The Managing Committee, ... vs State Of Kerala
2023 Latest Caselaw 6616 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. 19056 OF 2023


PETITIONERS:

    1     THE MANAGING COMMITTEE, MUTTATHARA SERVICE CO-OPERATIVE
          BANK LTD T NO. 413
          MUTTATHARA, VALLAKADAVU P.O.,
          THIRUVANANTHAPURAM, PIN - 695 008.
          REPRESENTED BY ITS AUTHORIZED SIGNATORY ADV. KURIYATHI
          MOHAN.

    2     THE MUTTATHARA SERVICE CO-OPERATIVE BANK LTD T NO. 413
          MUTTATHARA, VALLAKADAVU P.O.,
          THIRUVANANTHAPURAM, PIN - 695 008.
          REPRESENTED BY ITS SECRETARY

          BY ADVS.
                    N.ANAND
                    P.SUBAIR KUNJU



RESPONDENTS:

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

    2     THE REGISTRAR OF CO-OPERATIVE SOCIETIES
          JAWAHAR SAHAKARNA BHAVAN, DPI JUNCTION, JAGATHY,
          THIRUVANANTHAPURAM, PIN - 695 014.

    3     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
          JAWAHAR SAHAKARNA BHAVAN, DPI JUNCTION, JAGATHY,
          THIRUVANANTHAPURAM, PIN - 695 014.

    4     THE UNIT INSPECTOR
          FORT UNIT OFFICE OF THE ASSISTANT REGISTRAR OF CO-
          OPERATIVE SOCIETIES (GENERAL), STATUE P.O.,
          THIRUVANANTHAPURAM, PIN - 695 001.
 W.P(C) NO.19056 OF 2023               2



     5       M.SHAMEER
             UNIT INSPECTOR, PERRORKADA UNIT OFFICE OF THE
             ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
             (GENERAL), STATUE P.O.,
             THIRUVANANTHAPURAM, PIN - 695 001.

             BY ADV RESHMI THOMAS (GP)


      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.19056 OF 2023         3




                     JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioners seeks

permission to withdraw the Writ Petition.

Accordingly, the Writ Petition is dismissed as withdrawn

without prejudice to contentions taken by the petitioners.

Sd/-

GOPINATH P.

JUDGE

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