Kerala High Court
Emerald Hotels And Resorts vs State Police Chief on 12 June, 2019
Author: K. Vinod Chandran
Bench: K.Vinod Chandran, V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 12TH DAY OF JUNE 2019 / 22ND JYAISHTA, 1941
WP(C). No.14107 of 2018
PETITIONER:
EMERALD HOTELS AND RESORTS
MAJOR ROAD, VYTILLA NEAR WELL CARE HOSPITALS, KOCHI,
REPRESENTED BY ITS AUTHORISED SIGNATORY C.M.ABDUL
ASEEZ, AGED 51 YEARS,FLAT NO.2C,
ABAD ORIENTAL GARDENS, MAMANGALAM - KARUKAPALLY ROAD,
ELAMAKKARA, KOCHI 26.
BY ADVS.
SRI.MANSOOR.B.H.
SRI.K.A.RASHEED
RESPONDENTS:
1 STATE POLICE CHIEF
POLICE HEAD QUARTERS, THIRUVANANTHAPURAM 695 001.
2 COMMISSIONER OF POLICE
KOCHI CITY, REVENUE TOWER,PARK AVENUE,
KOCHI, 682 011.
3 THE STATION HOUSE OFFICER
MARADU POLICE STATION, MARADU, KOCHI 682 354.
4 SHAIJU MON P.
VADAKKECHIRA HOUSE, KUTHIATHODE P.O.,
KODAMTHURUTH-688 533.
5 SURESH R.
VADAKKECHIRA HOUSE, KUTHIATHODE P.O.,
KODAMTHURUTH - 688 533.
WP(C). No.14107 of 2018 2
6 ANIL
DISTRICT COMMITTEE MEMBER, AITUC
C.K.CHANDRAPPAN BHAVAN, NEAR DISTICT COURT,
ALAPPUZHA - 688 001.
BY ADVS.
SRI.ABDUL JALEEL.A
SMT.M.A.SULFIA
BY SR.GP. SRI.P.P.THAJUDHEEN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
12.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C). No.14107 of 2018 3
JUDGMENT
K. Vinod Chandran, J.
The learned Counsel for the petitioner submits that the matter has been settled and seeks withdrawal of the writ petition.
In such circumstance, the writ petition is dismissed as withdrawn.
Sd/-
K. VINOD CHANDRAN, JUDGE.
Sd/-
V.G. ARUN, JUDGE.
sp/12/06/19 //True Copy// P.A. To Judge