Raghava vs L & T Housing Finance Limited
2021 Latest Caselaw 21778 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                       WP(C) NO. 6777 OF 2018
PETITIONER:

          RAGHAVA
          AGED 57 YEARS
          AGED 57 YEARS, S/O. KANDAPPA, RESIDING AT SHABARI
          NIVASMUTTAM, SHIRIYA VIA KUMBLA, KASARGOD-671321.

          BY ADV SRI.E.A.BIJUMON



RESPONDENT:

          L & T HOUSING FINANCE LIMITED
          UNIT NO. 205 & 206, 2ND FLOOR, CAPITAL TOWERS,
          KODAMBAKKAM HIGH ROAD, NUNGAMBAKKAM, CHENNAI-600034.
          THE ADDRESS OF THE RESPONDENT CORRECTED AS- L & T
          FINANCE LTD., AADEESH AVENUE BUILDING, SHOP NO.106,
          OPPOSITE BESENT COLLEGE, M G ROAD, KODIALA BAIL,
          MANGLORE-575003 AS PER ORDER DATED 1.7.2021 IN
          I.A.NO.1/2021 IN WP(C) NO.6777/18.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  2

                  BECHU KURIAN THOMAS, J
              -------------------------------
                  WP(C) NO. 6777 OF 2018
               --------------------------------
            Dated this the 2nd day of November, 2021


                          JUDGMENT

Petitioner seeks permission to withdraw this writ

petition. Permission is granted. Accordingly, the writ

petition is dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS JUDGE

AJ

APPENDIX OF WP(C) 6777/2018

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE DOCUMENT ISSUED BY THE RESPONDENT DATED 29.12.2005 (RELEVANT PAGE).