Deepu N.T vs Vilappil Ksheera Vyavasaya ...
2023 Latest Caselaw 10859 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945


                    WP(C) NO. 23099 OF 2018

PETITIONER:

          DEEPU N.T.
          AGED 38 YEARS
          S/O NARAYANAN ASARI, AGED 38 YEARS, DEEPU VIHAR,
          VILAPPIL P.O, PEYAD, THIRUVANANTHAPURAM.

          BY ADV SRI.P.V.BABY


RESPONDENTS:

    1     VILAPPIL KSHEERA VYAVASAYA CO-OPERATIVE SOCIETIES
          LTD.NO.3116
          PEYAD P.O, THIRUVANANTHAPURAM DISTRICT-695073
          REPRESENTED BY ITS SECRETARY.

    2     PRESIDENT
          VILAPPIL KSHEERA VYVASAYA CO-OPERATIVE SOCIETIES LTD.
          NO. 3116, PEYAD P.O, THIRUVANANTHAPURAM
          DISTRICT-695073

    3     SENIOR AUDITOR, DIARY EXTENSION OFFICE, NEYYATTINKARA
          THIRUVANANTHAPURAM DISTRICT-695121.

          BY ADVS.
          K.P.SUJESH KUMAR
          VIDHU MOHAN.K.G
          VRINDA.P.NAIR



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.23099 of 2018              2



                                  JUDGMENT

When the matter is taken up, the learned counsel appearing for the

petitioner requests that this writ petition be dismissed as not pressed.

This petition is dismissed as not pressed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

IAP