Sindhu.P.R vs Joint Registrar Of Co-Operative ...
2021 Latest Caselaw 8593 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

     MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                           WP(C).No.1425 OF 2011(C)


PETITIONER:

               SINDHU.P.R, JUNIOR CLERK
               THE THEVALAKKARA FARMERS' SERVICE CO-OPERATIVE BANK
               LTD. NO.4047, THEVALAKKARA P.O., CHAVARA,, KOLLAM
               DISTRICT.

               BY ADVS.
               SRI.P.K.VIJAYAMOHANAN
               SMT.ANITHA MATHAI MUTHIRENTHY
               SMT.O.V.BINDU
               SMT.DHANYA P.ASHOKAN
               SRI.GILBERT GEORGE CORREYA
               SRI.NISHIL.P.S.

RESPONDENTS:

      1        JOINT REGISTRAR OF CO-OPERATIVE SOCIETES
               (GENERAL), CIVIL STATION, KOLLAM-691519.

      2        THE ASSISTANT REGISTRAR OF CO-OPERATIVE
               SOCIETIES (GENERAL), KARUNAGAPPALLY,KARUNAGAPPALLY
               P.O., KOLLAM-691560.

      3        THE THEVALAKKARA FARMERS SERVICE
               CO-OPERATIVE BANK LTD. NO.4047, THEVALAKKARA P.O.,
               CHAVARA-691521
               KOLLAM DISTRICT REPRESENTED BY ITS MANAGING DIRECTOR.

      4        THE PRESIDENT, THE THEVALAKKARA
               FARMERS' SERVICE CO-OPERATIVE BANK LTD.NO.4047,
               THEVALAKKARA P.O., CHAVARA, KOLLAM-691521.

               BY   ADV.   SRI.LEO GEORGE
               BY   ADV.   SRI.M.SUNIL
               BY   ADV.   SRI.P.B.SURESH KUMAR
               BY   ADV.   SRI.K.N.SASIDHARAN NAIR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1425 OF 2011(C)

                                2

                            JUDGMENT

Dated this the 15th day of March 2021

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL

JUDGE nak