Paravur Regional Co-Operative ... vs Anilamma A L
2023 Latest Caselaw 274 Ker

Citation : 2023 Latest Caselaw 274 Ker
Judgement Date : 6 January, 2023

Kerala High Court

Paravur Regional Co-Operative ... vs Anilamma A L on 6 January, 2023

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

        THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                   &

           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

     FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944

                        WA NO. 18 OF 2023
AGAINST THE JUDGMENT dated 01.12.2022 in WP(C) 37578/2022 OF HIGH
                         COURT OF KERALA

APPELLANTS/FIRST & SECOND RESPONDENTS:

    1      PARAVUR REGIONAL CO-OPERATIVE BANK LIMITED, NO. 1649,
           PARAVUR, KOLLAM DISTRICT, PIN - 691301 REPRESENTED BY
           ITS SECRETARY


    2      THE PRESIDENT, PARAVUR REGIONAL CO-OPERATIVE BANK
           LIMITED, NO. 1649,
           PARAVUR, KOLLAM DISTRICT
           PIN - 691301


           BY ADVS.
           SRI.P.N.MOHANAN
           SRI.C.P.SABARI
           SRI.AMRUTHA SURESH
           SRI.GILROY ROZARIO

RESPONDENTS/PETITIONER/THIRD RESPONDENT:

    1      ANILAMMA A L, AGED 52 YEARS,
           W/O. SURESH, ACCOUNTANT, PARAVUR REGIONAL CO-OPERATIVE
           BANK LIMITED, NO. 1649, PARAVUR, KOLLAM DISTRICT, PIN-
           691 301,
           RESIDING AT PULARI, KURUMUNDANCHERY, PARAVUR,
           KOLLAM DISTRICT, PIN - 69100


    2      THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
           (GENERAL)
           CIVIL STATION, KOLLAM, PIN - 691013


           BY ADV GOPAKUMAR R.THALIYAL
           BY SR GOVT.PLEADER SRI. B UNNIKRISHNA KAIMAL

      THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No..18 OF 2023              2




                           JUDGMENT

A.K.Jayasankaran Nambiar, J.

The learned counsel for the appellants seeks permission to

withdraw the Writ Appeal so as to comply with the directions of the

learned Single Judge. Permission is granted. The writ petition is

dismissed as withdrawn.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

mns