Kerala High Court
Pacl Limited vs State Of Kerala on 21 March, 2016
Author: B.Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
MONDAY, THE 21ST DAY OF MARCH 2016/1ST CHAITHRA, 1938
WP(C).No. 10651 of 2013 (F)
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PETITIONER:
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PACL LIMITED,
THROUGH ITS MANAGING DIRECTOR, REG.OFFICE AT 22,
3RD FLOOR, AMBER TOWER, SANSAR CHAND ROAD, JAIPUR.
BY ADVS. SRI.S.RAJEEV
SRI.K.K.DHEERENDRAKRISHNAN
RESPONDENTS:
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1. STATE OF KERALA,
REP.BY CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
GOVERNMENT OF KERALA, THIRUVANANTHAPURAM-695001.
2. STATE POLICE CHIEF,
OFFICE OF THE STATE POLICE CHIEF,
POLICE HEAD QUARTERS, THIRUVANANTHAPURAM-695001.
3. DISTRICT POLICE CHIEF,
OFFICE OF THE DISTRICT POLICE CHIEF,
KOLLAM DISTRICT.
4. SUB INSPECTOR OF POLICE,
KOLLAM EAST POLICE STATION,
KOLLAM DISTRICT.
(FIR NO.442/2013 OF KOLLAM EAST POLICE STATION,
KOLLAM DISTRICT).
BY ADV.SRI.P.VIJAYARAGHAVAN, STATE ATTORNEY
BY ADV.SRI.ASAF ALI, DIRECTOR GENERAL OF PROSECUTIONS
BY PUBLIC PROSECUTOR SMT. MAYA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 21-03-2016, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
DSV/2/4/16
B. KEMAL PASHA, J.
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W.P.(C) No.10651 of 2013
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Dated this the 21st day of March, 2016
J U D G M E N T
The learned counsel for the petitioner seeks permission to withdraw from this Writ Petition (Civil) with liberty to challenge the Final Report, in case of further grievance. Permission is granted. Accordingly, this Writ Petition (Civil) is dismissed as withdrawn with liberty to challenge the Final Report, in case of further grievance.
Sd/-
B. KEMAL PASHA, JUDGE.
DSV/22/3/16 // True Copy // P.A. To Judge