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Divya Vijayan vs State Of Kerala
2021 Latest Caselaw 22746 Ker

Citation : 2021 Latest Caselaw 22746 Ker
Judgement Date : 19 November, 2021

Kerala High Court
Divya Vijayan vs State Of Kerala on 19 November, 2021
              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. 23834 OF 2021
PETITIONER/S:
           DIVYA VIJAYAN,
           AGED 37 YEARS
           W/O. SURESH P.G., PICHANATTU HOUSE, CHETHAKKAL P.O.,
           RANNI, PATHANAMTHITTA-689677.
           BY ADVS.
           D.KISHORE
           MEERA GOPINATH
           R.MURALEEKRISHNAN (MALAKKARA)
           ARYA JOSEPH


RESPONDENT/S:
     1     STATE OF KERALA,
           REPRESENTED BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT OF
           CO-OPERATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
           695001.

     2     THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
           JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD P.O.,
           THIRUVANANTHAPURAM-695014.

     3     THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
           (GENERAL),
           OFFICE OF THE ASSISTANT REGISTRAR (GENERAL), RANNI,
           PATHANAMTHITTA-689672.

     4     THE CHETHAKKAL SERVICE CO-OPERATIVE BANK LIMITED NO.
           3864,
           REPRESENTED BY ITS SECRETARY, R-EDAMON P.O.,
           PATHANAMTHITTA DISTRICT-689676.

     5     THE PRESIDENT,
           THE CHETHAKKAL SERVICE CO-OPERATIVE BANK LIMITED NO.-
           3864, R-EDAMON P.O., PATHANAMTHITTA DISTRICT-689676.


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. 23834 OF 2021
                                       2




                           JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission is granted. Accordingly,

this writ petition is dismissed as withdrawn.

Sd/-

sab                                             AMIT RAWAL

                                                  JUDGE
 

 
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