Kerala High Court
State Of Kerala Represented By vs C.A.Salahuddin on 12 August, 2009
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose, K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA.App..No. 901 of 2009()
1. STATE OF KERALA REPRESENTED BY
... Petitioner
Vs
1. C.A.SALAHUDDIN, S/O. MAMMED,
... Respondent
2. C.A.ABDULLA,S/O. MAMMED, C.A.HOUSE,
3. THE GENERAL MANAGER, KSIDC,
For Petitioner :GOVERNMENT PLEADER
For Respondent : No Appearance
The Hon'ble MR. Justice PIUS C.KURIAKOSE
The Hon'ble MR. Justice K.SURENDRA MOHAN
Dated :12/08/2009
O R D E R
PIUS C.KURIAKOSE & K.SURENDRA MOHAN, JJ.
------------------------ L.A.A.No.901 OF 2009
------------------------ Dated this the 12th day of August, 2009 JUDGMENT Pius C.Kuriakose, J.
In view of the pendency of L.A.A. No.2073/2008, this appeal preferred by the Government is unnecessary. Hence this appeal is dismissed as unnecessary. No costs.
PIUS C.KURIAKOSE,JUDGE K.SURENDRA MOHAN, JUDGE dpk