Shajimon.Y vs The Sub Inspector Of Police
2024 Latest Caselaw 23115 Ker

Kerala High Court

Shajimon.Y vs The Sub Inspector Of Police on 1 August, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     THURSDAY, THE 1ST DAY OF AUGUST 2024 / 10TH SRAVANA, 1946
                          WP(C) NO. 6728 OF 2017
PETITIONER:

            SHAJIMON.Y
            AGED 49 YEARS
            RESIDING AT VAZHAKKADATHARAYIL HOUSE,R.C.CHURCH ROAD,
            KAYAMKULAM,
            KARTHIKAPPALLY TALUK,
            ALAPPUZHA DISTRICT-690 502.
            BY ADVS.
            SRI.R.RAJASEKHARAN PILLAI
            DR.SHERINE JOSEPH


RESPONDENTS:

    1       THE SUB INSPECTOR OF POLICE
            KAYAMKULAM-690 502.
    2       N.DHARMARAJAN
            (RTD. DISTRICT JUDGE)ARBITRATOR IN AC
            NO.1467/2016,HOUSE NO.41/4153 A, RODIGUES
            VILLA,ANANDAPURAM, THANDASSERY COLONY,ERNAKULAM NORTH,
            COCHIN-18.
    3       MS.KOTAK MAHINDRA PRIME LTD.
            HAVING ITS REGISTERED OFFICE AT 27 BKC, C-27 BLOCK,
            BANDRA KURLA COMPLEX, BANDRA (E),BOMBAY-400 051, AND
            HAVING IS OFFICE IN BRANCH OFFICE AT 4TH FLOOR,
            THADIKKARAN CENTRE,PALARIVATTOM, COCHIN-682025,
            REPRESENTED BY ITS AUTHORISED SIGNATORY, JOMET
            K.J.,DEPUTY MANAGER, ERNAKULAM OFFICE, M/S.KOTAK
            MAHINDRA PRIME LTD.
            BY ADVS.
            SRI.BENOJ C AUGUSTIN
            SRI.U.M.HASSAN
            SMT.S.LEKHA
            SMT.P.PARVATHY
            SRI.RAFEEK. V.K.
            SRI.SAIJO HASSAN
            SRI.VISHNU BHUVANENDRAN


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
01.08.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6728 OF 2017
                                2

                     JUDGMENT

Dated this the 1st day of August, 2024

The learned Counsel for the petitioner submits that the

matter has now become infructuous.

Recording the submission of the learned Counsel for the

petitioner, the Writ Petition stands dismissed as infructuous.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

RK