Kerala High Court
The Integrated Rubian Exports Ltd vs The Industrial Finance Corporation Of on 5 January, 2009
Author: J.B.Koshy
Bench: J.B.Koshy, P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA.No. 2097 of 2008()
1. THE INTEGRATED RUBIAN EXPORTS LTD.,
... Petitioner
Vs
1. THE INDUSTRIAL FINANCE CORPORATION OF
... Respondent
2. THE GENERAL MANAGER, INDUSTRIAL FINANCE
3. THE AUTHORISED OFFICER, INDUSTRIAL
4. THE MANAGER, INDUSTRIAL FINANCE
5. UNION OF INDIA, REPRESENTED BY ITS
6. THE INDIAN BANK, REPRESENTED BY ITS
7. THE FEDERAL BANK LTD., REPRESENTED BY
For Petitioner :SRI.ANIL XAVIER
For Respondent :SRI.GEORGE VARGHESE (MANACHIRACKEL)
The Hon'ble the Acting Chief Justice MR.J.B.KOSHY
The Hon'ble MR. Justice P.R.RAMACHANDRA MENON
Dated :05/01/2009
O R D E R
J.B.Koshy, Ag.C.J. & P.R.Ramachandra Menon, J.
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W.A.No. 2097 of 2008
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Dated, this the 5th day of January, 2009
JUDGMENT
J.B.Koshy, Ag.C.J. It is submitted that the appellant was given permission for one time settlement and hence the matter has become infructuous.
Therefore, this writ appeal is disposed of as infructuous. Consequently, all pending interlocutory applications stand closed.
J.B.Koshy, (Ag. Chief Justice) P.R.Ramachandra Menon (Judge) vns