K Y Thomas Kutty vs Sundaram Finance Pvt. Ltd. ...
2022 Latest Caselaw 9154 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. 1347 OF 2022

AGAINST THE ORDER PASSED BY THE COURT OF THE PRINCIPAL DISTRICT JUDGE AT KOLLAM

        IN I.A 1/2022 IN CMA (ARBITRATION) NO.181/2022 DATED 27.06.2022

PETITIONER/RESPONDENT/ORIGINAL RESPONDENT:

             K Y THOMAS KUTTY,
             AGED 61 YEARS,
             S/O .M. YOHANNAN,
             KULAMAMKUZHY,
             PUTHENVEEDU, PANDITHITTAAMBALATHIN,
             NIRAPPU PO, THALAVOOR,
             KOLLAM PIN - 691508

             BY ADVS.
             M.R.SASITH
             R.K.CHIRUTHA
             NEELANJANA NAIR
             RAJITHA V.K
             BHAVANA K.K


RESPONDENT/PETITIONER/ORIGINAL PETITIONER:

             SUNDARAM FINANCE PVT. LTD. COMPANY
             BRANCH AT RELIANCE FRESH BUILDING,
             MADANA NADA KOLLAM
             REPRESENTED BY ITS POWER OF ATTORNEY HOLDER AND DEPUTY MANAGER
             (LEGAL)
             RAHUL R V AGED 38 YEARS,
             S/O RAMANUJAN THAMPI, PIN - 600002


      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.1347 of 2022

                                2



                            JUDGMENT

Dated this the 27th day of July, 2022

The learned counsel appearing for the

petitioner seeks leave to withdraw this original

petition, without prejudice to his right to file the fresh

original petition. Leave sought for is granted. Hence,

the original petition is dismissed as withdrawn.

Sd/-

C.S.DIAS Judge

NR/27/07/2022