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Sindhu Sreedharan Nair vs Union Of India
2021 Latest Caselaw 18829 Ker

Citation : 2021 Latest Caselaw 18829 Ker
Judgement Date : 9 September, 2021

Kerala High Court
Sindhu Sreedharan Nair vs Union Of India on 9 September, 2021
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                    WP(C) NO. 16684 OF 2021
PETITIONER :

          SINDHU SREEDHARAN NAIR,
          AGED 44 YEARS,
          W/O. SREEKUMAR V.S, VELIYATH HOUSE (SREYAS),
          SOUTH CHITTOR, CHERANALLOOR,
          ERNAKULAM-682 027

          BY ADV MANSOOR.B.H.



RESPONDENTS :

    1     UNION OF INDIA,
          REPRESENTED BY THE SECRETARY TO GOVERNMENT OF INDIA,
          MINISTRY OF EXTERNAL AFFAIRS,
          CENTRAL SECRETARIAT, NEW DELHI - 100 01

    2     REGIONAL PASSPORT OFFICER,
          REGIONAL PASSPORT OFFICE,
          KOCHI-682 011

          BY ADV SHRI.P.VIJAYAKUMAR, ASG OF INDIA




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16684 OF 2021
                                   2


                  BECHU KURIAN THOMAS, J.
                =-=-=-=-=-=-=-=-=-=-=-=-=-=
                  W.P.(C).No.16684 of 2021
                =-=-=-=-=-=-=-=-=-=-=-=-=-=
           Dated this the 9th day of September, 2021

                             JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this writ petition. Permission is granted.

Hence this writ petition is dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM

 
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