Rasheed V.V vs H.D.F.C Bank Ltd
2021 Latest Caselaw 18826 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA,
                             1943
                  WP(C) NO. 11605 OF 2021


PETITIONER/S:



          RASHEED V.V
          AGED 53 YEARS
          S/O.KUNJIPPA, VARIYATH VALAPPIL NAGALASSERY
          P.O., THAKKE VAVANNUR, OTTAPAPALAM, PALAKKAD-
          679533.
          BY ADVS.
          P.MOHAMED SABAH
          SAIPOOJA


RESPONDENT/S:



    1     H.D.F.C BANK LTD
          WEST FORT ROAD PALAKKAD, ROOM NO.8-428 MR
          HERITEGE NEAR FORT PALACE, PALAKKAD-678001,
          REPRESENTED BY ITS MANAGER.
    2     AUTHORISED SIGNATORY
          HDFC BANK LTD, HDFC BANK HOUSE, SENAPATI BAPAT
          MARG, LOWER PAREL (WEST MUMBAI), MAHARASHTRA-
          400012.
 W.P.(C) No.12015 of 2018                 2




        3          THE RECOVERY OFFICER,
                   HDFC BANK LTD., WEST FORT ROAD PALAKKAD, ROOM
                   NO.8-428 MR HERITEGE NEAR FORT PALACE, PALAKKAD-
                   678001, REPRESENTED BY ITS MANAGER.
                   BY ADV P.SATHISAN



          THIS        WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 09.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(C) No.12015 of 2018                     3




                             W.P.(C)No.11605 of 2021
                    ----------------------------------------------------

                                   JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition. The permission sought for is granted and

the writ petition is dismissed as withdrawn.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj