Madhavan K.K vs The Assistant Registrar Of ...
2023 Latest Caselaw 7727 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                   WP(C) NO. 23769 OF 2014
PETITIONER:

           MADHAVAN K.K, AGED 77 YEARS
           S/O.NARAYANAN, KALLIKUNNATH HOUSE, NEAR INDANE
           GAS GODOWN, PONKUNNAM, KOTTAYAM.
           BY ADVS.
           SRI.M.J.THOMAS
           SRI.D.SREENATH


RESPONDENTS:

    1      THE ASSISTANT REGISTRAR OF CO-OPERATIVE
           SOCIETIES (GENERAL)
           OFFICE OF THE ASSISTANT REGISTRAR OF CO-
           OPERATIVE SOCIETIES, MEENACHIL, PALA P.O,
           KOTTAYAM 686 575.
    2      ARBITRATION AND EXECUTION INSPECTOR
           OFFICE OF THE ASSISTANT REGISTRAR OF CO-
           OPERATIVE SOCIETIES, MEENACHIL, PALA, KOTTAYAM
           686 575.
    3      THE THODANAL SERVICE CO-OPERATIVE BANK LTD
           NO.1351
           THODANAL, KOTTAYAM 686 573, REPRESENTED BY ITS
           SECRETARY.
           BY ADVS.
           SRI.P.N.MOHANAN




        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.07.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 23769 OF 2014
                                2



                          JUDGMENT

This matter has been pending before this Court for the

last nine years without any orders. Obviously, the matter may

have become infructuous.

In fact, the learned counsel for the petitioner did not

have instructions either.

In the afore circumstances, this Writ Petition is closed as

having become infructuous; however, leaving full liberty to the

petitioner to seek a rehearing, if any further orders are found

necessary.

Sd/-DEVAN RAMACHANDRAN, JUDGE lsn