K.Kavitha vs. The Branch Manager
Facts
The petitioner, K. Kavitha, filed a writ petition seeking a writ of mandamus to restrain the respondents, Canara Bank and the Deputy Commissioner of GST & Central Excise, from preventing her from operating her loan account. The petitioner's counsel made an endorsement in the court bundle indicating a desire to withdraw the writ petition. The court recorded this submission and the endorsement.
Held
The Court noted that the learned counsel for the petitioner wished to withdraw the writ petition and had made an endorsement to that effect. Recording this submission and endorsement, the Court dismissed the writ petition as withdrawn. No costs were awarded. The connected miscellaneous petition was also dismissed.
Key Issues
1. Whether the petitioner is entitled to a writ of mandamus restraining the respondents from preventing her from operating her loan account, as per Article 226 of the Constitution of India. The petitioner's side argued for the issuance of the writ. The respondents' side did not present arguments as the petitioner sought to withdraw the petition.
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Before: and
The learned counsel appearing for the petitioner wants to withdraw this writ petition and she has also made an endorsement to that effect in the Court bundle. Recording the said submission of the learned counsel for the petitioner as
The judgment continues below.
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