Kerala High Court
T.M.Paulose vs R.Sivasankara Pillai on 6 June, 2016
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 6TH DAY OF JUNE 2016/16TH JYAISHTA, 1938
WP(C).No. 13683 of 2016 (I)
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PETITIONER(S) :
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1. T.M.PAULOSE, AGED 70 YEARS, S/O.MATHAI,
CENTRAL GOVERNMENT OF INDIA PENSIONER,
THEKKEDTH HOUSE, VADAVUKODE VILLAGE,
VADAVUKODE P.O.KUNNATHUNADU TALUK,
ERNAKULAM DISTRICT-682 310.
2. DR.GIJO PAUL,
AGED 37, S/O.PAULOSE, MEDICAL PRACTITIONER,
THEKKEDTH HOUSE, VADAVUKODE VILLAGE,
VADAVUKODE P.O.KUNNATHUNADU TALUK,
ERNAKULAM DISTRICT-682 310.
BY ADVS.SRI.JOHNSON MANAYANI
SRI.JEEVAN MATHEW MANAYANI
RESPONDENT(S) :
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1. R.SIVASANKARA PILLAI,
AGED 45, GRAMA GEETHAM HOUSE, VADUKODE VILLAGE,
AND P.O.,KUNNATHUNADU TALUK, ERNAKULAM-682 310.
2. VIGIMOL, S/O.SIVASANKARA PILLAI,GRAMA GEETHAM HOUSE,
VADUKODE VILLAGE, AND P.O.,
KUNNATHUNADU TALUK, ERNAKULAM-682 310.
3. DR.LISSY JOSE, MEMBER, KERALA STATE VANITHA COMMISSION,
TRIVANDRUM-695 004.
4. THE KERALA STATE VANITHA COMMISSION,
O/O.VANITHA COMMISSION,TRIVANDRUM-695 004.
REPRESENTED BY ITS SECRETARY.
5. STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY,
SECRETARIAT,TRIVANDRUM-695 001.
R5 BY GOVERNMENT PLEADER SRI.G.GOPAKUMAR
BY ADV. SMT.A.PARVATHY MENON
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 06-06-2016, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Msd.
P.B.SURESH KUMAR, J.
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WP(C).No.13683 of 2016-I .
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Dated this the 6th day of June, 2016.
J U D G M E N T
The learned counsel for the petitioners submits that the writ petition is not pressed. In the light of the above submission made by the learned counsel for the petitioners, the writ petition is dismissed as not pressed.
Sd/-
P.B.SURESH KUMAR, JUDGE.
Kvs/-
// true copy // PA TO JUDGE.