N.B.Renjith @ Baby Renjith vs Ayyanthole Service Co-Operative ...
2021 Latest Caselaw 12680 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
    TUESDAY, THE 1ST DAY OF JUNE 2021/11TH JYAISHTA, 1943
                     WP(C) NO. 9453 OF 2021


PETITIONER:
0



          N.B.RENJITH @ BABY RENJITH,
          AGED 60 YEARS, S/O.BHASKARAN,
          NADUVILPURAIKKAL HOUSE,
          ALUKKAS CASTLE, AYYANTHOLE P.O.,
          THRISSUR DISTRICT PIN-680 003.

          BY ADVS.
          C.D.DILEEP
          SMT.SHYLAJA VARGHESE


RESPONDENTS:

     1    AYYANTHOLE SERVICE CO-OPERATIVE BANK
          LTD NO.494, AYYANTHOLE P.O.,
          THRISSUR DISTRICT, PIN-680 003.
          REPRESENTED BY ITS SECRETARY.

     2    THE SPECIAL SALE OFFICER, AYYANTHOLE,
          MUNDOOR S.C.B. GROUP,[OFFICE OF THE
          ASSISTANT REGISTRAR OF CO-OPERATIVE
          SOCIETIES(GENERAL) THRISSUR],
          THRISSUR DISTRICT, PIN-680 003.

     BY GOVERNMENT PLEADER SMT.PRINCY XAVIER


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No. 9453/2021
                                  :2 :




                         JUDGMENT

~~~~~~~~~

Dated this the 1st day of June, 2021

Learned counsel for the petitioner Advocate

C.D.Dileep, on instructions, submits that the petitioner does

not want to prosecute the writ petition. The writ petition is

accordingly dismissed as withdrawn.

Sd/-

N. NAGARESH, JUDGE

aks/01.06.2021