Kerala High Court
V.S. Sushama vs Vallamkulam Milk Producers ... on 23 November, 2021
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
WP(C) NO. 26198 OF 2021
PETITIONER/S:
V.S. SUSHAMA,
AGED 60 YEARS
W/O. LATE V.S. BALAKRISHNA PILLAI, SECRETARY, (RETIRED)
VALLAMKULAM MILK PRODUCERS CO-OPERATIVE SOCIETY LTD. NO.
PT 2(D) APCOS VALLAMKULAM-689 541, (NOW RESIDING AT
'SREELAKSHMI' VALLAMKULAM EAST-689 541)
BY ADVS.
C.HARIKRISHNAN
NIDHI BALACHANDRAN
RESPONDENT/S:
1 VALLAMKULAM MILK PRODUCERS CO-OPERATIVE SOCIETY LTD. NO.
PT 2 (D),
APCOS VALLAMKULAM, REPRESENTED BY ITS SECRETARY,
VALAMKULAM, THIRUVALLA, KOTTAYAM-689 541
2 THE PRESIDENT AND MANAGING COMMITTEE,
VALLAMKULAM MILK PRODUCERS CO-OPERATIVE SOCIETY LTD. NO.
PT 2(D) APCOS VALLAMKULAM, THIRUVALLA, KOTTAYAM-689 541
3 THE DEPUTY DIRECTOR,
DIARY DEVELOPMENT, PATHANAMTHITTA, CIVIL STATION,
PATHANAMTHITTA-689 645
4 THE DIRECTOR,
DEPARTMENT OF DAIRY DEVELOPMENT, PATTOM P.O,
THIRUVANANTHAPURAM-695 004
5 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO THE DEPARTMET OF CO-
OPERATIVE SOCIETIES, SECRETARIAT, THIRUVANANTHAPURAM-695
-001
OTHER PRESENT:
GP SRI JIMMY GEORGE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 26198 OF 2021
2
JUDGMENT
Learned counsel for the petitioner seeks permission to withdraw the writ petition with a liberty to seek execution of the judgment of the Tribunal, Ext.P3, in accordance with law. Permission is granted. Accordingly, this writ petition is dismissed as withdrawn with the aforementioned liberty.
Sd/-
sab AMIT RAWAL
JUDGE
WP(C) NO. 26198 OF 2021
3
APPENDIX OF WP(C) 26198/2021 PETITIONER EXHIBITS Exhibit P1 OFFICE COPY OF THE LAWYERS' NOTICE DATED 02.08.2019, ISSUED BY THE PETITIONER TO 1ST RESPONDENT.
Exhibit P2 TRUE COPY OF THE REPLY NOTICE DATED ..11.2019, ISSUED FOR AND ON BEHALF OF 1ST AND 2ND RESPONDENTS WITH TRANSLATION.
Exhibit P3 TRUE COPY OF THE FINAL JUDGMENT DATED 28.01.2010 OF THE CO-OPERATIVE TRIBUNAL IN A.P. NO. 56 OF 2004.
Exhibit P4 TRUE COPY OF THE ARC DATED 03.12.2020 FILED BEFORE THE 3RD RESPONDENT.
Exhibit P4(a) TRUE COPY OF THE STATEMENT DATED 06.01.2021 FILED BEFORE THE 3RD RESPONDENT.