Pinnacle Motor Works Pvt Ltd vs The Kerala State Electricity ...
2022 Latest Caselaw 8679 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                         WP(C) NO. 20121 OF 2022
PETITIONER:

              PINNACLE MOTOR WORKS (P) LTD
              REPRESENTED BY ITS DIRECTOR GAAFI GAFOOR HAVING OFFICE AT
              N.H BY-PASS KUTTANELLUR, THRISSUR, PIN- 680014.

              BY ADVS.
              K.R.ARUN KRISHNAN
              DEEPA K.RADHAKRISHNAN
              JISSMON A KURIAKOSE


RESPONDENTS:

     1        THE KERALA STATE ELECTRICITY BOARD
              REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVAN,
              THIRUVANANTHAPURAM. 695 001.

     2        THE DEPUTY CHIEF ENGINEER & APPELLATE AUTHORITY,
              PC 5152, NEAR 110KV SUB STATION, VYTILA -682019.

     3        THE ASSISTANT EXECUTIVE ENGINEER,
              K.S.E.B. ELECTRICAL SECTION, NADATHARA,
              THRISSUR - 680751.

     4        THE ASSISTANT ENGINEER (ASSESSING OFFICER),
              K.S.E.B. ELECTRICAL SECTION, NADATHARA,
              THRISSUR - 680751.

     5        THE ASSISTANT ENGINEER,
              A.P.T.S. UNIT, K.S.E.B., THRISSUR -680751.


              SRI B PREMOD SC KSEB


     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. 20121 OF 2022
                                  2


                            JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission is granted. Accordingly,

this writ petition is dismissed as withdrawn.

Sd/-

AMIT RAWAL JUDGE nak