Akhil Dinesh vs Handball Federation Of India
2021 Latest Caselaw 6192 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                    WP(C).No.1838 OF 2021(D)


PETITIONER:
              AKHIL DINESH,
              AGED 28 YEARS,
              SON OF K.K.DINESAN, PUTHENVEETTIL HOUSE,
              NEERKODE, NORTH PARAVUR, PIN-683511.

              BY ADVS.
              SRI.S.VINOD BHAT
              KUM.ANAGHA LAKSHMY RAMAN
              SMT.GREESHMA CHANDRIKA.R

RESPONDENTS:

        1     HANDBALL FEDERATION OF INDIA,
              REPRESENTED BY ITS SECRETARY,
              K.D.SINGH BABU STADIUM, HAZRAT GANJ,
              LUCKNOW, UTTARPRADESH-226001.

        2     KERALA HANDBALL ASSOCIATION,
              (REGISTRATION NO.91/1989), NAVAMALIKA,
              T.C.NO.24/141, TSGRA-11, THYCAUD P.O.,
              THIRUVANANTHAPURAM, PIN-695 014,
              REPRESENTED BY ITS SECRETARY.

        3     KERALA STATE SPORTS COUNCIL,
              REPRESENTED BY ITS SECRETARY,
              THIRUVANANTHAPURAM-695001.

            R2 BY ADV. DR.K.P.SATHEESAN (SR.)
            R2 BY ADV. SRI.P.MOHANDAS (ERNAKULAM)
            R2 BY ADV. SRI.K.SUDHINKUMAR
            R2 BY ADV. SRI.S.K.ADHITHYAN
            R2 BY ADV. SRI.SABU PULLAN
            R2 BY ADV. SRI.GOKUL D. SUDHAKARAN
            R3 BY SMT.LATHA ANAND, SC
     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
SR
 WP(C) No.1838/2021
                                :2 :




                        JUDGMENT

~~~~~~~~~

Dated this the 19th day of February, 2021

The learned counsel for the petitioner submits that

the petitioner does not want to prosecute the writ petition.

Accordingly, the writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH, JUDGE

aks/19.02.2021