Abdul Salam vs The Kerala State Financial ...
2023 Latest Caselaw 7016 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
    THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                       WP(C) NO. 10924 OF 2023
PETITIONER:

          ABDUL SALAM,
          AGED 63 YEARS
          S/O MOYITHEENKUTTY, KARAMEL (H), VADAKKUMTHALA P.O.,
          KARUNAGAPPILLY, KOLLAM. PIN : 690536

          BY ADVS.      S.K.ADHITHYAN
                        BALAMURALI KRISHNA M.


RESPONDENTS:

    1     THE KERALA STATE FINANCIAL ENTERPRISES LTD.,
          REPRESENTED BY THE GENERAL MANAGER ,THIRD FLOOR,
          KSFE BUILDING, CHINNAKADA P.O., KOLLAM,
          PIN - 691001

    2     THE DEPUTY GENERAL MANAGER (RECOVERY),
          BHADRATHA, MUSEUM ROAD, P.B. NO.510,
          THRISSUR, PIN - 680020

    3     THE SPECIAL DEPUTY THASILDAR (RR),
          THE KERALA STATE FINANCIAL ENTERPRISES LTD.,
          THIRD FLOOR, KSFE BUILDING, CHINNAKADA P.O.,
          KOLLAM, PIN - 691001

          BY ADVS.      SHRI.SALIL NARAYANAN K.A., SC, KSFE LTD.
                        P.PRIJITH

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.10924/2023

                                       -:2:-




                       Dated this the 22nd day of June,2023

                              JUDGMENT

The learned counsel appearing for the petitioner

seeks leave of this Court to withdraw this writ petition,

in view of the material defects in the writ petition,

particularly the non-impleadment of necessary parties.

2. Leave sought for is granted.

The writ petition is dismissed as withdrawn.

Sd/-

C.S.DIAS,JUDGE

DST/22.06.23 //True copy//

P.A.To Judge