Kerala High Court
P.K.C. Ahammedkutty vs P.V. Abdul Khader on 15 June, 2007
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 36626 of 2005(I)
1. P.K.C. AHAMMEDKUTTY,
... Petitioner
Vs
1. P.V. ABDUL KHADER, S/O. AHAMMED KOYA
... Respondent
2. K. RAMANKUTTY, S/O. CHATHUKUTTY,
3. MR. JIMMY J. GAZDAR,
4. RAJENDRA KANTILAL DAALAL,
5. THE COCHIN MALABAR ESTATE &
For Petitioner :SRI.N.RAGHURAJ
For Respondent :SRI.R.SREEHARI
The Hon'ble MR. Justice PIUS C.KURIAKOSE
Dated :15/06/2007
O R D E R
PIUS C. KURIAKOSE, J.
..........................................................
W.P.(C)No.36626 OF 2005 ........................................................... DATED THIS THE 15TH JUNE, 2007 J U D G M E N T Mr.N.Raghuraj, learned counsel for the petitioner submits that the matter has become infructuous. The submission is recorded and the Writ Petition is dismissed as infructuous.
(PIUS C.KURIAKOSE, JUDGE) tgl