M.R. Sudhir vs Mahatma Gandhi University
2023 Latest Caselaw 6372 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                      WP(C) NO. 16835 OF 2013
PETITIONER:

             M.R. SUDHIR
             SENIOR LECTURER,
             UNIVERSITY COLLEGE OF PHARMACY,
             (FORMERLY IN DEPARTMENT OF PHARMACY),
             PUTHUPPALLY, KOTTAYAM-9.
             BY ADVS.
             SRI.BABU VARGHESE (SR.)
             SRI.C.V.ALEXANDER

RESPONDENTS:

      1      MAHATMA GANDHI UNIVERSITY
             REPRESENTED BY ITS REGISTRAR,
             PRIYADARSHINI HILLS.P.O., KOTTAYAM -686 560.
      2      THE SYNDICATE OF THE MAHATMA GANDHI UNIVERSITY
             REPRESENTED BY ITS CHAIRMAN-VICE CHANCELLOR,
             PRIYADARSHINI HILLS.P.O., KOTTAYAM-686 560.
             BY ADVS.
             SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
             SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY
             DR.P.LEELAKRISHNAN, SC, M.G.UNIVERSITY



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   12.06.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No. 16835 of 2013
                                  :2:




                     DEVAN RAMACHANDRAN, J.
                  =========================
                      W.P.(C).No. 16835 of 2013
                 ==========================
                  Dated this the 12th day of June, 2023

                             JUDGMENT

It is submitted by the learned counsel for the petitioner that

this writ petition has become infructuous by efflux of time and that

he is not pressing the same. The writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE

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