C.P.Robert @ Alby vs State Of Kerala
2023 Latest Caselaw 1107 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                   WP(C) NO. 11441 OF 2012
PETITIONER/S:
    1    C.P.ROBERT @ ALBY
         DAILY COLLECTON AGENT VARAPPUZHA SERVICE CO-
         OPERATIVE BANK LTD NO 1582 VARAPPUZHA 683517
    2    K.A. DAVID
         DAILY COLLECTION AGENT VARAPPUZHA SERVICE CO-
         OPERATIVEBANK LTD NO 1582 VARAPPUZHA 683517
         BY ADV SRI.DINESH R.SHENOY
RESPONDENT/S:
    1    STATE OF KERALA
         REPRESENTED BY THE SECRETARY CO-OPERATIVE (B)
         DEPARTMENT, GOVERNMENT FO KERALA, GOVERNMENT
         SECRETARIAT THIRUVANANTHAPURAM 695001
    2    THE JOINT REGISTRAR GERNERAL
         CO-OPERATIVESOCIETIES, ERNAKULAM 682011
    3    THE ASSISTANT REGISTRAR GENERAL OF CO-OPERATIVE
         SOCIETIES
         OFFICE OF THE ASSISTANT REGISRAR OF CO-OPERATIVE
         SOCIETIES NEAR K.S.R.T.C BUS STAND NORTH PARAVUR
         P.O, 683513
    4    VARAPPUZHA SERVICE CO-OPERATIVE BANK LTD NO 1582
         VARAPPUZHA 683517, REPRESENTED BY ITS SECRETARY
         BY ADV SRI.GEORGE POONTHOTTAM
OTHER PRESENT:
         SRI.K.M.FAISAL, GP
     THIS   WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION   ON   17.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 11441 of 2012



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 11441 of 2012
                       =============================================================

                  Dated this the 17th day of January, 2023

                                          JUDGMENT

The learned counsel for the petitioners submitted that the

prayers in this writ petition have become infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das