Vinod.C.K vs Regional Co-Operative Bank
2023 Latest Caselaw 2948 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
     MONDAY, THE 13TH DAY OF MARCH 2023 / 22ND PHALGUNA, 1944
                      OP(C) NO. 610 OF 2023
    IN EP 25/2015 IN ARC 80/2013 OF MUNSIFF MAGISTRATE COURT,
                            PERAMBARA
PETITIONER:

          VINOD.C.K.
          AGED 44 YEARS
          S/O. MADHAVAN ADIYODI, CHERIYAKOYIKKARA HOUSE, NOCHAD,
          CHENOLI P.O, KOZHIKODE-, PIN - 673525

          BY ADVS.     S.K.ADHITHYAN
                       KEERTHI S. JYOTHI
                       BALAMURALI KRISHNA M.



RESPONDENTS:

    1     REGIONAL CO-OPERATIVE BANK
          REPRESENTED BY ITS SECRETARY, NO. F.1752, PERAMBARA,
          KOZHIKODE, PIN - 673525

    2     C.K. BIJU
          AGED 40 YEARS
          S/O. MADHAVAN ADIYODI,
          CHERIYAKOYIKKARA HOUSE, NOCHAD, CHENOLI P.O,
          KOZHIKODE, PIN - 673525

    3     RAVEENDRAN
          AGED 42 YEARS
          S/O. KELAPPAN, NELLIYULLAPARAMBIL HOUSE,
          NOCHAD, CHENOLI P.O, KOZHIKODE-,
          PIN - 673525

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 13.03.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) No.610/2023
                                      :2:




                      Dated this the 13th day of March, 2023

                             JUDGMENT

The learned counsel appearing for the petitioner,

after arguing for sometime, seeks leave to withdraw

the original petition, without prejudice to the right of

the petitioner to file revision petition.

2. Leave sought for is granted.

The original petition is dismissed as withdrawn

without prejudice to the right of the petitioner to work

out his remedies in accordance with law.

Sd/-

C.S.DIAS,JUDGE

DST/13.03.2023 //True copy/

P.A.To Judge O.P.(C) No.610/2023

APPENDIX

PETITIONER EXHIBITS:

EXHIBIT P1 THE CERTIFIED COPY OF THE JUDGMENT IN CS 116/ 2021 OF COMMERCIAL COURT, KOLLAM DATED 07.04.2022

EXHIBIT P2 THE CERTIFIED COPY OF MEMORANDUM IN EA 202/2022 IN E.P 80/2022 IN CS 116/2021 OF COMMERCIAL COURT, KOLLAM 5.08.2022

EXHIBIT P3 THE CERTIFIED COPY OF THE MEMORANDUM OF RP 334/2022 IN C.S 116/2021 FILED BEFORE THE COMMERCIAL COURT, KOLLAM DATED 07.10.2022

EXHIBIT P4 THE CERTIFIED COPY OF THE ORDER IN EA 202/2022 IN E.P 80/2022 IN CS 116/2021 OF COMMERCIAL COURT, KOLLAM, DATED 02.02.2023

RESPONDENTS' EXHIBITS: NIL