Kerala High Court
V.Surendran vs The Managing Director on 4 December, 2015
Author: Dama Seshadri Naidu
Bench: Dama Seshadri Naidu
IN THE HIGH COURT OF KERALAATERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY,THE 4TH DAYOF DECEMBER 2015/13TH AGRAHAYANA, 1937
WP(C).No. 18193 of 2011 (Y)
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PETITIONER :-
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V.SURENDRAN, AGED 56 YEARS,
S/O.VELU, SREEBHAVAN, PANAVALLI P.O.,
CHERTHALA, ALAPPUZHA, FARM WORKER IN
MATSYAFEDDISTRICT OFFICE, ERNAKULAM.
BY ADVS.SRI.A.X.VARGHESE
SRI.A.V.JOJO
RESPONDENTS : -
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1. THE MANAGING DIRECTOR,
MATSYAFED,THIRUVANANTHAPURAM-695 003.
2. THE GENERAL MANAGER,
KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES
DEVELOPMENT LTD., (MATSYAFED) KAMALESWARAM,
THIRUVANANTHAPURAM-695 009.
3. THE DISTRICT MANAGER,
MATSYAFEDDISTRICT OFFICE,
ERNAKULAM - 682 030.
R1-3 BY ADV. SRI.P.K.VIJAYAMOHANAN, SC, MATSYAFED
BY ADV.SRI.GEORGE POONTHOTTAM, SC,MATSYAFED
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
04-12-2015, THE COURT ON THE SAME DAYDELIVERED THE FOLLOWING:
DMR/-
DAMA SESHADRI NAIDU, J.
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W.P.(c) No. 18193 of 2011
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Dated this the 04th day of December, 2015
JUDGMENT
On the last occasion, on 27.11.2015, none appeared for the petitioner; the matter stood posted to 04.12.2015 under the caption of disposal. Today as well, there is no representation for the petitioner. It is evident that the petitioner does not seeks to prosecute the case.
In the facts and circumstances, the writ petition is dismissed for default.
DAMA SESHADRI NAIDU JUDGE DMR/-