K.I.Sakeer Hussain vs The Kanjirapally Central Service ...
2023 Latest Caselaw 568 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                       WP(C) NO. 40004 OF 2022


PETITIONER:

          K.I.SAKEER HUSSAIN,
          AGED 59 YEARS
          S/O.HAJI K.A IBRAHIM
          KATTUPPARACKAL, 1 ST MILE,
          ANAKKAL P.O, KANJIRAPPALLY,
          ANAKKAL, KOTTAYAM, PIN - 686508

          BY ADVS.
          SMT.RESMI NANDANAN
          SMT.AMBILY PREMKUMAR



RESPONDENTS:

    1     THE KANJIRAPALLY CENTRAL SERVICE
          CO-OPERATIVE BANK LTD NO. 1537,
          REP. BY ITS SECRETARY
          KANJIRAPPALLY P.O, KOTTAYAM,
          PIN - 686507

    2     THE SECRETARY,
          THE KANJIRAPALLY CENTRAL SERVICE
          CO-OPERATIVE BANK LTD NO. 1537,
          KANJIRAPPALLY P.O, KOTTAYAM,
          PIN - 686507


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 40004 OF 2022
                                    2




                              T.R. RAVI, J.
               --------------------------------------------
                      W. P. (C). No.40004 of 2022
                --------------------------------------------
                Dated this the 11th day of January, 2023

                              JUDGMENT

The counsel for the petitioner seeks permission to withdraw the

writ petition without prejudice to the right of the petitioner to initiate

appropriate proceedings.

The writ petition is hence dismissed as withdrawn. This will be

without prejudice to the right of the petitioner to initiate appropriate

proceedings.

Sd/-

T.R. RAVI JUDGE

Pn