Kerala High Court
Tcc Officer'S Association vs Travancore Cochin Chemicals Ltd on 16 July, 2008
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 31599 of 2007(J)
1. TCC OFFICER'S ASSOCIATION, REPRESENTED
... Petitioner
2. G.BALAKRISHNAN NAIR, MANAGER, TCC,
Vs
1. TRAVANCORE COCHIN CHEMICALS LTD.,
... Respondent
For Petitioner :SRI.BINOY VASUDEVAN
For Respondent :SRI.E.K.NANDAKUMAR
The Hon'ble MR. Justice V.GIRI
Dated :16/07/2008
O R D E R
V.GIRI,J.
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W.P ( C) No. 31599 of 2007
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Dated this the 16th July, 2008
J U D G M E N T
Learned counsel for the petitioners submit that first petitioner Association is interested in withdrawing from the prosecution of the writ petition. Second petitioner is still desirous of prosecuting the writ petition. He therefore, prays for permission to withdraw the writ petition without prejudice to the right of the 2nd petitioner to take appropriate action. Permission granted. The writ petition is dismissed as withdrawn.
(V.GIRI, JUDGE) ma