Satheeshan R. vs The Branch Manager
2021 Latest Caselaw 9372 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                       WP(C).No.3423 OF 2021(C)


PETITIONER:

               SATHEESHAN R., AGED 41 YEARS
               SON OF RAJENDRAN, RESIDING AT 5(4/213),
               GARUDAMANGALAM, 9 MULAMKUNNATHUKAVU PANCHAYAT,
               THRISSUR DISTRICT-680 581.

               BY ADVS.
               SRI.G.HARIHARAN
               SRI.PRAVEEN.H.
               SMT.K.S.SMITHA
               SRI.M.V.VIPINDAS
               SRI.AMAL DEV.D

RESPONDENTS:

      1        THE BRANCH MANAGER,
               SREI EQUIPMENT FINANCE LTD., A.G.SQUARE, 1ST FLOOR,
               OPP.ST.ANTONY'S CHURCH, BUILDING NO.71/1059A9,
               THANNIKKAL, KEERTHI ROAD, ELAMAKARA,
               COCHIN-682 026.

      2        THE STATION HOUSE OFFICER,
               VIYYUR POLICE STATION, THRISSUR-KUNDUKAD ROAD,
               MANNUMKAD, RAMAVARMAPURAM, THRISSUR-680 001.

               BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3423 OF 2021(C)

                              2




                           JUDGMENT

In view of the memo filed by the

learned counsel for the petitioner, the writ

petition is dismissed as withdrawn.

Sd/-

P.V.ASHA JUDGE ww