Kerala High Court
Chendamangalam Handloom Weavers ... vs The Labour Court, Ernakulam on 21 August, 2024
Author: Amit Rawal
Bench: Amit Rawal
2024:KER:63878
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
WEDNESDAY, THE 21ST DAY OF AUGUST 2024 / 30TH SRAVANA, 1946
WA NO. 1076 OF 2024
AGAINST THE ORDER/JUDGMENT DATED 20.06.2024 IN WP(C) NO.12675
OF 2012 OF HIGH COURT OF KERALA
APPELLANT(S)/PETITIONER IN W.P.(C):
CHENDAMANGALAM HANDLOOM WEAVERS CO-OPERATIVE SOCIETY
LTD.NO.H.IND-115 (YARN BANK), CHENDAMANGALAM,
REPRESENTED BY ITS SECRETARY K.SURESH BABU.,
PIN - 683512
BY ADV BABU CHERUKARA
RESPONDENT(S)/RESPONDENTS 1 & 2 IN W.P.(C):
1 THE LABOUR COURT, ERNAKULAM
ERNAKULAM, KOCHI, PIN - 682018
2 SHYLA N.K.
CHITTATUPARAMBIL, KIZHAKKUMPURAM,
CHENDAMANGALAM P.O., N.PARAVUR, PIN - 683512
SR GP SRI T K VIPINDAS, SRI P V BABY
SR. GP - RESHMI.K.M.
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 21.08.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:63878
WA NO. 1076 OF 2024
2
JUDGMENT
Amit Rawal, J.
After obtaining instructions from the parties, learned counsel for the appellant-petitioner seeks permission to withdraw the writ appeal. Permission is granted. Accordingly, this writ appeal is dismissed as withdrawn.
Sd/-
AMIT RAWAL JUDGE Sd/-
EASWARAN S. JUDGE nak