Govinda Pillai K vs State Of Kerala
2021 Latest Caselaw 443 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                      WP(C).No.23327 OF 2020(M)


PETITIONER:

               GOVINDA PILLAI K
               AGED 59 YEARS
               S/O. LATE KRISHNA PILLAI, SARANYA INDUSTRIES,
               EDAKIZHAKKATHIL, KUNNATHOOR EAST P.O, KOLLAM-690 540

               BY ADV. SRI.B.MOHANLAL

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
               FINANCE (PLANNING) DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001

      2        THE AUTHORIZED OFFICER,
               STATE BANK OF INDIA, (OLD STATE BANK OF
               TRAVACORE),NEDIYAVILA BRANCH, NEDIYAVILA P.O,
               SASTHAMCOTTAH, KOLLAM-690540

      3        THE TAAN UNION CIBIL LIMITED,
               ONE INDIA BULL CENTRE, TOWER 2A, 19TH FLOOR,
               SENAPATHY BAPAT MARG, ELPHINSTONE ROAD,
               MUMBAI 400 013, REPRESENTED BY ITS MANAGING DIRECTOR


               R3 BY ADV. SRI.C.AJITH KUMAR

               R1 SMT.PRINCY XAVIER ,GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                2

W.P(C).No.23327 OF 2020(M)




                             JUDGMENT

Dated this the 6th day of January 2021

Learned counsel for the petitioner sought

permission to withdraw this writ petition.

Permission granted. Accordingly, this writ petition

is dismissed as withdrawn.

Sd/-

P.V.ASHA

JUDGE hmh