Manju.P.G vs The Trivandrum Co-Operative ...
2022 Latest Caselaw 8096 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

         WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944

                            WA NO. 795 OF 2022

 JUDGMENT DATED 31.05.2022 IN WP(C) 17493/2022 OF HIGH COURT OF KERALA

APPELLANT/PETITIONER:

            MANJU.P.G
            AGED 49 YEARS
            W/O. SASI.K., T.C-51/1013, VALIYAVILA PUTHENVEEDU, AUVAKKOD,
            INDUSTRIAL ESTATE P.O., PAPPANAMCODE, THIRUVANANTHAPURAM,
            KERALA-695 018.
            BY ADVS.
            A.ABDUL RAHMAN (A-1917)
            VARNIBHA.T


RESPONDENTS/RESPONDENTS:

     1      THE TRIVANDRUM CO-OPERATIVE URBAN BANK LTD.,
            HEAD OFFICE, P.B.NO.115, M.G.ROAD, THIRUVANANTHAPURAM,
            KERALA-695 001, REPRESENTED BY THE AUTHORISED OFFICER.
     2      HARIDAS.B.,
            AGED 40, S/O. BHASI, KAMAUKKINKUZHY VEEDU, INDUSTRIAL
            ESTATE P.O., PAPPANAMCODE, THIRUVANANTHAPURAM,
            KERALA-695 018.
            BY ADV NISHA GEORGE



      THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 29.06.2022, THE

     COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 21063/2022                :2:




              S. MANIKUMAR, CJ & SHAJI P. CHALY, J.
           ---------------------------------------------------------
                           W.A. No. 795 of 2022
            ---------------------------------------------------------
               Dated this the 29th day of June, 2022.

                                JUDGMENT

S. MANIKUMAR,CJ.

The appellant, a guarantor to the loan availed by the second

respondent, has filed the writ appeal challenging the judgment dated

31.05.2022 in W.P.(C) No. 17493 of 2022, which was disposed of

directing the appellant to pay the outstanding amounts in 12 equated

monthly instalments.

However, on this day, when the matter came up for hearing on

admission, Smt. T. Varnibha, learned counsel for the appellant,

submitted that the appellant seeks permission to withdraw the writ

appeal. Permission is granted and the writ appeal is dismissed as

withdrawn.

sd/-

S. MANIKUMAR, CHIEF JUSTICE.

sd/-

SHAJI P. CHALY, JUDGE.

Rv