Satheesh Kumar V vs The Assistant Registrar ...
2021 Latest Caselaw 12702 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR.JUSTICE N.NAGARESH
  WEDNESDAY, THE 2ND DAY OF JUNE 2021/12TH JYAISHTA, 1943
                  WP(C) NO. 8184 OF 2021


PETITIONERS:

    1    SATHEESH KUMAR V., S/O. R. RAMAVARMA,
         AGED 55, POONCHERIYIL HOUSE,
         THODUPUZHA EAST P.O.,
         THODUPUZHA PIN 685 585.

    2    PRASANNA SATHEESH,
         W/O. SATHEESH KUMAR V,
         AGED 50, POONCHERIYIL HOUSE,
         THODUPUZHA EAST P.O.,
         THODUPUZHA DISTRICT, PIN 685 585

    3    RAJAMMA M.,W/O. NEELAKANDAN NAIR,
         AGED 83 YEARS, POONCHERIYIL HOUSE,
         THODUPUZHA EAST P.O.,
         THODUPUZHA DISTRICT PIN 685 585.

         BY ADVS.
         M.NARENDRA KUMAR
         SRI.P.B.PRADEEP


RESPONDENTS:

    1    THE ASSISTANT REGISTRAR (GENERAL),
         OFFICE OF THE ASST. REGISTRAR,
         CO-OPERATIVE BANK,
         THODUPUZHA PIN 685 585.

    2    THE SECRETARY, THEKKUMBHAGOM SERVICE
         CO-OPERATIVE BANK LTD., E 31,
         THEKKUMBHAGOM P.O., THODUPUZHA,
         IDUKKI DISTRICT PIN 685 585.

    3    THE CHAIRMAN, NAVAKERALA KUDISSIKHA
         NIVARANAM SANGHAMTHALA COMMITTEE,
         LOCAL LEVEL), THEKKUMBHAGAM P.O. 685 585.
 WP(C) No.8184/2021
                            :2 :


     4     THE CHAIRMAN, NAVAKERALA KUDISSIKHA
           NIVARANAM DISTRICT LEVEL COMMITTEE,
           THEKKUMBHAGAM P.O., PIN 685 585.

           BY GOVERNMENT PLEADER SMT.PRINCY XAVIER

     THIS WRIT PETITION (CIVIL) HAVING COME UP       FOR
ADMISSION ON 02.06.2021, THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 WP(C) No.8184/2021
                                 :3 :




                         JUDGMENT

~~~~~~~~~

Dated this the 2nd day of June, 2021

Advocate Sajitha M.J. representing Advocate M.

Narendra Kumar, counsel for the petitioners, submits that the

matter has been settled out of court and the petitioners do not

want to prosecute the writ petition. Accordingly, the writ

petition is dismissed as withdrawn.

Sd/-

N. NAGARESH, JUDGE

aks/02.06.2021