Michael vs Indian Rare Earths Ltd
2024 Latest Caselaw 30274 Ker

Kerala High Court

Michael vs Indian Rare Earths Ltd on 24 October, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                            2024:KER:79402


        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                        PRESENT

          THE HONOURABLE MR.JUSTICE N.NAGARESH

THURSDAY, THE 24TH DAY OF OCTOBER 2024/2ND KARTHIKA, 1946

                WP(C) NO. 37271 OF 2024

PETITIONER:
         MICHAEL
         AGED 58 YEARS, S/O. GIBBONS, VALIYA VEEDU,
         CHAVARA, KOLLAM (SECRETARY,
         THE INDIAN RARE EARTHS LOADING,
         UNLOADING AND GENERAL WORKERS UNION,
         KARITHURA, CHAVARA PO, KOLLAM DISTRICT )
         DISTRICT, PIN - 691 583.

         BY ADVS.
                 BIJU .C. ABRAHAM
                 THOMAS C.ABRAHAM
                 BASIL MATHEW


RESPONDENTS:
    1    INDIAN RARE EARTHS LTD.
         CHAVARA, KOLLAM DISTRICT,
         REPRESENTED BY ITS GENERAL MANAGER.,
         PIN - 691 583.

    2    THE REGISTRAR OF TRADE UNION
         LABOUR COMMISSIONER OFFICE,
         KOLLAM DISTRICT, PIN - 691 013.

    3    SAJEEV
         BALAN THARAYIL, CHERUVASSERY BHAGOM,
         CHAVARA, KOLLAM DISTRICT, PIN - 691 583.

    4    N. PADAMALOCHANAN
         SEA VIEW, THANGASSERY, KOLLAM DISTRICT,
         PIN - 691 007.
                                                     2024:KER:79402

WP(C) No.37271 of 2024
                                   :2:

            BY ADV
                         RESMI THOMAS, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP                FOR
ADMISSION ON 24.10.2024, THE COURT ON THE SAME                DAY
DELIVERED THE FOLLOWING:
                                                          2024:KER:79402

WP(C) No.37271 of 2024
                                  :3:




                           JUDGMENT

Dated this the 24th day of October, 2024

Counsel appearing for the petitioner submits that the

petitioner does not want to prosecute the writ petition.

Therefore, the writ petition is dismissed as

withdrawn.

Sd/-

N.NAGARESH JUDGE AMR