V.N.Gopalakrishnan Nair vs Co-Operative Arbitration Court
2021 Latest Caselaw 5295 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                      WP(C).No.31113 OF 2010(L)


PETITIONER:

               V.N.GOPALAKRISHNAN NAIR
               SECRETARY (RETIRED),
               THRIKKALATHUR SERVICE CO-OPERATIVE BANK LTD.NO.135,
               THRIKKALATHUR PO,
               MUVATTUPUZHA, MOOTHEKKATT HOUSE,
               THRIKKALATHUR P.O.

               BY ADV. SRI.S.M.PRASANTH

RESPONDENTS:

      1        CO-OPERATIVE ARBITRATION COURT
               THIRUVANANTHAPURAM-695 001.

      2        ASSISTANT REGISTRAR OF CO-OPERATIVE
               SOCIETIES (AUDIT),
               MUVATTUPUZHA-686 661.

      3        THRIKKALATHOOR SERVICE CO-OPERATIVE
               BANK LTD.NO.145,
               REPRESENTED BY ITS, SECRETARY,
               THRIKKALATHOOR P.O.,
               MUVATTUPUZHA-683 557.

               R1 BY GOVERNMENT PLEADER
               R1 BY ADV. SRI.A.JAYASANKAR
               R1 BY ADV. SRI.MANU GOVIND

OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).31113/2010
                                      2




                                JUDGMENT

When the matter was taken up, learned counsel for the

petitioner submitted that the entire amount payable to the petitioner has

been paid, in the light of the submission made by the learned counsel for

the respondents.

2. This is recorded.

Accordingly, Writ Petition is closed.

Sd/-

                                                    SUNIL THOMAS

Sbna                                                   JUDGE