P.M.Mathew vs The State Bank Of Travancore
2021 Latest Caselaw 6659 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

     WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021/5TH PHALGUNA, 1942

                    WP(C).No.18564 OF 2009(M)


PETITIONERS:

        1      P.M.MATHEW,
               PANAKKATHOTTAM HOUSE,
               VADAVATHOOR POST, KOTTAYAM - 10.

        2      CELINE MATHEW,
               PANAKKATHOTTAM HOUSE,
               DO. DO.

               BY ADVS.
               SRI.MATHEW JOHN (K)
               SRI.AJEESH K.SASI

RESPONDENT:

               THE STATE BANK OF TRAVANCORE,
               REPRESENTED BY ITS BRANCH MANAGER,
               POOVATHILAPPU, KOTTAYAM.

               BY ADV.JITESH MENON, SC FOR SBI

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:



SR
 WP(C) No.18564/2009
                                :2 :




                        JUDGMENT

~~~~~~~~~

Dated this the 24th day of February, 2021

Learned counsel for the petitioners submits that the

writ petition has become infructuous due to subsequent

events. The writ petition is dismissed as infructuous.

Sd/-

N. NAGARESH, JUDGE

aks/24.02.2021