Kerala High Court
Alleppey District Ex-Servicemen L.C vs The Alappuzha District Co-Operative ... on 20 January, 2012
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
FRIDAY, THE 20TH DAY OF JANUARY 2012/30TH POUSHA 1933
WPC.No. 30855 of 2011 (F)
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PETITIONER(S):
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ALLEPPEY DISTRICT EX-SERVICEMEN L.C
CO-OPERATIVE SOCIETY LTD.NO.A.862,
SANKARAMANGALAM, THAMALLAKKAL P.O., HARIPAD
ALLEPPEY - 690 549. REP. BY ITS SECRETARY.
BY ADVS. SRI.R.SUDHEESHKUMAR,
SRI.SUNIL KUMAR A.G.
RESPONDENT(S):
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1. THE ALAPPUZHA DISTRICT CO-OPERATIVE BANK,
HEAD OFFICE, ALAPPUZHA - 688 001
REP. BY ITS GENERAL MANAGER.
2. M/S.EX-SMOSS/COS SECURITY SERVICE REGD. NO.190/90,
VAYALAR P.O., CHERTHALA
ALAPPUZHA - 688 536.
3. STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY,
GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
4. THE CHIEF SECRETARY,
GENERAL ADMINISTRATION (SAINIK WELFARE)
DEPARTMENT, THIRUVANANTHAPURAM - 695 001.
5. UNION OF INDIA, MINISTRY OF DEFENCE,
NEW DELHI - 100 001.
R1 BY ADV. SRI.P.K.VIJAYAMOHANAN, SC.
R3 & R4 BY GOVT. PLEADER MR.MOHAMMED SHAH.
R5 BY ADV. SRI.P.PARAMESWARAN NAIR, ASG OF INDIA.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 20-01-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs
S. SIRI JAGAN, J.
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W.P.(C)No.30855 of 2011
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Dated this the 20th day of January, 2012
J U D G M E N T
The learned counsel for the petitioner seeks permission to withdraw the writ petition. Permission is granted and the writ petition is dismissed as withdrawn.
Sd/-
S. SIRI JAGAN JUDGE //True copy// P.A. TO JUDGE shg/