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Tom C.George vs Ceyenar Chemicals Pvt.Ltd
2024 Latest Caselaw 30042 Ker

Citation : 2024 Latest Caselaw 30042 Ker
Judgement Date : 22 October, 2024

Kerala High Court

Tom C.George vs Ceyenar Chemicals Pvt.Ltd on 22 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 7148 OF 2018               1




                                                   2024:KER:78448
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

  TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                          CRL.MC NO. 7148 OF 2018

          AGAINST THE ORDER/JUDGMENT DATED IN ST NO.100 OF 2017

OF JUDICIAL MAGISTRATE OF FIRST CLASS V, KOTTAYAM

PETITIONER/S:
          TOM C.GEORGE
          AGED 55 YEARS
          CHITHIRAKUNNU HOUSE, THOTTAKKADU P.O., KOTTAYAM.

              BY ADVS.
              C.S.MANILAL
              SRI.S.NIDHEESH


RESPONDENT/S:
    1     CEYENAR CHEMICALS PVT.LTD.
          HAVING IS REGISTERED OFFICE AT CEYENAR BUILDING,
          ANANKUNNU ROAD, KOTTAYAM , REP. BY ITS POWER OF
          ATTORNEY HOLDER V UPENDRA PRABHU, MATTATHIL HOUSE,
          THAZHATHANGADI P.O., KOTTAYAM- 686 005.

      2       STATE OF KERALA
              REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF
              KERALA, ERNAKULAM - 682 031.

              BY ADVS.
              SRI.GOKUL DAS V.V.H.
              SRI.S.RANJIT (KOTTAYAM), SRI.SANGEETHARAJ NR, PP

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 22.10.2024, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 CRL.MC NO. 7148 OF 2018           2




                                                 2024:KER:78448

                   P.V.KUNHIKRISHNAN, J
                 --------------------------------------
                  Crl.M.C. No. 7148 of 2018
                 --------------------------------------
           Dated this the 22nd day of October, 2024



                           ORDER

The counsel for the petitioner submitted that the

prayers in the Criminal Miscellaneous case are infructuous.

Therefore, this Criminal Miscellaneous case is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

 
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