Sunny Thomas vs Authorised Officer, The ...
2021 Latest Caselaw 22248 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
   FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                    WP(C) NO. 12434 OF 2021
PETITIONERS :



    1     SUNNY THOMAS,
          AGED 54 YEARS,
          S/O. LATE THOMAS, PALAKKATTU KUNNEL HOUSE,
          EDAUMMBUR P. O., KOTTAYAM DIST.,
          PIN - 686652.

    2     PRIYA ROSE SUNNY,
          D/O. SUNNY THOMAS, PALAKKATTU KUNNEL HOUSE,
          EDAUMMBUR P. O., KOTTAYAM DIST.,
          PIN - 686652.

    3     MERCY SUNNY,
          D/O. SUNNY THOMAS, PALAKKATTU KUNNEL HOUSE,
          EDAUMMBUR P. O., KOTTAYAM DIST.,
          PIN - 686652.

    4     THOMAS SUNNY,
          S/O. SUNNY THOMAS, PALAKKATTU KUNNEL HOUSE,
          EDAUMMBUR P. O., KOTTAYAM DIST.,
          PIN - 686652.

          BY ADVS.
          JOHNSON MANAYANI
          JEEVAN MATHEW MANAYANI


RESPONDENTS:

    1     AUTHORISED OFFICER, THE MEENACHIL EAST URBAN CO-OP
          BANK LTD.NO.4266, POONJAR - 686581,
          KOTTAYAM DISTRICT.

    2     THE MEENACHIL EAST URBAN CO-OP BANK LTD.,
          NO.4266, REGD. OFFICE AT POONJAR - 686 581,
          KOTTAYAM DISTRICT,
          REP. BY ITS GENERAL MANAGER.
 WP(C) NO. 12434 OF 2021
                                  2



    3     THE BRANCH MANAGER,
          THE MEENACHIL EAST URBAN CO-OP BANK LTD.,
          NO.4266, BRANCH OFFICE AT KANDATHUKADAVU,
          KANDATHUKADAVU P. O.,
          PIN - 686 652.

          BY ADV P.C.SASIDHARAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12434 OF 2021
                                    3




                  BECHU KURIAN THOMAS, J.
                =-=-=-=-=-=-=-=-=-=-=-=-=-=
                   W.P.(C) No.12434 of 2021
                =-=-=-=-=-=-=-=-=-=-=-=-=-=
            Dated this the 5th day of November, 2021


                               JUDGMENT

The learned counsel for the petitioners submits that the

petitioners do not wish to pursue the writ petition and seeks

permission to withdraw the writ petition.

Accordingly, the writ petition is dismissed as withdrawn

with liberty to file fresh writ petition, if the circumstances warrant.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM