M/S.Southern Gold Private ... vs Federal Bank Ltd.
2021 Latest Caselaw 1891 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                    THE HONOURABLE MR.JUSTICE N.NAGARESH

      MONDAY, THE 18TH DAY OF JANUARY 2021/28TH POUSHA, 1942

                          WP(C).No.37562 OF 2018(U)


PETITIONER:

               M/S.SOUTHERN GOLD PRIVATE LIMITED,
               2/573-A1, CHRISTOPHER NAGAR,
               ANCHERY P.O., THRISSUR 680 006,
               REPRESENTED BY ITS DIRECTOR MR.COLLINS C.A.

               BY ADV. SRI.G.HARIKUMAR (GOPINATHAN NAIR)

RESPONDENTS:

      1        FEDERAL BANK LTD.,ERNAKULAM NORTH BRANCH,
               BANERJI ROAD, ERNAKULAM NORTH, COCHIN 682 018,
               REPRESENTED BY ITS MANAGER.

      2        BANK OF INDIA, CHENNAI BULLION
               BANKING BRANCH, 6TH FLOOR,
               PRASANTH REAL GOLD TOWER,
               NORTH USMAN ROAD, CHENNAI 600 017,
               REPRESENTED BY ITS CHIEF MANAGER.

               R1   BY   ADV.   SRI.MOHAN JACOB GEORGE
               R1   BY   ADV.   SMT.P.V.PARVATHY (P-41)
               R1   BY   ADV.   SMT.REENU THOMAS
               R1   BY   ADV.   SMT.VIJI GEORGE

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.37562/2018

                                    2




                            JUDGMENT

Dated this the 18th day of January, 2021

The learned counsel for the petitioner submits that due

to subsequent events, the petitioner does not want to

prosecute the writ petition.

Accordingly, the writ petition is dismissed as

withdrawn.

Sd/-

N. NAGARESH JUDGE ncd