Ravi R.C vs The Canara Bank Ltd
2022 Latest Caselaw 10254 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
          THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                                 WA NO. 1367 OF 2022
   AGAINST THE ORDER DATED 2.9.2022 IN WP(C) 28383/2022 OF HIGH COURT OF KERALA
APPELLANT/PETITIONER:

             RAVI R.C., AGED 51 YEARS
             S/O.CHAMI, RAMANKANDATH HOUSE, ROYAL PALACE ROAD, THONNURKKARA,
             CHELAKKARA P.O., THRISSUR DISTRICT-680 586.

             BY ADV BINOY VASUDEVAN
             ADV. SREEJITH SREENATH



RESPONDENTS/RESPONDENTS:

      1      THE CANARA BANK LTD., REPRESENTED BY ITS AUTHORIZED OFFICER,
             CHELAKKARA BRANCH, BLDG.NO.21/306B, MAIN ROAD, CHELAKKARA
             P.O.,THRISSUR DISTRICT-680 586.

      2      THE AUTHORISED OFFICER, CANARA BANK LTD., CHELAKKARA BRANCH,
             BLDG.NO.21/306B, MAIN ROAD, CHELAKKARA P.O.,THRISSUR DISTRICT-680 586.

      3      THE BRANCH MANAGER, CANARA BANK LTD., CHELAKKARA BRANCH,
             BLDG.NO.21/306B, MAIN ROAD, CHELAKKARA P.O., THRISSUR DISTRICT-680 586.

             SRI.M.GOPIKRISHNAN NAMBIAR




      THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 15.09.2022, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
   WA NO. 1367 OF 2022
                                 :: 2 ::




                            JUDGMENT

Dated this the 15th day of September 2022

S.MANIKUMAR, C.J.

When the matter is taken up for consideration, Mr.Sreejith

Sreenath, learned counsel for the appellant, submitted that the

writ appeal has become infructuous.

Recording the submission of the learned counsel for the

appellant, this writ appeal is dismissed as infructuous.

sd/-

S.MANIKUMAR CHIEF JUSTICE

sd/-

SHAJI P. CHALY JUDGE jes