R.Prasanth vs Union Of India
2023 Latest Caselaw 8136 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                        WP(C) NO. 7968 OF 2016
PETITIONER:

           R.PRASANTH
           AGED 42 YEARS
           S/O.R.RAVINDRANATH, MANAGING PARTNER,
           SAP ENTERPRISES, 202, SAIGARDEN, CHS LTD., PLOT NO.18,
           SECTOR-5, KHARGHAR, NAVI MUMBAI, PIN - 410 210.

           BY ADVS.
           SRI.SHAIJAN C.GEORGE
           SRI.M.T.AJITH
           SMT.S.REKHA KUMARI
           SRI.C.K.SAJEEV


RESPONDENTS:

    1      UNION OF INDIA
           REPRESENTED BY THE SECRETARY, MINISTRY OF DEFENCE,
           NORTH BLOCK, NEW DELHI - 110 001,
           DIRECTORATE OF CONTRACT MANAGEMENT, E IN CS BRANCH,
           INTEGRATED HQ OF MOD (ARMY), KASHMIR HOUSE, DHQ P.O.,
           NEW DELHI - 110 011.

    2      CHIEF ENGINEER (NW)
           MILITARY ENGINEER SERVICES, NAVAL BASE P.O.,
           KOCHI - 682 004.

    3      GARRISION ENGINEER (P) EZHIMALA
           MILITARY ENGINEERING SERVICE, INDIAN NAVAL ACADEMY,
           EZHIMALA P.O., PAYYANNUR, KANNUR, KERALA - 670 310.

           BY ADVS.
           SRI.S.MANU, DSGI
           SRI.B.RAMACHANDRAN, CGC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7968 OF 2016     -2-



                         JUDGMENT

Learned Counsel for the petitioner submitted that

the matter has become infructuous. Accordingly, this

writ petition is dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE

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