV SRI. SANTHOSH P.PODUVAL, SC, CORPORATION


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   22.09.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.8531/2009

                                     2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                   W.P.(C).No.8531 of 2009
            ----------------------------------------------
        Dated this the 22nd day of September, 2022


                              JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioners submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                               P.V.KUNHIKRISHNAN
JV                                                    JUDGE