Adv.Rathish H vs The State Of Kerala
2024 Latest Caselaw 33115 Ker

Kerala High Court

Adv.Rathish H vs The State Of Kerala on 14 November, 2024

                                                   2024:KER:85168

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR. JUSTICE P.M.MANOJ

 THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946

                      WP(C) NO. 12446 OF 2020

PETITIONER:

          ADV.RATHISH H
          VENATTUHOUSE, KUTTIPUZHA, KUNNUKARA P.O.,
          PIN-683 578.

          BY ADVS.
          JAGADEESH LAKSHMAN
          H.SUBHALEKSHMI
          V.GIRISHKUMAR
          N.S.DAYA SINDHU SHREE HARI
          RAHUL RAJ



RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2     THE SECRETARY
          LAW DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.

    3     BAR COUNCIL OF KERALA
          REPRESENTED BY ITS HON. SECRETARY, BAR COUNCIL
          BHAVAN, HIGH COURT CAMPUS, ERNAKULAM, KOCHI-682 031.

    4     THE KERALA ADVOCATE WELFARE FUND TRUSTEE COMMITTEE
          REPRESENTED BY ITS SECRETATY, BAR COUNCIL BHAVAN,
          HIGH COURT CAMPUS, ERNAKULAM, KOCHI-682 031.

          BY ADV SRI.PRANOY K.KOTTARAM
          R1- SRI.RIYAL DEVASSY,GOVERNMENT PLEADER R3 -
          SRI.BRIJESH MOHAN,SC
 WP(C)No.12446 of 2020

                                                 2024:KER:85168
                               2
      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.12446 of 2020

                                                           2024:KER:85168
                                     3


                          JUDGMENT

(Dated this the 14th day of November, 2024)

The writ petition is preferred for extending the time limit for

remitting the annual subscription. In that regard, the petitioner has

preferred a representation before the 3rd respondent. This writ

petition was preferred during the Covid 19 pandemic. Subsequent to

that, the entire arrears has been cleared. Therefore, nothing survives

in this writ petition. Accordingly, the writ petition is closed.

Sd/-

P.M MANOJ JUDGE AKH

2024:KER:85168

APPENDIX OF WP(C) 12446/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COY OF THE ORDER NO.778/KLBF2/2020/LAW DATED 10.6.2020.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION FILED BEFORE THE IST RESPONDENT DATED 13.6.2020.