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K.Vijayakumar vs Indian Overseas Bank
2021 Latest Caselaw 1904 Ker

Citation : 2021 Latest Caselaw 1904 Ker
Judgement Date : 18 January, 2021

Kerala High Court
K.Vijayakumar vs Indian Overseas Bank on 18 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

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

                      WP(C).No.11507 OF 2011(K)


PETITIONER:

               K.VIJAYAKUMAR, AGED 58, S/O.KRISHNAN,
               INDIAN OVERSEAS BANK, KODUNGALLOOR BRANCH,, THRISSUR
               DISTRICT, KERALA.

               BY ADV. SRI.VINCENT RAPHAEL

RESPONDENTS:

      1        INDIAN OVERSEAS BANK, REP. BY
               ITS MANAGING DIRECTOR, CENTRAL OFFICE, 763,,
               ANNA SALAI, CHENNAI-600002.

      2        THE GENERAL MANAGER
               PERSONAL ADMINISTRATION DEPARTMENT,, INDIAN OVERSEAS
               BANK, CENTRAL OFFICE,, 763, ANNA SALAI, CHENNAI-
               600002.

      3        SENIOR REGIONAL MANAGER
               INDIAN OVERSEAS BANK, REGIONAL OFFICE,, CHEROOTTY
               ROAD, KOZHIKODE.

               SRI.T.S.HARIKUMAR
               SRI.K.JAGADEESH
               SRI.P.B.SAHASRANAMAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.11507 OF 2011(K)

                                    2


                              JUDGMENT

Dated this the 18th day of January 2021

The petitioner has approached this Court seeking a

direction to respondents to allow him to appear for Process A

(Regular/SA Channel) examination as prayed for by him in

Ext.P19 letter dated 26.03.2011.

It is obvious from the reliefs sought, that this writ

petition has now become infructuous on account of efflux of

time, particularly because the examination was to be held in

2011.

I am, therefore, of the view that nothing survives in this

writ petition and I, therefore, close it without any further

orders.




                                        Sd/- DEVAN RAMACHANDRAN

    Stu                                          JUDGE
 

 
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