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P.V. Vasanthakumari vs Mavelikara Taluk Co-Operative ...
2021 Latest Caselaw 15814 Ker

Citation : 2021 Latest Caselaw 15814 Ker
Judgement Date : 30 July, 2021

Kerala High Court
P.V. Vasanthakumari vs Mavelikara Taluk Co-Operative ... on 30 July, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                      WP(C) NO. 13546 OF 2021
PETITIONER:

             P.V. VASANTHAKUMARI
             AGED 69 YEARS
             VASANTHAM, WEST FORT, KRA 79, MAVELIKARA

             BY ADVS.
             K.SASIKUMAR
             S.ARAVIND
             P.S.RAGHUKUMAR
             K.JANARDHANA SHENOY

RESPONDENTS:

     1       MAVELIKARA TALUK CO-OPERATIVE BANK LTD N.O 707,
             REPRESENTED BY ITS SECRETARY, PULIMOOD JUNCTION,
             MAVELIKARA P.O.ALAPPUZHA-690 101

     2       BRANCH MANAGER
             MAVELIKARA TALUK CO-OPERATIVE BANK LTD NO 707,
             THAZHAKARA BRANCH, THAZHAKARA, MAVELIKARA-690 102.

     3       JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
             ALAPPUZHA-688 001.

             BY ADVS.
             SR. GP BIMAL K. NATH
             SRI. B. ASHOK SHENOY FOR R1 AND R2


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   30.07.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 13546 OF 2021
                                   2




                            JUDGMENT

Dated this the 30th day of July 2021

When the matter was taken up, the learned Counsel

for respondents 1 and 2 submitted that there is no

dispute regarding Ext.P2 - savings bank account and also

the amounts therein.

2. In the light of the above submissions, there will

be a direction to respondents 1 and 2 to release the

amounts available in Ext.P2 - SB account No.1352 in

favour of the petitioner, as expeditiously as possible, at

any rate, within a period of two months from the date of

receipt of a copy of this judgment. It is directed that on

paying the amount, the SB account shall be closed.

The Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS

JUDGE SKP/30-7 WP(C) NO. 13546 OF 2021

APPENDIX OF WP(C) 13546/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 14.10.2020 IN WA NO 1248/2020

EXHIBIT P2 A TRUE COPY OF THE RELEVANT PAGES OF PASS BOOK OF THE PETITIONER IN SAVINGS BANK ACCOUNT NO 1352 WITH THE 2ND RESPONDENT

EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION DATED 30.11.2020 FORWARDED BY THE PETITIONER TO THE 1ST RESPONDENT

EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED 12.6.2021 PREFERRED BY THE PETITIONER BEFORE THE 3RD RESPONDENT

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE

 
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