Kerala High Court
Rohini V.Nair vs Director General Ndrf & Civil Defense on 3 September, 2013
Author: P.R.Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
TUESDAY, THE 3RD DAY OF SEPTEMBER 2013/12TH BHADRA, 1935
WP(C).No. 29077 of 2012 (H)
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PETITIONER(S):
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ROHINI V.NAIR,
W/O. LATE P.VINOD KUMAR, DARPANA, DESOM P.O.,
ALUVA.
BY ADVS.SRI.A.JAYASANKAR
SRI.MANU GOVIND
SRI.JOPHY POTHEN KANDANKARY
SRI.V.H.NOUFALMON
RESPONDENT(S):
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DIRECTOR GENERAL NDRF & CIVIL DEFENSE,
MINISTRY OF HOME AFFAIRS, EAST BLOCK-VII, LEVEL-7,
R.K.PURAM, NEW DELHI-110 066.
BY ADV. SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 03-09-2013, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Kss
P.R. RAMACHANDRA MENON, J.
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W.P.(C). No. 29077 of 2012
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Dated this the 3rd day of September, 2013
JUDGMENT
In view of the memo dated 27.08.2013, filed by the counsel for the petitioner, the writ petition is dismissed as not pressed.
P.R. RAMACHANDRA MENON, JUDGE.
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