Hydrose vs The Shornur Co-Op. Service Bank ...
2023 Latest Caselaw 567 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA,
                                   1944
                       WP(C) NO. 2518 OF 2015
PETITIONER/S:

               HYDROSE, AGED 56 YEARS
               S/O.MOHAMMED, KUZHIYIL PEEDIKACKAL, KARAKKAD
               POST, KUNDOORKARA, PATTAMBI, PALAKKAD DISTRICT.

               BY ADV SRI.R.SREEHARI



RESPONDENT/S:

    1          THE SHORNUR CO-OP. SERVICE BANK LTD.NO.P.578
               MAIN ROAD, SHORNUR, REPRESENTED BY ITS
               SECRETARY.

    2          THE SHORNUR CO-OP. SERVICE BANK LTD.NO.P.578
               ONGALLUR BRANCH, KALLADIPATTA POST, REPRESENTED
               BY ITS BRANCH MANGER, PIN-679 303.

    3          THE SPECIAL SALE OFFICER
               SHORNUR PATTAMBI CO-OP. SERVICE BANK GROUP,
               OFFICE OF THE ASSISTANT REGISTRAR OF CO-
               OPERATIVE SOCIETIES (G), OTTAPALAM-679 101.


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   11.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.2518/2015

                             ..2..




                         JUDGMENT

The learned counsel for the petitioner submits that

the matter has become infructuous. Recording the

submission of the learned counsel, the writ petition is

dismissed as infructuous.

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-