C.L. Lukose vs Indusind Bank Ltd
2023 Latest Caselaw 3764 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
   WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                       OP(C) NO. 801 OF 2023
    IN EP 831/2017 OF II ADDITIONAL DISTRICT COURT, THRISSUR
PETITIONER:

          C.L. LUKOSE
          AGED 54 YEARS
          S/O LONAPPAN, CHUNGATH PAREKATTU HOUSE,
          P.O. KAVEEDU, VIA KOTTAPPADI, THRISSUR,
          PIN - 680505

          BY ADVS.     THAREEQ ANVER K.
                       VINOD RAVINDRANATH
                       MEENA.A.
                       M.R.MINI
                       K.C.KIRAN
                       M.DEVESH
                       ASHWIN SATHYANATH
                       ANISH ANTONY ANATHAZHATH



RESPONDENT:

          INDUSIND BANK LTD.
          INDUSIND BANK LTD., 116, G.N. CHETTY RD., T. NAGAR,
          CHENNAI - 600017 REPRESENTED BY ITS POWER OF ATTORNEY
          ANON M.G., AGED 33 YEARS, S/O GOPI, MOOLIYAMPARAMBIL
          HOUSE, NALUKETTU POST, KORATTY, CHALAKKUDI, THRISSUR,
          PIN - 680505




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.03.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) No.801/23

                                    :2:




                    Dated this the 29th day of March, 2023

                            JUDGMENT

The learned counsel appearing for the petitioner

seeks leave of this Court to withdraw the original

petition, because the execution petition has been

dismissed by the court below.

Hence, reserving the right of the petitioner to file

a fresh original petition on the same cause of action,

the original petition is dismissed as withdrawn.

Sd/-

C.S.DIAS,JUDGE

DST/29.03.2023 //True copy/

P.A.To Judge