Nafeesa Kizhakkiniyakath vs Manjeri Co-Operative Urban Bank Ltd
2023 Latest Caselaw 13006 Ker

Kerala High Court

Nafeesa Kizhakkiniyakath vs Manjeri Co-Operative Urban Bank Ltd on 8 December, 2023

Author: N.Nagaresh

Bench: N.Nagaresh

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                    WP(C) NO. 32122 OF 2023
PETITIONER:

         NAFEESA KIZHAKKINIYAKATH,
         AGED 60 YEARS, W/O ADV. P.V.AHAMMEDKUTTY,
         PUTHANVEETTIL HOUSE, KOVILAKAM BYPASS,
         MANJERI PO, MALAPPURAM DT., PIN - 676 121.

         BY ADVS.
              T.K.AJITH KUMAR
              HARITHA HARIDAS


RESPONDENTS:

    1    MANJERI CO-OPERATIVE URBAN BANK LTD.,
         COURT ROAD, MANJERI (PO), MALPPURAM DT.
         REPRESENTED BY ITS GENERAL MANAGER.,
         PIN - 676 121.

    2    AUTHORISED OFFICER,
         MANJERI CO-OPERATIVE URBAN BANK LTD,
         HEAD OFFICE, COURT ROAD, MANJERI (PO),
         MALAPPURAM DT., PIN - 676 121.

         BY ADV
              K.VIDYASAGAR

     THIS WRIT PETITION       (CIVIL) HAVING COME UP     FOR
ADMISSION ON 08.12.2023,      THE COURT ON THE SAME      DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.32122 of 2023
                               :2:




                           JUDGMENT

Dated this the 8th day of December, 2023

The petitioner seeks leave to withdraw the writ

petition.

The writ petition is accordingly dismissed as

withdrawn.

Sd/-

N. NAGARESH JUDGE AMR