Kerala High Court
K.M.Basheer Moulavi vs K.S.I.D.C on 17 March, 2008
Author: H.L.Dattu
Bench: H.L.Dattu, K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA No. 1322 of 1997()
1. K.M.BASHEER MOULAVI
... Petitioner
Vs
1. K.S.I.D.C.
... Respondent
For Petitioner :SRI.T.M.ABDUL LATHEEF
For Respondent :SRI.M.PATHROSE MATHAI
The Hon'ble the Chief Justice MR.H.L.DATTU
The Hon'ble MR. Justice K.T.SANKARAN
Dated :17/03/2008
O R D E R
H.L.DATTU, C.J. & K.T.SANKARAN, J.
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W.A.No.1322 of 1997
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Dated, this the 17th day of March, 2008
JUDGMENT
H.L.Dattu, C.J.
This writ appeal is of the year 1997. Learned counsel for the appellant is not present before the Court. We are not prepared to adjourn this matter since the appeal is of the year 1997, as we have already indicated.
2. Therefore, the writ appeal is rejected for non prosecution.
3. Consequently, all pending civil miscellaneous petitions also stand rejected.
Ordered accordingly.
(H.L.DATTU) CHIEF JUSTICE (K.T.SANKARAN) JUDGE vns