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Jayamon.M vs The Authorized Officer
2021 Latest Caselaw 4393 Ker

Citation : 2021 Latest Caselaw 4393 Ker
Judgement Date : 5 February, 2021

Kerala High Court
Jayamon.M vs The Authorized Officer on 5 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                       WP(C).No.8531 OF 2020(N)


PETITIONER:

               JAYAMON.M
               AGED 39 YEARS
               S/O. MUTHUKRISHNAN, MUTHUKRISHNAVILASOM, PUTHENTHURA
               P.O., NEENDAKARA, KOLAM

               BY ADV. SRI.B.MOHANLAL

RESPONDENTS:

      1        THE AUTHORIZED OFFICER, QUILON CO OPERATIVE URBAN
               BANK
               LIMITED NO.960,Y.M.C.A. ROAD, CHINNAKKADA, KOLLAM-691
               001

      2        THE BRANCH MANAGER,
               QUILON CO OPERATIVE URBAN BANK LIMITED
               NO.960,SAKTHIKULANGARA BRANCH, SAKTHIKULANGARA P.O.,
               KOLLAM-691 581

               R1 BY ADV. SMT.D.P.RENU

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8531 OF 2020(N)

                                  2

                            JUDGMENT

Dated this the 5th day of February 2021

Learned counsel for the petitioner seeks permission to withdraw

the petition.

This petition is accordingly dismissed as withdrawn.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.8531 OF 2020(N)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE RELEVANT PAGES OF THE PASS BOOK AND THE RECEIPTS ISSUED BY THE RESPONDENTS DATED 29.01.2028, 23/02/2018 AND 31/03/2017

EXHIBIT P2 THE TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 28.02.2020 IN MC NO.126/2020 AS PER THE ORDER OF THE CHIEF JUDICIAL MAGISTRATE COURT, KOLLAM TO THE PETITIONER

 
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