Kerala High Court
M/S.Metadata Technologies vs State Of Kerala on 7 August, 2020
Author: Anu Sivaraman
Bench: Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
FRIDAY, THE 07TH DAY OF AUGUST 2020 / 16TH SRAVANA, 1942
WP(C).No.11201 OF 2020(A)
PETITIONERS:
1 M/S.METADATA TECHNOLOGIES
C 111, 1ST FLOOR, SMART CITY KOCHI, KAKKANAD, COCHIN,
KERALA REPRESENTED BY ITS PARTNER AMJAD JALEEL,
CHETTUKUDIYIL, AMANATH, DESABHIMANI ROAD, KALOOR,
KOCHI-682017
2 M/S.SINERGIA MEDIA LABS LLP,
25, MATHER LEISUREVILLE, RAJAGIRI VALLEY,
KAKKANAD-682039 REPRESENTED BY ITS PARTNER
SRI.DERRICK SEBASTIAN S/O.MD SEBASTIAN RESIDING AT
SYLVANIA 19A, SKY IINE, IVE LEAGUE, EDACHIRA,
KAKKANAD-682030
3 M/S.NDIMENSIONZ SOLUTIONS PVT LTD
REPRESENTED BY ITS DIRECTOR SIR. HEMANTH KUMAR G, 6B,
SFS KINGDOM NEAR CHOICE SCHOOL, THRIPUNITHURA-682301
4 M/S.KRUXSOFT SOLUTIONS PT LTD,
XIII/514A, VETTUKATTIL (JAINVAS) VADAYAMPADY.P.O,
PUTHENKRUIZ ERNAKULAM 682308 REPRESENTED BY ITS
MANANGING DIRECTOR, SRI.JAYARAJ R J, JAINIVAS,
VADAYAMPADY.P.O, PUTHENKRUIZ ERNAKULAM-682308
BY ADV. SRI.JOBY CYRIAC
RESPONDENTS:
1 STATE OF KERALA
REP. BY THE PRINCIPAL SECRETARY, DEPARTMENT OF
ELECTRONICS AND INFORMATION, SECRETARY,
THIRUVANANTHAPURAM, PIN-695001
2 SMART CITY (KOCHI) INFRASTRUCTURE PVT LTD.,
SMART CITY PAVILION, BRAMMAPURAM.P.O, KOCHI, KERALA-
682303 REPRESENTED BY ITS CEO
3 THE CHAIRMAN
SMART CITY (KOCHI) INFRASTRUCTURE PVT.LTD., SMART
CITY PAVILION, BRAMMAPURAM.P.O, KOCHI, KERALA-682303
WP(C).No.11201 OF 2020(A)
2
R2 BY ADV. ANURADHA MUKHERJEE
R2 BY ADV. GYANENDRA KUMAR
R2 BY ADV. ABHILASH R.PILLAI
R2 BY ADV. SANDEEP GOPALAKRISHNAN
R2 BY ADV. JINNU SARA GEORGE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.08.2020, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No.11201 OF 2020(A)
3
JUDGMENT
The learned counsel for the petitioners seeks leave to withdraw this writ petition. Though I.A No.1 of 2020 and I.A No.2 of 2020 have been filed by the respondents alleging fo- rum shopping, I do not intend to go into the issue raised since the petitioner seeks to withdraw the writ petition. Hence, this writ petition is dismissed as withdrawn.
Sd/-
ANU SIVARAMAN, JUDGE Bng/07.08.2020