The Executive Director vs The Kerala State Electricity ...
2021 Latest Caselaw 8949 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

   WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                      WP(C).No.19101 OF 2020(K)


PETITIONER:

               THE EXECUTIVE DIRECTOR,
               ST.JOSEPH COLLEGE OF COMMUNICATION TRUST,
               KURISUMMOODU.P.O, CHANGANACHERRY-686 104,
               KOTTAYAM DISTRICT.

               BY ADVS.
               SRI.WILSON URMESE
               SHRI.MANU HORMIS WILSON

RESPONDENTS:

      1        THE KERALA STATE ELECTRICITY BOARD LIMITED,
               REPRESENTED BY ITS SECRETARY,
               VYDHUTHI BHAVAN,PATTOM.P.O,
               THIRUVANANTHAPURAM-695 004.

      2        THE ASSISTANT ENGINEER,
               ELECTRICAL SECTION, KSEB LTD,CHANGANASSERY.P.O,
               PIN-686101,
               KOTTAYAM DISTRICT.


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.19101/2020             2


                            JUDGMENT

Dated this the 17th day of March 2021

Learned counsel for the petitioner pointed out the not press

memo filed by the petitioner dated 10.03.2021 and submits that

the petitioner wants to withdraw the writ petition.

Therefore, this writ petition is dismissed as withdrawn.

Sd/-

A.M.BADAR

JUDGE

smp