Lalitha vs The Karuvannoor Co-Operative ...
2023 Latest Caselaw 8989 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
         MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                         W.P.(C) NO.13246 OF 2013
PETITIONER:

              LALITHA,
              AGED 42 YEARS, HOUSEWIFE, W/O. ASHOKAN,
              VIYYATH HOUSE,
              PORATHUSSERY VILLAGE, MUKUNDAPURAM TALUK,
              THRISSUR DISTRICT.

              BY ADV. SMT. T.V. NEEMA



RESPONDENTS:

     1        THE KARUVANNOOR SERVICE CO-OPERATIVE BANK LTD. NO.112,
              KARUVANNOOR P.O., MUKUNDAPURAM TALUK,
              THRISSUR DISTRICT, PIN-680 711
              REPRESENTED BY ITS SECRETARY.

     2        THE INSPECTOR/SPECIAL CELL OFFICER,
              KARUVANNOOR SERVICE CO-OPERATIVE BANK LTD. NO.112,
              OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE
              SOCIETIES (GENERAL), MUKUNDAPURAM,
              IRINJALAKUDA P.O., THRISSUR DISTRICT, PIN-680 121.

              ADV. V. BINOY RAM

              ADV. R.T. PRADEEP

              ADV. T. JAYAN, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 -2-
W.P.(C) NO.13246 OF 2013




                           JUDGMENT

Dated this the 14th day of August, 2023

When the matter was taken up for consideration on

31.05.2023 and 09.06.2023, there was no representation.

Today also, there is no representation. Accordingly, the writ

petition is dismissed for default.

Sd/-

MOHAMMED NIAS C.P.

JUDGE bpr