LAWS(KER)-2012-9-481

DR. DEVASISH KAUSHAL S/O. LATE M.I. KAUSHAL, 403, AVENUE JAORA COMPOUND, INDORE, MADHYA PRADESH Vs. STATE OF KERALA REP. BY THE SECRETARY TO GOVERNMENT DEPARTMENT OF HEALTH AND FAMILY WELFARE THIRUVANANTHAPURAM 695001,

Decided On September 13, 2012

Dr. Devasish Kaushal S/O. Late M.I. Kaushal, 403, Avenue Jaora Compound, Indore, Madhya Pradesh Appellant

V/S

State Of Kerala Rep. By The Secretary To Government Department Of Health And Family Welfare Thiruvananthapuram 695001, Respondents

JUDGEMENT

(1.) The learned counsel for the petitioners submitted that the Writ Petitions have become infructuous. The Writ Petitions are accordingly dismissed as infructuous.

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