Rojesh K.V.T vs The District Co-Operative Bank ...
2021 Latest Caselaw 22742 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
     FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                         WP(C) NO. 22332 OF 2014
PETITIONER/S:
     1     ROJESH K.V.T
           CHAMBILORAMMAL HOUSE, THINOOR PO, KOZHIKODE,PIN 673 507

     2     SHIBULAL.C
           ALULLAKANDI VALIYAPARAMBIL, CHOLAKKOTT, PO PHAROKK,
           KOZHIKODE PIN 673 631.

           BY ADV SRI.P.P.JACOB


RESPONDENT/S:
     1     THE DISTRICT CO-OPERATIVE BANK KOZHIKODE
           KOZHIKODE,REPRESENTED BY ITS GENERAL MANAGER

     2     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIESG
           KOZHIKODE,OFFICE OF THE JO0INT REGISTRAR OF CO-OPERATIVE
           SOCIETIES,PUTHIYARA,KOZHIKODE 673 004.

     3     THE REGISTRAR OF CO-OPERATIVE
           SOCIETIESTHIRUVANANTHAPURAMPIN 695 001.

     4     THE STATE OF KERALA
           REPRESENTED BY SECRETARY TO GOVERNMENT,CO-OPERATION (C)
           DEPARTMENT,SECRETARIAT, THIRUVANANTHAPURAM,PIN 695 001.

           BY ADVS.
           SRI.R.SUDHISH, SC, KOZHIKODE DIST.CO.OP. BANK, LTD.
           SRI.P.C.SASIDHARAN, SC, KOZHIKODE DISTRICT CO-OPERATIVE
           BANK


OTHER PRESENT:

           GP SRI JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22332 OF 2014
                                        2




                            JUDGMENT

The learned counsel for the petitioner submits that this writ

petition is not pressed. Recording the submission, the writ

petition is dismissed as not pressed.

Sd/-

sab                                          AMIT RAWAL

                                               JUDGE