Ambily K.B vs Pnb Housing Finance Limited
2023 Latest Caselaw 8130 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                    &
               THE HONOURABLE MR.JUSTICE V.G.ARUN
   MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                         WA NO. 1285 OF 2023
AGAINST THE ORDER/JUDGMENTWP(C) 17066/2023 OF HIGH COURT OF
                                 KERALA
APPELLANT/S:

    1       AMBILY K.B.,
            AGED 38 YEARS
            W/O SIJU A.S., AMBALAPPADAM, VALAYANCHIRANGARA,
            ERNAKULAM, PIN - 683556
    2       SIJU A. S. AMBALAPPADAM,
            VALAYANCHIRANGARA, ERNAKULAM - 683 556
            BY ADVS.
            RESHMA UNNIKRISHNAN
            K.S.STEJO


RESPONDENT/S:

            PNB HOUSING FINANCE LIMITED,
            48/659C, 1ST FLOOR, R.P ARCADE, NEAR GOLD SOUK
            MALL, PONNURUNNI, VYTILA, ERNAKULAM REPRESENTED
            BY ITS AUTHORISED OFFICER, PIN - 682011
OTHER PRESENT:

            SC FOR PNB ADV. PAULOCHAN ANTONY


     THIS    WRIT     APPEAL   HAVING     COME   UP    FOR    ADMISSION    ON
31.07.2023,     THE    COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W. A. No. 1285 of 2023
                                   -2-




                          JUDGMENT

Dated this the 31st day of July, 2023

A. J. Desai, C. J.

Learned counsel for the appellants seeks permission to

withdraw the writ appeal.

Placing on record the above, instant writ appeal is dismissed

as withdrawn.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE

Eb