K.Moideenkutty Haji vs Union Bank Of India ,Rep By Its ...
2023 Latest Caselaw 5660 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                      WP(C) NO. 41438 OF 2022
PETITIONERS:

     1     K.MOIDEENKUTTY HAJI
           AGED 82 YEARS
           S/O LATE KUNHAPPU,RESIDING AT PATTUVATHIL HOUSE,
           CHATTANCHAL,THEKKIL.P.O.KASARAGOD ,DISTRICT,
           PIN - 671541
     2     K.MOHAMMED IQBAL
           AGED 52 YEARS
           S/O K,MOIDEENKUTTY HAJI ,RESIDING AT PATTUVATHIL
           HOUSE ,CHATTANCHAL ,THEKKIL. P O, KASARGOD,
           PIN - 671541
     3     FAISAL T. K
           AGED 47 YEARS
           S/O K. MOIDEENKUTTY HAJI,RESIDING AT PATTUVATHIL,
           THEKKIL P.O CHENGALA ,P.O. KASARAGOD DISTRICT,
           PIN - 671541
           BY ADVS.
           A.DINESH RAO
           LEVYANN XAVIER


RESPONDENT:

             UNION BANK OF INDIA ,REP BY ITS AUTHORIZED OFFICER
             KANHANGAD BRANCH ,SUNDER RATNA COMPLEX, MAIN ROAD,
             KANHANGAD, PIN - 671315

             SRI.A.S.P KURUP (SC)
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   12.05.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.41438 OF 2022
                                  2




                              JUDGMENT

The learned counsel for the petitioners seeks permission

to withdraw the writ petition.

Permission granted. Accordingly, the writ petition is

dismissed as withdrawn.

sd/-

SHOBA ANNAMMA EAPEN JUDGE hmh