Baby John vs Muvattupuzha Urban Co-Operative ...
2022 Latest Caselaw 1677 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                        WP(C) NO. 4989 OF 2022
PETITIONER :

          BABY JOHN, KARACKAL HOUSE,
          PALAKUZHA P.O., PIN - 686 662


          BY ADV S.MUMTAZ



RESPONDENT :

          MUVATTUPUZHA URBAN CO-OPERATIVE BANK,
          KACHERITHAZHAM, MUVATTUPUZHA P.O., ERNAKULAM - 686 661


          BY SRI.SAJEEV KUMAR K.GOPAL, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4989 OF 2022
                                      2


                     BECHU KURIAN THOMAS, J.
                    -----------------------------------
                      W.P.(C) No. 4989 of 2022
                      -------------------------------
               Dated this the 15th day of February, 2022


                                 JUDGMENT

Sri.Sajeev Kumar K.Gopal, the learned Standing Counsel for the

respondent, upon instructions submitted that the sale scheduled as per

Ext.P2 did not take place due to the absence of bidders. In view of the

above submission, the learned counsel for the petitioner seeks permission

to withdraw the writ petition.

Accordingly, this writ petition is dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM