Rajesh N vs Joint Registrar Of Co-Operative ...
2022 Latest Caselaw 2581 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
        FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                          WP(C) NO. 38 OF 2022
PETITIONER/S:

            RAJESH N,AGED 54 YEARS
            S/O. K.T. NITTYANAND, MANAGING PARTNER, PEOPLE'S RADIO
            SERVICE, THALASSERY, KANNUR DISTRICT, RESIDING AT
            'KARTHIKA', THIRUANGAD, THALASSERY
            KANNUR DISTRICT, 670 103.
            BY ADVS.
            M.SASINDRAN
            SATHEESHAN ALAKKADAN


RESPONDENT/S:

    1       JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
            KANNUR, PIN 670 001.
    2       THE THALASSERY CO-OPERATIVE TOWN BANK LTD., NO. 1283,
            HEAD OFFICE, TOWN BANK COMPLEX, THIRUVANGAD PO,
            THALASSERY, KANNUR DISTRIT, PIN 670 103, REPRESENTED BY
            ITS GENERAL MANAGER.
            BY ADV BINDUMOL JOSEPH
            SR.GP: SMT.SHEEJA C.S.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 38 OF 2022        2

                       JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the Writ Petition without

prejudice to the rights of the petitioner.

Permission granted.

The Writ Petition is dismissed as withdrawn

without prejudice to the rights of the petitioner.

Sd/-

SATHISH NINAN JUDGE

sd