N.P.Padmakumar vs Eloor Grama Panchayath, Rep. By Its Sec
2024 Latest Caselaw 27539 Ker

Kerala High Court

N.P.Padmakumar vs Eloor Grama Panchayath, Rep. By Its Sec on 11 September, 2024

RSA NO. 311 OF 2011                    1       2024:KER:69748


        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

      THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM

WEDNESDAY,THE 11TH DAY OF SEPTEMBER 2024/20TH BHADRA,1946

                       RSA NO. 311 OF 2011

      AGAINST THE ORDER/JUDGMENT DATED 14.10.2010 IN AS
   NO.248 OF 2009 OF ADDITIONAL DISTRICT COURT, NORTH
 PARAVUR ARISING OUT OF THE ORDER/JUDGMENT DATED IN OS
     NO.477 OF 2007 OF MUNSIFF COURT, NORTH PARAVUR

APPELLANT/APPELLANT/PLAINTIFF:

            N.P.PADMAKUMAR
            S/O.BHARATHY AMMA, VADAKKUMANA,, MANJUMMEL
            MURI, ELOOR VILLAGE.

            BY ADVS.
            SRI.N.N.SUGUNAPALAN (SR.)
            SMT.NITA.N.S.
            SRI.S.SUJIN


RESPONDENT/RESPONDENT/DEFENDANT:

            ELOOR GRAMA PANCHAYATH, REP. BY ITS SEC.
            REPRESENTED BY ITS SECRETARY,, UDYOGAMANDAL
            P.O., PIN - 683 501.


            BY ADV K.S.ARUN KUMAR


     THIS    REGULAR    SECOND   APPEAL    HAVING   COME   UP    FOR
ADMISSION    ON   11.09.2024,    THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 RSA NO. 311 OF 2011               2        2024:KER:69748




                        JUDGMENT

The learned counsel for the appellant seeks permission

to withdraw the Regular Second Appeal. Permission is granted

and the Regular Second Appeal is dismissed as withdrawn.

Sd/-

M.A.ABDUL HAKHIM JUDGE ncd