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Kerala High Court

Academy Of Medical Sciences vs Aswin Das.M on 12 October, 2009

Bench: C.N.Ramachandran Nair, V.K.Mohanan

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WA.No. 944 of 2007(E)


1. ACADEMY OF MEDICAL SCIENCES, PARIYARAM,
                      ...  Petitioner
2. THE PRINCIPAL, ACADEMY OF MEDICAL

                        Vs



1. ASWIN DAS.M., SON OF DR.M.HARIDAS,
                       ...       Respondent

2. ASWIN M., 'AISWARYA', SPCA ROAD, TALAP,

3. FEMIJAS M.P., 'NAFA', P.O.PALATH,

4. MOHAMMED FAYAZ.P.B., BASHEER MAHAL,

5. MOHAMMED SAKIB, T.M.HAVELL, HOLLOWAY

6. PRAKASH KRISHNAN, KATTIPARAMBIL MADAM,

7. VENEETH K.ADIYODI,

8. SANGEETHA S.AMBUJAKSHAN, NIKATHIL

9. RAMYA M.R., C/O.T.RAGHAVAN, POORNIMA,

10. SAFINA MUSTHAFA, BAITHU SABINA,

11. SHAMEELA SHAFI, 'ASHIYANA', NEAR PADMA

12. ATHULYA SADEESH, JAYASHRI, RAJEEV

13. ASWIN CHANDRASEKHARAN,

14. HESHA REHMAN A.FAJER, P.O.KOLATHARA,

15. FEBINA JAMAL.I.B, NIKUNJAN MOHARCH,

16. ASHA K.SADASIVAN, HOUSE NO.3,

17. GAYATHRI V., "SUVARNA", NEAR YOGASALA,

18. IBITSAN MOHAMMED, 20/84, "FABIS",

19. ASWATHY.T., THOTTUNKAL, PARAYAKAD P.O.,

20. ASHA P.T., LAKSHMIPURAM, KANKOL P.O.,

21. POORNIMA.S., "SOORYA", NEAR

22. SHAMEENA ABDULLA, "DARL AJMAL",

23. PRIYANKA CHANDRAN, PURAKKANDIYIL HOUSE,

24. PARVEZ ABDUL RAHMAN, 24/975,

25. KAVYA.P., "SREEPADMAM",

26. MANSAI RAVINDRANATH, "ROHINI",

27. LAKSHMI V.GOPAL, "LAKSHMI SREE".

28. NAMITHA M.DAS, SIVAMRUTHAM,

29. LULU AZEEZ.A., "HISHAM", CHALIL P.O.,

30. ASHISH.I.O., S/O.DR.ISSAC OMMEN,

31. YAMUNA SUKUMAR.C.,

32. SONIA.P.V., PONNU VEEDU, PILATHARA P.O.,

33. PAROL NIYAZI NASIR, "ZAISTAR", NEAR

34. KRISHNA BABU.S., KIZHAKKEVILAYIL,

35. STATE OF KERALA, REPRESENTED BY THE

                For Petitioner  :SRI.V.G.ARUN

                For Respondent  :SRI.C.MURALIKRISHNAN (PAYYANUR)

The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
The Hon'ble MR. Justice V.K.MOHANAN

 Dated :12/10/2009

 O R D E R

C.N. RAMACHANDRAN NAIR & V.K.MOHANAN, JJ.

----------------------------------------

W.A. No.944 of 2007

---------------------------------------- Dated, the 12th October, 2009 JUDGMENT Ramachandran Nair, J.

Since the counsel represented that the matter is settled out of court, we allow the Writ Appeal by vacating the impugned judgment of the learned Single Judge and by closing the writ petition.

C.N.RAMACHANDRAN NAIR JUDGE V.K.MOHANAN, JUDGE kvm/-

-:2:-

V.K.MOHANAN, J.

O.P.No. JUDGMENT Dated:..