Nineesh vs Muthoot Leasing And Finance Ltd
2022 Latest Caselaw 5505 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
  FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                     OP(C) NO. 822 OF 2022
   AGAINST THE ORDER/JUDGMENT IN Arb.Ref. 770/2009 OF
       DISTRICT COURT & SESSIONS COURT, KOZHIKODE
PETITIONERS/JUDGMENT DEBTOR NO.1/RESPONDENT NO.1:

            NINEESH
            AGED 44 YEARS
            S/O LATE NARAYANAN, MANDILITHIKANDI HOUSE,
            AKKAL P.O., KAYAKKODI, KAVILUMPARA VIA,
            CALICUT DISTRICT-673513., PIN - 673513
            BY ADVS.
            I.DINESH MENON
            L.RAJESH NARAYAN


RESPONDENT/DECREE HOLDER/CLAIMANT:

         MUTHOOT LEASING AND FINANCE LTD
         CALICUT BRANCH, NOW NAME CHANGED AS
         MUTHOOT VEHICLES AND ASSET FINANCE LIMITED
         REPRESENTED BY POWER OF ATTORNEY HOLDER AND
         SENIOR ACCOUNTS EXECUTIVE, BABITHA K.C.,
         AGED 31 YEARS, D/O.BALAKRISHNAN,
         MUTHOOT CHAMBERS, KURIAN TOWERS,
         BANERJI ROAD, ERNAKULAM., PIN - 682031
     THIS    OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION    ON
20.05.2022,    THE   COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 822 OF 2022
                              2



                          JUDGMENT

Dated this the 20th day of May, 2022

After arguing for a while, the learned counsel for the

petitioner seeks permission to withdraw the Original Petition.

Permission granted. Accordingly, this Original Petition stands

dismissed as withdrawn.

Sd/-

A. BADHARUDEEN JUDGE nkr