Kannadasan V vs The Kerala State Co-Operative ...
2023 Latest Caselaw 6582 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                         WP(C) NO. 8952 OF 2023
PETITIONER/S:

          KANNADASAN V
          AGED 54 YEARS
          S/O. VELAYUDHAN,
          ALAMPADY, POLLACHI ROAD,
          KOZHINJAMPARA, KOZHINJAMPARA P.O.,
          PALAKKAD DISTRICT., PIN - 678555
          BY ADVS.
          JACOB SEBASTIAN
          WINSTON K.V
          ANU JACOB
          DIVYA R. NAIR


RESPONDENT/S:

    1     THE KERALA STATE CO-OPERATIVE BANK LTD.,
          HEAD OFFICE, PB NO.6515,
          COBANK TOWERS, PALAYAM P.O.,
          THIRUVANANTHAPURAM,
          REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, PIN -
          695033
    2     THE KERALA STATE CO-OPERATIVE BANK LTD
          KOZHINJAMPARA BRANCH,
          KOZHINJAMPARA P.O, PALAKKAD DISTRICT,
          REPRESENTED BY ITS BRANCH MANAGER,
          PIN - 678555
    3     THE DEPUTY TAHSILDAR (REVENUE RECOVERY)
          CHITTUR, CHITTUR P.O.,
          PALAKKAD DISTRICT, PIN - 678101

          BY ADV M.SASINDRAN
          SMT.RESHMI THOMAS, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.8952 of 2023

                                     2




                          JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this writ petition. Permission

is granted. Accordingly, the writ petition is dismissed

as withdrawn.

Sd/-

GOPINATH P., JUDGE rkj