Kerala High Court
Board Of Directors Of The Kerala State ... vs The Joint Registrar (General) Of ... on 22 March, 2013
Author: K.Surendra Mohan
Bench: K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
FRIDAY, THE 22ND DAY OF MARCH 2013/1ST CHAITHRA 1935
WP(C).No. 27984 of 2012 (W)
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PETITIONER:
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BOARD OF DIRECTORS OF THE KERALA STATE POLICE CID STAFF
CO-OPERATIVE SOCIETY LTD.NO.T322
REPRESENTED BY ITS PRESIDENT, SPECIAL BRANCH CID
THIRUVANANTHAPURAM-695033.
BY ADVS.SRI.V.G.ARUN
SRI.T.R.HARIKUMAR
RESPONDENTS:
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1. THE JOINT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES
THIRUVANANTHAPURAM-695001.
2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES
THIRUVANANTHAPURAM-695001.
3. R.PRAMOD, SARANYA,
VENCHAVODE, SREEKARYAM P.O.
THIRUVANANTHAPURAM-695017.
R3 BY ADV. SRI.J.S.AJITHKUMAR
R2 BY ADV. GOVERNMENT PLEADER SHRI.G.GOPAKUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
22-03-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
K. SURENDRA MOHAN, J.
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W.P(C) NO: 27984 OF 2012
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Dated this the 22nd March, 2013.
JUDGMENT
The counsel for the petitioner as well as the respondent submits that this writ petition has become infructuous. Hence dismissed as infructuous.
Sd/-
K. SURENDRA MOHAN
Judge
jj /True copy/
P.S.to Judge
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