Kerala High Court
Kalliara Estates Pvt. ... vs State Of Kerala Rep.By The District on 21 February, 2011
Author: K.T.Sankaran
Bench: K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
OP(C).No. 582 of 2011(O)
1. KALLIARA ESTATES PVT. LTD.PADINJAREMURI,
... Petitioner
Vs
1. STATE OF KERALA REP.BY THE DISTRICT
... Respondent
2. THE CONSERVATOR AND CUSTODIAN OF
3. THE DISTRICT FOREST OFFICER, OLAVAKODE,
4. THE VILLAGE OFFICER, MALAMPUZHA
5. THE KERALA STATE FOREST DEVELOPMENT
6. PRAKASHINI G.MENON, D/O.GOVINDAN
7. JAYASREE NAIR -DO- -DO-
8. KALLAKULANGARA SRI EMROOR BHAGAVATHI
9. V.K.SREENIVASAN, S/O.LATE KUNJUVELAPPAN
For Petitioner :SRI.V.JOHN MANI
For Respondent : No Appearance
The Hon'ble MR. Justice K.T.SANKARAN
Dated :21/02/2011
O R D E R
K.T.SANKARAN, J.
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O.P.(C) No.582 OF 2011
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st
Dated this the 21 day of February, 2011
JUDGMENT
When the Original Petition came up on 11.2.2011, the following order was passed:
"Learned counsel appearing for the petitioner submitted that he is relinquishing vakalath of the petitioner. It is submitted that the case may be posted after a week so that the petitioner may engage another counsel. Post on 21.2.2011. No further adjournment will be granted."
Today, there is no appearance for the petitioner. The petitioner is also absent. Accordingly, the Original Petition is dismissed for default.
K.T.SANKARAN, JUDGE.
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