Ranjanlal vs The Authorized Office
2021 Latest Caselaw 12253 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

      FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                       WP(C).No.9963 OF 2021(U)


PETITIONER:

               RANJANLAL
               AGED 44 YEARS
               S/O. PONNAPPAN ACHARI, VADAKKEDATH VEEDU, KOTTARA,
               THACHAKKODU, POOYAPPALLY VILLAGE, KOTTARAKKARA
               TALUK, KOLLAM DISTRICT.

               BY ADV. SRI.K.V.ANIL KUMAR

RESPONDENTS:

       1       THE AUTHORIZED OFFICE,
               KERALA STATE CO-OPERATIVE BANK LTD, (OLD KOLLAM
               DISTRICT CO-OPERATIVE BANK) KOLLAM, KOLLAM DISTRICT
               PIN 691 001.

       2       THE BRANCH MANAGER,
               KERALA STATE CO-OPERATIVE BANK LTD, (OLD KOLLAM
               DISTRICT DISTRICT CO-OPERTIVE BANK) VELIYAM BRANCH,
               VELIYAM P.O, KOLLAM DISTRICT, PIN 691 540


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

                                JUDGMENT

The counsel for the petitioner submitted that the writ petition may be dismissed as withdrawn.

Therefore, this writ petition is dismissed as withdrawn.

23.4.2021 Sd/-P.V.Kunhikrishnan, Judge

/True copy/

P.S.to Judge

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