P M Samuel vs The Deputy Superintendent Of ...
2021 Latest Caselaw 22511 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                          WP(C) NO. 20211 OF 2021


PETITIONERS:

           P M SAMUEL, S/O. MATHEW, PEEDIAKKAL MANTHRAYIL HOUSE,
           KAVUMBHAGOM P.O., THIRUVALLA,
           PATHANAMTHITTA DISTRICT-689 102.

           BY ADVS.
           T.P.PRADEEP
           MINIKUMARY M.V.


RESPONDENTS:

     1     THE DEPUTY SUPERINTENDENT OF POLICE
           OFFICE OF DEPUTY SUPERINTENDENT OF POLICE,
           THIRUVALLA PATHANAMTHITTA, PIN-689 101.
     2     STATION HOUSE OFFICER, THIRUVALLA POLICE STATION,
           THIRUVALLA, PIN-689 101.
     3     RAJINDER SINGH, P.O BOX NO.29285, SAFAT, KUWAIT.



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 20211/21
                                      2



                          JUDGMENT

When this matter was called today, learned

counsel for the petitioner sought permission to

withdraw this Writ Petition with liberty to his

client to approach this Court again, if so

required in future.

This Writ Petition is thus dismissed as having

been withdrawn with the afore requested liberty

being reserved to the petitioner.

Sd/-

RR                                     DEVAN RAMACHANDRAN
                                               JUDGE