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Madhusoodana Sarma R vs Additional Central Provident ...
2023 Latest Caselaw 3314 Ker

Citation : 2023 Latest Caselaw 3314 Ker
Judgement Date : 23 March, 2023

Kerala High Court
Madhusoodana Sarma R vs Additional Central Provident ... on 23 March, 2023
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                   WP(C) NO. 7704 OF 2023
PETITIONER:

             MADHUSOODANA SARMA R
             AGED 46 YEARS
             S/O T.K.RAMA MALLAN,"KEERTHANAM"
             BEHIND ASHOK CINE HOUSE, KOTTAPPURAM, PARAVOOR P.O
             KOLLAM, KERALA, PIN - 691301.

             BY ADVS.
             JIKKU SEBAN GEORGE
             DEEPTI SUSAN GEORGE

RESPONDENTS:

    1        ADDITIONAL CENTRAL PROVIDENT FUND COMMISSIONER
             ZONAL ACC OFFICE KERALA & LAKSHADWEEP
             (THIRUVANANTHAPURAM) BHAVISHYANIDHI BHAWAN,
             P.B. NO. 1016, PATTOM, THIRUVANANTHAPURAM,
             PIN - 695004.

    2        REGIONAL PROVIDENT FUND COMMISSIONER
             BHAVISHYA NIDHI BHAWAN, NO. 36/685-A, POST BOX NO.1895,
             KALOOR, KOCHI, KERALA, PIN - 682017.

    3        DBS BANK INDIA LIMITED (PREVIOUSLY LAKSHMI VILAS BANK)
             HAVING REGISTERED ADDRESS AT GROUND FLOOR NOS.11 & 12
             CAPITOL POINT, BABA KHARAK SINGH MARG, CONNAUGHT PLACE,
             NEW DELHI - 110 001.
             HAVING CORRESPONDENCE ADDRESS AT LVB HOUSE,
             4/1 SARDAR PATEL ROAD, GUINDY, CHENNAI 600032.
             REPRESENTED BY ITS MANAGING DIRECTOR.

             BY ADV SRI.SAJEEV KUMAR K. GOPAL, SC, EPFO
     THIS     WRIT PETITION (CIVIL) HAVING COME UP         FOR
ADMISSION     ON 23.03.2023, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.7704 of 2023              2




                                JUDGMENT

When this matter was taken up for consideration, Sri. Jikku Seban

George, the learned counsel appearing for the petitioner, submits that he

has instructions from his party not to prosecute this writ petition. This writ

petition is accordingly dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

Sru

 
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