Commander K.P.Sashidharan vs Union Of India And Others
2024 Latest Caselaw 28566 Ker

Kerala High Court

Commander K.P.Sashidharan vs Union Of India And Others on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                          RP NO. 1243 OF 2009

        AGAINST THE JUDGMENT DATED 26.11.2008 IN WPC NO.17203 OF 2003

                        OF HIGH COURT OF KERALA

REVIEW PETITIONER:

            COMMANDER K.P.SASHIDHARAN, 129
            KATARI BAGH, NAVAL BASE, KOCHI, NOW RESIDING AT,
            PALERI, NETTOOR, ERNAKULAM.

            SRI.N.SUKUMARAN
            SRI.N.K.KARNIS




RESPONDENTS:

    1       UNION OF INDIA AND OTHERS
            REPRESENTED BY THE SECRETARY TO THE MINISTRY OF
            DEFENCE, NEW DELHI

    2       THE CHIEF OF NAVAL STAFF
            NAVAL HEAD QUARTERS, NEW DELHI 110011.

    3       THE FLAG OFFICER COMMANDING IN CHIEF
            SOUTHERN NAVAL COMMAND, KOCHI-4

    4       THE DIRECTOR GENERAL OF COAST GUARD
            COAST GUARD HEAD QUARTERS,, NATIONAL STADIUM COMPLEX,
            NEW DELHI 110001.

            BY ADV SMT.LAILA I.S. , CGC


     THIS    REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                     2024:KER:71862
RP NO. 1243 OF 2009

                                  2



                                ORDER

It is submitted by the learned counsel for the petitioner

that the review petition has become infructuous by efflux of time

and that he is not pressing the same.

This review petition is, therefore, closed as having

become infructuous.

Sd/- DEVAN RAMACHANDRAN JUDGE stu