Divine Gas Enterprises vs Union Of India
2022 Latest Caselaw 6215 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                         WP(C) NO. 960 OF 2021
PETITIONER/S:


    1     DIVINE GAS ENTERPRISES
          INDANE DISTRIBUTOR, KATTAPPANA, IDUKKI DISTRICT REP. BY
          ITS MANAGING PARTNER, MR.ANEESH JOSEPH, AGED 32 YEARS,
          S/O.JPSEOH, THONIKKAVIL HOUSE, MARYKULAM KARA,
          AYYAPPANCOIL VILLAGE, IDUKKI TALUK, IDUKKI DISTRICT -
          685 507.
    2     ANEESH JOSEPH
          AGED 32 YEARS
          S/O.JOSEPH, THONIKKAVIL HOUSE, MARYKULAM KARA,
          AYYAPPANCOIL VILLAGE, IDUKKI TALUK, IDUKKI DISTRICT -
          685 507.
          BY ADV SUNIL NAIR PALAKKAT


RESPONDENT/S:


    1     UNION OF INDIA
          REP. BY SECRETARY, DEPT. OF PETROLEUM, CENTRAL
          SECRETARIAT, NEW DELHI - 110 001.
    2     INDIAN OIL CORPORATION LTD.
          INDIAN OIL BHAVAN, G-9, ALI YAVAR JUNG MARG, BANDRA
          EAST, MUMBAI - 400 051, REP. BY ITS SECRETARY.
    3     THE CHAIRMAN, INDIAN OIL CORPORATION
          INDIAN OIL BHAVAN, G-9, ALI YAVAR JUNG MARG, BANDRA
          EAST, MUMBAI - 400 051.
    4     THE CHIEF GENERAL MANAGER AND STATE HEAD
          INDIAN OIL CORPORATION LTD., PANAMPILLY AVENUE,
          PANAMPILLY NAGAR, KOCHI - 682 036.
    5     JAMES MATHAI
          S/O.MATHAI, MANNOOTHARA HOUSE, ARTHA GRIHASTA, SUNNUR
          P.O., HOSUR-MALUR ROAD (NH 207), KOLAR, KARNATAKA, PIN
          - 563 160.
          BY ADVS.
          SMT.M.S.KIRAN, CGC
          SRI.M.GOPIKRISHNAN NAMBIAR
          SRI.K.JOHN MATHAI
          SRI.JOSON MANAVALAN
          SRI.KURYAN THOMAS
          SRI.PAULOSE C. ABRAHAM
          SRI.RAJA KANNAN
 WP(C) NO. 960 OF 2021
                               2



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 960 OF 2021
                               3

                          JUDGMENT

Dated this the 1st day of June, 2022

Learned Counsel for the petitioner seeks permission to

withdraw the writ petition, as the inter se dispute between the

petitioner and the petitioner in WP© No. 29049 of 2020 has

been settled amicably.

The above submission is recorded and the writ petition is

dismissed as withdrawn.

Sd/-

V.G ARUN JUDGE

SJ