Sudharmini vs The Kerala State Financial Enterprises ...
2024 Latest Caselaw 27923 Ker

Kerala High Court

Sudharmini vs The Kerala State Financial Enterprises ... on 13 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) NO. 32389 OF 2024               : 1 :


                                                         2024:KER:70041

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                       WP(C) NO. 32389 OF 2024

PETITIONER:

               SUDHARMINI, AGED 42 YEARS
               D/O VILASINI, CHARUVILA PUTHEN VEEDU,
               KURAKKADA P.O., KIZHUVILOM VILLAGE,
               CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM
               DISTRICT, PIN - 695104


               BY ADVS.
               RAJESH. K.RAJU
               MOHAPRASEED MOHAN




RESPONDENTS:

    1          THE KERALA STATE FINANCIAL ENTERPRISES LTD.
               REPRESENTED BY ITS MANAGING DIRECTOR
               BHADRATHA, MUSEUM ROAD, P.B. NO.510,
               THRISSUR, PIN - 680020

    2          THE MANAGER, KERALA STATE FINANCIAL ENTERPRISES
               LTD
               PONGANADU BRANCH, 1ST FLOOR, V.V. BUILDING,
               KALLAMBALAM ROAD, PONGANADU,
               THIRUVANANTHAPURAM DISTRICT, PIN - 695601
               R BY SRI.M.GOPIKRISHNAN NAMBIAR, SC



        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   13.09.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 32389 OF 2024      : 2 :


                                          2024:KER:70041




                      JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the writ petition with liberty

to approach the concerned authorities. With the said

liberty, the writ petition is dismissed as withdrawn.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB