Mohammed Manzoor Abdul Salam vs Bureau Of Indian Standards
2024 Latest Caselaw 15062 Ker

Kerala High Court

Mohammed Manzoor Abdul Salam vs Bureau Of Indian Standards on 4 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                   &
                  THE HONOURABLE MR.JUSTICE V.G.ARUN
        TUESDAY, THE 4TH DAY OF JUNE 2024 / 14TH JYAISHTA, 1946
                          WA NO. 533 OF 2024
AGAINST THE JUDGMENT DATED 07.03.2024 IN WP(C) NO.42668 OF 2023 OF
HIGH COURT OF KERALA
APPELLANT(S)/PETITIONER IN WP(C) NO.42688/2023:

            MOHAMMED MANZOOR ABDUL SALAM
            AGED 50 YEARS
            S/O. ABDUL SALAM, PROPRIETOR, M/S. AL MUQTADIR GROUPS,
            T.C. 25/595-7, KOCHUVEETTIL TOWER, MANORAMA ROAD,
            THAMPANOOR, THIRUVANANTHAPURAM, RESIDING AT FLAT NO.
            1D, HEERA BLUE BELLS, VELLAYAMBALAM,
            THIRUVANANTHAPURAM, PIN - 695010
            BY ADVS.
            C.A.RAJEEV
            P.VIJAYA BHANU (SR.)


RESPONDENT(S)/RESPONDENTS IN WP(C) NO.42688/2023:

    1       BUREAU OF INDIAN STANDARDS
            2ND FLOOR, CWC OFFICE COMPLEX, MAVELI ROAD, GANDHI
            NAGAR, KADAVANTHRA P.O., ERNAKULAM - 682020,
            REPRESENTED BY THE DIRECTOR, PIN - 682020
    2       THE SENIOR DIRECTOR
            BUREAU OF INDIAN STANDARDS, KERALA BRANCH (KOCHI) 2ND
            FLOOR, CWC OFFICE COMPLEX, MAVELI ROAD, GANDHI NAGAR,
            KADAVANTHRA P.O., ERNAKULAM, PIN - 682020
            BY ADVS.
            SHRI.MANOJ RAMASWAMY,, SC, BUREAU OF INDIAN STANDARDS
            S.SREEKUMAR (SR.)(S-571)


     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 04.06.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 533 OF 2024


                                 -2-

                           JUDGMENT

A.J.DESAI, CJ.

Today when the matter is taken up, learned Counsel for the

appellant would state that, pursuant to the order dated 11.04.2024,

passed by a Division Bench of this Court and the action taken

subsequent thereto, nothing survives in this appeal and therefore,

may be granted permission for withdrawing this appeal.

Permission granted and the appeal is dismissed as withdrawn.

It is made clear that it would be open for the appellant to raise all

contentions before the jurisdictional court/authority.

Sd/-

A.J.DESAI CHIEF JUSTICE

Sd/-

V.G.ARUN JUDGE uu 04.06.2024