A.M.A Oil Mill vs. Kerala State Civil Supplies Corporation
Held
The High Court recorded the petitioner's submission that the writ petition was not pressed. Accordingly, the Court dismissed the writ petition.
Facts
The petitioner, A.M.A Oil Mill, filed a writ petition against the Kerala State Civil Supplies Corporation and Mikhael Food Ltd. During the hearing, the petitioner's counsel submitted that the writ petition was not being pressed.
Key Issues
No legal issues were adjudicated by the Court, as the petitioner chose not to press the writ petition.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE V.G.ARUN THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944 WP(C) NO. 17253 OF 2022 PETITIONER/S: A.M.A OIL MILL, BUILDING NO.433A/14, ODAKKALI, ASAMANNUR.P.O. ERNAKULAM. PIN - 383549. REPRESENTED BY ITS MANAGING PARTNER, BEEVI ALIYAR, W/O A.M.ALIYAR, 65 YEARS, AIMANAPULLY HOUSE, KAITHAKKADU KARA, PATTIMATTOM.P.O, ERNAKULAM DISTRICT. BY ADVS. V.M.KRISHNAKUMAR MAYA M. RESPONDENT/S: 1 KERALA STATE CIVIL SUPPLIES CORPORATION, HEAD OFFICE, GANDHI NAGAR, KOCHI - 682020. REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR. 2 MANAGER (BP), KERALA STATE CIVIL SUPPLIES CORPORATION GANDHI NAGAR, KOCHI - 682020. 3 MIKHAEL FOOD LTD, AKKIKKAVU.P.O, PANNITHADAM, THRISSUR. PIN - 680 580. REPRESENTED BY ITS MANAGING DIRECTOR. BY ADV SMT.MOLLY JACOB,SC,SUPPLYCO THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 17253 OF 2022 2 JUDGMENT Dated this the 23rd day of June, 2022 Learned Counsel for the petitioner submits that the writ petition is not pressed. Accordingly, the Writ Petition is dismissed as not pressed. V.G.ARUN J
The judgment continues below.
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