Kerala High Court
Har Auto Private Limited vs The State Of Kerala on 29 November, 2017
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
WEDNESDAY, THE 31ST DAY OF JANUARY 2018 / 11TH MAGHA, 1939
WP(C).No. 40846 of 2017
PETITIONER:
HAR AUTO PRIVATE LIMITED,
HAR AVENUE, KANNOTHUMCHAL, KANNUR, REPRESENTED BY ITS
MANAGING DIRECTOR, MOHAMMED EQUBAL P.V., S/O.HAMZA HAJI,
AGED 46 YEARS, HEMZE, KANNOTHUMCHAL ROAD, THANA,
KANNUR-670012.
BY ADVS.SRI.K.R.AVINASH (KUNNATH)
SRI.ABDUL RAOOF PALLIPATH
RESPONDENT(S):
1. THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF MOTOR
VEHICLES, SECRETARIATE, THIRUVANANTHAPURAM-695 001.
2. REGIONAL TRANSPORT OFFICER,
KANNUR CIVIL STATION, KANNUR-670 002.
3. THE TRANSPORT COMMISSIONER,
TRANS TOWERS, VAZHUTHACAUD P.O., TRIVANDRUM-695 014.
BY SENIOR GOVERNMENT PLEADER SRI. V.K. SHAMSUDHEEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 31-01-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 40846 of 2017 (E)
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 - TRUE COPY OF THE INVOICE DATED 29/11/2017.
EXHIBIT P2 - TRUE COPY OF TEMPORARY REGISTRATION
CERTIFICATE DATED
EXHIBIT P3 - POLICY SCHEDULE CUM CERTIFICATE OF INSURANCE.
RESPONDENT'S EXHIBITS : NIL
RP //TRUE COPY//
PA TO JUDGE
P.B.SURESH KUMAR, J.
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W.P.(C).No.40846 of 2017
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Dated this the 31st day of January, 2018
JUDGMENT
The learned counsel for the petitioner seeks permission to withdraw the writ petition without prejudice to the right of the petitioner to file a fresh writ petition on the same cause of action. Having regard to the facts and circumstances of the case, I deem it appropriate to grant the request made by the learned counsel for the petitioner. Ordered accordingly.
Sd/-
P.B.SURESH KUMAR JUDGE rsr