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Dr. V.R Jayaram vs State Of Kerala
2023 Latest Caselaw 11830 Ker

Citation : 2023 Latest Caselaw 11830 Ker
Judgement Date : 16 November, 2023

Kerala High Court
Dr. V.R Jayaram vs State Of Kerala on 16 November, 2023
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                       WP(C) NO. 28044 OF 2023
PETITIONER:

            DR. V.R JAYARAM
            AGED 48 YEARS, S/O VELEKKAT RAVINDRANATHAN
            RESIDING AT T.C 29/728, DERA-16, PALKULANGARA,
            PETTAH P.O THIRUVANANTHAPURAM, PIN - 695024
            BY ADVS.
            VIPIN VIJAYAN
            C.ANILKUMAR (KALLESSERIL)
            P.B.MALINI RAO
            DONA K.R.
RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE STATE POLICE CHIEF, KERALA
            STATE, POLICE HEAD QUARTERS, VAZHUTHACAUD,
            THIRUVANANTHAPURAM, PIN - 695 014
    2       THE INSPECTOR GENERAL AND COMMISSIONER OF POLICE,
            CITY POLICE OFFICE, THIRUVANANTHAPURAM, KERALA
            STATE, PIN - 695 033
    3       THE INSPECTOR STATION HOUSE OFFICER,
            MUSEUM POLICE STATION, THIRUVANANTHAPURAM,
            KERALA STATE, PIN - 695 033
    4       SREEKUMAR VAMADEVAN
            AGED 54 YEARS, S/O. LATE VAMADEVAN, SREE
            BHASKARAN, PRA-39, POONTHI ROAD,KUMARAPURAM,
            MEDICAL COLLEGE P.O, PIN - 695 011

            BY ADV
            T.K.ANANDA KRISHNAN
            SREEJITH V.S - GP

    THIS      WRIT    PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION     ON     16.11.2023,   THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.28044 of 2023
                                   -2-




                              JUDGMENT

Dated: 16th November, 2023

When this case was taken up for consideration on

15.11.2023, there was no representation for the petitioner and no

adjournment was also sought. Today, when this case is taken up

for consideration, there is no representation for the petitioner.

Accordingly, the writ petition is dismissed for default.

Sd/-

BASANT BALAJI JUDGE

ded

 
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