Kerala High Court
Mangalam Publications (India) Pvt. Ltd vs The Employees State Insurance ... on 17 December, 2014
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
WEDNESDAY,THE 17TH DAY OF DECEMBER 2014/26TH AGRAHAYANA,1936
W.P.(C).No.9282 of 2014 (I)
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PETITIONER(S):-
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MANGALAM PUBLICATIONS (INDIA) PVT. LTD.,
MANGALAM COMPLEX, P.B.NO.3, S.H.MOUNT P.O.,
KOTTAYAM-6, REP. BY ITS DIRECTOR.
BY ADVS.SMT.P.VIJAYAMMA
SRI.V.KRISHNA MENON
SRI.U.K.DEVIDAS
SMT.J.SURYA
SMT.DEVI.C.HARIDAS
RESPONDENT(S):-
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1. THE EMPLOYEES STATE INSURANCE CORPORATION
PANCHDEEP BHAVAN,NORTH SWARAJ ROUND, THRISSUR-20.
2. THE RECOVERY OFFICER
EMPLOYEES STATE INSURANCE CORPORATION
PANCHDEEP BHAVAN,NORTH SWARAJ ROUND, THRISSUR-20.
R1 & R2 BY STANDING COUNSEL SRI.P.SANKARANKUTTY NAIR.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17-12-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
K.Vinod Chandran, J.
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W.P.(C).No.9282 of 2014-I
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Dated this the 17th day of December, 2014
JUDGMENT
The learned counsel for the petitioner seeks withdrawal of the writ petition, so as to approach appropriate forum.
Permission sought for is granted and the writ petition is dismissed as withdrawn.
Sd/-
K.Vinod Chandran, Judge vku.
( true copy )