Haridasan K.B vs Palliyakkal Service ...
2023 Latest Caselaw 7931 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
         WEDNESDAY, THE 26TH DAY OF JULY 2023 / 4TH SRAVANA, 1945
                           WP(C) NO. 18496 OF 2023
PETITIONER:

              HARIDASAN K.B
              AGED 69 YEARS, S/O BALAKRISHNAN CHETTIAR,
              HARISHREE, NORTH PARAUR,
              ERNAKULAM DISTRICT., PIN - 683 513.

              BY ADV DEEPAK JOY.K.


RESPONDENTS:

     1        PALLIYAKKAL SERVICE CO-OPERATIVE BANK (LTD)
              NO.2232, REPRESENTED BY ITS SECRETARY,
              EZHIKKARA, NORTH PARAUN,
              ERNKULAM DISTRICT., PIN - 683 513.

     2        THE SECRETARY,
              PALLIYAKKALSERVICECO-OPERATIVEBANK(LTD) NO.2232, EZHIKKARA,
              NORTH PARAVUR,
              ERNAKULAM DISTRICT, PIN - 683 513.

     3        SPECIAL SALE OFFICER,
              CHENDAMANGALAM SCB GROUP, OFFICE OF ASSISTANT REGISTRAR OF
              CO-OPERATIVE SOCIETIES (GENERAL),
              NORTH PARAVUR, ERNAKULAM DISTRICT., PIN - 683 513.

     4        ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
              NORTH PARAVUR, ERNAKULAM DISTRICT., PIN - 683 513.

     5        THE VILLAGE OFFICER,
              PUTHENVELIKARA, ERNAKULAM., PIN - 683 594.

     6        REVENUE DIVISIONAL OFFICER,
              FORT KOCHI, ERNAKULAM, PIN - 682 001.

              BY ADVS.
                     M.M.MONAYE
                     M.PAUL VARGHESE
                     K.V.SANOSH(K/144/2012)
                     ANJANA SUGUNAN(K/003577/2022)
                     KIRAN PAUL(K/001304/2023)

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION               ON
26.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.18496/2023               2




                        JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner seeks permission to

withdraw the Writ Petition, leaving open all contentions.

Accordingly, the Writ Petition will stand dismissed as

withdrawn, leaving open all contentions taken by the petitioner

to be urged before the appropriate authorities.

Sd/-

GOPINATH P.

JUDGE

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