V.S. Sushama vs Vallamkulam Milk Producers ...
2021 Latest Caselaw 22885 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
    TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                       WP(C) NO. 26198 OF 2021
PETITIONER/S:
           V.S. SUSHAMA,
           AGED 60 YEARS
           W/O. LATE V.S. BALAKRISHNA PILLAI, SECRETARY, (RETIRED)
           VALLAMKULAM MILK PRODUCERS CO-OPERATIVE SOCIETY LTD. NO.
           PT 2(D) APCOS VALLAMKULAM-689 541, (NOW RESIDING AT
           'SREELAKSHMI' VALLAMKULAM EAST-689 541)

           BY ADVS.
           C.HARIKRISHNAN
           NIDHI BALACHANDRAN


RESPONDENT/S:
     1     VALLAMKULAM MILK PRODUCERS CO-OPERATIVE SOCIETY LTD. NO.
           PT 2 (D),
           APCOS VALLAMKULAM, REPRESENTED BY ITS SECRETARY,
           VALAMKULAM, THIRUVALLA, KOTTAYAM-689 541

     2     THE PRESIDENT AND MANAGING COMMITTEE,
           VALLAMKULAM MILK PRODUCERS CO-OPERATIVE SOCIETY LTD. NO.
           PT 2(D) APCOS VALLAMKULAM, THIRUVALLA, KOTTAYAM-689 541

     3     THE DEPUTY DIRECTOR,
           DIARY DEVELOPMENT, PATHANAMTHITTA, CIVIL STATION,
           PATHANAMTHITTA-689 645

     4     THE DIRECTOR,
           DEPARTMENT OF DAIRY DEVELOPMENT, PATTOM P.O,
           THIRUVANANTHAPURAM-695 004

     5     STATE OF KERALA,
           REPRESENTED BY ITS SECRETARY TO THE DEPARTMET OF CO-
           OPERATIVE SOCIETIES, SECRETARIAT, THIRUVANANTHAPURAM-695
           -001


OTHER PRESENT:
           GP SRI JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26198 OF 2021
                                 2



                          JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition with a liberty to seek execution of

the judgment of the Tribunal, Ext.P3, in accordance with law.

Permission is granted. Accordingly, this writ petition is

dismissed as withdrawn with the aforementioned liberty.

Sd/-

sab                                        AMIT RAWAL

                                               JUDGE
 WP(C) NO. 26198 OF 2021

APPENDIX OF WP(C) 26198/2021

PETITIONER EXHIBITS

Exhibit P1 OFFICE COPY OF THE LAWYERS' NOTICE DATED 02.08.2019, ISSUED BY THE PETITIONER TO 1ST RESPONDENT.

Exhibit P2 TRUE COPY OF THE REPLY NOTICE DATED ..11.2019, ISSUED FOR AND ON BEHALF OF 1ST AND 2ND RESPONDENTS WITH TRANSLATION.

Exhibit P3 TRUE COPY OF THE FINAL JUDGMENT DATED 28.01.2010 OF THE CO-OPERATIVE TRIBUNAL IN A.P. NO. 56 OF 2004.

Exhibit P4 TRUE COPY OF THE ARC DATED 03.12.2020 FILED BEFORE THE 3RD RESPONDENT.

Exhibit P4(a) TRUE COPY OF THE STATEMENT DATED 06.01.2021 FILED BEFORE THE 3RD RESPONDENT.