The Keezhattingal Rural ... vs The Assistant Registrar Of ...
2021 Latest Caselaw 104 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                   WP(C).No.27440 OF 2020(D)


PETITIONER/S:

            THE KEEZHATTINGAL RURAL CO-OPERATIVE SOCIETY LTD.
            NO.T 1540, REPRESENTED BY ITS SECRETARY,
            KEEZHATTINGAL P.O.,
            THIRUVANANTHAPURAM DISTRICT-695 101.

            BY ADVS.
            SRI.T.R.HARIKUMAR
            SRI.ARJUN RAGHAVAN

RESPONDENT/S:

      1     THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCITIES
            (GENERAL), CHIRAYINKEEZHU,
            THIRUVANANTHAPURAM, PIN-695 304.

      2     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
            (GENERAL), THIRUVANANTHAPURAM, PIN-695 001.

      3     THE REGISTRAR OF CO-OPERATIVE SOCIETIES
            THIRUVANANTHAPURAM, PIN-695 001.




            SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27440 OF 2020(D)
                                2




                           JUDGMENT

When the matter was taken up, the learned counsel for

the petitioner submitted that no further grievance survives

and the writ petition is not being pursued. This is recorded.

Accordingly, Writ Petition (C) is dismissed as not pressed.

Sd/-

SUNIL THOMAS, JUDGE

R.AV