Kamal Kishor vs. The Circle Inspector Of Police
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE WEDNE AY, THE 22ND DAY OF JANUARY 2020 / 2ND MAGHA, 1941 WP(C).No.35114 OF 2019(L) PETITIONER: KAMAL KISHOR AGED 27 YEARS S/O. SUKHARAM, KASHIPURA, DUGOLI, NAGAUR DISTRICT, RAJASTHAN - 341023. BY ADVS. SRI.T.P.SAJID SRI.C.KHALID RESPONDENT: THE CIRCLE INSPECTOR OF POLICE IRITTY POLICE STATION, IRITTY - 670703. SRGP PP THAJUDEEN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.01.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35114 OF 2019(L) 2 JUDGMENT Dated this the 22nd day of January 2020 The learned counsel for the petitioner seeks permission to withdraw this writ petition. Permission granted. This writ petition is dismissed as withdrawn. A.MUHAMED MUSTAQUE JUDGE SVP
WP(C).No.35114 OF 2019(L) 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE DEED OF LICENSE DATED 16.10.2019. EXHIBIT P2RECEIPT DATED 12.11.2019. EXHIBIT P3OF THE GST REGISTRATION CERTIFICATE DATED 14.11.2019 ISSUED TO THE PETITIONER. EXHIBIT P4OF THE LABOUR REGISTRATION CERTIFICATE DATED 12.11.2019. EXHIBIT P5OF THE COMPLAINT DATED 29.11.2019. EXHIBIT P6OF THE ACKNOWLEDGEMENT RECEIPT OF EXT.P5 DATED 5.12.2019.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.