Sasidharan vs The Authorised Officer
2023 Latest Caselaw 13704 Ker

Kerala High Court

Sasidharan vs The Authorised Officer on 21 December, 2023

Author: N.Nagaresh

Bench: N.Nagaresh

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
   THURSDAY, THE 21ST DAY OF DECEMBER 2023 / 30TH AGRAHAYANA, 1945
                          WP(C) NO. 1025 OF 2022
PETITIONER:
              SASIDHARAN
              AGED 64 YEARS
              S/O IMBICHUNNIKURUP, POZHIYIL HOUSE, KANNANKAR P O,
              CHELANNUR (VAZHI) KOZHIKODE DISTRICT,
              PIN-673616.
              BY ADVS.
              M.B.SHYNI
              RAJESH KUMAR R.
              ANILKUMAR.V.R
              PAREETH LUTHUFIN K.B.
              RAMEES P.K.
              ERFANA PARAMBADAN
RESPONDENTS:

     1        THE AUTHORISED OFFICER
              THE CALICUT CO-OPRATIVE URBAN BANK LTD-1538,
              CO-OPERATIVE BUILDING, KALLAYI ROAD, CHALAPPURAM,
              KOZHIKODE, PIN-673002.
     2        THE CALICUT CO-OPERATIVE URBAN BANK LTD,1538,
              CO-OPERATIVE BUILDING, KALLAYI ROAD, CHALAPPURAM,
              KOZHIKODE, PIN-673002,
              REPRESENTED BY ITS GENERAL MANAGER.
     3        THE BRANCH MANAGER
              THE CALICUT CO-OPERATIVE URBAN BANK,
              CHELANNUR BRANCH, KOZHIKODE DISTRICT, PIN-673616.
     4        STATE OF KERALA
              REPRESENTED BY THE CHIEF SECRETARY,
               SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.
              BY ADVS.
              M.MANJU
              MERIN THOMAS
              SMT.PREETHA K.K.SR.GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.1025 Of 2022
                                2




                          JUDGMENT

Dated this the 21st day of December, 2023

Counsel for the petitioner submits that the petitioner does

not want to prosecute the writ petition.

Accordingly, the writ petition is dismissed as withdrawn.

Sd/-

N.NAGARESH JUDGE hmh