P.V.Madhukumar vs State Of Kerala
2023 Latest Caselaw 4327 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                        OP NO. 17841 OF 1995
PETITIONER:

          P.V.MADHUKUMAR
          BY ADVS.
          SRI.S.V.BALAKRISHNA IYER (SR.)
          SRI.K.JAYAKUMAR
          SRI.P.B.KRISHNAN


RESPONDENT:

          STATE OF KERALA
          BY ADVS.
          SMT.M.M.TEENA
          SRI.R.VIJAYAGOPAL
          BY SRI.T.K.SHAJAHAN, GP



     THIS ORIGINAL PETITION HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP No.17841 of 1995

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                           MOHAMMED NIAS. C.P.,J
                                   -----------
                               OP No.17841 of 1995
                              ------------------
                       Dated this the 31st day of March, 2023


                                   JUDGMENT

Learned counsel for the parties submit that they do not have any

instructions in the matter. At this distance of time, there is no likelihood

of the reliefs sought in the above case surviving. Accordingly, the original

petition is closed without prejudice to the right of the parties to file an

application seeking restoration, if there is anything surviving for

consideration on the basis of the cause of action urged in the above case.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/31.3.2023