Vijayan Pillai S vs The Joint Registrar Of ...
2021 Latest Caselaw 4747 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

    TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                      WP(C).No.28078 OF 2014(H)


PETITIONER:

               VIJAYAN PILLAI S
               SECRETARY, VEMBAYAM SERVICE CO-OPERATIVE BANK LTD.
               KONCHIRA P.O, THIRUVANANTHAPURAM DISTRICT-695 614

               BY ADV. SRI.GEORGE POONTHOTTAM (SR.)

RESPONDENTS:

        1      THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
               THIRUVANANTHAPURAM-695 001.


ADDL.
R2
               THE VEMBAYAM SERVICE CO-OPERATIVE BANK NO.3121
               KONCHIRA, KONCHIRA P.O,
               VEMBAYAM, PIN - 695615,
               THIRUVANANTHAPURAM DISTRICT.
               REPRESENTED BY ITS SECRETARY

               ADDL.R2 IS IMPLEADED AS PER THE ORDER DATED
               12.2.2020 IN I.A NO.2020.

               R1 BY GOVERNMENT PLEADER SRI B HARISH KUMAR
               R2 BY ADV. I.VINAYAKUMARI



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28078 OF 2014(H)            2




                               JUDGMENT

Dated this the 9th day of February 2021

The learned counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition

is closed as infructuous.

Sd/-

AMIT RAWAL

JUDGE ab