Citation : 2022 Latest Caselaw 8925 Ker
Judgement Date : 7 July, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
WP(C) NO. 19065 OF 2022
PETITIONER:
SMITHA,
AGED 31 YEARS,
W/O. GIRILAL V., RESIDING AT THUNDILKIZHAKKATHIL,
THEKKEVILA P. O., KOLLAM - 691 001.
BY ADV S.SREEKUMAR (KOLLAM)
RESPONDENTS:
1 THE MANAGER, THE QUILON CO-OPERATIVE URBAN
BANK LTD. NO. 960, CHINNAKADA, KOLLAM - 691 001.
2 THE AUTHORIZED OFFICER,
THE QUILON CO-OPERATIVE URBAN BANK LTD. NO. 960,
HEAD OFFICE, CHINNAKKAD, YMCA ROAD, KOLLAM - 691 001.
BY SMT.RENU DP, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 19065 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petition is dismissed as withdrawn.
Sd/-
GOPINATH P.
JUDGE DK
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