Kerala High Court
Yamuna vs Kerala State Financial Enterprises on 30 March, 2012
Author: A.M.Shaffique
Bench: A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
WEDNESDAY, THE 15TH DAY OF JULY 2015/24TH ASHADHA, 1937
WA.No. 154 of 2013
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AGAINST THE JUDGMENT IN W.P.(C).NO.20076/2007, DATED 30-03-2012
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APPELLANT(S)/PETITIONER :
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YAMUNA,
W/O.SHIBU.P.S, YAMUNA VILASAM, PUTHENKAVU.P.O,
ANGADICKAL, CHENGANNUR VILLAGE, ALAPPUZHA DISTRICT.
BY ADV. SRI.P.HARIDAS
RESPONDENT(S)/RESPONDENTS :
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1. KERALA STATE FINANCIAL ENTERPRISES,
REPRESENTED BY ITS MANAGING DIRECTOR,
THRISSUR-680 001.
2. MANAGER,
KERALA STATE FINANCE ENTERPRISES, CHENGANNUR-688 130.
3. SPECIAL DEPUTY TAHSILDAR(RR),
KSFE, H.P.UNIT, KUMARANASAN SMARAKA MANDIRAM,
COURT ROAD, ALAPPUZHA-688 001.
4. HEAD MISTRESS,
VHSS, PAYYANELLOOR, CHARUMMOODU,
ALAPPUZHA-688 010.
R1-R2 BY ADV. SRI.BABU VARGHESE (SENIOR ADVOCATE
BY ADV. SRI.JOHNSON T.JOHN, S.C
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 15-07-2015,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Msd.
ASHOK BHUSHAN, CJ
& A.M.SHAFFIQUE, J.
* * * * * * * * * * * * *
W.A.No.154 of 2013
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Dated this the 15th day of July 2015
J U D G M E N T
Shaffique, J Neither the appellant nor her counsel is present. This writ appeal is dismissed for non-prosecution.
(sd/-) (ASHOK BHUSHAN, CHIEF JUSTICE) (sd/-) (A.M.SHAFFIQUE, JUDGE) jsr 2 3