Ashhab Anwar vs The Central Board Of Secondary ...
2024 Latest Caselaw 13552 Ker

Kerala High Court

Ashhab Anwar vs The Central Board Of Secondary ... on 24 May, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                       WP(C) NO. 30825 OF 2019
PETITIONER:

           ASHHAB ANWAR,
           AGED 27 YEARS, S/O.ANWAR V.P.,
           THOUHEED HOUSE, NEAR RAILWAY OVER BRIDGE, VALAPATTANAM,
           KANNUR DISTRICT,
           NOW R/AT STP PAYONE JUMEIRAH LAKE TOWER, AL-REEF TOWER,
           OFFICE 401, DUBAI, UAE,
           REPRESENTED THROUGH HIS POWER OF ATTORNEY HOLDER,
           MUHAMMED RAMDAN ANWAR, AGED 21 YEARS, S/O.ANWAR V.P.,
           THOUHEED HOUSE, NEAR RAILWAY OVER BRIDGE, VALAPATTANAM,
           KANNUR DISTRICT.

           BY ADVS.
                SMT.HEMALATHA
                SRI.BINU GEORGE



RESPONDENTS:

    1      THE CENTRAL BOARD OF SECONDARY EDUCATION,
           REPRESENTED BY ITS, SECRETARY, REGIONAL OFFICE, 1630A,
           J BLOCK, ANNA NAGAR, WEST, CHENNAI- 600 040.

    2      THE PRINCIPAL,
           KASTURBA PUBLIC SCHOOL, CHIRAKKAL POST,
           KANNUR- 670 011.

           BY ADV SRI.NIRMAL S., SC, CBSE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.30825/2019                 2




                       JUDGMENT

The learned counsel appearing for the petitioner submits

that the Writ Petition is not pressed.

Accordingly, the Writ Petition will stand dismissed as not

pressed.

Sd/-

GOPINATH P. JUDGE

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