M.Abdul Salam vs Southern Railway
2023 Latest Caselaw 12627 Ker

Kerala High Court

M.Abdul Salam vs Southern Railway on 22 November, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA, 1945
                       WP(C) NO. 36005 OF 2023
PETITIONER:

          M.ABDUL SALAM, AGED 24 YEARS,
          S/O K.M.MUSTHAFFA, NO.435, EMM MAIN STREET,
          OPPOSITE TO DIESEL SHED, CHENNIMALAI ROAD, ERODE,
          CHENNAI, PIN - 638001.

          BY ADVS.
          K.SANEESH KUMAR
          V.B.SANTHINI


RESPONDENTS:

    1     SOUTHERN RAILWAY,
          REPRESENTED THROUGH ITS, SENIOR DIVISIONAL COMMERCIAL
          MANAGER, SOUTHERN RAILWAY, DIVISION OFFICE,
          COMMERCIAL BRANCH, (PALAKKAD DIVISION) PALAKKAD
          DISTRICT, PIN - 678002.

    2     SENIOR DIVISIONAL COMMERCIAL MANAGER,
          SOUTHERN RAILWAY, DIVISION OFFICE,
          COMMERCIAL BRANCH, (PALAKKAD DIVISION)
          PALAKKAD DISTRICT, PIN - 678002.

          BY ADV.SRI. SUVIN R MENON, CGC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 36005 OF 2023
                          -2-

                      JUDGMENT

The learned counsel for the petitioner

submitted that, pending this lis, the Southern

Railway has acceded to his client's request; and

therefore, that this writ petition is not being

pressed.

This writ petition is thus closed as being

not pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv