Mohanachandran Nair vs The Managing Director
2021 Latest Caselaw 444 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE N.NAGARESH

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

                      WP(C).No.22629 OF 2020(C)


PETITIONER:

               MOHANACHANDRAN NAIR,S/O.RAMACHANDRAN NAIR,
               AGED 58 YEARS, PRATHIBHA, NEELESWARAM, KOTTARAKKARA,
               KOLLAM-691 506.

               BY ADVS.
               SRI.PRATHEESH.P
               SMT.ANJANA KANNATH

RESPONDENTS:

      1        THE MANAGING DIRECTOR,
               KERALA STATE FINANCIAL ENTERPRISES LTD.,
               HEAD OFFICE, BHADRATHA, THRISSUR-680 020.

      2        MANAGER,KERALA STATE FINANCIAL ENTERPRISES LTD., KSFE
               BUILDING, KOLLAM MAIN BRANCH, KOLLAM-691 001.

      3        THE SPECIAL DEPUTY TAHSILDAR (RR),
               K.S.F.E LTD., CHINNAKKADA, KOLLAM-691 001.

               R1-R2 BY SHRI.SALIL NARAYANAN K.A., SC, KSFE LTD.
               GOVERNMENT PLEADER SMT. K.M.RASHMI

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.22629/2020

                                2




                          JUDGMENT

Dated this the 6th day of January, 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 not pressed.

Sd/-

N. NAGARESH JUDGE ncd