Tony George vs Corporation Of Cochin
2021 Latest Caselaw 11219 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.8513 OF 2021(L)


PETITIONER:

               TONY GEORGE
               KANNANTHANAM, KANNANTHODATH LANE, VALANJAMBALAM,
               KOCHI-682 016.

               BY ADV. SRI.THOMAS GEORGE

RESPONDENTS:

      1        CORPORATION OF COCHIN
               REPRESENTED BY ITS SECRETARY, OFFICE OF THE
               CORPORATION OF KOCHI, PARK AVENUE ROAD,
               ERNAKULAM-682 011.

      2        THE SECRETARY,
               CORPORATION OF KOCHI, OFFICE OF THE CORPORATION OF
               KOCHI, PARK AVENUE ROAD, ERNAKULAM-682 011.

               R1-2 BY SRI.R.HARISHANKAR, SC.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.8513/2021                2


                              JUDGMENT

Dated this the 7th day of April 2021

Learned counsel for the petitioner seeks permission to

withdraw the instant writ petition with liberty to file fresh writ

petition, if occasion so arises.

Permission granted and this writ petition is dismissed as

withdrawn with liberty as prayed.

Sd/-

A.M.BADAR

JUDGE

smp