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The Federal Bank Limited vs District Police Chief
2021 Latest Caselaw 22912 Ker

Citation : 2021 Latest Caselaw 22912 Ker
Judgement Date : 23 November, 2021

Kerala High Court
The Federal Bank Limited vs District Police Chief on 23 November, 2021
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                  THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
   TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                              WP(C) NO. 10468 OF 2021
PETITIONER:

                  THE FEDERAL BANK LIMITED
                  LCRD KOZHIKODE DIVISION, 1ST FLOOR, FEDERAL TOWERS,
                  ARAYADATHUPALAM, MAVOOR ROAD, KOZHIKODE-673 016,
                  REPRESENTED BY ITS AUTHORIZED OFFICER, AND DEPUTY VICE
                  PRESIDENT AND DIVISION HEAD.

                  BY ADVS.
                  MOHAN JACOB GEORGE
                  SMT.P.V.PARVATHY (P-41)
                  SMT.REENA THOMAS
                  SMT.NIGI GEORGE



RESPONDENTS:

       1          DISTRICT POLICE CHIEF
                  OFFICE OF THE DISTRICT POLICE CHIEF, U P HILL
                  MALAPPURAM, KERALA, PIN-676 122.

       2          STATION HOUSE OFFICER,
                  PERINTHALMANNA POLICE STATION, PERINTHALMANNA,
                  MALAPPURAM DISTRICT, PIN-679 322

       3          HASEENA,
                  W/O. ABDUL LATHEEF, KARIKKUMPURATH HOUSE, PARAL,
                  THOOTHA POST, MALAPPURAM DISTRICT, PIN-679 357




                  SRI.JUSTIN JACOB- SR GP


THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10468 OF 2021
                                 2


                   BECHU KURIAN THOMAS, J
                  ------------------------
                   W.P.(C)No. 10468 of 2021
                  --------------------------
            Dated this the 23rd day of November, 2021


                           JUDGMENT

The learned Counsel for the petitioner submits that the matter

has become infructuous. Accordingly, the writ petition is dismissed

as infructuous.

Sd/-

BECHU KURIAN THOMAS JUDGE AJ/23.11.2021 WP(C) NO. 10468 OF 2021

APPENDIX OF WP(C) 10468/2021

PETITIONER EXHIBITS

EXHIBIT P1 COPY OF THE ORDER DATED 17.01.2020 OF THE CJM, MANJERI ALLOWING THE SECTION 14 APPLICATION.

EXHIBIT P2 COPY OF THE PETITION DATED 18.03.2021 SUBMITTED BY THE ADVOCATE COMMISSIONER TO THE 2ND RESPONDENT.

EXHIBIT P3 COPY OF THE REPORT DATED 23.03.2021 OF THE ADVOCATE COMMISSIONER SUBMITTED BEFORE THE CJM, MANJERI.

EXHIBIT P4 COPY OF THE PETITION DATED 19.03.2021 SUBMITTED BY THE PETITIONER BEFORE THE CJM, MANJERI.

EXHIBIT P5 COPY OF THE ORDER DATED 22.03.2021 OF THE CJM, MANJERI.

EXHIBIT P6 COPY OF THE EMAIL DATED 16.04.2021 OF THE PETITIONER SEEKING IMPLEMENTATION OF EXT. P5 ORDER OF THE CJM.

 
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