The State Bank Of India vs Abdul Salam P.K
2022 Latest Caselaw 9668 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                   &

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944

                        WA NO. 163 OF 2016

  AGAINST THE JUDGMENT IN WPC 37402/2015 OF HIGH COURT OF KERALA
APPELLANT/1ST RESPONDENT:

          THE STATE BANK OF INDIA
          EDATHUNATTUKARA BRANCH,
          REPRESENTED BY ITS AUTHORIZED OFFICER,
          REGIONAL BUSINESS OFFICE, PALAKKAD-678 001.

          BY ADV SRI.R.S.KALKURA


RESPONDENTS/PETITIONER & RESPONDENTS 2 & 3:

    1     ABDUL SALAM P.K.
          PULAYAKALATHIL HOUSE, KARKIDAMKUNNU,
          ANANALLUR VIA, PALAKKAD.

    2     THE DISTRICT COLLECTOR
          CIVIL STATION, PALAKKAD - 678 001.

    3     THE VILLAGE OFFICER
          ANALLUR II VILLAGE, MANNARKKAD TALUK,
          PALAKKAD - 678 002.

          SRI.V.TEKCHAND, SR. GP



     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 25.08.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No.163 of 2016
                               2


                         JUDGMENT

Dated this the 25th day of August, 2022

S.Manikumar, C.J.

Mr. R.S. Kalkura, learned counsel for the appellant

submitted that the appellant is not pressing the appeal.

Placing on record the above, writ appeal is dismissed as

not pressed.

Pending interlocutory applications, if any, shall stand

closed.

Sd/-

S.Manikumar Chief Justice

Sd/-

Shaji P.Chaly Judge vpv

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P.A. to Judge