Noushad Ak vs Indusind Bank Lmited
2022 Latest Caselaw 2240 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
 THURSDAY, THE 24TH DAY OF FEBRUARY 2022/5TH PHALGUNA, 1943
                      WP(C) NO. 5802 OF 2022


PETITIONERS:

    1    NOUSHAD A.K., S/O.BEERAN KOYA,
         HADHIYA, AREEPPURATHKANDI,
         PUNNASSERY, KAKKUR,
         KOZHIKODE, PIN - 673 585.

    2    JASILA K., D/O. ABDUL KHADER,
         MEETHALE VALAKKUNNATH, KOYILANDI,
         KOZHIKODE - 673 585.

         BY ADVS.
         ATHIRA A.MENON
         DILEEP S.
         T.THASMI
         KRISHNAPRIYA G.


RESPONDENT:

         M/S.INDUSIND BANK LMITED,
         NEW NO.34, OLD NOS.115,116,
         G.N CHETTY ROAD, T.NAGAR,
         CHENNAI- 600 017
         THROUGH ITS REGIONAL OFFICE,
         FIRST FLOOR, JAIN TOWER II,
         NEAR RAILWAY OVER BRIDGE,
         NH 17 BYPASS, EDAPPALLY, KOCHI - 682 024.
         REPRESENTED BY ITS AUTHORIZED OFFICER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.5802/2022

                                     2




                              JUDGMENT

Dated this the 24th day of February, 2022

The learned counsel for the petitioners submits that the

petitioners do not want to prosecute the writ petition and the

writ petition may be permitted to be withdrawn.

Accordingly, the writ petition is dismissed as withdrawn

granting liberty to the petitioners to seek remedies before the

appropriate Forum.

Sd/-

N. NAGARESH JUDGE ncd/24.02.2022