Rahmaniya Arabic College ... vs The Kerala State Electrcitiy ...
2021 Latest Caselaw 3003 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE S.V.BHATTI

                                   &

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                           WA.No.203 OF 2021

AGAINST THE ORDER/JUDGMENT IN WP(C) 1015/2021(B) OF HIGH COURT OF
                             KERALA

APPELLANT/S:

                RAHMANIYA ARABIC COLLEGE COMMITTEE
                REPRESENTED BY ITS SECRETARY, C.H.KUNJABDULLA
                MUSALIYAR, S/O. C.H. KUNHAMMAD MUSALIYAR (LATE)
                P.O KATAMERI, VILLYAPALLI, VATAKARA,
                KOZHIKODE-673 542.

                BY ADVS.
                SRI.T.T.MUHAMOOD
                SRI.A.RENJITH
                SRI.V.E.ABDUL GAFOOR
                SRI.A.MOHAMMED SAVAD
                SHRI.T.R.VISHNU

RESPONDENT/S:

      1         THE KERALA STATE ELECTRCITIY BOARD LTD
                REPRESENTED BY ITS SECRETARY VYDYUTHI BHVAN,
                THIRUVANANTHAPURAM-695 001.

      2         THE CHIEF ENGINEER (DISTRIBUTION NORTH)
                VYDYUTHI BHAVAN, K.S.E.B LTD., KOZHIKODE-32.

      3         THE DEPUTY CHIEF ENGINEER
                KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL
                CIRCLE, VATAKARA, KOZHIKODE-673 542.

      4         THE ASSISTANT ENGINEER
                THE ASSISTANT ENGINEER
                ELECTRICAL SECTION, KSEB LTD., AYANCHERRY,
                KOZHIKODE-673 513.


                SC SUDHEER GANESH KUMAR

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 27.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA.No.203 OF 2021

                                     2




                                JUDGMENT

Dated this the 27th day of January 2021

S. V.BHATTI,J.

Adv.T.T Muhamood appearing for petitioner, after arguing

the appeal for admission, seeks permission of the court to

withdraw the writ appeal.

Accordingly, writ appeal is dismissed as withdrawn.

Sd/-

S.V.BHATTI

JUDGE

Sd/-

BECHU KURIAN THOMAS

JUDGE

JS