V.Santhosh vs Trivandrum Co-Operative ...
2021 Latest Caselaw 14330 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
         THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                           WA NO. 528 OF 2021
AGAINST THE JUDGMENT IN WP(C) NO.4559/2021 DATED 09.03.2021 OF HIGH COURT
                                OF KERALA
APPELLANT/THIRD PARTY:

           V.SANTHOSH
           AGED 55 YEARS, PRESIDENT, KOLIYACODE CONSUMER CO-OPERATIVE
           SOCIETY LTD.NO.T 1002, N.VELAPPAN NAIR SMAKARA MANDIRAM,
           KOLIYACODE P.O., VENJARAMOODU, THIRUVANANTHAPURAM - 695 607.
           BY ADVS.
           K.J.SAJI ISAAC
           DR.ELIZABETH VARKEY
           SRI.JITHIN SAJI ISAAC

RESPONDENTS/PETITIONER AND
RESPONDENTS 1 & 2 IN WP(C) NO.4559/2021:

     1     TRIVANDRUM CO-OPERATIVE DISTRICT WHOLESALE SOCIETY LTD.
           NO.4, SASTHAMANGALAM P.O., THIRUVANANTHAPURAM - 695010,
           REPRESENTED BY ITS PRESIDENT.
     2     THE BOARD OF DIRECTORS OF THE TRIVANDRUM CO-OPERATIVE
           DISTRICT WHOLESALE SOCIETY LTD.NO.4, SASTHAMANGALAM P.O.,
           THIRUVANANTHAPURAM - 695 010, REPRESENTED BY ITS PRESIDENT.
     3     KERALA STATE CO-OPERATIVE ELECTION COMMISSION, 3RD FLOOR,
           CO-BANK TOWERS, VIKAS BHAVAN, THIRUVANANTHAPURAM - 695 033.
     4     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G)
           D.P.I.JUNCTION, THIRUVANANTHAPURAM - 695014.
           BY ADVS.
           R1 & 2 SRI.B.S.SWATHI KUMAR (B/O)
           R3 BY SRI.R.LAKSHMI NARAYANAN
           R4 BY SRI.K.S.MOHAMMED HASHIM, (SPL. G.P. CO-OP. DEPT.)
           SMT.ANITHA RAVINDRAN
           SRI.HARISANKAR N UNNI
      THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 08.07.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 528 OF 2021                      2



ALEXANDER THOMAS & A. BADHARUDEEN, JJ.
  -------------------------------------------------------------------------
                          W.A. No.528 of 2021
   [Arising out of judgment dated 09.03.2021 in W.P.(C) No.4559/2021]
                ---------------------------------------------------
                     Dated this the 08th day of July, 2021


                                JUDGMENT

Sri.K.J. Saji Isaac, learned counsel appearing for the appellant,

has now filed not pressed memo dated 22.06.2021 in this appeal

which reads as follows:-

"It is hereby submitted that the above appeal may be dismissed as not pressed."

2. Accordingly, the learned counsel appearing for the

appellant would submit on the basis of instructions of his party that

this Court may dismiss the above writ appeal as not pressed.

Recording the abovesaid submission of the appellant as well as

the not pressed memo dated 22.06.2021, it is ordered that the above

writ appeal will stand dismissed as not pressed.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

A. BADHARUDEEN, JUDGE Skk//12072021