A.Krishnankutty vs Kerala State Electricity Board ...
2021 Latest Caselaw 15585 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                        WP(C) NO. 104 OF 2021
PETITIONER:

           A.KRISHNANKUTTY, ASSISTANT ENGINEER,
           KERALA STATE ELECTRICITY BOARD LTD.,
           110KV SUB STATION, KODAKARA, THRISSUR DISTRICTm
           (RESIDING AT UPPATH HOUSE, NAYARANGADY, KODASSERY P.O.,
           CHALAKUDY, THRISSUR DISTRICT).

           BY ADVS.
           K.P.SATHEESAN (SR.)
           SRI.P.MOHANDAS (ERNAKULAM)
           SRI.K.SUDHINKUMAR
           SRI.S.K.ADHITHYAN
           SRI.SABU PULLAN
           SRI.GOKUL D. SUDHAKARAN


RESPONDENTS:

    1      KERALA STATE ELECTRICITY BOARD LTD.,
           REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVAN, PATTOM,
           THIRUVANANTHAPURAM-695004.

    2      THE CHAIRMAN AND MANAGING DIRECTOR,
           KERALA STATE ELECTRICITY BOARD LTD., VYDYUTHI BHAVAN,
           PATTOM, THIRUVANANTHAPURAM-695004.

    3      THE CHIEF ENGINEER (H.R.M),
           KERALA STATE ELECTRICITY BOARD LTD., VYDYUTHI BHAVAN,
           PATTOM, THIRUVANANTHAPURAM-695004.

           BY ADVS.SRI.ASOK M.CHERIAN
           SRI. N.SATHEESH - SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 104 OF 2021
                                -2-

                          JUDGMENT

The learned counsel for the petitioner, after

arguing this matter for some time, seeks

permission to withdraw this writ petition with

liberty to approach this Court again or to invoke

such other remedies as may be available to him.

In the afore circumstances, this writ

petition is dismissed as having been withdrawn

with afore requested liberty being reserved to the

petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv