Kerala High Court
K.Hussain vs State Of Kerala Rep. By Chief on 2 September, 2008
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 20870 of 2004(H)
1. K.HUSSAIN, S/O.LATE MAMMOO, AGED
... Petitioner
Vs
1. STATE OF KERALA REP. BY CHIEF
... Respondent
2. KERALA STATE CO-OPERATIVE FEDERATION
For Petitioner :SRI.P.K.MOHAMED JAMEEL
For Respondent :SRI.KOSHY GEORGE, SC, MATSYAFED
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
Dated :02/09/2008
O R D E R
THOTTATHIL B.RADHAKRISHNAN, J.
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W.P(C).No.20870 OF 2004
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Dated this the 2nd day of September, 2008
JUDGMENT
This matter has been sent up today on an urgent memo shown to have been filed by the Advocate holding vakalath. There is no appearance. On enquiry across the Bar, it is revealed that the advocate, who was appearing in this case, is presently employed somewhere abroad. One fails to understand how an urgent memo has now been filed. Petitioner called out. Absent. There is neither relinquishment of engagement nor any other documents; to issue notice for this Court. The writ petition is dismissed for default.
Sd/-
THOTTATHIL B.RADHAKRISHNAN, Judge.
kkb.