Josemon vs The Authorized Officer
2021 Latest Caselaw 815 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                       WP(C).No.180 OF 2021(V)


PETITIONER:

               JOSEMON, AGED 48 YEARS, S/O.GEORGE,
               RODUVILA PUTHAN VEEDU, VELICHIKKAALA P.O.,
               T.B.JUNCTION, KOLLAM DISTRICT-691 573.

               BY ADVS.
               SRI.C.R.JAYAKUMAR
               SRI.NOBEL RAJU

RESPONDENTS:

      1        THE AUTHORIZED OFFICER
               THE KARUR VYSYA BANK LTD., ERNAKULAM DIVISIONAL
               OFFICE, 2ND FLOOR, KC CENTRE, OPP.NORTH POLICE
               STATION, KACHERIPADI, ERNAKULAM NORTH P.O., ERNAKULAM
               DISTRICT-682 024.

      2        THE BRANCH MANAGER, THE KARUR VYSYA BANK LTD.,
               PB NO.371, CHINNAKADA, KOLLAM DISTRICT-691 001.

               SRI.P.S.GEORGE, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.180 OF 2021(V)

                                   2


                             JUDGMENT

Dated this the 8th day of January 2021

The learned counsel for the petitioner seeks permission

to withdraw this writ petition with liberty to approach this

Court or such other competent Forum in future.

This writ petition will stand dismissed as having been

withdrawn with the afore requested liberty being reserved to

him.

                                       Sd/- DEVAN RAMACHANDRAN

    Stu                                         JUDGE