Annamma vs Gtl Infrastructure Limited
2024 Latest Caselaw 5796 Ker

Kerala High Court

Annamma vs Gtl Infrastructure Limited on 20 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    TUESDAY, THE 20TH DAY OF FEBRUARY 2024 / 1ST PHALGUNA, 1945
                        WP(C) NO. 6619 OF 2024


PETITIONER:

          ANNAMMA, AGED 61 YEARS, W/O THAMPI VARGHESE,
          THUNDIL PADINJATTIL HOUSE, PALLICKAL (P.O),
          MYLOM, KOTTARAKKARA, KOLLAM-, PIN - 691566

          BY ADV RESHMA T.


RESPONDENTS:

    1     GTL INFRASTRUCTURE LIMITED, DOOR NO. 66/4514,
          2ND FLOOR, PRABHU TOWER, OPP. CHENNAI SILKS,
          M G ROAD, COCHIN, PIN - 682035

    2     THE GENERAL MANAGER, GTL INFRASTRUCTURE LIMITED,
          GLOBAL VISION ELECTRONIC SADAN, II-MIDC/TTC
          INDUSTRIAL AREA, MAHAPE, NAVI MUMBAI,
          MAHARASHTRA-400710., PIN - 400710


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 6619/24
                                   2




                          JUDGMENT

When this matter was called today, learned counsel for the

petitioner sought permission to withdraw this Writ Petition, with

liberty being reserved to her client to approach this Court again

appropriately.

Consequently, this Writ Petition is dismissed as having been

withdrawn; with the afore requested liberty being reserved to the

petitioner.

Sd/-

RR                                     DEVAN RAMACHANDRAN
                                             JUDGE