Manoj vs The Joint Registrar Of ...
2023 Latest Caselaw 6355 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                       WP(C) NO. 13740 OF 2013


PETITIONER:

            MANOJ, AGED 27 YEARS, S/O.SOMASEKHARA PILLAI,
            C/O.BALAKRISHNAN NAIR, KALAMBUKATTU HOUSE,
            THEKKETHU KAVALA, CHIRAKADAVU, PANDALAM.




RESPONDENTS:

    1       THE JOINT REGISTRAR OF CO-OP.SOCIETIES
            OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE
            SOCIETIES, KOTTAYAM-686001.

    2       THE CHIRAKADAVU SERVICE CO-OPERATIVE BANK
            LTD.NO.2057, CHIRAKADAVU, KOTTAYAM
            REPRESENTED BY ITS SECRETARY 686 520

    3       THE PRESIDENT, CHIRAKADAVU SERVICE CO-OPERATIVE
            BANK LTD.NO.2057, CHIRAKADAVU, KOTTAYAM 686 520

            BY ADVS.
            SRI.S.ANANTHAKRISHNAN
            SRI.N.K.SUBRAMANIAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 13740/13
                                    2




                           JUDGMENT

It is submitted by the learned counsel for the petitioner that

this Writ Petition has become infructuous by efflux of time and

that he is not pressing the same.

This Writ Petition is, therefore, closed as having become

infructuous.

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                              JUDGE