The President, The Co-Operative ... vs Pakkipura Mohammed
2022 Latest Caselaw 9153 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                       THE HONOURABLE MR.JUSTICE C.S.DIAS

            WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944

                             OP(C) NO. 1348 OF 2022

 AGAINST THE ORDER DATED 4/7/2022 IN E.P 36/2017 PENDING BEFORE THE SUBORDINATE

 JUDGE'S COURT, AMINI IN P.L.P 28/2017 BY ADALATH ORGANIZED BY THE TALUK LEGAL

                   SERVICE COMMITTEE, AMINI, CAMP AT KALPENI

PETITIONER/1ST RESPONDENT:

             THE PRESIDENT,
             THE CO-OPERATIVE SUPPLY AND MARKETING SOCIETY
             KALPENI,
             UNION TERRITORY OF LAKSHADWEEP, PIN - 682 557

             BY ADVS.
             ANZIL SALIM
             LAL K.JOSEPH
             KOYA ARAFA MIRAGE
             SURESH SUKUMAR


RESPONDENTS/PETITIONERS:

     1       PAKKIPURA MOHAMMED,
             AGED 46 YEARS,
             S/O LATE ATTAKOYA.P,
             PAKKIPURA HOUSE,KALPENI ISLAND,
             UNION TERRITORY OF LAKSHADWEEP,
             PIN - 682 557

     2       THE SECRETARY,
             THE CO-OPERATIVE SUPPLY & MARKETING SOCIETY,
             KALPENI, UNION TERRITORY OF LAKSHADWEEP,
             PIN - 682 557

             BY ADVS.
             AASHIQUE AKTHAR HAJJIGOTHI HAJJIGOTHI
             P.M.MOHAMMED SALIH(K/711/2014)



      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 27.07.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.1348 of 2022

                              2



                          JUDGMENT

Dated this the 27th day of July, 2022

The learned counsel appearing for the

petitioner after arguing for some time, submits that the

original petition may be dismissed as withdrawn,

without prejudice to the right of the petitioner to work

out his remedies in accordance with law. The said

submission is recorded. Hence, the original petition is

dismissed as withdrawn by reserving the right of the

petitioner to work out his remedies in accordance with

law.

Sd/-

C.S.DIAS Judge

NR/27/07/2022