The Managing Director vs The Joint Regional Transport ...
2022 Latest Caselaw 5026 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE GOPINATH P.
 WEDNESDAY, THE 4TH DAY OF MAY 2022 / 14TH VAISAKHA, 1944
                     WP(C) NO. 15108 OF 2022
PETITIONER    :

            THE MANAGING DIRECTOR,
            MS.GURU RAGHAVENDRA FOUNDATIONS PVT.LTD.,
            Y-BLOCK, NO.183, 1ST CROSS STREET, ANNA NAGAR,
            CHENNAI, TAMIL NADU - 600 040.

            BY ADV K.V.GOPINATHAN NAIR.



RESPONDENT    :

            THE JOINT REGIONAL TRANSPORT OFFICER
            (REGISTERING AUTHORITY),
            SUB REGIONAL TRANSPORT OFFICE, ALUVA - 683 101.

            SRI. ARUN AJAY SANKAR (GP)




     THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   04.05.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.15108 of 2022                   -2-




                                 GOPINATH.P, J
                     ----------------------------------------------
                           WP(C) No.15108 of 2022
                      ----------------------------------------------
                    Dated this the 4th day of May, 2022

                                JUDGMENT

Learned counsel for the petitioner seeks permission to withdraw the

writ petition with liberty to move again, if necessary, in the light of the

amended provision of Section 43 of the Motor Vehicles Act. Hence the writ

petition is dismissed as withdrawn with liberty to move again, if necessary, as

aforesaid.

Sd/-

GOPINATH P.

JUDGE

amk

APPENDIX

PETITIONER'S EXHIBITS :

EXT.P1 : TRUE COPY OF THE TAX INVOICE NO.VSA21-22/0011 ISSUED

BY THE DEALER DATED 10-4-2021.

EXT.P2 : TRUE COPY OF THE TEMPORARY REGISTRATION ISSUED BY

THE RESPONDENT ON 17-04-2021.

EXT.P3 : TRUE COPY OF THE REQUEST SUBMITTED BY THE

PETITIONER DATED 19-04-2022.

RESPONDENT'S EXHIBITS : NIL.