Jancy.M vs Director Of Insurance
2022 Latest Caselaw 3530 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                       WP(C) NO. 24374 OF 2021
PETITIONERS:

    1     JANCY.M
          AGED 36 YEARS
          W/O. LATE SHRI. DILEEP, MALAYIL HOUSE, EDACHERRY P.O,
          KOZHIKODE DISTRICT - 691303.
    2     SAI KIRAN (MINOR)
          AGED 7 YEARS
          REPRESENTED BY MOTHER JANCY M, MALAYIL HOUSE,
          EDACHERRY P.O, KOZHIKODE DISTRICT - 691303.
          BY ADV N.SASIDHARAN UNNITHAN


RESPONDENTS:

    1     DIRECTOR
          KERALA STATE INSURANCE DEPARTMENT, TRANS TOWERS,
          VAZHUTHAKAD, THIRUVANANTHAPURAM - 695014.
    2     STATE OF KERALA.
          REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
          FINANCE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM - 695001.
    3     SECRETARY
          EDACHERY GRAMA PANCHAYATH, EDACHERRY, KOZHIKODE
          DISTRICT - 691303.
          SMT.VIDYA KURIAKOSE, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24374 OF 2021
                              2



                P.V.KUNHIKRISHNAN, J
              -------------------------------
              W.P.(C)No. 24374 of 2021
             --------------------------------
       Dated this the 21st day of March, 2022

                     JUDGMENT

The learned counsel appearing for the petitioners

seek permission to withdraw the writ petition.

Permission is granted and the writ petition is

dismissed as withdrawn. All the contentions of the

petitioners are left open.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM