M/S. Fast Line Projects Pvt. Ltd vs The Secretary, Thejaswini ...
2022 Latest Caselaw 8653 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                         WP(C) NO. 394 OF 2018
PETITIONER/S:

          M/S. FAST LINE PROJECTS PVT. LTD.
          REGISTERED OFFICE, THANA, KANNUR, MANAGING DIRECTOR
          AKHIL P.V.,S/O.SANTHOSH, AGED 34 YEARS, RESIDING
          ATAMRITHA, AMBILAD, KUTHUPARAMBA.
          BY ADVS.
          SRI.T.RAMESH BABU
          SRI.C.K.SREEJITH


RESPONDENT/S:

    1     THE SECRETARY, THEJASWINI CO-OPERATIVE HOSPITAL &
          MEDICAL RESEARCH CENTER LTD. NO.S 364
          NILESHWAR, KASARAGOD, KERALA.671 314.
    2     REGISTRAR OF CO-OPERATIVE SOCIETIES KERALA
          TRIVANDRUM.695 001.
    3     THE SECRETARY
          GOVERNMENT OF KERALA, FINANCE DEPARTMENT,TRIVANDRUM.695
          001.
    4     THE REGIONAL DIRECTOR
          NATIONAL CO-OPERATIVE DEVELOPMENT
          CORPORATION,TRIVANDRUM.695 001.
    5     THE SECRETARY CO-OPERATION
          GOVT. OF KERALA, CO-OPERATION DEPARTMENT,TRIVANDRUM.695
          001.
OTHER PRESENT:

          GP RIYAL DEVASSY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 394 OF 2018
                                     2

                                JUDGMENT

Dated this the 6th day of July, 2022

Learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission granted. Accordingly, the

writ petition is dismissed as withdrawn.

Sd/-

V.G ARUN JUDGE

SJ