Omassery Service Co-Operative ... vs State Of Kerala
2023 Latest Caselaw 7552 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                  THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

               FRIDAY, THE 7TH DAY OF JULY 2023 / 16TH ASHADHA, 1945

                               WP(C) NO. 4720 OF 2016

PETITIONER:

               OMASSERY SERVICE CO-OPERATIVE BANK LTD NO. D. 1957,
               OMASSERY P.O., PIN: 673 582
               REPRESENTED BY ITS SECRETARY NOUSHAD .K.P

               BY ADV SRI.V.K.BALACHANDRAN


RESPONDENTS:

     1         STATE OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT,
               DEPARTMENT OF CO-OPERATION, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695 001

     2         THE REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
               THIRUVANANTHAPURAM-695 001

     3         THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
               SAHAKARANA BHAVAN, PUTHIYARA, KOZHIKODE-673 004


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P. (C) No.4720 of 2016
                                     2




                              JUDGMENT

The learned counsel for the petitioner submits that the

matter has become infructuous.

Recording the submission of the learned counsel for the

petitioner, the writ petition is dismissed as infructuous.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

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