Abdu Manaf vs Union Of India
2024 Latest Caselaw 11614 Ker

Kerala High Court

Abdu Manaf vs Union Of India on 23 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         TUESDAY, THE 23RD DAY OF APRIL 2024 / 3RD VAISAKHA, 1946
                         WP(C) NO. 16269 OF 2024
PETITIONER:

              ABDU MANAF
              AGED 50 YEARS
              S/O MUHAMMED, GREEN VIEW,
              AREACODE P.O., ERANAD TALUK, MALAPPURAM DISTRICT,
              PIN - 673639

              BY ADVS.
              NINEEP K.
              C.MOHAMMED MUSTHAFA
              D.ARUN BOSE


RESPONDENTS:

     1        UNION OF INDIA
              REPRESENTED BY ITS SECRETARY,
              MINISTRY OF HOME AFFAIRS,
              NEW DELHI, PIN - 110001
     2        RESERVE BANK OF INDIA
              REPRESENTED BY ITS GOVERNOR, HEAD OFFICE,
              MUMBAI, MAHARASHTRA, PIN - 400029
     3        THE POLICE INSPECTOR, CYBER CRIME POLICE STATION
              RIBANDAR, TISWADI,
              GOA STATE, PIN - 403006
     4        THE HDFC BANK LTD.,
              REPRESENTED BY ITS GENERAL MANAGER
              HDFC BANK HOUSE, SENAPATI BAPAT MARG,
              LOWER PAREL (WEST), MUMBAI,
              MAHARASHTRA STATE, PIN - 400013
     5        THE HDFC BANK LTD.,
              REPRESENTED BY ITS BRANCH MANAGER
              MANJERI BRANCH, THARIF BUILDING,
              OPPOSITE JAYASREE AUDITORIUM,
              CALICUT ROAD, MANJERI,
              MALAPPURAM DISTRICT, PIN - 676121
     6        STATE OF KERALA
              REPRESENTED BY ITS HOME SECRETARY,
 WP(C) No.16269 Of 2024
                            2




         GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001



         SRI. AJITH VISWANATHAN-GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP       FOR
ADMISSION ON 23.04.2024, THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 WP(C) No.16269 Of 2024
                                 3




                           JUDGMENT

Dated this the 23rd day of April, 2024

Counsel for the petitioner seeks leave to withdraw the

writ petition.

Permission granted. Accordingly, the writ petition is

dismissed as withdrawn.

Sd/-

N.NAGARESH JUDGE hmh