Sherly. S vs The Authorized Officer, Axis Bank
2022 Latest Caselaw 9368 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                       WP(C) NO. 23442 OF 2022
PETITIONER:

          SHERLY. S,
          AGED 40 YEARS,
          W/O.JEGIN CHELLAKAR, RAMANI BHAVAN, GRAMOM,
          PARASSALA P.O, THIRUVANANTHAPURAM - 695 502.

          BY ADV M.R.SARIN



RESPONDENTS:

    1     THE AUTHORIZED OFFICER, AXIS BANK,
          KARAMANA BRANCH, THIRUVANANTHAPURAM - 695 002.

    2     THE BRANCH MANAGER, AXIS BANK,
          KARAMANA BRANCH, THIRUVANANTHAPURAM - 695 002.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23442 OF 2022

                                 2




                              JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition.

In the light of the permission sought by the learned counsel

for the petitioner, the writ petition is dismissed as withdrawn,

making it clear that it will be open to the respondent Bank to

proceed against the petitioner in accordance with law.

Sd/-

GOPINATH P.

JUDGE DK