Kerala High Court
State Bank Of India vs M/S.Narniat Pharmaceuticals And ... on 15 January, 2018
Author: Antony Dominic
Bench: Antony Dominic, Dama Seshadri Naidu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.ANTONY DOMINIC
&
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
MONDAY, THE 12TH DAY OF FEBRUARY 2018/23RD MAGHA, 1939
WA.No.388 of 2018 IN OPDRT.98/2017
AGAINST THE JUDGMENT IN O.P.(DRT) 98/2017 of HIGH COURT OF KERALA
DATED 15-01-2018
APPELLANT/RESPONDENT:
STATE BANK OF INDIA, RASMECCC,
CALICUT - 673 003.
REPRESENTED BY ITS MANAGER.
BY ADV.SRI.AMAL GEORGE
RESPONDENT/PETITIONER:
M/S.NARNIAT PHARMACEUTICALS AND CHEMICALS PVT. LTD.
THAMPY ROAD, NORTH BEYPUR, CALICUT - 673 015,
REPRESENTED BY ITS MANAGING DIRECTOR, P.K. KERALA VARMA.
R BY SRI.DINESH MATHEW J.MURICKEN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
12-02-2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
ANTONY DOMINIC, C.J. & DAMA SESHADRI NAIDU, J.
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Writ Appeal No.388 of 2018
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Dated this the 12th day of February, 2018
JUDGMENT
Antony Dominic, C.J.
Learned counsel for the appellant seeks to withdraw the writ appeal without prejudice to its right to move the Apex Court.
In view of the above, the writ appeal is dismissed as withdrawn without prejudice to the right of the appellant to move the Apex Court.
Sd/-
ANTONY DOMINIC, CHIEF JUSTICE Sd/-
DAMA SESHADRI NAIDU, JUDGE jes // True copy // P.S. to Judge