Mrs. Latha .M.R vs Karamana Co-Operative Urban Bank ...
2021 Latest Caselaw 22045 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021/12TH KARTHIKA, 1943


                    WP(C) NO. 406 OF 2021
PETITIONER:

          MRS. LATHA .M.R
          AGED 53 YEARS
          W/O. RAMACHANDRAN S.,
          TC NO 7/934, PANAYIL HOUSE,
          MARUTHANKUZHI, KANJIRAMPARA,
          THIRUVANANTHAPURAM DISTRICT
          BY ADVS.
          SRI.SOJAN MICHEAL
          SRI.V.S.BOBAN


RESPONDENTS:

    1     KARAMANA CO-OPERATIVE URBAN BANK LTD. NO.1761
          KARAMANA P.O, THIRUVANANTHAPURAM PIN 695 002
          REPRESENTED BY ITS MANAGER AND AUTHORISED
          OFFICER.
    2     THE AUTHORISED OFFICER,
          KARAMANA CO-OPERATIVE URBAN BANK LTD NO.1760,
          KARAMANA P.O, THIRUVANANTHAPURAM, PIN 695 002
          BY ADV SRI.R.S.KALKURA, SC


     THIS WRIT PETITION       (CIVIL) HAVING COME UP      FOR
ADMISSION ON 03.11.2021,      THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.406/21
                                        -:2:-




                        BECHU KURIAN THOMAS, J.
                        -----------------------------------------
                            W.P.(C) No.406 of 2021
                        ----------------------------------------
                    Dated this the 3rd day of November, 2021

                                   JUDGMENT

Learned counsel for the petitioner submitted that the petitioner

does not intend to prosecute this writ petition any further. The said

submission is recorded and the writ petition is dismissed as not

pressed.

Sd/-

                                           BECHU KURIAN THOMAS
                                                 JUDGE
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                               /True Copy/                     PS to Judge