Navas T vs The Authorised Officer Canara ...
2023 Latest Caselaw 5966 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE C.S.DIAS
     WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                     WP(C) NO. 16518 OF 2023
PETITIONERS:

    1     NAVAS T
          AGED 51 YEARS,S/O THAJUDEEN A.
          PROPRIETOR, ANCHUVILLA CASHEWS ACHUVILLA VEEDU,
          MEKONE, CHANDANATHOPE P.O, KOLLAM, PIN - 691014

    2     SHYLAJA B
          AGED 41 YEARS, W/O NAVAS,
          MEKONE, ACHUVILLA VEEDU, CHANDANATHOPE P.O,
          KOLLAM, PIN - 691014

          BY ADVS.
          B.J.JOHN PRAKASH
          P.PRAMEL
          COLIN ALEX
          AMRITHA PADMAKUMAR
          SOORAJ M.S.



RESPONDENT:

          THE AUTHORISED OFFICER,
          CANARA BANK, ARM BRANCH, ERNAKULAM 2 ND FLOOR, CANARA
          BANK BUILDING CHITTOOR ROAD, ERNAKULAM SOUTH PIN -
          682016

          BY SRI. M. GOPIKRISHNA NAMBIAR (S.C.)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16518 OF 2023                2




                 Dated this the 24th day of May, 2023

                            JUDGMENT

The learned counsel appearing for the petitioners

after arguing for some time, seeks leave to withdraw the

writ petition.

Leave sought for is granted and the writ petition is

dismissed as withdrawn, without prejudice to the right of

the petitioners to workout their remedies in accordance

with law.

Sd/-

C.S.DIAS, JUDGE

rmm24/5/2023