Radhakrishnan P vs The Calicut Co-Operative Urban ...
2022 Latest Caselaw 5994 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                        WP(C) NO. 22396 OF 2021
PETITIONER/S:

            RADHAKRISHNAN P.
            AGED 54 YEARS
            S/O.CHOIKUTTY, POOKATTU HOUSE, NORTH BEYPORE P.O.,
            KOZHIKODE - 673 015.
            BY ADVS.
            T.D.SUSMITH KUMAR
            T.O.DEEPA


RESPONDENT/S:

    1       THE CALICUT CO-OPERATIVE URBAN BANK LIMITED
            NO.1538, KALLAI ROAD, KOZHIKODE- - 673 002 REPRESENTED
            BY ITS BRANCH MANAGER.
    2       THE AUTHORIZED OFFICER
            THE CALICUT CO-OPERATIVE URBAN BANK LIMITED, NO.1538,
            KALLAI ROAD, KOZHIKODE - 673 002.
            BY ADV M.MANJU


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22396 OF 2021                  2



                                  JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

entire loan amount has been settled with the respondent bank

and the writ petition may be closed.

The writ petition is accordingly closed.

sd/-

GOPINATH P.

JUDGE ajt

APPENDIX OF WP(C) 22396/2021

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF NOTICE ISSUED ON SEPTEMBER 2021 BY THE ADVOCATE COMMISSIONER APPOINTED IN MC NO.114/2020 ON THE FILE OF THE CHIEF JUDICIAL MAGISTRATE, KOZHIKODE.