Firoz Shah A vs Kerala State Financial ...
2021 Latest Caselaw 3840 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                       WP(C).No.2680 OF 2021(H)


PETITIONER:

               FIROZ SHAH A.
               AGED 39 YEARS
               S/O ABDUL AZEEZ, THOPPIL HOUSE, ASHTAMUDI.P.O,
               THRIKKARUVA, KOLLAM DISTRICT,PIN-691602.

               BY ADV. SRI.PEEYUS A.KOTTAM

RESPONDENTS:

      1        KERALA STATE FINANCIAL ENTERPRISES LIMITED
               BHADRATHA,MUSEUM ROAD, P.B.NO.510,
               THRISSUR-680020,
               REPRESENTED BY ITS MANAGING DIRECTOR.

      2        THE MANAGER,
               KERALA STATE FINANCIAL ENTERPRISES LIMITED,
               PRAKULAM BRANCH, GROUND FLOOR, CHIRAYIL BUILDING,
               KANJIRAMKUZHI, INCHAVILA.P.O, KOLLAM,PIN-691601.

      3        CHIPPY.A,
               AGED 35 YEARS
               JUNIOR ASSISTANT, KERALA STATE FINANCIAL ENTERPRISES
               LIMITED, PRAKULAM BRANCH, GROUND FLOOR,
               CHIRAYIL BUILDING, KANJIRAMKUZHI,
               INCHAVILA.P.O, KOLLAM,PIN-691601.

               SRI.M.GOPIKRISHNAN NAMBIAR, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2680 OF 2021

                                        2




                                 JUDGMENT

Dated this the 2nd day of February 2021

The learned counsel for the petitioner submits that this writ

petition is not pressed.

The said submission is recorded. Accordingly, this writ

petition is dismissed as not pressed.

Sd/-

ANU SIVARAMAN JUDGE NP