Kerala High Court
Sunilkumar E.M vs Cochin International Airport ... on 12 February, 2019
Author: Hrishikesh Roy
Bench: Hrishikesh Roy, A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.HRISHIKESH ROY
&
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
TUESDAY,THE 12TH DAY OF FEBRUARY 2019 / 23RD MAGHA, 1940
WP(C).No. 4842 of 2015
PETITIONER/S:
SUNILKUMAR E.M.
PRESIDENT,
KOCHI DEVELOPMENT SOCIETY
KATTIKKARAN BUILDING,
KATTIKKARAN ROAD,COCHIN 682 018
BY ADVS.
SRI.P.K.IBRAHIM
SMT.A.A.SHIBI
RESPONDENT/S:
1 COCHIN INTERNATIONAL AIRPORT AUTHORITY LTD.
NEDUMBASSERY,ALUVA, REPRESENTED BY ITS
MANAGING DIRECTOR 683 101
2 THE CHAIRMAN
COCHIN INTERNATIONAL AIRPORT AUTHORITY LTD,
NEDUMBASSERY,ALUVA 683101
3 THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CIVIL AVIATION,
SECRETARIAT,NEW DELHI 110001
W.P(C).4842/2015
2
4 FEDERATION OF INDIAN PILOTS
REPRESENTED BY ITS SECRETARY
GATE NO 2, AIR INDIA COMPLEX,KALINA,
SANTHACRUZ(EAST), MUMBAI 400 029
Addl. 5 MS COCHIN INTERNATIONAL AIR PORT
AUTHORITY - INFRASTRUCTURE LIMITED
COCHIN AIR PORT COMPLEX, NEDUMBASSERY.
[ADDL. R5 IMPLEADED VIDE ORDER DATED 30.3.2015
IN I.A. NO.3553/2015]
SR.GOVERNMENT PLEADER SRI. ARAVINDAKUMAR BABU
BY ADV.SRI.N.N.SUGUNAPALAN (SR.)
SRI.S.SUJIN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
12.02.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C).4842/2015
3
JUDGMENT
Hrishikesh Roy, CJ Smt. K.P. Ambika, the learned counsel, on instructions from her senior Sri. P.K. Ibrahim submits that this matter has become infructuous. In view of such submission made by the petitioner's lawyer, the Writ Petition is dismissed as not pressed.
Sd/-
Hrishikesh Roy, Chief Justice Sd/-
A.K. Jayasankaran Nambiar, Judge sou.