Bindu Kishore vs Irinjalakuda Town Co-Operative ...
2021 Latest Caselaw 6775 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

   THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                       WP(C).No.4981 OF 2021(W)


PETITIONER:

               BINDU KISHORE
               AGED 52 YEARS
               W/O.KISHORE, THASHNATH HOUSE, KANNAMPILLY PURAM,
               CHENTHRAPPINI P.O., PIN-680 687.

               BY ADV. SMT.S.MUMTAZ

RESPONDENTS:

               IRINJALAKUDA TOWN CO-OPERATIVE BANK
               REPRESENTED BY THE AUTHORISED OFFICER, TANA SOUTH,
               IRINJALAKKUDA, THRISSUR-680 121.



               SC- SRI DEVAPRASANTH P.J

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4981 OF 2021(W)

                                   2

                             JUDGMENT

Dated this the 25th day of February 2021

The learned counsel for the petitioner on instructions seeks

permission to withdraw the instant petition.

The petition is accordingly disposed of as withdrawn.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.4981 OF 2021(W)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 NOTICE OF SALE DATED 25.01.2021 ISSUED BY THE RESPONDENT TO THE PETITIONER.

EXHIBIT P1 A TRUE TRANSLATION OF EXT.P1.

EXHIBIT P2 REQUEST LETTER DATED 18.02.2021 GIVEN BY THE PETITIONER TO THE RESPONDENT.