LAWS(KER)-2012-11-575

K.L. JOSEPH Vs. SAJEN PETER

Decided On November 01, 2012
K.L. JOSEPH Appellant
V/S
Sajen Peter Respondents

JUDGEMENT

(1.) THE petitioner alleges non -compliance of the directions in Annexure A1 judgment, wherein this Court has directed the 1st respondent to take a decision on Exhibit P3 in accordance with law and communicate the same to the petitioner within a period of two months from the date of receipt of a copy of the judgment.