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Anila Kumari vs The Zonal Manager
2021 Latest Caselaw 1163 Ker

Citation : 2021 Latest Caselaw 1163 Ker
Judgement Date : 12 January, 2021

Kerala High Court
Anila Kumari vs The Zonal Manager on 12 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE MR.JUSTICE N.NAGARESH

     TUESDAY, THE 12TH DAY OF JANUARY 2021/22ND POUSHA, 1942

                      WP(C).No.34045 OF 2019(E)


PETITIONER:

               ANILA KUMARI, W/O.ANIL R.L.,
               AGED 42 YEARS, RAJ BHAVAN, KULATHOOR,
               UCHAKADA P.O., THIRUVANANTHAPURAM - 695 506.

               BY ADVS.
               SRI.R.GOPAN
               SRI.D.JAI SINGH

RESPONDENTS:

      1        THE ZONAL MANAGER,
               STAR HEALTH AND ALLIED INSURANCE,
               ZONAL OFFICE, CARMEL TOWERS,
               COTTON HILL P.O.,
               THIRUVANANTHAPURAM - 695 014.

      2        THE AUTHORIZED OFFICER,
               STAR HEALTH AND ALLIED INSURANCE CO.LTD.,
               NO.15, SRI BALAJI COMPLEX, 1ST FLOOR,
               WHITES LANE, ROYAPETTAH, CHENNAI - 600 014.

               R1-R2 BY ADV. SRI.R.S.KALKURA

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.34045/2019

                                 2




                          JUDGMENT

Dated this the 12th day of January, 2021

The learned counsel for the petitioner submits that the

petitioner wants to withdraw the writ petition. Accordingly,

the writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE ncd

 
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