G.Unnikrishnan vs Paravur Municipality on 31 July, 2009

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Kerala High Court

G.Unnikrishnan vs Paravur Municipality on 31 July, 2009

Bench: S.Siri Jagan

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 5974 of 2008(J)


1. G.UNNIKRISHNAN, VIGNESWARAM,
                      ...  Petitioner

                        Vs



1. PARAVUR MUNICIPALITY,
                       ...       Respondent

                For Petitioner  :SRI.DEVAN RAMACHANDRAN

                For Respondent  : No Appearance

The Hon'ble MR. Justice S.SIRI JAGAN

 Dated :31/07/2009

 O R D E R
                              S.SIRI JAGAN, J.
                       ==================
                         W.P(C).No.5974 of 2008
                       ==================
                  Dated this the 31st day of July, 2009
                              J U D G M E N T

The petitioner is a counsel who conducted cases on behalf of the respondent Municipality. His grievance in this writ petition is that his bills for advocate's fee are not being honoured by the respondent. The petitioner, therefore, seeks the following reliefs:

"a) To issue a writ of mandamus or other appropriate writ order or direction and compel the respondent o honour and settle the various bills towards petitioner's professional charges and expenses listed by him along with Exhibit P10 within such time as this Hon'ble Court may be pleased to fix.

b) to grant such other reliefs as may be prayed for in the circumstances of this case."

Although notice has been served on the respondent, there is no appearance on behalf of the respondent. Today when the matter was taken up, the counsel for the petitioner and the petitioner were absent. Taking into account the facts and circumstances of the case, I dispose of this writ petition with a direction to the respondent to pay to the petitioner admitted fees due to the petitioner, as expeditiously as possible, at any rate, within two months from the date of receipt of a certified copy of this judgment.

Sd/-

sdk+                                                 S.SIRI JAGAN, JUDGE

          ///True copy///


                               P.A. to Judge

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