Kdhp Company Private Limited vs General Secretary
2021 Latest Caselaw 21799 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. 12255 OF 2016

  AGAINST THE ORDER/JUDGMENT IN ID 48/2010 OF INDUSTRIAL TRIBUNAL, IDUKKI,

                                     IDUKKI

PETITIONER :

               KDHP COMPANY PRIVATE LIMITED
               NULLATANNI ESTATE, MUNNAR-685 612,
               REPRESENTED BY ITS MANAGER (IR) MR.PRINCE THOMAS GEORGE.
               BY ADVS.
               SRI.P.BENNY THOMAS
               SRI.D.PREM KAMATH
               SRI.M.GOPIKRISHNAN NAMBIAR


RESPONDENTS:

     1         GENERAL SECRETARY
               DEVIKULAM ESTATES WORKERS UNION (AITUC),
               MUNNAR-685 612.
     2         INDUSTRIAL TRIBUNAL
               IDUKKI-685531.



               GP SABEENA P.ISMAIL



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.11.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12255 OF 2016
                                        2



                     BECHU KURIAN THOMAS, J
                    ==========================
                        W.P.(C) No.12255 of 2016
                     ---------------------------------------
               Dated this the 2 nd day of November, 2021

                                 JUDGMENT

The learned counsel for the petitioner has filed a

memo seeking permission to withdraw this writ

petition.

2. Accordingly the writ petition is dismissed as

withdrawn in terms of the memo.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/02/11//2021