Kerala High Court
K.S.Padmanabha Pillai vs V.A.Thomas (Ci) on 22 January, 2010
Bench: P.R.Raman, P.S.Gopinathan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 34755 of 2009(L)
1. K.S.PADMANABHA PILLAI
... Petitioner
Vs
1. V.A.THOMAS (CI)
... Respondent
For Petitioner :SRI.K.REGHU KOTTAPPURAM
For Respondent :GOVERNMENT PLEADER
The Hon'ble MR. Justice P.R.RAMAN
The Hon'ble MR. Justice P.S.GOPINATHAN
Dated :22/01/2010
O R D E R
P.R.RAMAN & P.S.GOPINATHAN, JJ.
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W.P.(C) No.34755 of 2009
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Dated this the 22nd day of January, 2010
J U D G M E N T
Raman, J.
In view of the subsequent writ petition filed by the petitioners, W.P.(C) No.872 of 2010, the learned counsel appearing for the petitioners seeks to withdraw the writ petition, without prejudice to their right to pursue the subsequent writ petition. Leave granted as sought for. Accordingly, the writ petition is dismissed as withdrawn.
P.R.RAMAN, JUDGE P.S.GOPINATHAN, JUDGE nj.