M/S Lebus Llp vs E Mohandas
2023 Latest Caselaw 7221 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
                        CON.CASE(C) NO. 1035 OF 2023
NON COMPLIANCE OF THE JUDGMENT IN WP(C) 15235/2023 DATED05.05.2023
                  OF THE HON'BLE HIGH COURT OF KERALA
PETITIONERS:

    1        M/S LEBUS LLP,
             DOOR NO.135, KATTAMKOTTIL, SASIMALA POST, PULPALLY,
             WAYANAD DISTRICT, REPRESENTED BY ITS DESIGNATED PARTNER
             BRIJESH K.THOMAS, AGED 47 YEARS, S/O K.A THOMAS,
             RESIDING AT DOOR NO.135, KATTAMKOTTIL, SASIMALA POST,
             PULPALLY, WAYANAD-, PIN - 673579
    2        BRIJESH K.THOMAS, AGED 47 YEARS,
             S/O K.A THOMAS, RESIDING AT DOOR NO.135,
             KATTAMKOTTIL, SASIMALA POST, PULPALLY,
             WAYANAD-, PIN - 673579
             BY ADV RENI JAMES


RESPONDENT/ 3RD RESPONDENT IN THE WRIT PETITION:

             E. MOHANDAS, RTO , (AGE AND FATHER'S NAME NOT KNOWN TO
             THE PETITIONERS),THE SECRETARY, REGIONAL TRANSPORT
             AUTHORITY, CIVIL STATION, KAIRALI NAGAR, KALPATTA,
             KERALA-, PIN - 673122
             BY ADV ADVOCATE GENERAL OFFICE KERALA



             SMT.VINITHA.B-SR.GP



     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C) No.1035 of 2023
                                         2




                                      ORDER

Dated this 23rd day of June, 2023

The learned counsel for the petitioners seeks permission to

withdraw the Con.Case (c). Permission is granted.

Accordingly, the Con.Case (c) is dismissed as withdrawn.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

SMF