K.M.Musthafa vs Indian Railway Catering And ...
2021 Latest Caselaw 18837 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. 13568 OF 2021
PETITIONER:

          K.M.MUSTHAFA,
          AGED 43 YEARS
          S/O.MUTHU, 676/1, PATHAMPADAM, EDATHARA P.O.,
          PALAKKAD DISTRICT.
          BY ADVS.
          K.SANEESH KUMAR
          V.B.SANTHINI


RESPONDENTS:

    1     INDIAN RAILWAY CATERING AND TOURISM CORPORATION
          LTD.,
          REPRESENTED BY ITS GROUP GENERAL MANAGER,
          11TH/12TH FLOOR, B-148, STATESMAN HOUSE,
          BARAKHAMBA ROAD, NEW DELHI-110 001.
    2     REGIONAL MANAGER,
          INDIAN RAILWAY CATERING AND TOURISM CORPORATION
          LTD., 40/8094, SALIH ARCADE, 1ST FLOOR, CONVENT
          ROAD, ERNAKULAM, COCHIN-682 035.
          BY ADVS.
          SMT.ASHA CHERIAN, SC, IRCTC
          SRI.A.DINESH RAO, SC, RAILWAYS
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      2
WP(C) NO. 13568 OF 2021




                   W.P.(C) No.13568 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withdrawn.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. PV