T.A.Ajayan vs The Thrissur District ...
2023 Latest Caselaw 7021 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                      WP(C) NO. 14370 OF 2012
PETITIONERS:

     1       T.A.AJAYAN
             EXECUTIVE OFFICER, HEAD OFFICE,
             THE THRISSUR DISTRICT CO-OPERATIVE BANK LTD,
             KURUPPUM ROAD, THRISSUR.
     2       P.SATHYAN
             BRANCH MANAGER, THE THRISSUR DISTRICT CO-OPERATIVE
             BANK LTD, KODALY BRANCH, THRISSUR DISTRICT.
     3       C.D.UDAYAKUMAR
             BRANCH MANAGER, THE THRISSUR DISTRICT CO-OPERATIVE
             BANK LTD, ANNAMANADA BRANCH, THRISSUR DISTRICT.
             BY ADV SRI.O.D.SIVADAS


RESPONDENTS:

     1       THE THRISSUR DISTRICT CO-OPERATIVE BANK LTD.,
             THRISSUR , REPRESENTED BY ITS
             GENERAL MANAGER-680 652.
     2       THE GENERAL MANAGER
             THE THRISSUR DISTRICT CO-OPERATIVE BANK,
             THRISSUR-680 652.
     3       THE STATE OF KERALA
             REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
             GOVERNMENT SECRETRIAT, THIRUVANANTHAPURAM-695 001.
             BY ADV SRI.GEORGE POONTHOTTAM


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   22.06.2023,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 14370 OF 2012         2

                          JUDGMENT

Going by the period during which this writ petition has been

pending before this Court, I am certain that the prayers made have

become infructuous or at least not capable of being granted now.

The learned counsel for the petitioners also does not have

instructions.

In the afore circumstances, this writ petition is closed as

having become infructuous; however, leaving liberty to the

petitioners to seek a rehearing, in case any further orders are

necessary.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/22.6