Kerala High Court
Geetha Raghavan vs The Joint Registrar Of Co-Operative on 14 June, 2011
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 30442 of 2010(E)
1. GEETHA RAGHAVAN,
... Petitioner
Vs
1. THE JOINT REGISTRAR OF CO-OPERATIVE
... Respondent
2. THE ASSISTANT REGISTRAR OF
3. THE KERALA HIGH COURT ADVOCATES'
4. THE PRESIDENT, DO.
5. ADV.M.R.NANDA KUMAR, DO.
6. ADV.PAULSON C.VARGHESE, DO.
7. ADV.VARGHESE MYLOTH,
For Petitioner :SRI.SAJAN MANNALI
For Respondent :SRI.P.RAMAKRISHNAN
The Hon'ble MR. Justice P.N.RAVINDRAN
Dated :14/06/2011
O R D E R
P.N.RAVINDRAN, J.
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W.P.(C) No. 30442 OF 2010
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Dated this the 14th day of June, 2011
J U D G M E N T
Sri.Sajan Mannaly, the learned counsel appearing for the petitioner submitted that with the passing of the order dated 2.6.2011 by the managing committee of the third respondent society, the petitioner's grievance stands redressed and therefore the writ petition may be dismissed as infructuous. In the light of the said submission, the writ petition is dismissed as infructuous.
P.N.RAVINDRAN, (JUDGE) vps