Kerala High Court
Rajani P.Kuttan vs State Of Kerala on 16 June, 2021
ALEXANDER THOMAS & K.BABU, JJ.
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W.A No.196 of 2021
(Arising out of the judgment dated 22-12-2021in W.P(C) No.34525/2019)
&
W.P(C) Nos.18484/2016, 18494/2016, 4157/2020,
34525/2019, 19758/2016, 18400/2016, 18685/2016
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Dated this the 16th day of June, 2021
ORDER
Heard.
2. Sri.V.V.Nandagopal Nambiar, learned Standing Counsel for the respondent Kerala Devaswom Recruitment Board submits that an affidavit of the said respondent Recruitment Board has been finalised and he has also secured a copy of the same and that the original of the signed affidavit will be available only within a day or two and that the case may be adjourned accordingly.
List these cases for further consideration on 30-06-2021. Hand over.
Sd/-
ALEXANDER THOMAS, JUDGE Sd/-
K.BABU, JUDGE KAS