Athira Rajagopal vs Sree Narayana Prabhodham ...
2023 Latest Caselaw 4084 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                         WP(C) NO. 24404 OF 2017
PETITIONER/S:

              ATHIRA RAJAGOPAL
              AGED 19 YEARS, D/O.RAJAGOPAL,
              KADIPPARAMPATH HOUSE, EDAPALLY VADAKKUMBHAGOM,
              KOCHI-682024.
              BY ADV SRI.R.DIVAKARAN


RESPONDENT/S:

     1        SREE NARAYANA PRABHODHAM CHANDRODAYA YOGAM
              S.N.P.C.YOGAM REG. NO.ER 471/03,AIMS, PONEKKARA P.O.,
              EDAPPALLY,KOCHI-682024, REPRESENTED BY ITS SECRETARY.
     2        SECRETARY
              S.N.P.C.YOGAM REG. NO.ER 471/03,AIMS, PONEKKARA P.O.,
              EDAPPALLY,KOCHI-682024
     3        DISTRICT REGISTRAR GENERAL
              ERNAKULAM, OFFICE OF THE DISTRICT REGISTRAR,KOCHI-682011.
              BY ADVS.
              SRI.ALOK PADMAN
              SRI.JITHIN PAUL VARGHESE
              SMT.A.G.NISHA
              SRI.K.SUNIL
              SRI.M.S.UNNIKRISHNAN
              SMT.C.V.VEENA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24404 OF 2017        ..2..




                          JUDGMENT

The learned counsel for the petitioner submitted that

the matter has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB