Ajay Babu vs Njezhoor Service Cooperative ...
2022 Latest Caselaw 3302 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
   FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
                       OP(C) NO. 541 OF 2022
  AGAINST THE ORDER IN EP 106/2019 IN ARC NO.275 OF 2018 OF
                  ADDITIONAL SUB COURT, KOTTAYAM
PETITIONER/PETITIONER/JUDGMENT DEBTOR:

            AJAY BABU
            AGED 64 YEARS
            SON OF SRI. KUTTAPPAN NAIR
            NEELAKANDANVILASOM HOUSE, KATTAMBAKK KARA,
            NJEEZHOOR VILLAGE, VAIKOM TALUK,
            NJEZHOOR P.O., KOTTAYAM DISTRICT,
            KERALA, PIN - 686612
            BY ADV LUKE J CHIRAYIL


RESPONDENT/RESPONDENT/DECREE HOLDER:

            NJEZHOOR SERVICE COOPERATIVE BANK LTD. NO. 136,
            REPRESENTED BY ITS SECRETARY M.K. AMBIKA DEVI
            AGED ABOUT 58 YEARS,
            WIFE OF SRI. NARAYANAN NAIR
            GOKULAM HOUSE, NJEZHOOR P.O
            NJEZHOOR VILLAGE, VAIKOM TALUK,
            KOTTAYAM DISTRICT, KERALA, PIN - 686612

     THIS    OP   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C)No.541 of 2022
                                         2




                           O.P.(C)No.541 of 2022
                 ---------------------------------------------------


                               JUDGMENT

Heard the learned counsel for the petitioner.

After arguing for a while, the learned counsel for the

petitioner seeks permission to withdraw this original petition.

Accordingly, this original petition is dismissed as withdrawn.

Sd/-

A.BADHARUDEEN, JUDGE rkj