Kazze Communication Private Limited vs The State Of Kerala
2024 Latest Caselaw 11913 Ker

Kerala High Court

Kazze Communication Private Limited vs The State Of Kerala on 3 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
        FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                        WP(C) NO. 16076 OF 2024
PETITIONER:

           KAZZE COMMUNICATION PRIVATE LIMITED
           AGED 21 YEARS
           FLOOR, 14/291, A SQUARE BUILDING, EDATHALA
           P.O.,KUZHIVELIPADY, KANGARAPPADY, VAZHAKULAM,
           REPRESENTED BY AUTHORIZED SIGNATORY, MUHAMMED YAZEEN ,
           S/O RAZAK KASSIM, , VAZHAKULAM, ERNAKULAM DISTRICT
           DISTRICT, PIN - 683561
           BY ADV V.VISAL AJAYAN
RESPONDENTS:

    1      THE STATE OF KERALA
           REPRESENTED BY THE HOME SECRETARY, HOME DEPARTMENT,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, KERALA, PIN
           - 695001
    2      THE RESERVE BANK OF INDIA
           REPRESENTED BY ITS GOVERNOR, HEAD OFFICE, MUMBAI,
           MAHARASHTRA, PIN - 400029
    3      MINISTRY OF HOME AFFAIRS
           NORTH BLOCK, CENTRAL SECRETARIAT NEW DELHI REPRESENTED
           BY ITS SECRETARY, PIN - 110037
    4      STATE BANK OF INDIA
           P.B NO. 2524, ERNAKULAM BROADWAY, ERNAKULAM, KERALA
           REPRESENTED BY ITS MANAGER, PIN - 682031
    5      CHIKKADPALLY POLICE STATION
           REPRESENTED BY IT'S AUTHORIZED OFFICER HYDERABAD CITY,
           TELANGANA, PIN - 500020
           BY ADV JAYESH MOHANKUMAR K

           SRI.JITHESH MENON,SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16076 OF 2024
                              2

                          JUDGMENT

Counsel for the petitioner seeks to withdraw this Writ

Petition. Permission is granted. This Writ Petition is thus

dismissed as withdrawn with liberty to file fresh Writ Petition.

sd/-

DR. KAUSER EDAPPAGATH JUDGE Nsd WP(C) NO. 16076 OF 2024

APPENDIX OF WP(C) 16076/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES THE ACCOUNT STATEMENT OF THE PETITIONER FROM 1.04.2024 TO 3.04.2024 Exhibit P2 TRUE COPY OF THE COMPLAINANT DETAILS DATED 05.04.2024 Exhibit P3 TRUE COPY OF THE ORDER OF HIGH COURT OF KERALA IN WP(C)14828/2024 DATED ON 9.04.2024