Kerala High Court
Ardra Joseph @ Manikutty vs The Union Of India on 30 May, 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
TUESDAY, THE 30TH DAY OF MAY 2017/9TH JYAISHTA, 1939
WP(C).No. 17360 of 2017 (T)
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PETITIONER(S) :
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ARDRA JOSEPH @ MANIKUTTY,
AGED 18 YEARS, D/O. JOSEPH, PALAYOOR HOUSE, NO.4,
MYTHRI NAGAR, MELAKAM, MANJERI, MALAPPURAM-676 123.
BY ADVS. SRI.ALEX.M.SCARIA
SMT.SARITHA THOMAS
RESPONDENT(S) :
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1. THE UNION OF INDIA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
HUMAN RESOURCES DEPARTMENT, CENTRAL SECRETARIAT,
NEW DELHI-110 001.
2. STATE OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY,
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
3. THE MEDICAL COUNCIL OF INDIA CONSTITUTED UNDER
THE INDIAN MEDICAL COUNCIL ACT,
1956, AIWAN-E-GALIB MARG, KOTLA ROAD, OPPOSITE TO MATA
SUNDARI COLLEGE FOR WOMEN, NEAZR I.T.O.,
NEW DELHI-110 002.
R1 BY ADV. SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL
R2 BY GOVERNMENT PLEADER SRI. SURIN GEORGE IPE
R3 BY ADV. SRI.TITUS MANI VETTOM, S.C
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 30-05-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Msd.
P.B. SURESH KUMAR, J.
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W.P.(C) No.17360 of 2017
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Dated this the 30th day of May, 2017
JUDGMENT
The learned counsel for the petitioner seeks permission to withdraw the writ petition without prejudice to their right 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 bpr //TRUE COPY// P.A. TO JUDGE