K.J.Realtors Pvt. Ltd vs M/S Ircon Infrastructure & ...
2021 Latest Caselaw 10183 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                  THE HONOURABLE MR.JUSTICE N.NAGARESH

        THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                        WP(C).No.39093 OF 2017(J)


PETITIONER:

                K.J.REALTORS PVT. LTD.,
                KALATHIL HOUSE,
                DOOR NO.2/433, THERUR,
                PALAYODU, EDAYANNUR,
                KANNUR-670595.

                BY ADVS.
                SRI.M.SASINDRAN
                SRI.V.VENUGOPAL


RESPONDENTS:

         1      M/S IRCON INFRASTRUCTURE & SERVICES LTD.,
                PLOT NO.C-4, DISTRICT CENTRE,
                SAKET, NEW DELHI-110017,
                REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

         2      THE IRCON INTERNATIONAL LTD.,
                PLOT NO.C-4, DISTRICT CENTRE,
                SAKET, NEW DELHI-110 017,
                REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

         3      THE DIVISIONAL MANAGER,
                SOUTHERN RAILWAY,
                DIVISIONAL OFFICE,
                WORKS BRANCH, PALAKKAD-680001.

         4      THE ESTATE OFFICER AND
                ADDITIONAL DIVISIONAL RAILWAY MANAGER,
                SOUTHERN RAILWAY,
                PALAKKAD-680002.

ADDL.    5      THE KANNUR MUNICIPAL CORPORATION,
                KANNUR,
                REPRESENTED BY ITS SECRETARY.

                (IS IMPLEADED AS PER ORDER DATED 08/03/2018 IN I.A
                No.4139/2018)
 WP(C).No.39093/2017(J)

                               2

             R1-2 BY ADV. SRI.K.RAJESH SUKUMARAN
             R3-4 BY SRI.A.DINESH RAO, SC, RAILWAYS
             R5 BY ADV. SRI.K.K.CHANDRAN PILLAI (SR.)
             R5 BY ADV. SMT.S.AMBILY
             R5 BY ADV. SMT.NAMITHA NAMBIAR
             R5 BY ADV. SRI.SAJI THOMAS
             R5 BY ADV. SMT.M.MEENA JOHN, SC, KANNUR MUNICIPAL
             CORPORATION

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.39093/2017(J)

                                   3




                             JUDGMENT

Dated this the 25th day of March, 2021

The learned counsel for the petitioner submits that

in view of the statements made in the affidavit filed in support

of the I.A. No.1 of 2021, the petitioner may be permitted to

withdraw the writ petition. Accordingly, the petitioner is

permitted to withdraw the writ petition.

The writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE SR