M/S.Polytan(Asia) vs The State Of Kerala
2022 Latest Caselaw 12264 Ker

WP(C) NO. 41362 OF 2017             1



             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944


                      WP(C) NO. 41362 OF 2017
PETITIONER:

             M/S.POLYTAN(ASIA)
             IF, TRINITY CASTLE, EDAPPALLY P.O.,KOCHI,
             KERALA - 682 024, REPRESENTED BY IT'S AUTHORISED
             REPRESENTATIVE (INDIA - SOUTH)MR.MATHEW KURIAN.

             BY ADV SRI.RAJIT


RESPONDENTS:
    1     THE STATE OF KERALA
          REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
          THIRUVANANTHAPURAM - 695 002.

     2       MANAGING DIRECTOR, STEEL INDUSTRIALS KERALA LTD
             (SILK)
             ATHANI P.O., THRISSUR - 680 581.

     3       DIRECTOR
             THE DEPARTMENT OF SPORTS AND YOUTH AFFAIRS,
             JIMMY GEORGE INDOOR STADIUM, VELLAYAMBALAM,
             THIRUVANANTHAPURAM, KERALA STATE - 695 033.

             BY ADVS.
             SRI.K.ANAND (SR.)
             SMT.LATHA ANAND

             SMT MARY BEENA JOSEPH, SR GOVERNMENT PLEADER


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   22.12.2022,    THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 41362 OF 2017              2




                                  JUDGMENT

When this writ petition is taken up for final consideration it is

submitted by Sri.Rajit, the learned counsel appearing for the petitioner that

he has instructions to submit that the petitioner is not interested in

prosecuting this writ petition.

This writ petition is accordingly dismissed as not pressed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP