Vipin V.C vs Housing Development Finance ...
2022 Latest Caselaw 12276 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE GOPINATH P.
    THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                     WP(C) NO. 41258 OF 2022
PETITIONERS:
     1     SHRI.VIPIN V.C,
           AGED 42 YEARS,
           S/O. VELAYUDHAN,
           JASVI HOUSE,
           PALAZHI,
           GURUVAYURAPPAN COLLEGE P.O,
           KOZHIKODE, PIN - 673 014.

    2     SMT.BRIJILA T.P,
          AGED 39 YEARS,
          W/O. VIPIN V.C,
          JASVI HOUSE,
          PALAZHI,
          GURUVAYURAPPAN COLLEGE P.O,
          KOZHIKODE - 673 014.

          BY ADVS.
          P.JAYABAL MENON
          REKHA AGARWAL
          NAZRIN BANU
          JOSEPH V. GREGORY



RESPONDENT:
           HOUSING DEVELOPMENT FINANCE CORPORATION LIMITED
           HDFC HOUSE,P.B NO. 1667,
           RAVIPURAM JUNCTION,
           M.G ROAD, KOCHI - 682 015.
           REPRESENTED BY ITS AUTHORISED OFFICER.

          BY ADVS.
          S.AMBILY
          K.K.CHANDRAN PILLAI (SR.)(C-41)
          LAKSHMI ANIL(K/002184/2022)


     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. 41258 OF 2022

                                 2


                          JUDGMENT

The learned counsel for the petitioners seek permission

to withdraw the writ petition. In the light of the permission

sought by the learned counsel for the petitioners, the writ

petition is dismissed as withdrawn.

Sd/-

GOPINATH P.

JUDGE DK