Citation : 2022 Latest Caselaw 1865 Ker
Judgement Date : 18 February, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
WP(C) NO. 24037 OF 2021
PETITIONERS:
1 TIRUVALLA EAST CO-OPERATIVE BANK LTD NO.3260,
ERAVIPEROOR P.O., THIRUVALLA, PATHANAMTHITTA DISTRICT-689 101,
REPRESENTED BY ITS PRESIDENT.
2 THE GURUVAYUR CO-OPERATIVE URBAN BANK, F-1652,
GURUVAYUR P.O., THRISSUR DISTRICT-680 101,
REPRESENTED BY ITS CHAIRMAN.
BY ADVS.
GEORGE POONTHOTTAM (SR.)
NISHA GEORGE
J.VISHNU
RESPONDENTS:
1 THE UNION OF INDIA,
REPRESENTED BY THE SECRETARY, MINISTRY OF FINANCE, 3RD FLOOR, JEEVAN
DEEP BUILDING, SANSAD MARG, NEW DELHI-110 001.
2 THE RESERVE BANK OF INDIA,
CENTRAL OFFICE BUILDING, 18TH FLOOR, SHAHID BHAGATH SINGH MARG, FORT,
MUMBAI-400 001, REPRESENTED BY THE GOVERNOR.
3 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
O/o. CO-OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, D.P.I.
JUNCTION, THYCAUD, THIRUVANANTHAPURAM-695 014.
4 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
BY ADVS.
GOVERNMENT PLEADER
MILLU DANDAPANI
MANU S., ASG OF INDIA
RAMKUMAR J., CGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.02.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2
W.P.(C)No. 24037 of 2021
JUDGMENT
Dated this the 18th day of February, 2022.
After arguing this matter for some time, the learned
counsel for the petitioners sought permission to withdraw
this Writ Petition, with liberty to his client to approach
this court again arraying proper parties and making
necessary averments.
This request is granted. Consequently, this Writ
Petition is dismissed as having been withdrawn; however,
reserving full liberty to the petitioner to approach this
court again, if he is so advised.
Sd/-
DEVAN RAMACHANDRAN JUDGE
Raj/18.02.2022.
W.P.(C)No. 24037 of 2021
APPENDIX OF WP(C) 24037/2021
PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE CIRCULAR NO.DoR (PCB).BPD. CIR NO.8/12.002/2019-20 DATED 31.12.2019 ISSUED BY THE RESERVE BANK OF INDIA WITHOUT ANNEXURES. Exhibit P2 TRUE COPY OF THE CIRCULAR NO.DOS.CO-
OP(T) NO.775/`12.04.002/2019-20 DATED 17.02.2020 ISSUED BY THE RESERVE BANK OF INDIA.
Exhibit P3 TRUE COPY OF THE CIRCULAR NO.DOS(T) NO.211/12.04.002/2020-21 DATED 09.12.2020 ISSUED BY THE RESERVE BANK OF INDIA.
Exhibit P4 TRUE COPY OF THE BANKING REGULATION (AMENDMENT) ACT, 2020 (ACT 39 OF 2020) DATED 29.09.2020.
Exhibit P5 TRUE COPY OF THE CIRCULAR NO.DOS(T) NO.233/12.04.002/2020-21 DATED 23.12.2020 ISSUED BY THE RESERVE BANK OF INDIA.
Exhibit P6 TRUE COPY OF THE CIRCULAR NO.DOS(T)NO.297/12.04.231/2020-21 DATED 12.01.2021 ISSUED BY THE RESERVE BANK OF INDIA.
Exhibit P6 A TRUE COPY OF THE CIRCULAR NO.DOR.CAP.REC-/09.18.201/2020-21 DATED 14.07.2021 ISSUED BY THE RESERVE BANK OF INDIA.
W.P.(C)No. 24037 of 2021
Exhibit P7 TRUE COPY OF THE MASTER DIRECTION BEARING NO.DOR.MAM.NO.49/09.16.901/2020-21 DATED 23.03.2021 ISSUED BY THE RESERVE BANK OF INDIA WITHOUT ITS ENCLOSURES. Exhibit P8 TRUE COPY OF THE CIRCULAR NO.DOR.GOV.REC.25/12.10.000/2021-22 DATED 25.06.2021 ISSUED BY THE RESERVE BANK OF INDIA.
Exhibit P9 TRUE COPY OF THE CIRCULAR NO.TVM.DOS.SED NO.S369/12-04-001/2021- 22 DATED 30.06.2021 ISSUED BY THE RESERVE BANK OF INDIA ADDRESSED TO THE CEO OF ALL PRIMARY UCBS.
Exhibit P10 TRUE COPY OF THE CIRCULAR NO.TVM DOS.SED.NO.S575/10.00.001/2020-21 DATED 17.08.2021 ISSUED BY THE RESERVE BANK OF INDIA.
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