Aswathi.M vs The Registrar Of Co-Operative ...
2022 Latest Caselaw 12584 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                  WP(C) NO. 23180 OF 2013
PETITIONER/S:

          ASWATHI.M.
          W/O. SUDHEESH, KARUVALIL HOUSE, AMBALAKOTHU,
          MEDICAL COLLEGE.P.O., PIN-673008, KOZHIKODE DIST.
          BY ADVS.
          SRI.NIRMAL. S
          SMT.VEENA HARI


RESPONDENT/S:

    1     THE REGISTRAR OF CO-OPERATIVE SOCIETIES
          KOZHIKODE-673001.
    2     PERUMANNA SERVICE CO-OPERATIVE BANK
          REP. BY ITS SECRETARY, P.O. PERUMANNA, CALICUT-
          19.
    3     PERUMANNA SERVICE CO-OPERATIVE BANK
          DIRECTOR BOARD REP. BY ITS PRESIDENT, P.O.
          PERUMANNA, CALICUT-19.
    4     T.T. SUBRAMANIAN
          THEKKETHODI HOUSE, VELLAYIKODE, P.O.
          PANTHEERANKAVU. PIN-673019.
    5     KOMALAVALLAY
          W/O. UNNIMADHAVAN, P.O. PANTHEERANKAVU,
          PAYADIMETHAL. PIN-673019., KOZHIKODE.
    6     SMT. SINDHU
          D/O. VB. SREEDHARAN, VENMAYATH HOUSE, PO.
          PANTHEERANKAVU, KOZHIKODE-673019.
          BY ADV SRI.P.P.JACOB
                                         -2-
W.P.(C). No. 23180 of 2013



OTHER PRESENT:

                SRI.K.M.FAISAL, GP


        THIS       WRIT      PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION         ON     23.12.2022,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -3-
W.P.(C). No. 23180 of 2013



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 23180 of 2013
                         =============================================================

                 Dated this the 23rd day of December, 2022

                                          JUDGMENT

The counsel for the petitioner submitted that no relief is

necessary in this writ petition and therefore, the petitioner wants

to withdraw this writ petition. Therefore, this writ petition is

dismissed as withdrawn.

sd/-

P.V.KUNHIKRISHNAN JUDGE das