Nabil Khader vs University Of Calicut
2023 Latest Caselaw 1053 Ker

WP(C) NO. 34967 OF 2017             1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                      WP(C) NO. 34967 OF 2017
PETITIONER:

             NABIL KHADER
             AGED 31 YEARS
             S/O.ABDUL KHADER,A2, PENTIUM MANOR APARTMENTS,
             KARAT ROAD, NADAKKAVU,CALICUT- 11.

             BY ADVS.
             SRI.RILGIN V.GEORGE
             SMT.M.LISHA



RESPONDENTS:

      1      CALICUT UNIVERSITY,
             REPRESENTED BY ITS REGISTRAR,THENHIPPALAM,
             MALAPPURAM DISTRICT- 673 635.

      2      CONTROLLER OF EXAMINATION
             CALICUT UNIVERSITY, THENHIPPALAM,
             MALAPURAM DISTRICT- 673 635.



             SRI PC SASIDHARAN, SC




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    17.01.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 34967 OF 2017                2




                                  JUDGMENT

When this writ petition was taken up, Sri.Rilgin V George, the learned

counsel appearing for the petitioner submitted that the prayer sought for in

the writ petition has become infructuous.

This writ petition is closed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP