Kerala High Court
M.K. Abdul Rasheed vs The Food Inspector on 2 January, 2009
Author: R.Basant
Bench: R.Basant
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl.MC.No. 5021 of 2008()
1. M.K. ABDUL RASHEED,
... Petitioner
Vs
1. THE FOOD INSPECTOR,
... Respondent
2. STATE OF KERALA,
For Petitioner :SRI.T.P.PANKAJAKSHAN
For Respondent : No Appearance
The Hon'ble MR. Justice R.BASANT
Dated :02/01/2009
O R D E R
R.BASANT, J
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Crl.M.C. No.5021 of 2008
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Dated this the 2nd day of January, 2009
ORDER
There is no representation for the petitioner. Same was the situation when the matter came up for hearing on 01.01.09. The inference is irresistible that the petitioner is not interested in prosecuting this Crl.M.C.
2. This Crl.M.C is accordingly dismissed.
(R.BASANT, JUDGE) rtr/-