Deepu Thomas vs Union Of India
2022 Latest Caselaw 8936 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR.JUSTICE V.G.ARUN
 THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                     WP(C) NO. 19678 OF 2022
PETITIONER/S:

             DEEPU THOMAS
             AGED 34 YEARS
             S/O. THOMAS MATHEW, KAIMANNIL KIZHAKKE VEETIL,
             KUMBAZHA P.O., PATHANAMTHITTA-689643.
             BY ADVS.
             RAVI KRISHNAN
             PARVATHY GIRI

RESPONDENT/S:

     1       UNION OF INDIA
             REPRESENTED BY THE SECRETARY, MINISTRY OF
             CORPORATE AFFAIRS, SHASTRIBHAWAN, DR. RAJENDRA
             PARASAD ROAD, NEW DELHI 110 001.
     2       REGISTRAR OF COMPANIES
             NCT OF DELHI AND HARIYANA , OFFICE OF REGISTRAR
             OF COMPANIES, MINISTRY OF CORPORATE AFFAIRS,
             GOVERNMENT OF INDIA, 4TH FLOOR, IFCI TOWER, 61
             NEHRU PALACE, NEW DELHI-110019.
     3       ASSISTANT REGISTRAR OF COMPANIES
             NCT OF DELHI AND HARIYANA, OFFICE OF REGISTRAR
             OF COMPANIES, MINISTRY OF CORPORATE AFFAIRS,
             GOVERNMENT OF INDIA, 4TH FLOOR, IFCI TOWER, 61
             NEHRU PALACE, NEW DELHI-110019.
             BY ADV KARTHIK S.A., CGC

OTHER PRESENT:

             ASGI S. MANU


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.07.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No. 19678 of 2022

                                   -2-



                            JUDGMENT

Dated this the 07th day of July, 2022

Learned Counsel for the petitioner seeks

permission to withdraw the writ petition with

liberty to move the appropriate court. The writ

petition is accordingly dismissed as withdrawn,

with the liberty sought.

Sd/-

V.G.ARUN JUDGE

Scl/07.07.2022